Section 176(3) in Telangana District Boards Act, 1955
(3)If the expense and remuneration arc not so paid, the Government may make an order directing the officer-in-charge of the treasury or bank in which the District Fund is kept or the whole or portion thereof is deposited or lent on interest, to pay such expenses and remanuration from such moneys as may be standing to the credit of the Board in such treasury or bank or as may from time to time, be received from or on behalf of the Board by way of deposit by such treasury or bank, and such officer or bank shall be bound to obey such order. Every payment made pursuant to such order shall be a sufficient discharge to such officer or bank from all liability to the Board in respect of any sum or sums so paid out of the money so received or standing to the credit of the Board in such treasury or bank.
