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State of Telangana - Section

Section 34 in Telangana Panchayat Raj Act, 2018

34. Deemed removal of Sarpanch and Panchayat Secretary for failure to close and audit of the accounts.

- A Sarpanch and Panchayat Secretary shall be deemed to have been removed from the office as such if they fail to get the accounts of the Gram Panchayat audited within the period as required under the proviso to sub-section (3) of section 284.