Section 279(5) in Telangana Panchayat Raj Act, 2018
(5)(a)The State Election Commission may by notification, authorize any officer or person to exercise in any local area in the revenue district in regard to any Gram Panchayat or all Gram Panchayats in that area, any of the powers vested in him by or under this Act or in regard to any Mandal Praja Parishad or Zilla Praja Parishad in so far as it relates to the conduct of elections under this Act and may, in like manner, withdraw such authority;(b)The provisions of sub-sections (3) and (4) shall apply, as far as may be, in regard to the power delegated under this sub-section;(c)The State Election Commission may appoint such number of additional, joint, deputy or assistant election authorities, as it thinks fit to exercise such powers and perform such functions as are assigned by the State Election Commission.
