Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Telangana - Section

Section 24 in Telangana Panchayat Raj Act, 2018

24. Disqualification for failure to discharge the duties and perform the functions of Gram Panchayat.

- A Sarpanch or as the case may be, Upa-Sarpanch who has been removed on the grounds of failure to discharge the duties and perform the functions as assigned to him under this Act shall be disqualified for contesting elections for a period of six years.