Section 265(1) in Telangana Panchayat Raj Act, 2018
(1)If at any time it appears to the Government that the Mandal Praja Parishad or the President thereof or the Zilla Praja Parishad or the Chairperson thereof has made default in performing any function or discharging any duty imposed by or under this Act, or any relevant law for the time being in force, the Government may, by order in writing fix a period for performing such function or discharging such duty.
