Section 266(2) in Telangana Panchayat Raj Act, 2018
(2)The President of Mandal Praja Parishad, or as the case may be, the Chairperson of the Zilla Praja Parishad shall ensure that the Mandal Parishad Development Officer or as the case may be, the Chief Executive Officer implements the directions issued under sub-section (1) and shall not do anything in derogation to the directions of the District Collector or the Commissioner or the Government aforesaid. The President or the Chairperson who contravenes the provisions of this section shall be deemed to have willfully omitted or refused to carry out the orders for the proper working of the Mandal Praja Parishad, or as the case may be, the Zilla Praja Parishad within the meaning of section 267.
