Section 286(2)(iii) in Telangana Panchayat Raj Act, 2018
(iii)as to the delegation of any function of a Gram Panchayat, Mandal Praja Parishad or a Zilla Praja Parishad respectively to the Sarpanch, President or Chairperson or any member or officer of the Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad or any employee of the State or Central Government;