Section 162(2) in Telangana Panchayat Raj Act, 2018
(2)The Mandal Parishad Development Officer shall, with the approval of, or on the direction of the President, convene the meetings of the Mandal Praja Parishad so that atleast one meeting of the Mandal Praja Parishad is held every month and if the Mandal Parishad Development Officer fails to discharge that duty, with the result that no meeting of the Mandal Praja Parishad is held within a period of ninety days from the last meeting, he shall be liable to disciplinary action under the relevant rules:Provided that where the President fails to give his approval for convening the meeting so as to hold a meeting within a period of ninety days aforesaid, the Mandal Parishad Development Officer may himself convene the meeting in the manner prescribed.
