Section 37(1) in Telangana Panchayat Raj Act, 2018
(1)If in the opinion of the District Collector the Sarpanch,-(i)omitted or refused to carry out the orders of the District Collector or Commissioner or Government for the proper working of the concerned Gram Panchayat; or(ii)abused his position or the powers vested in him; or(iii)is guilty of misconduct in the discharge of his duties; or(iv)is guilty of embezzlement of Gram Panchayat Funds; or(v)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the Gram Panchayat or has become incapable of such performance;The District Collector may remove such Sarpanch after giving him an opportunity for explanation.
