Section 154(1) in Telangana Panchayat Raj Act, 2018
(1)The President of a Mandal Praja Parishad may for purposes of consultation, invite a person other than an office bearer of any political party having experience and specialized knowledge of the subject under the consideration of the Mandal Praja Parishad to attend that particular meeting of the Mandal Praja Parishad. Such person shall have the right to speak in, and otherwise to take part in the proceedings of such meeting, but shall not, by virtue of this section be entitled to vote at any such meeting.
