Section 11(2) in Telangana Panchayat Raj Act, 2018
(2)The said electoral roll for a Gram Panchayat,-(a)shall, unless otherwise directed by the Government, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date:-(i)before each ordinary election; and(ii)before each casual election to fill a casual vacancy in the office of the Sarpanch and member of a Gram Panchayat; and(b)shall be prepared and published in any year, in the prescribed manner, by reference to the qualifying date, if so directed by the State Election Commission:Provided that if the electoral roll is not prepared and published as aforesaid, the validity or continued operation of the said electoral roll, shall not thereby be affected.
