Section 176(9) in Telangana Panchayat Raj Act, 2018
(9)The first meeting of the Zilla Praja Parishad to elect a "Chairperson" and "Vice-Chairperson" shall be called as soon as may be, after the results of the ordinary elections to the office of elected members of the Zilla Praja Parishad have been published. The notice of the date and time of the meeting for the election of "Chairperson" and "Vice- Chairperson" shall be given to the elected members in the prescribed manner:Provided that if, for any reason, the election of the "Chairperson" or "Vice-Chairperson" is not held on the date fixed as aforesaid, the meeting for the election of the "Chairperson" and "Vice-Chairperson" shall be held on the next day, whether or not it is a holiday observed by the Zilla Praja Parishad.
