Section 51(3) in Telangana Panchayat Raj Act, 2018
(3)(a)The Government or Commissioner or District Collector may appoint such other officers as they may consider necessary for the purpose of inspecting or superintending the operations of all or any of the Gram Panchayats constituted under this Act;(b)In particular and without prejudice to the generality of the foregoing provisions, the Government may appoint District Panchayat Officers, Divisional Panchayat Officers, and Extension Officers (PR&RD) and define the territorial jurisdiction of each such officer for the above purpose;(c)The Government shall have power to regulate the classification, methods of recruitment, conditions of service, salary and allowances and discipline and conduct of the officers referred to in clauses (a) and (b) and of the members of their establishment.
