Section 62 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
62. Declaration of result of election and return of election.
(1)The Returning Officer shall subject to the provisions of rule 61 in so far as they apply to any particular case -(a)declare in Form XXVII the candidate to whom the largest number of valid votes have been given to be elected for the seat and send signed copies thereof to the State Election Commission, Election Authority and District Election Authority.(b)complete and certify the return of election in Form XXVIII and send copies thereof to the State Election Commission, Election Authority and District Election Authority.(2)Any candidate or his agent shall, on application be permitted to take a copy of an extract of the return of election in Form XXVIII.
