Section 160(6) in Telangana Panchayat Raj Act, 2018
(6)When the office of the President is vacant or the President has been continuously absent from the Mandal for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the Vice-president or the Vice-President has been continuously absent from the Mandal for more than fifteen days or is incapacitated for more than fifteen days, the responsibilities, functions and powers of the President shall devolve on a member of the Mandal Praja Parishad, appointed by the Government, in this behalf.The member so appointed shall be styled as the temporary President and he shall perform the responsibilities and functions and exercise the powers of the President subject to such restrictions and conditions as may be prescribed until a new President or Vice-President, assumes office after his election or until the President or the Vice-President, returns to the Mandal or recovers from his incapacity, as the case may be.
