Section 271(4) in Telangana Panchayat Raj Act, 2018
(4)Where a person ceases to hold office under subsection (2), the Panchayat Secretary, the Mandal Parishad Development Officer, or as the case may be, the Chief Executive Officer, shall report the same to the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad at its next meeting and on application of such person made within thirty days of the date on which he has ceased to be Sarpanch, President or Chairperson or member under that sub-section the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad may grant him further time which shall not be less than four months and not more than nine months for making the oath or affirmation and if he makes the oath or affirmation within the time so granted, he shall, notwithstanding anything in this Act, continue to hold his office.
