Section 103 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
103. Particulars of account of election expenses.
(1)The account of election expenses to be kept by a candidate or his election agent shall contain such particulars and shall be in such proforma as may be specified by the State Election Commission.(2)The account of election expenses of Members of Gram Panchayat, Mandal Praja Parishad and Zilla Praja Parishad shall be submitted to the Mandal Parishad Development Officer (MPDO) concerned within forty-five days of the declaration of the result of the election.(3)The Mandal Parishad Development Officer immediately on the expiry of forty five days from the date of declaration of the results of elections shall submit the copies of election expenditure statements in respect of the members of Zilla Praja Parishad to the Chief Executive Officer of Zilla Praja Parishad concerned for onward transmission to the State Election Commission.
