Section 266(1) in Telangana Panchayat Raj Act, 2018
(1)Notwithstanding anything contained in this Act, it shall be competent for the District Collector or Commissioner or the Government to issue such directions as they may consider necessary to the Mandal Parishad Development Officer or the Chief Executive Officer for the proper working of the Mandal Praja Parishad or as the case may be, the Zilla Praja Parishad or for the implementation of the resolutions thereof and the Mandal Parishad Development Officer, or as the case may be the Chief Executive Officer shall implement those directions, failing which, he shall be liable for disciplinary action under the relevant rules.
