Section 1 in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018
1.
(1)These rules may be called Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018.(2)These rules shall apply to all Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads in the State.(3)In these rules, unless the context otherwise requires:(i)"Act" means the Telangana Panchayat Raj Act, 2018 (Act 5 of 2018).(ii)"Election Authority" means such authority not being a member or office bearer of any local authority as may by notification be appointed by the State Election Commission.(iii)"Junior Civil Judge" means the Junior Civil Judge appointed under the Telangana Civil Courts Act, 1972.(iv)The words and expressions used but not defined in these rules shall have the respective meaning assigned to them in the Act.Part-II
