Section 164(3) in Telangana Panchayat Raj Act, 2018
(3)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any, towards the provident fund or pension-cum-provident fund of the officers and other employees of a Mandal Praja Parishad who hold any of the posts referred to in sub-section (1).
