Section 162(5) in Telangana Panchayat Raj Act, 2018
(5)Notwithstanding anything in sub-section (1) of section 156 and subject to all other provisions of this Act, and the rules made thereunder, the Mandal Praja Parishad shall have power to issue such specific direction as it may think fit regarding the performance by the Mandal Parishad Development Officer of any of the responsibilities and functions assigned to him under this Act.
