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State of Telangana - Section

Section 272 in Telangana Panchayat Raj Act, 2018

272. Administration report.

(1)Every Mandal Praja Parishad shall furnish to the Zilla Praja Parishad and every Zilla Praja Parishad shall furnish to the Government a report on its administration for each year, as soon as may be, after the close of such year, in such form and with such details as may be prescribed. The Mandal Praja Parishad shall, while furnishing the report to Zilla Praja Parishad as aforesaid send a copy thereof to the Government.
(2)The Zilla Praja Parishad shall consider the administration report of each Mandal Praja Parishad and forward it to the Government with its remarks.
(3)The report of the Mandal Praja Parishad shall be prepared by the Mandal Parishad Development Officer and that of the Zilla Praja Parishad by its Chief Executive Officer and the Mandal Praja Parishad or the Zilla Praja Parishad shall consider and forward it to the Zilla Praja Parishad or the Government, as the case may be, with its resolution thereon.
(4)The administration report of the Gram Panchayat shall be prepared by the Panchayat Secretary; and the same shall be forwarded to District Panchayat Officer of the Gram Panchayat.