Section 269(2) in Telangana Panchayat Raj Act, 2018
(2)The Special Officer or Person-in-charge or the Committee of Persons-in-charge, appointed under subsection (1) shall exercise the powers, discharge the duties and perform the functions of the Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad until the members, the Sarpanch and Upa-Sarpanch, members, the President and Vice-President of Mandal Praja Parishad and the members, the Chairperson and Vice-Chairperson of Zilla Praja Parishad elected thereof respectively, assume office.
