Section 189(7) in Telangana Panchayat Raj Act, 2018
(7)Where the District Collector is satisfied that the "Chairperson" or the person for the time being performing the responsibilities, functions and exercising the powers of the "Chairperson" has ex-facie ceased to be the "Chairperson", or as the case may be ceased to perform responsibilities, functions and exercise the powers of the "Chairperson" under sub-section (6) he shall forthwith intimate that fact by registered post to the "Chairperson" or such person.
