Section 5 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
5. Issue of election notice by the Returning Officer.
(1)The Returning Officer shall, on the basis of the election notification issued by the State Election Commission under Section 198, shall give public notice of the intended elections for Gram Panchayats in Form I and for Mandal Praja Parishad and Zilla Praja Parishad in Form II in Telugu language which shall be published in such manner as the Returning Officer thinks fit.
