Section 198(1) in Telangana Panchayat Raj Act, 2018
(1)For the purpose of holding elections to fill ordinary or casual vacancies, the State Election Commission shall, by notification under sub-section (6) of section 197, published in the Gazette, call upon such date or dates, as may be specified therein, the voters of the Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad, as the case may be, to elect Sarpanch and members of the Gram Panchayat and/or Members of the Mandal Praja Parishad and/or Members of the Zilla Praja Parishad, in accordance with the provisions of the Act, the rules and orders, if any, made thereunder.
