Section 180(2) in Telangana Panchayat Raj Act, 2018
(2)The provisions of sections 20, 21, 22, 23, 24, 25, 26 and 27 shall apply to a member of the Zilla Praja Parishad, as they apply to a member of the Gram Panchayat subject to the variations that the expressions, Gram Panchayat, "Sarpanch", "Upa-Sarpanch" and "District Panchayat Officer", the expressions "Zilla Praja Parishad", "Chief Executive Officer", "Chairperson" "Vice-Chairperson" and "Chief Executive Officer" shall respectively substituted:Provided that nothing in clause (d) of section 25 shall apply to a member of the Zilla Praja Parishad specified in clauses (ii) to (iv) of sub-section (3) of section 172.
