Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Telangana - Subsection

Section 189(4) in Telangana Panchayat Raj Act, 2018

(4)If the "Chairperson" has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days his responsibilities, functions and powers during such absence or incapacity shall devolve on the "Vice-Chairperson".