Section 182(5) in Telangana Panchayat Raj Act, 2018
(5)The Chief Executive Officer shall, with the approval of, or on the direction of the "Chairperson" convene the meeting of the Zilla Praja Parishad so that atleast one meeting of the Zilla Praja Parishad is held every month and if the Chief Executive Officer fails to discharge that duty, with the result that no meeting of the Zilla Praja Parishad is held within a period of ninety days from last meeting, he shall be liable to disciplinary action under the relevant rules:Provided that where the "Chairperson" fails to give his approval for convening the meeting so as to hold a meeting within the period of ninety days aforesaid the Chief Executive Officer may himself convene the meeting in the manner prescribed.
