Section 12 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
12. Appeal against rejection of nomination.
- A person whose nomination paper is rejected may prefer an appeal against the decision of the Returning Officer before the concerned Revenue Divisional Officer in case of election to Sarpanch and member Gram Panchayat and Member, Mandal Praja Parishad and before the District Collector in case of election to Member, Zilla Praja Parishad on the day immediately following the date of scrutiny of nominations. The appeal shall be disposed off by the appellate authority the day immediately following the date of filing of appeal.
