Section 47(3) in Telangana Panchayat Raj Act, 2018
(3)The presiding authority and Ward Members present shall sign the minutes of the proceedings immediately after conclusion of the meeting. If the Presiding authority refuses to sign on the proceedings, majority of Ward Members may report the fact to the Collector (Panchayat). The Collector shall after due enquiry pass an order on the validity of such resolution or otherwise.
