Section 106(6) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(6)The Mandal Parishad Development Officer or Chief Executive Officer of Zilla Praja Parishad as the case may be, shall, within five days of the receipt thereof, forward to the State Election Commission, the copy of the representation and the account, if any, with such comments as he/she wishes to make thereon.
