Section 189(5) in Telangana Panchayat Raj Act, 2018
(5)When the office of the "Chairperson" is vacant or the "Chairperson" has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the "Vice-Chairperson" or the "Vice-Chairperson" has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days, responsibilities, functions and the powers of the "Chairperson" shall devolve on a member of the Zilla Praja Parishad, appointed by the Government:The member so appointed shall be styled as the temporary "Chairperson" and he shall perform responsibilities, functions and exercise powers of the "Chairperson" subject to such restrictions and conditions as may be prescribed until a new "Chairperson" or "Vice- Chairperson" assumes office after his election or until the "Chairperson" or the "Vice-Chairperson" returns to the district or recovers from his incapacity as the case may be.
