Section 164(5) in Telangana Panchayat Raj Act, 2018
(5)The Government may, from time to time, by order give such directions to any Mandal Praja Parishad or any officer, authority, or person thereof as may appear to them to be necessary for the purpose of giving effect to the provisions of this section and the Mandal Parishad Development Officer, authority or person shall comply with all such directions.
