Section 176(11) in Telangana Panchayat Raj Act, 2018
(11)Save as otherwise expressly provided in, or prescribed under this Act, the term of office of the "Chairperson" or "Vice-Chairperson" who is elected at an ordinary election shall be five years from the date appointed by the State Election Commission for the first meeting of the Zilla Praja Parishad after the ordinary election.
