Section 189(6) in Telangana Panchayat Raj Act, 2018
(6)It shall be the duty of the "Chairperson" or the person for the time being performing responsibilities, functions and exercising the powers of the "Chairperson" to convene the meetings of the Zilla Praja Parishad so that atleast one meeting of the Zilla Praja Parishad is held in every ninety days. If the "Chairperson" or such person fails to discharge that duty with the result, that no meeting is held within the said period of ninety days or within thirty days following such period, he shall with effect from the date of expiration of thirty days aforesaid cease to be the "Chairperson" or as the case may be, cease to perform the responsibilities, functions and exercise the powers of the "Chairperson" unless such cessation has otherwise occurred before that date, and for a period of one year from that date he shall not be eligible to be elected as "Chairperson" or to perform the responsibilities, functions and exercise the powers of the "Chairperson":Provided that in reckoning any such period of ninety days or the period of thirty days following such period as the case may be, referred to above any public holiday shall be excluded.
