Section 269(1) in Telangana Panchayat Raj Act, 2018
(1)The Government, or as the case may be, an officer authorized by the Government, shall appoint a Special Officer or a Person-in-charge or a Committee of Persons-in-charge to a Gram Panchayat or a Mandal Praja Parishad or a Zilla Praja Parishad, if for any reason, the process of election to such Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad is not completed, in accordance with the Act.
