Section 7(4) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(4)A candidate may file nominations to a ward and Sarpanch of a Gram Panchayat or Territorial Constituency of a Mandal Praja Parishad or Zilla Praja Parishad as the case maybe simultaneously. Where a person is elected to two such offices simultaneously, he/she shall retain one office of his/her choice and vacate the other office in the manner prescribed within 15 days of election failing which, all his/her elected offices shall become invalid.
