Section 104 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
104. Notice by Mandal Parishad Development Officer or Chief Executive Officer of Zilla Praja Parishad as the case may be for inspection of accounts.
- The Mandal Parishad Development Officer or Chief Executive Officer of Zilla Praja Parishad as the case may be shall, within two days from the date on which account of election expenses has been received by him/her under Rule 103, cause a notice to be affixed on his notice board, specifying -(a)the name of the candidate;(b)the date on which the account has been lodged before the Mandal Parishad Development Officer(c)the amount reported as incurred and(d)the time and place at which such account can be inspected by any intending person.
