Section 282(1) in Telangana Panchayat Raj Act, 2018
(1)The Government may, either suo-moto or on application from any person interested, call for and examine the record of a Gram Panchayat, Mandal Praja Parishad or a Zilla Praja Parishad or of its Standing Committees or of any authority, officer or person, in respect of any proceeding, other than those to which an appeal lies to the Gram Panchayat Tribunal under sub-section (6) of section 37, to satisfy themselves as to regularity of such proceeding or the correctness, legality or propriety of any decision or orders passed therein and, if in any case, it appears to the Government that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, they may pass orders accordingly:Provided that the Government shall not pass any order prejudicial to any party unless such party has had an opportunity of making a representation.
