Section 46(2) in Telangana Panchayat Raj Act, 2018
(2)Save as otherwise provided by or under this Act, every meeting of a Gram Panchayat shall be presided by Sarpanch, in his absence by the Upa-Sarpanch and in the absence of both Sarpanch and Upa-Sarpanch, by a member chosen by the meeting to preside for occasion.
