Section 43(1) in Telangana Panchayat Raj Act, 2018
(1)The Panchayat Secretary shall,-(i)inform the Sarpanch and members of the scheduled due date on which a meeting of the Gram Panchayat is to be convened;(ii)with the approval of, or on the direction of the Sarpanch arrange for such meetings. If the Panchayat Secretary fails to discharge the above duties, he shall be liable for disciplinary action under the relevant rules.
