Section 191(3) in Telangana Panchayat Raj Act, 2018
(3)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any towards the provident fund or of a pension-cum-provident fund of the officers and other employees of a Zilla Praja Parishad who hold any of the posts referred to in sub-section (1).
