Section 35(2) in Telangana Panchayat Raj Act, 2018
(2)If such function or duty is not performed or discharged by the Gram Panchayat within the period so fixed, the District Collector may appoint some person to perform that function or discharge that duty and may direct that the expense incurred in that regard shall be paid by the person having the custody of the Gram Panchayat Fund, in priority to any other charges against such fund except charges for the service of authorized loans.
