Section 51(9) in Telangana Panchayat Raj Act, 2018
(9)The Inspection officer shall on his visit to the village, sign and record any remarks deemed necessary on a register maintained for inspection officers in the prescribed proforma. He shall submit the inspection report with due findings and endorsement to the next higher officer. In case the higher authority at a later date finds any omission or irregularity committed by a Gram Panchayat but not reported by the Inspecting officers, the Inspection Officer shall be liable for disciplinary action.
