Section 37(2) in Telangana Panchayat Raj Act, 2018
(2)Notwithstanding anything contained in sub-section (1), the Sarpanch shall be deemed to have been removed from office under sections 33 and 34 for the reasons specified therein. However, the fact of such deemed removal shall be intimated to the Sarpanch in writing by the Collector:Provided that the proceedings for recovery, criminal action or any such action initiated under sub-sections (1) and (2) may be continued notwithstanding the fact that the Sarpanch ceased to hold office by resignation or otherwise and shall be concluded within one year from the date of such cessation and where on such conclusion the authority competent to remove him, records a finding after giving an opportunity of making a representation to the person concerned that the charge or charges proved against him are sufficient for his removal, then the provision of subsection (4) shall apply to the person against whom such finding is recorded.
