Section 176(1) in Telangana Panchayat Raj Act, 2018
(1)For every Zilla Praja Parishad there shall be one "Chairperson" and one "Vice-Chairperson" who shall be elected by and from among the elected members specified in clause (i) of sub-section (3) of section 172 by show of hands duly obeying the party whip given by such functionary of the recognized political party as may be prescribed. If at an election held for the purpose, no "Chairperson" or "Vice-Chairperson" is elected fresh election shall be held. The names of the "Chairperson" and "Vice-Chairperson" so elected shall be published in the prescribed manner:Provided that if a Member of the Legislative Assembly, the Legislative Council of the State or of either House of Parliament is elected to either of the said offices, he shall cease to hold such office unless within fifteen days from the date of election to such office he ceases to be Member of the Legislative Assembly and Legislative Council of the State or of either House of Parliament by resignation or otherwise:Provided further that a member voting under this subsection in disobedience of the party whip shall cease to hold office in the manner prescribed and the vacancy caused by such cessation shall be filled as a casual vacancy.
