Section 162(1) in Telangana Panchayat Raj Act, 2018
(1)The Mandal Parishad Development Officer shall be the Chief Executive Authority of the Mandal Praja Parishad. He shall be responsible for implementing the resolutions of the Mandal Praja Parishad and shall also perform such responsibilities and functions and exercise such powers as may be entrusted to him by the Government. He shall also exercise such powers of supervision over the Gram Panchayats in the Mandal as may be prescribed.
