Section 146(2) in Telangana Panchayat Raj Act, 2018
(2)In every Mandal Praja Parishad out of the total strength of elected members determined under section 144 the District Collector shall in respect of each Mandal Praja Parishad in the District determine, in the first instance, the number of Mandal Praja Parishad Territorial Constituencies (hereinafter referred to as MPTC) to be reserved in the Mandal Praja Parishad concerned for the members belonging to Scheduled Tribes and the Scheduled Castes, subject to the condition that the number of MPTCs so reserved shall bear, as nearly as may be, the same proportion to the total number of MPTCs to be filled by direct election to the Mandal Praja Parishad as the population of Scheduled Tribes or as the case may be, of the Scheduled Castes, in that Mandal bears to the total population of that Mandal and communicate the same to all the Revenue Divisional Officers in the District in respect of the Mandals falling within their respective jurisdiction, subject to the condition that the District Collector shall, in the Mandal Praja Parishad wholly located in the Scheduled Areas, allocate not less than one half of the total number of MPTCs in each Mandal Praja Parishad for being reserved for Scheduled Tribes.
