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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(10)(a) in Telangana Panchayat Raj Act, 2018

(a)The reservation of offices for Scheduled Tribes, Scheduled Castes, Backward Classes and Women shall be by rotation as far as practicable commencing from the first ordinary election held under this Act. The offices reserved to Scheduled Tribes, Scheduled Castes, Backward Classes during the earlier ordinary elections shall not be again reserved to the same categories till a cycle of reservation in that category is completed, except in the case of offices reserved for Scheduled Tribes in the Gram Panchayats in the Scheduled Areas and the villages where hundred percent population is Scheduled Tribes: