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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(4) in Telangana Panchayat Raj Act, 2018

(4)The Revenue Divisional Officer shall, in addition to the reservation made under sub-section (2), reserve for the Backward Classes such number of wards, as may be allocated to them in each Gram Panchayat, in his jurisdiction. The number of offices of members of Gram Panchayats in the State reserved for Backward Classes shall not be less than thirty four per cent of the total number of offices of the members of Gram Panchayats in the State. For the purpose of reserving wards for the Backward Classes in respect of the Gram Panchayat, the Revenue Divisional Officer shall determine the number of wards to be reserved for the Backward Classes in each Gram Panchayat on the basis of the proportionate percentage of Backward Classes of that Mandal arrived at in the following manner.Note. - In order to arrive at the "proportionate percentage of Backward Classes" of the Gram Panchayat, the following formula shall be adopted:
Mandal Proportionate Percentageof Backward Class = Reservation for Backward Classes inthe State 34% X Mandal Backward classespercentage
State Percentage ofBackward Classes
Explanation. - (i) State percentage of Backward Classes shall be as projected by the Directorate of Economics and Statistics;
(ii)Mandal Backward Classes percentage is the figure as projected by the Directorate of Economics and Statistics;