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[Cites 0, Cited by 0] [Section 147(9)] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(9)(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 commencing from the first ordinary election held under this Act. The offices of Presidents reserved to the Scheduled Tribes, Scheduled Castes, Backward Classes during the earlier ordinary elections shall not be reserved to the same categories till a cycle of reservation in that category is completed, except the offices reserved for Scheduled Tribes in the Mandal Praja Parishads wholly located in the Scheduled Areas: