Section 147(3) in Telangana Panchayat Raj Act, 2018
(3)Out of the total number of offices of President in the State, the Commissioner, shall determine in the first instance, the number of offices of President of Mandal Praja Parishads to be reserved for the members belonging to Scheduled Tribes and Scheduled Castes in the nonscheduled area of the State, subject to the condition that the number of offices so reserved shall bear as nearly as may be, the same proportion to the total number of offices to be filled by direct election to the Mandal Praja Parishads as the population of Scheduled Tribes or Scheduled Castes in the State bears to the total population of the State.
