Section 175(2) in Telangana Panchayat Raj Act, 2018
(2)In every Zilla Praja Parishad, out of the total strength of the elected members determined under section 174, the District Collector shall determine, in the first instance, the number of Zilla Praja Parishad Territorial Constituencies (hereinafter referred to as ZPTC) to be reserved for the members belonging to Scheduled Tribes and the Scheduled Castes, subject to the condition, that the number of ZPTCs so reserved shall bear, as nearly as may be, the same proportion to the total number of ZPTCs to be filled by direct election to the Zilla Praja Parishad as the population of Scheduled Tribes or as the case may be of the Scheduled Castes in that Zilla Praja Parishad bears to the total population of that District falling within the jurisdiction.
