Section 147(9) in Telangana Panchayat Raj Act, 2018
(9)(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:Provided that such rotation shall be effected after completion of two consecutive terms;(b)candidates elected from any of the Territorial Constituencies shall be eligible to contest for the office of the President, provided such candidate belongs to the same category for which the office is reserved and though not elected from a reserved Territorial constituency;(c)if a new Mandal is formed after ordinary general elections to Mandal Praja Parishads, to determine the category of reservation to the office of President of that Mandal Praja Parishad, proportionate reservation as provided from sub-section (3) to (7) shall be worked out taking the new Mandal Praja Parishad into consideration. If this new worked out reservation, results in a clear additional seat for any one category, the Mandal Praja Parishad newly created shall be allotted to that category. If it does not result in additional seat then the reservation for the newly created Mandal Praja Parishad shall be decided on the basis of draw of lots;(d)for allotting the offices by rotation Scheduled Tribe, Scheduled Tribe (women), Scheduled Caste, Scheduled Caste (women), Backward Classes, Backward Classes (women), Unreserved and Unreserved (women) shall be treated as separate categories:Provided, such of those offices which could not be reserved in the first and second cycle though they were eligible in the descending order but were allotted to the other categories due to order of preference in allotment as per descending order or proportionate population, in those categories shall be allotted first before going to the offices in the second cycle;(e)those offices, which lost their reservation as a result of repeating the reservation second time in that cycle, should be reserved in the ensuing elections in those districts or wherever applicable.Explanation. - Fraction will be rounded off in descending order only to the extent required to arrive at actual number as per percentage, under this sub-section.
