Section 146(8) in Telangana Panchayat Raj Act, 2018
(8)(a)The Revenue Divisional Officer, shall reserve in respect of each Mandal Praja Parishad in his Revenue Division, MPTCs allotted to the Scheduled Tribes in such Mandal Praja Parishads in the first instance, where the proportion of the population of Scheduled Tribes in the MPTC to the total MPTC population of the is the highest in the descending order;(b)after excluding the MPTCs reserved for Scheduled Tribes in the respective Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from among the remaining MPTCs for the Scheduled Castes allocated to each Mandal Praja Parishad under sub-section (2) in Territorial Constituencies where the proportion of the population of the Scheduled Castes in the MPTC to the total population of the MPTC is the highest in the descending order;(c)after excluding the MPTCs reserved for Scheduled Tribes and Scheduled Castes in respect of a Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from the remaining MPTCs for Backward Classes where the proportion of voters belonging to Backward Classes to the total number of voters in the MPTC is the highest in the descending order;(d)the Revenue Divisional Officer shall reserve MPTCs for Women from out of the reserved and unreserved categories on the basis of draw of lots.
