Section 17(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)[ In every board of Trustees, there shall be at least one women member and one member belonging to the Scheduled Castes or the Scheduled Tribes whose population is larger in the concerned village and one member belonging to Backward Classes:Provided that it shall not be necessary to appoint,-(a)a woman member where any person appointed to represent the Scheduled Castes or the Scheduled Tribes or the Backward Classes is a woman;(b)a member of the Scheduled Castes or the Scheduled Tribes where any woman member appointed belongs to the Scheduled Castes or the Scheduled Tribes;(c)a member of the Backward Classes where any woman member appointed belongs to the Backward Classes.]
