Section 147(4) in Telangana Panchayat Raj Act, 2018
(4)The Commissioner shall thereafter allot to each District on the basis of the proportion of the population of the Scheduled Tribes or as the case may be of the Scheduled Castes in the non-scheduled area of the District to the total population of the Scheduled Tribes or of the Scheduled Castes in the State and communicate the same to all the District Collectors:Provided that all the Offices of Presidents of Mandal Praja Parishads located in the Scheduled Area shall be reserved for Scheduled Tribes only.
