Section 17(3) in Telangana Panchayat Raj Act, 2018
(3)The Commissioner thereafter shall, allot to each District the number of offices of the Sarpanches on the basis of the proportionate population of the Scheduled Tribes or of the Scheduled Castes in the District to the total population of the Scheduled Tribes or as the case may be the Scheduled Castes of the State:Provided that in the villages located in the Scheduled areas and the villages where the 100% (hundred percent) population is the Scheduled Tribes, all the Offices of the Sarpanches shall be reserved for the Scheduled Tribes only.
