Section 17(2) in Telangana Panchayat Raj Act, 2018
(2)(a)Out of the total number of offices of Sarpanch in the State, the Commissioner shall determine in the first instance, the number of offices of Sarpanches of Gram Panchayats to be reserved for the members belonging to Scheduled Tribes and Scheduled Castes.(b)The number of offices to be reserved to the Scheduled Tribes and Scheduled Castes as may be determined by the Commissioner, shall be subject to the condition that the number of offices so reserved shall, bear as nearly as may be the same proportion to the total number of offices to be filled in the State, as the population of the Scheduled Tribes or as the case may be Scheduled Castes in the State bear to the total population of the State:Provided that while computing the total population of the State for the purpose of making reservation to the Scheduled Tribes and Scheduled Castes under this subsection, the population of the Scheduled area and the population of the villages where the 100% (hundred percent) population is Scheduled Tribes shall be excluded.
