Section 143(1) in Telangana Panchayat Raj Act, 2018
(1)Every Mandal Praja Parishad shall consist of the following members, namely:-(i)persons elected under section 145;(ii)the Member of the Legislative Assembly of the State representing a constituency which comprises either wholly or partly the Mandal concerned;(iii)any Member of the Legislative Council of the State who is a registered voter in the Mandal concerned;(iv)the Member of the House of the People representing a constituency which comprises either wholly or partly the Mandal concerned;(v)any Member of the Council of States who is a registered voter in the Mandal concerned;(vi)one person belonging to minorities to be coopted in the prescribed manner by the members specified in clause (i) from among persons who are registered voters in the Mandal and who are not less than 21 years of age.
