Section 17(9) in Telangana Panchayat Raj Act, 2018
(9)(a)The Revenue Divisional Officer in turn, shall, allot offices of Sarpanches in each Mandal Praja Parishad for the members belonging to Scheduled Tribes, Scheduled Castes and Backward Classes. He shall allot offices to the Scheduled Tribes in the first instance where the proportion of population of the Scheduled Tribes in the Gram Panchayat to the total population of the Gram Panchayat concerned is the highest in the descending order;(b)After excluding the Gram Panchayats reserved for Scheduled Tribes, the Revenue Divisional Officer, shall reserve from among the remaining Gram Panchayats, the offices for the Scheduled Castes allocated to each Mandal where the proportion of the population of the Scheduled Castes in Gram Panchayat to the total population of the Gram Panchayat concerned is the highest in the descending order;(c)After excluding the Gram Panchayats reserved for Scheduled Tribes and Scheduled Castes in the Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from among the remaining Gram Panchayats, the offices for the Backward classes where the proportion of voters belonging to Backward Classes in the Gram Panchayat to the total voters in the Gram Panchayat is the highest in the descending order;(d)The Revenue Divisional Officer shall reserve one half of the offices for women in each of the categories from out of the Scheduled Tribes, Scheduled Castes, Backward Classes and unreserved categories on the basis of draw of lots.
