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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)After excluding the offices of Chairpersons reserved for Scheduled Tribes, the Commissioner Panchayat Raj, shall reserve from among the other Offices for the Scheduled Castes determined under sub-rule (1) of Rule 21, where the proportion of the population of the Scheduled Castes to the total population of the District is the highest in the descending order.