Section 10(6) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(6)If a new MPTC is formed after ordinary elections to Mandal Parishads to determine the category of reservation to that MPTC, proportionate reservation as provided in subrules (1) to (5) shall be worked out taking the new MPTC into consideration. If this new worked out reservations, result in a clear additional seat for any one category, the MPTC newly created shall be allotted to that category. If it does not result in additional seat, then the reservation for the newly created MPTC shall be decided by drawing of lots.
