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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(3)After excluding the Mandal Parishads reserved for Scheduled Tribes, the District Collector, shall reserve from among the other Mandal Parishads the Offices for the Scheduled Castes allocated to each District under Rule 13 where the proportion of the population of the Scheduled Castes of the Mandal Parishad to the total population of the Mandal Parishad concerned is the highest in the descending order.