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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(5)The reservation of wards for women in the Gram Panchayats allotted under Rule 4(4) shall be made by the Mandal Parishad Development Officer in each category i.e., ST, SC. BC and Unreserved, on the basis of the highest proportion of the women voters to the total number of voters in the ward is the highest in the descending order.