Section 202A in Andhra Pradesh Panchayat Raj Act, 1994
202A. [ Reservations to Backward Classes. [Added by Section 13 of Act No. 5 of 1995.]
- For the purpose of reserving the offices of Sarpanch, President and Chairman and members of the Gram Panchayats, [Mandal Praja Parishads] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] to the members belonging to the backward classes under this Act, the population figures of the backward classes, gathered in the Socio-Economic Survey conducted by the Andhra Pradesh Backward Classes Co-operative Finance Corporation Limited, Hyderabad, shall be taken as the basis.]
