Section 10(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(1)The District Collector shall in respect of each Mandal Parishad in the District determine, in the first instance, the number of Mandal Parishad Territorial Constituencies (Herein after referred to as MPTC) to be .reserved in the Mandal Parishad concerned for the members belonging to Scheduled Tribes and the Scheduled Castes, subject to the condition that the number of MPTCs so reserved shall bear, as nearly as may be, the same proportion to the total number of MPTCs to be filled by direct election to the Mandal Parishad as the population of Scheduled Tribes or as the case may be, of the Scheduled Castes, in that Mandal Parishad bears to the total population of that Mandal Parishad, and communicate the same to all the Revenue Divisional Officers in the District in respect of the Mandals falling within their respective jurisdiction, subject to the condition that the District Collector shall, in the Mandal Parishad wholly located in the Scheduled Areas, allocate not less than one half of the total number of MPTCs in each Mandal Parishad for being reserved for Scheduled Tribes.
