Section 7(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(1)The Revenue Divisional Officer shall determine in the first instance the number of offices of Sarpanchas to be reserved in each Mandal Parishad for the Scheduled Tribes and Scheduled Castes subject to the condition that the number of offices so reserved shall bear as nearly as may be, the same proportion as the population of the Scheduled Tribes or as the case may be, Scheduled castes in the Mandal Parishad bears to the total population of the Mandal Parishad concerned.Provided that all the Offices of Sarpanchas of Gram Panchayats located in Scheduled Areas shall be reserved for Scheduled Tribes.
