Section 8 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
8.
(1)The Revenue Divisional Officer on determining the number of offices of Sarpanchas to be reserved in each Mandal Parishad for the members belonging to Scheduled Tribes, Scheduled Castes Backward Classes and women, shall alloi offices to the Scheduled Tribes in the first instance where the proportion of tin population of the Scheduled Tribes to the total population of the Gram Panchayat concerned is the highest in the descending order.(2)After excluding the Gram Panchayat Reserved for Scheduled Tribes in the Mandal Parishad, the Revenue Divisional Officer shall reserve from among the other Gram Panchayats, the offices for the Scheduled Castes and allocate them where the proportion of the population of the Scheduled Castes to the total population of the Gram Panchayat concerned is the highest in the descending order.(3)After excluding the Gram Panchayats reserved for Scheduled Tribes and Scheduled Castes in the Mandal Parishad, the Revenue Divisional Officer shall reserve from among the other Gram Panchayats, the offices for the Backward Classes where the proportion of voters belonging to Backward Classes in the Gram Panchayat to the total voters in the Gram Panchayat is the highest in the descending order.(4)The Revenue Divisional Officer shall reserve offices for women from out of the reserved and unreserved categories on the basis of the highest proportion of the population of women to the total population of the Gram Panchayat concerned is the highest in the descending order.
