Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(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 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.