Section 152(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)In every [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] out of the total strength of elected members determined under Section 150, the Commissioner shall, subject to such rules as may be prescribed, by notification, reserve-(a)such number of seats to the members belonging to Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.], as the population of the Scheduled Castes, or as the case may be, the Scheduled Tribes in that Mandal bears to the total population of that Mandal, and such seats may be allotted by rotation to different constituencies in a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed.[***] [Omitted by Section 6 (A) (i) of Act 5 of 1995.](c)not less than one-third of the total number of seats reserved under [clause (a) and sub-Section (1A)] [Subs by Section 6 (A) (ii) of Act 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;(d)not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes) of the total number of seats to be filled by direct election to every [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be reserved for women and such may be allotted by rotation to different constituencies in a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed.
