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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(4)The Commissioner, shall reserve offices of Chairpersons for women determined under sub-rule (3) of Rule 21, from out of the reserved and un-reserved categories on the basis of the highest proportion of the population of women in the District to the total population of District concerned to the highest in the descending order.