Section 22 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
22.
(1)The Commissioner, shall on determining the number under sub-rule (1) of Rule 21 in respect of the State, reserve offices of Chairpersons and allot to the Scheduled Tribes in the first instance, where the proportion of the population of Scheduled Tribes of the District to the total population of the District is the highest in the descending order.(2)After excluding the offices of Chairpersons reserved for Scheduled Tribes, the Commissioner Panchayat Raj, shall reserve from among the other Offices for the Scheduled Castes determined under sub-rule (1) of Rule 21, where the proportion of the population of the Scheduled Castes to the total population of the District is the highest in the descending order.(3)After excluding the offices of Chairpersons reserved for Scheduled Tribes and Scheduled Castes, the Commissioner shall reserve from among the other offices for the Backward Classes determined under sub-rule (2) of Rule 21, where the proportion of the population of the Backward Classes voters to the total voters in the District concerned is the highest in the descending order.(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.
