Section 12 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
12.
The reservation of MPTCs for Scheduled Tribes, Scheduled Castes, Backward Classes and Women shall be, by rotation commencing from the first ordinary election under the Act. The MPTCs allotted to STs, SCs, BCs and women during the earlier ordinary elections shall not be allotted to the same categories till a cycle of reservation that category is completed.Provided that where the reservation in respect of any category in the third ordinary elections requires the reservation of any seat/office to the same category, which was earlier reserved due to completion of cycle, then such reservation shall be made in respect of a seat/office reserved to the same category only in the first ordinary elections.Explanation. - For the removal of doubts, it is hereby declared that:-(i)for purposes of reserving seats under these rules any fraction less than one-half shall be ignored and any fraction equal to or more than one-half shall be counted as one.(ii)The expression Revenue Divisional Officer under these rules shall include the Sub-Collector or Assistant Collector in-charge of a Revenue Division.President, Mandal Parishads
