Section 13 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
13.
(1)The Commissioner shall determine in the first instance, the number of offices of President, Mandal Parishad to be reserved for the members belonging to Scheduled Tribes and Scheduled Castes, subject to the condition that the number of offices reserved for Scheduled Tribes shall be 8.25% and for Scheduled Castes 18.30% of the total number of offices of Presidents of Mandal Parishads in the State and then allot to each District on the basis of the proportion of the population of the Scheduled Tribes or of the Scheduled Castes in the District to the total population of the District and communicate the same to all the District Collectors in respect of the Mandal Parishads falling within their respective districts.Provided that all the offices of President of Mandal Parishads wholly located Scheduled Areas shall be reserved for Scheduled Tribes.(2)For the purpose of reserving offices of President for Backward Classes in respect of the Mandal Parishads, the Commissioner Panchayat Raj shall, in the first instance, determine the number of offices of Presidents to be reserved for the Backward Classes in the State such that the number of offices so determined shall be 34% of the total number of offices of President Mandal Parishads in the State and allot them to each District on the basis of the proportionate percentage of Backward Classes of each District arrived at in the manner specified, in the note under sub-rule (2) of Rule 16.(3)The Commissioner shall reserve one-third of the number of offices reserved for Scheduled Tribes, Scheduled Castes and Backward Classes and one-third of the unreserved offices for women in each District.(4)While communicating the number of offices to be reserved for Scheduled Tribes, Scheduled Castes and Backward Classes, the Commissioner shall also communicate to the District Collector the number of offices to be reserved for women from among these categories and also the number of offices to be reserved for women from among the un-reserved offices in respect of each District.
