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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)For the purpose of determining number of offices of Sarpanchas to be reserved for the Backward Classes, the Revenue Divisional Officer shall arrive at this number on the basis of the Mandal proportionate percentage of Backward Classes arrived at in the manner specified below:
Mandal Proportionate Percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x Mandal BCs percentage
= 0.863 X Mandal Backward Class PercentageExplanation I. - (i) Percentage of Backward Classes reservation is 34% as provided in the Act.
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics and Statistics as on 1-3-2001 from the date of the Socio-Economic Survey conducted by the Andhra Pradesh Backward Classes Finance Corporation Limited.
(iii)Mandal Backward Classes percentage is the figure as projected by the Directorate of Economics and Statistics as on 1-3-2001 from the data of Socio-Economic Survey referred to above.
Explanation II. - For the purpose of reservations to the offices of Sarpanchas, the Mandal Parishad concerned shall be taken as a unit.