Section 242D in Andhra Pradesh Panchayat Raj Act, 1994
242D. Reservation of seats of members of Gram Panchayat and [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and offices of Sarpanches of Gram Panchayats and Presidents of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.].
- The reservation of seats in the Scheduled Areas to every Gram Panchayat and [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be in proportion to the population of the communities in that Gram Panchayat or the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the case may be:Provided that the reservation for the Scheduled Tribes shall not be less than one-half of the total number of seats:Provided further that all seats of Sarpanches of Gram Panchayats and Presidents of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] shall be reserved for the Scheduled Tribes.
