Section 13(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 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.
