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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(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 wards for the Backward Classes in respect of the Gram Panchayat, the Revenue Divisional Officer shall determine the number of wards to be reserved for the Backward Classes in each Gram Panchayat on the basis of the proportionate percentage of Backward Classes in each Gram Panchayat on the basis of the proportionate percentage of Backward Classes of that Mandal arrived at in the following manner.Note. - In order to arrive at the proportionate percentage of Backward Classes of the Gram Panchayat, the following formula shall be adopted:
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% percentage of Backward Classes in Mandal Parishad.Explanation. - (i) Percentage of Backward Class 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 data of Socio-Economic Survey conducted by Andhra Pradesh Backward Classes Finance Corporation Limited;
(iii)Mandal Backward Class 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.