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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)If the reservations so allotted to the post of Sarpanch, Gram Panchayat is not available in the particular Territorial Constituency that post may then be allotted to the general category of the allotted community to protect the ratio of such community. For example, if Sarpanhch, Gram Panchayat is reserved for BC (Women) and if there is no BC (Women), Gram Panchayat, then the post shall become BC (General).