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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

16.

(1)The District Collector shall determine, in the first instance, the number of Zilla Parishad Territorial Constituencies (hereinafter referred to as ZPTC) to be reserved for the members belonging to Scheduled Tribes and the Scheduled Castes subject to the condition, that the member of ZPTCs so reserved shall bear, as nearly as may be, the same proportion to the total number of ZPTCs to be filled by direct election to the Zilla Parishad as the population of Scheduled Tribes or as the case may be of the Scheduled Castes in that Zilla Parishad bears to the total population of that District falling within the jurisdiction.
(2)For the purpose of reserving ZPTCs for Backward Classes in respect of the Territorial Constituencies in the District, the District Collector, shall determine the number of ZPTCs to be reserved for the Backward Classes in each District on the basis of the proportionate percentage of Backward Classes of District.Note. - In order to arrive at the District proportionate percentage of Backward Classes, the following formula shall be followed.
District Proportionate percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x District BCs percentage
Explanation I. - (i) Percentage of BCs. is 34% as provided in the Act.
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics & Statistics as on 1-3-2001 from the data of Socio-Economic Survey.
(iii)District Backward Class percentage is the figures as projected by the Directorate of Economics & Statistics.
(3)The District Collector shall reserve one-third of the number of ZPTCs reserved for Scheduled Tribes, Scheduled Castes and Backward Classes and one-third of the unreserved ZPTCs for women in each Zilla Parishad.