Section 5(4) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(4)The reservation of wards for Backward Classes in the Gram Panchayat allotted under Rule 4 (2) shall be made by the Mandal Parishad Development Officer from among the wards remaining after reserving wards for Scheduled Tribes and Scheduled Castes in each Gram Panchayat where the proportion of voters belonging to the backward class to the total voters in the ward concerned is the highest in the descending order.Provided that no reservation for Backward Class shall be made in such of those Gram Panchayats where there are no Backward Class voters. Provided further that where there are no BC Voters in a Gram Panchayat in a Mandal or where the proportion of BC voters is lower than their proportion in the Mandal, the reservation of Ward Members for BCs proportionate to the shortage noted shall be shifted to such of those Gram Panchayats within the concerned Mandal in proportion to the BC voters in Gram Panchayats arranged in a descending order, subject to the condition that the total number of ward members to be allotted to BCs in the Mandal shall remain the same thus ensuring that the number of wards reserved for BCs in a Mandal is equal to Mandal proportion as calculated at subrule (2) of Rule 4.
