Section 21 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
21.
(1)The Commissioner, Panchayat Raj, shall in respect of the State determine in the first instance the number of offices of Chairpersons, Zilla Parishads to be reserved in the State for the members belonging to Scheduled Tribes and the Scheduled Castes subject to the condition that the number of Offices so reserved shall be 8.25% of the total number of Zilla Parishads in the State, in the case of Scheduled Tribes and 18.30% of the total number of Zilla Parishads in the State in the case of Scheduled Castes.(2)For the purposes of reserving offices of Chairpersons for Backward Classes in respect of the State, the Commissioner, Panchayat Raj, shall determine 34% of the offices to the members belonging to Backward Classes.(3)The Commissioner shall reserve one-third of the number of offices of Chairpersons reserved for Scheduled Tribes, Scheduled Castes and Backward Classes and one-third of the unreserved offices for women in the State.
