Section 5(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(a)the category for which it is reserved in case of Municipal Councils/Nagar Panchayats for which the office of the Chairperson is reserved for Scheduled Tribes/Scheduled Caste/Women/Backward Classes under *[Section 23(1)(c)(i), (ii), (iii) and (iv)] of the Act;
