Section 13(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(1)The Commissioner shall determine in the first instance, the number of offices of President, Mandal Parishad to be reserved for the members belonging to Scheduled Tribes and Scheduled Castes, subject to the condition that the number of offices reserved for Scheduled Tribes shall be 8.25% and for Scheduled Castes 18.30% of the total number of offices of Presidents of Mandal Parishads in the State and then allot to each District on the basis of the proportion of the population of the Scheduled Tribes or of the Scheduled Castes in the District to the total population of the District and communicate the same to all the District Collectors in respect of the Mandal Parishads falling within their respective districts.Provided that all the offices of President of Mandal Parishads wholly located Scheduled Areas shall be reserved for Scheduled Tribes.
