Section 9(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)In every Gram Panchayat, out of the total strength of elected members determined under Section 7, the Commissioner shall, subject to such rules as may be prescribed, by notification, reserve -(a)such number of seats to the Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the Gram Panchayat, as the population of the Scheduled Castes, or as the case may be, Scheduled Tribes in that village bears to the total population of that village, and such seats may be allotted by rotation to different wards in a Gram Panchayat;[***] [Omitted by of Act No. 5 of 1995.](c)not less than one-third of the total number of seats reserved under [clause (a) and sub-Section (1 A)] [Substituted by Act No. 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be the Backward Classes;(d)not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes) of the total number of seats to be filled by direct election to every Gram Panchayat shall be reserved for women and such seats may be allotted by rotation to different wards in a Gram Panchayat.
