Section 10(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(3)Notwithstanding anything contained in sub-rule (1), the District Collector shall, for purposes of reservation of MFrCs for Backward Classes in the Mandal Parishad wholly located in the Scheduled Areas, determine in the first instance the number of MPTCs remaining after reserving seats for Scheduled Tribes and Scheduled Castes in each such Mandal Parishad and arrive at the number of MPTCs to be reserved for Backward Classes computed only on the basis of such remaining MPTCs applying the proportionate percentage of population of Backward Classes in the Mandal. The District Collector shall reserve one-third of the number of MPTCs reserved for Scheduled Tribes,
