Section 22(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 on determining the number under sub-rule (1) of Rule 21 in respect of the State, reserve offices of Chairpersons and allot to the Scheduled Tribes in the first instance, where the proportion of the population of Scheduled Tribes of the District to the total population of the District is the highest in the descending order.
