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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)For the purpose of reserving ZPTCs for Backward Classes in respect of the Territorial Constituencies in the District, the District Collector, shall determine the number of ZPTCs to be reserved for the Backward Classes in each District on the basis of the proportionate percentage of Backward Classes of District.Note. - In order to arrive at the District proportionate percentage of Backward Classes, the following formula shall be followed.
District Proportionate percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x District BCs percentage
Explanation I. - (i) Percentage of BCs. is 34% as provided in the Act.
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics & Statistics as on 1-3-2001 from the data of Socio-Economic Survey.
(iii)District Backward Class percentage is the figures as projected by the Directorate of Economics & Statistics.