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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

7.

(1)The Revenue Divisional Officer shall determine in the first instance the number of offices of Sarpanchas to be reserved in each Mandal Parishad for the Scheduled Tribes and Scheduled Castes subject to the condition that the number of offices so reserved shall bear as nearly as may be, the same proportion as the population of the Scheduled Tribes or as the case may be, Scheduled castes in the Mandal Parishad bears to the total population of the Mandal Parishad concerned.Provided that all the Offices of Sarpanchas of Gram Panchayats located in Scheduled Areas shall be reserved for Scheduled Tribes.
(2)For the purpose of determining number of offices of Sarpanchas to be reserved for the Backward Classes, the Revenue Divisional Officer shall arrive at this number on the basis of the Mandal proportionate percentage of Backward Classes arrived at in the manner specified below:
Mandal Proportionate Percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x Mandal BCs percentage
= 0.863 X Mandal Backward Class PercentageExplanation I. - (i) Percentage of Backward Classes reservation is 34% as provided in the Act.
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics and Statistics as on 1-3-2001 from the date of the Socio-Economic Survey conducted by the Andhra Pradesh Backward Classes Finance Corporation Limited.
(iii)Mandal Backward Classes percentage is the figure as projected by the Directorate of Economics and Statistics as on 1-3-2001 from the data of Socio-Economic Survey referred to above.
Explanation II. - For the purpose of reservations to the offices of Sarpanchas, the Mandal Parishad concerned shall be taken as a unit.
(3)Where the reservation for Scheduled Tribes, Scheduled Castes and Backward Classes reaches or exceeds 100%, in such case the reservation for Backward Classes shall be calculated by arriving at a percentage to the remaining offices of Sarpanchas after as so reserving for Scheduled Tribes and Scheduled Castes.
(4)The Revenue Divisional Officer shall reserve one third of number of offices of Sarpanchayas reserved for Scheduled Tribes, Scheduled Castes, Backward Classes and one third of the unreserved offices of Sarpanchas for women in each Mandal Parishad.