Section 15(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(3)If a new Mandal is formed after ordinary general elections to Mandal Parishads to determine the category of reservation to that Mandal, Mandal Parishad President post proportionate reservation as provided from Rules 13 to 15 shall be worked out taking the new Mandal Parishad into consideration. If this new worked out reservations, result in a clear additional seat for any one category, the Mandal Parishad newly created shall be allotted to that category. If it does not result in additional seat then the reservation for the newly created Mandal Parishad shall be decided by drawing of lots.Provided that where the reservation in respect of any category in the third ordinary elections requires the reservation of any seat/office to the same category, which was earlier reserved due to completion of cycle, then such reservation shall be made in respect of a seat/office reserved to the same category only in the first ordinary elections.Explanation. - For the removal of doubts, it is hereby declared that for purposes of reserving offices under these rules any fraction less than one half shall be ignored and any fraction equal to or more than one-half shall be counted as one.
