Section 14 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
14.
(1)Reservation of office of President, Mandal Parishad shall be determined after reservation for Zilla Parishad Territorial Constituencies is completed as indicated in Rules 18 and 19. As far as possible, office of President, Mandal Parishad shall not be reserved for the same category as that corresponding to Zilla Parishad Territorial Constituency.(2)The District Collector in his turn shall on receipt of the communication under Rule 13 reserve the Mandal Parishads in the District and allot to the Scheduled Tribes in the first instance, where the proportion of the population of Scheduled Tribes to the total population of the Mandal Parishad concerned is the highest in the descending order.(3)After excluding the Mandal Parishads reserved for Scheduled Tribes, the District Collector, shall reserve from among the other Mandal Parishads the Offices for the Scheduled Castes allocated to each District under Rule 13 where the proportion of the population of the Scheduled Castes of the Mandal Parishad to the total population of the Mandal Parishad concerned is the highest in the descending order.(4)The reservation of offices for Backward Classes in each District shall be made by the Collector after excluding the Mandal Parishads reserved for Scheduled Tribes and Scheduled Castes, where the proportion of the Backward Class voters in the Mandal Parishad to the total voters in the Mandal Parishad concerned is the highest in the descending order.(5)The Collector shall reserve offices for women from out of the reserved and un-reserved categories on the basis of the highest proportion of the population of women in the Mandal Parishad to the total population of the Mandal Parishad is the highest in the descending order.
