Section 6 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
6.
The reservation of wards for Scheduled Tribes, Scheduled Castes. Backward Classes and Women under sub-rules (2) to (5) of Rule 5 shall be by rotation as far as practicable, commencing from the first ordinary election held under the Act. The wards allotted to STs., SCs., BCs. and Women during the earlier ordinary elections shall not be allotted to the same categories till a cycle of reservation in that category is completed.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:-(i)For purposes of reserving wards 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.(ii)The expression "Revenue Divisional Officer" under these rules shall include the Sub-Collector or Assistant Collector in charge of a Revenue Division.(iii)In case where the reservation for STs or SCs can not be made due to non availability of their voters in required number of wards, then the reservation shall be made in descending order in such of those wards where the voters of STs/SCs are available in the first instance, and thereafter, the remaining reservation of Wards shall be made by drawl of lots.Example. - If there are eight Wards in a Gram Panchayat of which six are to be reserved for Scheduled Tribes, Whereas, Scheduled Tribes voters are available only in three Wards then the reservation for the remaining three Wards shall be made by drawl of lots from among the other five wards by the Mandal Parishad Development Officer concerned.Reservation of Offices of the Sarpanchas of Gram Panchayats
