Section 152 in Andhra Pradesh Panchayat Raj Act, 1994
152. Reservation of seats of Members of [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)In every [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] out of the total strength of elected members determined under Section 150, the Commissioner shall, subject to such rules as may be prescribed, by notification, reserve-(a)such number of seats to the members belonging to Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.], as the population of the Scheduled Castes, or as the case may be, the Scheduled Tribes in that Mandal bears to the total population of that Mandal, and such seats may be allotted by rotation to different constituencies in a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed.[***] [Omitted by Section 6 (A) (i) of Act 5 of 1995.](c)not less than one-third of the total number of seats reserved under [clause (a) and sub-Section (1A)] [Subs by Section 6 (A) (ii) of Act 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;(d)not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes) of the total number of seats to be filled by direct election to every [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be reserved for women and such may be allotted by rotation to different constituencies in a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed.(1A)[ In addition to the reservation of seats under sub-Section (1), there shall be reserved for the Backward Classes such number of seats as may be allocated to them in each [Mandal Praja Parishad] [Inserted by Section 6 (B) of Act 5 of 1995.] in the manner prescribed; so however that the number of offices of members of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of the members of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State. The number of seats allocated to each [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be allotted by rotation to different territorial constituencies in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]:Provided that it shall be competent for the Government to make special provisions with regard to the manner and quantum of seats to be reserved for Backward Classes in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] situated either wholly or partly in the Scheduled areas, by rules made in this behalf.](2)Nothing in [sub-Sections (1) and 1A] [Subs by Section 6 (C) of Act 5 of 1995.] shall be deemed to prevent women and Members of the Scheduled Castes, Scheduled Tribes or Backward Classes from standing for election to the non-reserved seats in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
