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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

10.

(1)The District Collector shall in respect of each Mandal Parishad in the District determine, in the first instance, the number of Mandal Parishad Territorial Constituencies (Herein after referred to as MPTC) to be .reserved in the Mandal Parishad concerned for the members belonging to Scheduled Tribes and the Scheduled Castes, subject to the condition that the number of MPTCs so reserved shall bear, as nearly as may be, the same proportion to the total number of MPTCs to be filled by direct election to the Mandal Parishad as the population of Scheduled Tribes or as the case may be, of the Scheduled Castes, in that Mandal Parishad bears to the total population of that Mandal Parishad, and communicate the same to all the Revenue Divisional Officers in the District in respect of the Mandals falling within their respective jurisdiction, subject to the condition that the District Collector shall, in the Mandal Parishad wholly located in the Scheduled Areas, allocate not less than one half of the total number of MPTCs in each Mandal Parishad for being reserved for Scheduled Tribes.
(2)For the purpose of reserving MPTCs for Backward Classes in respect of the Territorial Constituencies of the Mandal Parishads in the District, the District Collector, shall determine the number of MPTCs to be reserved for the Backward Classes in each Mandal Parishad. on the basis of the proportionate percentage of Backward Classes of the Mandal Parishad and communicate the same to the concerned Revenue Divisional Officers in the District in respect of the Mandal Parishads falling within their respective jurisdiction.Note. - In order to arrive at the Mandal proportionate percentage of Backward Classes, the following formula shall be followed:
Mandal Proportionate Percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x Mandal BCs percentage
Explanation. - (i) Percentage of Backward (3) Classes reservation is 34% as provide in the Act.
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics & Statistics as on 1-3-2001 from the date of Socio-Economic Survey conducted by the Andhra Pradesh Backward Class Finance Corporation Limited.
(iii)Mandal Backward Class percentage is the figures as projected by the Directorate of Economics & Statistics as on 1-3-2001 from the date of Socio-Economic Survey conducted by the Andhra Pradesh (4) Backward Class Finance Corporation Limited.
(3)Notwithstanding anything contained in sub-rule (1), the District Collector shall, for purposes of reservation of MFrCs for Backward Classes in the Mandal Parishad wholly located in the Scheduled Areas, determine in the first instance the number of MPTCs remaining after reserving seats for Scheduled Tribes and Scheduled Castes in each such Mandal Parishad and arrive at the number of MPTCs to be reserved for Backward Classes computed only on the basis of such remaining MPTCs applying the proportionate percentage of population of Backward Classes in the Mandal. The District Collector shall reserve one-third of the number of MPTCs reserved for Scheduled Tribes,
(4)Scheduled Castes and Backward Classes and one-third of the unreserved seats for women in each Mandal Parishad.
(5)While communicating the number of MPTCs to be reserved for Scheduled Tribes, Scheduled Castes and Backward Classes, the District Collector shall also communicate to the Revenue Divisional Officer, the number of MPTCs to be reserved for women from among the said categories and also the number of MPTCs to be reserved for women from among the unreserved MPTCs in respect of each Mandal Parishad.
(6)If a new MPTC is formed after ordinary elections to Mandal Parishads to determine the category of reservation to that MPTC, proportionate reservation as provided in subrules (1) to (5) shall be worked out taking the new MPTC into consideration. If this new worked out reservations, result in a clear additional seat for any one category, the MPTC newly created shall be allotted to that category. If it does not result in additional seat, then the reservation for the newly created MPTC shall be decided by drawing of lots.