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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(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.