Section 15 in Andhra Pradesh Panchayat Raj Act, 1994
15. Reservation of Office of Sarpanch.
- [1] [Added by Section 4 of Act No. 5 of 1995.] Out of total number of offices of Sarpanch in the State, the Commissioner shall, subject to such rules as may be prescribed, by notification reserve-(a)such number of offices to the Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition that the number of offices so reserved shall bear, as nearly as may be, the same proportion to the total number of offices to be filled in the State as the population of the Scheduled Castes, or as the case may be, Scheduled Tribes in the State bears to the total population of the State; and such seats may be allotted by rotation to different Gram Panchayats in the State;[* * *] [Omitted by Section 4 (i) of Act No. 5 of 1995.](c)not less than one-third of the total number of offices reserved under [clause (a) and sub-Section (2)] [Substituted by Section 4 (ii) Act No. 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes, or as the case may be, Backward Classes; and(d)not less than one-third (including the number of offices reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the Backward Classes) of the total number of offices to be filled in the State for women; and such offices may be allotted by rotation to different Gram Panchayats in the State.(2)[ In addition to the reservation of offices of Sarpanch under sub-Section (1), there shall be reserved for the Backward Classes such number of Offices of Sarpanch as may be allocated to them in each Mandal in the manner prescribed; so, however, that the number of Offices or Sarpanchas in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of Sarpanchas of Gram Panchayats in the State. The number of offices of Sarpanchas allocated for reservation to each Mandal shall be allotted by rotation to different Gram Panchayats in the Mandal:Provided that it shall be competent for the Government to make special provision with regard to the manner and quantum of seats to be reserved for Backward Classes in the Gram Panchayats situated in the Scheduled areas, by rules made in this behalf.] [Added by Section 4 (iii) of Act No 5 of 1995.]
