Section 6(iii) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(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.
