Section 9(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(3)If a new Gram Panchayat is formed after ordinary general elections to Gram Panchayats, to determine the category of reservation to that Gram Panchayat proportionate reservation as provided from Rule 7 to 9 will be notionally worked out taking a new Gram Panchayat into consideration. If this new worked out reservations results in a clear additional seat for any one category, the Gram Panchayat newly created would be allotted to that category. If it does not, then the reservation for the newly created Gram Panchayat shall be decided by drawing of lots:Provided that this does not apply to Gram Panchayats located in the schedule areas.Provided that where the reservation in respect of any category in the third ordinary elections requires the reservation of any seat/office to the same category, which was earlier reserved due to completion of cycle, then such reservation shall be made in respect of a seat/office reserved to the same category only in the first ordinary elections.Explanation. - (i) For the removal of doubts, it is hereby declared that for purpose of reserving offices under these rules, any fraction less than one-half shall be ignored and any fraction equal to or more than one-half shall be counted as one.(ii)The expression "Revenue Divisional Officer" under these rules shall include the Sub-Collector or Assistance Collector In-charge of Revenue Division.
