Section 180 in Andhra Pradesh Panchayat Raj Act, 1994
180. Reservation of seats of members of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)In every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], out of the total strength of elected members determined under Section 179, the Commissioner shall, subject to such rules as may be prescribed, by notification, reserve, -(a)such number of seats to the Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the population of the Scheduled Castes or as the case may be Scheduled Tribes in the District bears to the total population of the District and such seats may be allotted by rotation to different constituencies in a District in the manner prescribed;[***] [Omitted by Section 9 (A) of Act No. 5 of 1995.](c)not less than one-third of the total number of seats reserved under [clause (a) and sub-Section 1A] [Subs by Section 9 (A) (ii) of Act No. 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;(d)not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and backward classes) of the total number of seats to be filled by direct election to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] for women and such seats may be allotted by rotation to different constituencies in the district in the manner prescribed.(1A)[ In addition to the reservation of seats under sub-Section (1), there shall be reserved for the Backward Classes such number of seats as may be allocated to them in each [Zilla Praja Parishad] [Inserted by Section 9 (B) of Act No. 5 of 1995.] in the manner prescribed; so however that the number of offices of members of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of the members of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the State. The number of seats allocated to each [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be allotted by rotation to different territorial constituencies in the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].](2)Nothing in [sub-Sections (1) and (1 A)] [Subs Section 9 (C) of Act No. 5 of 1995.] shall be deemed to prevent women and members of the Scheduled Castes, Scheduled Tribes or Backward classes from standing for election to the non-reserved seats in the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
