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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

4.

(1)The Revenue Divisional Officer shall in respect of each Gram Panchayat in his jurisdiction determine in the first instance, the number of wards to be reserved, in the Gram Panchayat concerned, for the members belonging to Scheduled Tribes and the Scheduled Castes subject to the condition that the number of wards to reserved shall bear, as nearly as may be, the same proportion to the total number of wards to be filled by direct election to the Gram Panchayat as the population of Scheduled Tribes or as the case may be, of the Scheduled Castes in that Gram Panchayat bears to the total population of that Gram Panchayat, subject to the condition that the RDO shall, in the scheduled areas, allocate not less than one half of the total number of seats in each Gram Panchayat for being reserved for Scheduled Tribes.
(2)For the purpose of reserving wards for the Backward Classes in respect of the Gram Panchayat, the Revenue Divisional Officer shall determine the number of wards to be reserved for the Backward Classes in each Gram Panchayat on the basis of the proportionate percentage of Backward Classes in each Gram Panchayat on the basis of the proportionate percentage of Backward Classes of that Mandal arrived at in the following manner.Note. - In order to arrive at the proportionate percentage of Backward Classes of the Gram Panchayat, the following formula shall be adopted:
Mandal Proportionate Percentage of Backward Class =| Reservation for BCs in the State (34%)State percentage of BCs. (39.39%)| x Mandal BCs percentage
= 0.863% percentage of Backward Classes in Mandal Parishad.Explanation. - (i) Percentage of Backward Class reservation is 34% as provided in the Act;
(ii)State percentage of Backward Classes is 39.39% as projected by the Directorate of Economics and Statistics as on 1 -3-2001, from the data of Socio-Economic Survey conducted by Andhra Pradesh Backward Classes Finance Corporation Limited;
(iii)Mandal Backward Class percentage is the figure as projected by the Directorate of Economics and Statistics as on 1-3-2001, from the data of Socio-Economic Survey referred to above.
(3)
(a)Where the reservation for Scheduled Tribes, Scheduled Castes and Backward Classes reaches or exceeds 100%, in such case, the reservation for Backward Classes shall be calculated by arriving at a percentage to the remaining offices after so reserving for Scheduled Tribes and Scheduled Castes.
(b)Notwithstanding anything contained in Clause (a), the Revenue Divisional Officer shall for the purpose of reservations of Wards for B.Cs. in Gram Panchayat located in Scheduled Areas, determine in the first instance number of wards remaining after reserving seats for STs. and SCs. in each such Gram Panchayat and arrive at the number of wards to be reserved for BCs. Computed only on the basis of such remaining wards applying the proportionate percentage of population of backward classes in the Mandal Parishad.
(4)The Revenue Divisional Officer shall reserve one-third of the number of wards reserved for Scheduled Tribes, Scheduled Castes and Backward Classes and one-third of the unreserved wards for women, in each Gram Panchayat.