Section 4(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
(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.
