Section 11 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
11.
(1)The Revenue Divisional Officer, in his turn, shall on receipt of the communication under sub-rule (1) of Rule 10, reserve in respect of each Mandal Parishad in his Revenue Division, MPTCs allotted to the Scheduled Tribes in such Mandal Parishads in the first instance, where the proportion of the population of Scheduled Tribes in the MPTC to the total population of the MPTC concerned in the Mandal Parishad is the highest in the descending order.(2)After excluding the MPTCs reserved for Scheduled Tribes in the respective Mandal Parishad, the Revenue Divisional Officer shall reserve from among the other MPTCs for the Scheduled Castes allotted to each Mandal Parishad under sub-rules (1) of Rule 10, inTerritorial Constituencies where the proportion of the population of the Scheduled Castes in the MPTC to the total population of the MPTC concerned in the Mandal Parishad is the highest, in the descending order.(3)After excluding the MPTCs reserved for Scheduled Tribes and Scheduled Castes in respect of a Mandal Parishad, the Revenue Divisional Officer shall reserve from the remaining MPTCs for Backward Classes in each Mandal Parishad, such MPTCs where the proportion of voters belong to Backward Classes to the total number of voters in the MPTC concerned is the highest in the descending order.(4)The Revenue Divisional Officer shall reserve MPTCs for women from out of the reserved and unreserved categories on the basis of the highest proportion of the population of women to the total population of the MPTCs is ihe.highest in the descending order.
