Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)If the reservations so allotted to the post of President, Mandal Parishad is not available in the particular territorial constituency, that post may then be allotted to the General Category of the allotted community to protect the ratio of such community. For example, if President Mandal Parishad is reserved for BC (Women) and if there is no B.C. (Women) MPTC, then the post will become B.C. (General).