Section 180(1) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
