Section 23 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
23.
(1)The reservation of offices of Chairpersons for Scheduled Tribes, Scheduled Castes, Backward Classes and Women shall be by rotation commencing from the first ordinary election held under the Act. The offices of Chairpersons of Zilla Parishads reserved for STs, SCs, BCs and Women during the earlier ordinary elections shall not be reserved for the same categories till a cycle of reservation in that category is completed.(2)If the reservations so allotted to the post of Chairpersons, Zilla Parishad is not available in the particular territorial constituency that post may then be allotted to the General category of allotted community to protect the ratio of such community. For example if Chairperson Zilla Parishad is reserved for B.C. (Women) and there is no B.C. (Women) ZPTC, then the post shall become B.C. (General).(3)If a new Zilla Parishad is formed after ordinary general elections to Zilla Parishad to determine the category of reservation to that Zilla Parishad, the proportionate reservation as provided from Rules 21 to 23 shall be worked out taking the new Zilla Parishad into consideration. If this new worked out reservations result in a clear additional seat for anyone category, the Zilla Parishad newly created shall be allotted to that category. If it does not result in additional seat then the reservation for the newly created Zilla Parishad shall be decided by drawing of lots.Provided that where the reservation in respect of any category in the third ordinary elections requires the reservation of any seat/office to the same category, which was earlier reserved due to completion of cycle, then such reservation shall be made in respect of a seat/office reserved to the same category only in the first ordinary elections.Explanation. - For the removal or doubts, it is hereby declared that for purposes of reserving Offices under these rules any fraction less than one-half shall be ignored and any fraction equal to or more than one half shall be counted as one.Transitional Provisions. - Any reservations already notified for the purpose of third ordinary elections under the rules, superseded by these rules shall stand cancelled.
