Section 153(2A) in Andhra Pradesh Panchayat Raj Act, 1994
(2A)[ In addition to the reservation of offices of President under sub-Section (1), there shall be reserved for the Backward Classes such number of offices of President as may be allocated to them in each district in the manner prescribed; so however, that the number of offices of President in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of Presidents of [Mandal Praja Parishads] [Inserted by Section 7 (B) (iii) of Act 5 of 1995.] in the State. The number of offices of Presidents allocated for reservation to each district shall be allotted by rotation to different [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the district.]
