Section 4 in Andhra Pradesh Municipalities (Reservation of Seats in Municipal Councils and Nagar Panchayats) Rules, 1995
4.
While determining the number of seats in a Municipality to be reserved in favour of Scheduled Tribes, Scheduled Castes or Backward Classes as the case may be, in accordance with the provisions of Act any fraction of less than one-half shall be ignored and any fraction equal to or more than one-half shall be counted as one:Provided that where there is a difficulty in reserving seats for one or more categories in a Municipal Council due to equality in fraction or any other reason, the Government or Authority Specified shall determine the category to which the seat shall be reserved;Provided further that where the proportion of the population of the Scheduled Tribes or Scheduled Castes in a municipality, as the case may be to the total population of the Municipality does not constitute a required proportion enabling them for Reservation of atleast one seat, there shall be reserved one seat for these categories without reference to the said proportion.
