Section 242E in Andhra Pradesh Panchayat Raj Act, 1994
242E. Nomination of persons.
- The Government may nominate persons belonging to such Scheduled Tribes who have no representation in [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.]:Provided that such nomination shall not exceed one tenth of the total members to be elected in that [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
