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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(1)The reservation of Offices 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 Mandal Presidents reserved to the STs, SCs, BCs and women during the earlier ordinary elections shall not be reserved to the same categories till a cycle of reservation in that category is completed, except the offices reserved for Scheduled Tribes in the Mandal Parishads wholly located in the Scheduled Areas.