Section 14A in Andhra Pradesh Municipal Corporations Act, 1994
14A. General provision for reservation of office of Mayor in the Corporations of the State.
- Notwithstanding anything contained in sub-section (2) of Section 1 of this Act, out of the total number of offices of Mayor of the Corporations constituted either under this Act or under any other law relating the Municipality, Corporations for the time being in force in the State, the Government shall, subject to such rules as may be prescribed, by notification reserve,-(i)such number of offices to the Scheduled Castes and Scheduled Tribes as may be determined subject to the conditions that the number of offices so reserved shall bear, as nearly as may be, the same proportion to the total number of offices to be filled in the State as the population of the Scheduled Castes or Scheduled Tribes, as the case may be, in all the Corporations of the State bears to the total population in the Corporations of the State and such offices may be allotted by rotation to different Corporations in the State;[Provided that where the proportion of the population of the Scheduled Castes, or Scheduled Tribes as the case may be, in all the corporations of the State does not constitute required proportion as prescribed enabling them for reservation, atleast one office of the Mayor shall be reserved for Scheduled Castes or Scheduled Tribes as the case may be, without reference to the said required proportion.] [Added by Act No. 12 of 2008, dated 20.4.2008.](ii)one-third of the offices to the Backward Classes and such offices may be allotted by rotation to different Corporations in the State;(iii)not less than one-third of the total number of offices reserved under clauses (i) and (ii) for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes; and(iv)not less than one-third (including the number of offices reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the Backward Classes) of the total number of offices to be filled in the State for women, and such offices may be allotted by rotation to different Corporations in the State.
