Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(3)Where the reservation for Scheduled Tribes, Scheduled Castes and Backward Classes reaches or exceeds 100%, in such case the reservation for Backward Classes shall be calculated by arriving at a percentage to the remaining offices of Sarpanchas after as so reserving for Scheduled Tribes and Scheduled Castes.