Section 153(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Out of the total number of offices of President in the State, the Commissioner shall, subject to such rules as may be prescribed, by notification reserve -(a)such number of offices to the members belonging to Scheduled Castes and Scheduled Tribes as may be determined by him, subject to the condition 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 as the case may be, the Scheduled Tribes in the State bears to the total population of the State; and such offices may be allotted by rotation to different [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State in the manner prescribed.[***] [Omitted by Section 7 (B) (i) of Act 5 of 1995.](c)not less than one-third of the total number of offices reserved under [clause (a) and sub-Section 2A] [Subs by Section 7 (B) (ii) of Act 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes, or as the case may be, the Backward Classes; and(d)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 [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State in the manner prescribed.
