Andhra Pradesh Gram Panchayats (Amendment) Act, 1988*
| [Andhra Pradesh Act No. 19 of 1988] | [30th April, 1988] |
An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 30th April, 1988. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 23rd March, 1988 at page 3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Gram Panchayats Amendment Act, 1988.
(2) It shall be deemed to have come into force on the 8th February, 1988.
2. Amendment of section 12.- In the Andhra Pradesh Gram Panchayats Act, 1964, (Act 2 of 1964) in section 12, in sub-section (1), for the third proviso the following proviso shall be substituted namely:-
"Provided also that,-
(a) all the offices of Sarpanch of the Gram Panchayats constituted for villages wholly situated in the Scheduled Areas and where the population of Scheduled Tribes is not less than twenty five; and
(b) such number of offices of Sarpanch in areas other than the Scheduled Areas as may be required to make the number of offices reserved for Scheduled Tribes, six percent of the total number of offices of Sarpanch in the State, shall be reserved subject to such conditions and in such manner as may he prescribed, for members belonging to the Scheduled Tribes by the Commissioner who shall allocate the offices to be reserved under clause (b) to each district where the number of offices reserved under clause (a) falls short of six percent of the total number of offices of Sarpanch in the District having due regard to me proportion of the population of the Scheduled Tribes in the district to the total population of the district and thereupon the District Collector shall reserve such number of offices of Sarpanch as are allocated to the concerned district, so however, that the gram panchayats in respect of which the office of Sarpanch is so reserved in areas other than the Scheduled Areas shall as far as practicable, be the gram panchayat where the proportion of the population of the Scheduled Tribes to the total population of the village is the largest.".
3. Repeal of Ordinance 2 of 1988.- The Andhra Pradesh Gram Panchayats (Amendment) Ordinance, 1988 is hereby repealed.