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Andhra Pradesh (50 percent Reservation to Women in all the Nominated Posts) Rules, 2019
Published vide Notification No. G.O. Ms. No. 76, Backward Classes Welfare (F), dated 27.09.2019
Last Updated 19th November, 2019 [ap677]
"Act" means the Andhra Pradesh (50 percent Reservation to Women in all the nominated posts) Act, 2019 (Act No. 27 of 2019).
3. Unit of reservation for the Offices of Chairpersons. - All the Corporations / Agencies / Bodies / Boards / Societies / Committees functioning under the administrative control of all the Departments of the State of Andhra Pradesh are treated as a Unit for the purpose of reservation in the nominated posts of Chairpersons. Every administrative Department shall identify and enumerate the number of Chairpersons in all the said Corporations / Agencies / Bodies / Boards / Societies / Committees functioning under its administrative control for the purpose of reservation. 4. Unit of reservation for the posts of Directors/members. - Each Corporation / Agencies / Bodies / Boards / Societies / Committees functioning under the administrative control of each Department shall be a Unit for the purpose of implementation of reservation in the nominated posts of Directors/ Members. Every administrative Department shall identify and enumerate the number of Directors/ Members in each Corporation / Agency / Body / Boards / Society / Committee functioning under the administrative control for the purpose of reservation. 5. Reservation to Women. - There shall be 50% reservation to Women, in all the Nominated posts of Chairpersons/ Directors/ Members, cutting across ail Communities as a measure of horizontal reservation. 6. Maintenance of Lists. - Every administrative department shall maintain the lists of Nominated posts of Chairpersons and Directors /Members with 50 percent reservation to Women and furnish the same to Department for Women, Children, Differently Abled and Senior Citizens and also General Administration Department. 7. Nodal Department. - The Department for Women, Children, Differently Abled and Senior Citizens shall be the Nodal Department as specified under Section 4 of the Act to monitor the reservation to Women in all the nominated posts. Likewise, the General Administration Department shall provide the list of such nominated posts in all the Corporations/ Agencies/ Bodies/ Boards/ Societies/ Committees functioning under the administrative control of each Department.
