Section 61(1) in Assam Panchayat (Constitution) Rules, 1995
(1)As per provision of Section 70(A) (1) of the Assam panchayat Act, 1994 the State Government of Assam-hall notify the names of Zilla Parishad reserved for Scheduled Caste arid Scheduled Tribes on the basis of the number of the offices of the President! Vice-President of Zilla- Parishad to be reserved for the Scheduled Castes or Scheduled Tribes, as the case may be, under sub-section (1) of Section 70 and shall bear the same proportion to the total number of such offices in the Zilla Parishads of the State as the population of the Scheduled Castes or Scheduled Tribes in the Stabbers to the total population of the State. The State Government shall determine the offices of the President and, the Vice-President to be so reserved, while calculating the number of offices to be so reserved if the result bears any fraction which is 5 or more, it shall be rounded Off to the next higher integer and if it is less than 5 then it shall be ignored. In selecting the Zilla Parishad for reservation of the office of the President/Vice-President for the Scheduled Castes and Scheduled Tribes the Zilla Parishad with the highest number of Scheduled Castes or the Scheduled Tribe$ population as the case may be, where the election is held shall be reserved first and so in order of such population in the descending orders:Provided that such reservation of the offices of President/Vice-President shall be allotted by rotation among the Zilla Parishad having Scheduled Castes and Scheduled Tribes population in the descending order of such population as provided herein above.
