Section 3(e) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
(e)the reservation of seats in the Scheduled Areas at every Panchayati Raj Institution shall be in proportion to the population of the community in that Panchayati Raj Institution for whom reservation is sought to be given under Secs. 15 and 16 of the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994):
