Section 107 in The Punjab Panchayati Raj Act, 1994
107. Rotation of reserved seats and offices [. [The words 'after each Census' omitted vide Punjab Act No. 15 of 1998.]
- ]. - Upon the publication of the figures of Census the number of directly elected members, Chairman and Vice-Chairman of a Panchayat Samiti [for reservation of seats and offices for different categories shall be determined on the basis of population of Panchayat Samiti area at the census and rotation of seats and offices shall be made at the time of every general election] [Substituted for the words 'and rotation for reservation of seats and offices for different categories shall be determined on the basis of population of the Panchayat Samiti area at that Census' vide Punjab Act No. 15 of 1998.] :Provided that the determination of number of seats and offices shall not affect the existing composition of the Panchayat Samiti until the expiry of the term of office of the elected members then in office.Explanation. For the removal of doubts it is hereby declared that the principle of rotation for the purpose of reservation of offices under sections 102 and 106 shall commence from the first election to be held after commencement of this Act.
