(2)[(a) All offices of the President of the district panchayats in the State shall be reserved by the State Government for the Scheduled Tribes.Explanation. - For the purposes of this clause, "district panchayat" means the district panchayat, the whole local area of which comprises of the Scheduled Areas.] [Clause (a) substituted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).](b)(i)one third of the total number of offices of President of District Panchayats in the State reserved under clause (a) [***] [The word 'and' deleted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).][* * *] [Sub-clause (ii) deleted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]shall be reserved by the State Government for women.
