Section 17(3) in The West Bengal Panchayat Elections Act, 2003
(3)[ As nearly as practicable one-half but not exceeding one-half of the total number of seats reserved under sub-section (I), sub-section (2) and SUD-section (2A), shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or the Backward Classes, as the case may be, in such manner as may be prescribed.] [Substituted 'Not less than one-third of the total number of seats reserved under sub-section (1) and sub-section (2) shall be reserved for Women belonging to the Scheduled Castes, or the Scheduled Tribes, as the case may be, in such manner as may be prescribed.' by Act No. 23 of 2012, dated 24.8.2012.]
