(4)Not less than one third of the seats reserved in each category, for persons belonging to the Scheduled Castes, Scheduled Tribes and Backward classes and of the non-reserved seats in the Grama Panchayat [shall, subject to the general or special order of the State Election Commission, be reserved by the Deputy Commissioner] [Substituted by Act Act 29 of 1998 w.e.f. 24.8.1998] for women.[Proviso x x x] [Omitted by Act 10 of 1999 w.e.f. 28.1.1999.][Provided that the seats reserved under sub-sections (2), (3) and (4) shall be allotted by rotation, to different constituencies in the Panchayat area.] [Inserted by Act 11 of 2000 w.e.f. 28.1.1999.]Provided further that nothing contained in this section shall be deemed to prevent a woman or a person belonging to the Scheduled Castes and Scheduled Tribes or Backward Classes for whom seats have been reserved in a Grama Panchayat from standing for election to any non-reserved seat in such Grama Panchayat.
