Section 27(2)(a) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

(a)As nearly as but not exceeding fifty percent of the total offices of Mayor and Chairperson as the case may be in the State shall be reserved for-

(i)Scheduled Castes,

(ii)Scheduled Tribes,

(iii)Backward Classes, and

(iv)Women;

Legal Document View