(3)[ Not less than one-third (including the number of seats reserved for women belonging to Scheduled Castes and Scheduled Tribes) of the total number of seats to be filled up by direct election in every municipality shall be reserved for women and such seats may be allotted by rotation to different constituencies in a municipality.] [Substituted by The Tripura Municipal (Amendment) Act, 2000, w.e.f 6.10.2000.]
