(1)There shall be reserved by the Government in the prescribed manner-(a)such number of offices of the President of Anchalik Panchayat in the district for the person belonging to the Scheduled Caste and Scheduled Tribes and the number of such offices bearing as nearly as may be the same proportion to the total number of offices in the District as the population of the Scheduled Castes in the Districts or of the Scheduled Tribes in the District bears to the total population of the District.(b)not less than one-third of the total number of offices of President and Vice-President of the Anchalik Panchayats in the district for each of the categories reserved for persons belonging to the Scheduled Castes, Scheduled Tribes and those which are non-reserved for women:Provided that the offices reserved under this sub-section shall be by rotation in different Anchalik Panchayats:Provided further that the principle of rotation for the purpose of reservation of offices under this sub-section shall commerce from the first election to be held after the commencement of the Act.
