(6)One-third including the seats reserved under sub-section (5) of the total number of seats in a District Panchayat shall be reserved by the Government for women and such seats shall be allotted by 13[the State Election Commission] or the Officer authorised by it[under sub-section(1B) of section 10 by rotation to different constituencies in the District Panchayat area.] [Substituted by Act 3 of 2005.]
