Section 29A(4) in The Chhattisgarh Municipalities Act, 1961
(4)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes) of the total number of seats to be filled by direct election in every Municipality shall be reserved for women and such seats shall be allotted by rotation to different wards in a Municipality in such manner as may be prescribed.
