Section 29A in The Chhattisgarh Municipalities Act, 1961
29A. Reservation of seats.
- [(1) Out of the total number of wards determined under sub-section (1) of Section 29, such number of seats shall be reserved for Scheduled Castes and Scheduled Tribes in every Municipality as bears as may be, the same proportion to the total number of seats to be filled by direct election in the Municipality as the population of the Scheduled Castes or of the Scheduled Tribes in the Municipal area bears; to the total population of that area and such wards shall be those in which the population of the Scheduled Castes or the Scheduled Tribes, as the case may be, is most concentrated.(2)As nearly as possible twenty five percent of the total number of wards shall be reserved for other backward classes in such Municipalities where fifty percent or less seats are reserved for Scheduled Castes and Scheduled Tribes, and such seats shall be allotted by rotation to different wards in such manner as may be prescribed:Provided that if from any ward so reserved, no nomination paper is filed for election, as a Councillor by any member of the Other Backward Classes then the Collector shall be competent to declare it as unreserved:(3)Not less than one third of the total number of seats reserved under subsection (1) and (2), shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or Other backward Classes, as the case may be.(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.(5)The reservation of seats under sub-sections (1), (2) and (3) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.Explanation.-In this section 'Other Backward Classes' means category of persons belonging to backward classes as notified; by the State Government.] [Inserted by M.P. Act No. 17 of 1994.]
