Section 91(4) in The Bihar Panchayat Raj Act, 2006
(4)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation by the District Magistrate under the direction, control and supervision of the State Election Commission to different constituencies in a Gram Katchahry and in such manner as may be prescribed [After two consecutive general elections] [Inserted vide Section 10 of Amdt. Act 10 of 2009.] by it.[Explanation-For the removal of doubts it is, hereby, declared that the principle of rotation for the purpose of reservation of offices for the Scheduled Castes, Scheduled Tribes, Backward Classes, Women of Backward Classes and Women of unreserved category under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 2006.] [Inserted vide Section 10 of Amdt. Act 10 of 2009.]
