Section 17(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)The seats reserved under this section shall be allotted by the prescribed authority in the Gram Panchayat within the block by rotation in the prescribed manner :[Provided that the term of consecutive two general elections of Panchayat shall constitute one rotation.] [Inserted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).]Provided [further] [Inserted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).] that the Gram Panchayat, which has no population of Scheduled Castes or Scheduled Tribes or Other Backward Classes, shall be excluded for allotment of seat reserved for Scheduled Castes, Scheduled Tribes or Other Backward Classes, as the case may be.]
