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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5)(a) in Gujarat Panchayats Act, 1961

(a)
(i)Seats shall be reserved by the State Government for the Scheduled Castes and the Scheduled Tribes in every taluka panchayat in the State and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled in by direct election in that panchayat as the population of the scheduled Castes in the taluka or as the case may be, of the Scheduled Tribes in the taluka bears to the total population in the taluka and such seats shall be allotted by the State Election Commission by rotation to different territorial constituencies in that taluka in the prescribed manner.