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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Panchayati Raj (Election) Rules, 1994

(1)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Scheduled Castes under Section 15 of the Act, first identify the wards or constituencies which consist of population of the Scheduled Castes and such wards or constituencies shall be serially arranged in the descending order of percentage of population of Scheduled Castes excluding the wards and constituencies where such percentage is less than five, and shall be assigned serial numbers as SC 1, SC 2 and so on.