Section 102(3) in The Punjab Panchayati Raj Act, 1994
(3)One-half (including the number of seats reserved for women belonging the Scheduled Castes) of the total number of seats to be filled by direct election every Panehayat Samiti shall be reserved for women and such seats map allotted by rotation to different constituencies in the Panehayat Samiti area:Provided that a fraction of an office (seat) shall not be treated a seat for the purpose of reservation.] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.]
