Section 108A(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)While delimiting the constituencies, the Deputy Commissioner shall determine the number of constituencies to be reserved for Scheduled Castes, Scheduled Tribes and women in every constituency of District Development Council in accordance with the provisions of the Act and distribute seats reserved for Scheduled Castes, Scheduled Tribes as far as practicable in those areas in a District Development Council where the proportion of their population to the population in total is comparatively large.
