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

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(2)The State Government shall, by order, reserve offices of Pradhans for the Scheduled Castes, the Scheduled Tribes and the backward classes :Provided that the number of offices of Pradhan reserved for the Scheduled Caste, the Scheduled Tribes and the backward classes in the State shall bear, as nearly as may be, the same proportion to the total number of such offices as the population of the scheduled Castes in the State or of the Scheduled Tribes in the State or of the backward classes in the State bears to the total population of the State :Provided further that the reservation for the backward classes shall not exceed twenty-seven per cent of the total number of offices of Pradhans :Provided also that if the figures of population of the backward classes are not available, their population may be determined by carrying out a survey in the prescribed manner.