Section 4 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
4. Reservation of seats.
(1)In the seats to be filled in by election in the District Planning Committee, there shall be seats reserved for persons belonging to the Scheduled Castes, Schedule Tribes, Backward Class of Citizens and women, as provided in sub-sections (2) and (3) in the prescribed manner.(2)[ The number of seats to be reserved for the persons belonging to the Scheduled Castes in each constituency shall bear, as nearly as may be, the same proportion to the total number of Scheduled Castes members in that constituency as the population of the Scheduled Castes in the district bears to the total population of the District:Provided that, [one-half] [[Sub-section (2) was substituted by Maharashtra 30 of 2000, Section 4(a), (w.e.f. 5-5-2000).Substituted sub-section reads as follows-(2)The number of seats to be reserved for the person belonging to the Scheduled Castes and Scheduled Tribes in the District Planning Committee shall bear as nearly as may be, the same proportion to the total number of members to be elected from the urban or rural areas to the District Planning Committee as the population of the Scheduled Castes and the Scheduled Tribes in the urban areas or rural areas bears to the total population of those urban or rural areas.]] of the total number of seats so reserved shall be reserved for women belonging to the Scheduled Castes:Provided further that, where the number of seats reserved for Scheduled Castes is only one, then no seat shall be reserved for woman belonging to the Scheduled Caste [* * *] [These words were deleted by Maharashtra 33 of 2012, Section 2(1)(b), (w.e.f. 24-12-2012).] .];Provided that, [one-half] [These words were substituted for the words 'one third' by Maharashtra 33 of 2012, Section 2(1)(a), and (2), (w.e.f. 24-12-2012).] of the total number of seats so reserved shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes:Provided further that, where the number of seats reserved is only two, one of the two seats shall be reserved for woman belonging to any such Castes or Tribes.[[(2A) One seat shall be reserved for the Scheduled Tribes in a District Planning Committee where the constituency of such district is having the largest number of elective seats in the general category, and where such district does not have a separate District Planning Committee exclusively for the Tribal Sub-Plan:Provided that, no seat shall be so reserved if there is no member belonging to a Scheduled Tribe amongst the members of the Constituencies of the District Planning Committees.] [Sub-section (2A) was inserted by Maharashtra 30 of 2000, Section 4(b), (w.e.f. 5-5-2000).](3)The number of seats to be reserved for the persons belonging to Backward Class of Citizens shall be thirty per cent, of the total number of seats to be filled-in by election in the District Planning Committee:Provided that, [one-half] [These words were substituted for the words 'one third' by Maharashtra 33 of 2012, Section 2(1)(a), and (2), (w.e.f. 24-12-2012).] of the total number of seats so reserved shall be reserved for women belonging to the category of Backward Class of Citizens.(4)[One-half] [These words were substituted for the words 'One third' by Maharashtra 33 of 2012, Section 2(3), (w.e.f. 24-12-2012).] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Class of citizens) of the total number of seats to be filled in by election from the urban area or rural area in a District Planning Committee shall be reserved for women.
