(1)Out of the total number of seats in a Municipality to be filled by direct election, seats shall be reserved for the Scheduled Castes and the number of seats so reserved, shall bear as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Municipality as the population of the Scheduled Castes in the municipal area bears to the total population of that area, and such seats shall be allotted by rotation to different wards in the Municipality.
