Section 7(6) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(6)The reservation of the offices of Pradhans for the Scheduled Castes and the Scheduled Tribes under Section 11-A, U.P. Panchayat Raj Act shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation. - It is clarified that nothing in this Para shall prevent persons belonging to the Scheduled Castes, the Scheduled Tribes, the backward classes and the women from contesting election to unreserved seats.Note - The above para has been substituted by U.P. Act No. 9 of 1994.
