Section 330A in THE CONSTITUTION (ONE HUNDRED AND SIXTH AMENDMENT) ACT, 2023
330A. Reservation of seats for women in the House of the People.
1Seats shall be reserved for women in the House of the People.2As nearly as may be, one-third of the total number of seats reserved under clause (2) of article 330 shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes.3As nearly as may be, one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election to the House of the People shall be reserved for women.”.
