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[Cites 0, Cited by 4] [Section 153(3)] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(3)(a) in Kerala Panchayat Raj Act, 1994

(a)The offices of President of Village Panchayats, Block panchayats and district panchayats in the State shall be reserved by the Government for the Scheduled Castes and the Scheduled Tribes and the number of the offices of President reserved for Scheduled Castes and Scheduled Tribes in the panchayats at each level in the state shall bear, as nearly as may be, the same proportion to the total number of offices of President at each level as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State;