Section 11E(5)(a) in The U.P. Panchayat Raj Act, 1947

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State of Uttar Pradesh - Subsection

Section 11E(5)(a) in The U.P. Panchayat Raj Act, 1947

(a)In every Gram Panchayat, seats shall be reserved for the Scheduled Castes, the Scheduled Tribes and the Backward Classes and the number of seats so reserved shall, as nearly as may be, bear the same proportion to the total number of seats in the Gram Panchayat, as the population of the Scheduled Castes in the Panchayat area or of the Scheduled Tribes in the Panchayat area or of the Backward Classes in the Panchayat area bears to the total population of such area and such seats may be allotted by rotation to different territorial constituencies in a Gram Panchayat in such order as may be prescribed:

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State of Uttar Pradesh - Subsection

Section 11E(5)(a) in The U.P. Panchayat Raj Act, 1947