Section 129E(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)The State Government may nominate persons belonging to such Scheduled Tribes as have no representation in a Panchayat in the Scheduled Areas at the intermediate level or in a Panchayat in the Scheduled Areas at the district level :Provided that such nomination shall not exceed one-tenth of the total - members to be elected in that Panchayat.
