Section 5 in The Rajasthan Municipalities (Election) Rules, 1994
5. Reservation of reserved wards.
(1)The number of wards to be reserved for Scheduled Castes/Scheduled Tribes/Backward Classes and also for women shall be determined by the Officer, in accordance with the provisions of Act.(2)The Officer shall for the purpose of reservation of seats for Scheduled Castes, first identify the wards which consist of the population of the Scheduled Castes and such wards shall be serially arranged in the descending order of percentage of population of Scheduled Castes, and shall be assigned serial number as S.C. 1, S.C. 2 and so on.(3)The serial number so assigned shall be known as special serial number for Scheduled Castes.(4)The Officer shall allocate the number of seats reserved for Scheduled Castes (including one-third of such seats reserved for women, belonging to Scheduled Castes) serially to the wards bearing special serial number for Scheduled Castes.(5)The Officer shall also for the purpose of reservation of seats for Scheduled Tribes, proceed to identify the wards which consist of population of Scheduled Tribes and such wards shall be serially arranged in the descending order of percentage of population of Scheduled Tribes and shall be assigned serial number as S.T. 1, S.T. 2 and so on.(6)The serial number so assigned shall be known as special serial number for Scheduled Tribes.(7)The Officer shall also allocate the seats reserved for Scheduled Tribes (including one-third of such seats reserved for women belonging to Scheduled Tribes) serially to the wards bearing special serial number for Scheduled Tribes.(8)Where a ward becomes common to be reserved for Scheduled Castes & Scheduled Tribes, then it will be reserved for Scheduled Castes or Scheduled Tribes, as the case may be, whichever, has higher percentage of Scheduled Castes or Scheduled Tribes.(9)In every succeeding general election, the list of wards bearing special serial number for Scheduled Castes, or, as the case may be. Scheduled Tribes shall-(i)continue to be operated serially from special serial number following the special serial number, where the allocation of sets reserved for the Scheduled Castes or, as the case may be, the Scheduled Tribes had ended in the preceding election.(ii)be operated till it is exhausted,and(iii)be re-opened from the beginning after it is exhausted.(10)The Officer, after having determined and allocated seats reserved for Scheduled Castes and Scheduled Tribes, shall allocate the number of seats reserved for Backward Classes (including one-third seats reserved for women belonging to Backward Classes), to remaining wards by draw of lots.(11)The wards to be reserved for women shall be one third of total number of wards in a municipality to be determined by draw of lots by the Officer.(12)Wherever seats are to be reserved by draw of lots the officer shall fix the place, date and time for the purpose of drawing lots and inform the members of the Legislative Assembly representating a constituency which comprises wholly or partly the area of the municipality, and the recognised political parties in the State of Rajasthan. The lots shall be drawn in the manner as determined by the officer in the presence of such members of the Legislative Assembly or the nominees of the recognised political parties who may be present at the appointed time.Explanation. - For the purpose of this rule and the succeeding rules, recognised political parties means the political parties recognised in State as such under the Election Symbols (Reservation and Allotment) Order, 1968.(13)Wards reserved for Backward Classes and women by draw of lots in the first general election shall be excluded while drawing lots for such reservation in succeeding elections till the cycle is completed.(14)[ The provisions of sub-rule (1) to (13), shall be subject to the provisions of rule 3.] [Inserted by Notification No. F.8(G) 148/Rules/DLB/94/5107, dated 3-9-1994, Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 3-9-1994, page 33.]
