Section 7(3) in Bihar Urban Local Body (Community Participation) Rules, 2013
(3)The number of seats so reserved for Scheduled Castes and Scheduled Tribes shall be as nearly as possible the same proportion to the total number of seats to be filled up by direct election in that Ward as the population of the Scheduled Castes and Schedule Tribes bears to the total population of the area and such seats shall be allotted by rotation to different constituencies in a Municipality under the direction, control and supervision of the State Election Commission in the manner specified by it.
