Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(4) in Haryana Panchayati Raj Act, 1994

(4)The offices of the Sarpanches in the Gram Panchayat in a block shall be reserved for the Scheduled Castes and Women:Provided that the number of offices of Sarpanches reserved for the Scheduled Castes in the Block shall bear, as may be, the same proportion to the total number of such offices in the Block as the population of the Scheduled Castes in the State bears to the total population of the State:Provided further that not less than one-third of the total number of offices of Sarpanches in the Block shall be reserved for women including one-third offices of women Sarpanches from Scheduled Castes :Provided further that the number of offices of Sarpanches reserved under this sub-section shall be rotated to different Gram Panchayats first having the largest maximum population of Scheduled Castes and secondly having the second largest maximum population of such classes and so on.