(2)The State Government shall,by notification reserve :-(a)such number of offices of Adhakshya and Up-Adhakshaya of Zilla Panchayat the State for the persons belonging to the Scheduled Castes and the Scheduled Tribes And the numbers of such offices bearing as nearly as may be the same proportion to the total number of offices in the State as the population of the Scheduled Caste in the State or of the Scheduled Tribes in the State bears to the total population of the State;(b)not less then one-third of the total number of officers of Adhakshya and Up-Adhakshya in the State from each category reserved for persons belonging to the Scheduled Castes, the Scheduled Tribes and those which are not reserved, for women;Provided that the offices reserved under this sub-section shall be allotted by rotation to different Zilla Panchayat.Explanation. - For the removal of doubts it is hereby declared that the principle of rotation for the purposes of reservation of offices under this sub-section shall commence from the first election to be held after the commencement of this Act.
