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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(3)(ii) in Jharkhand Panchayat Raj Act, 2001

(ii)[ Not less than ifty percent of the [total posts of Mukhia of the Gram Panchayats] [Added by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] in every Panchayat Samiti in the scheduled areas shall be reserved for the women belonging to the Schduled tribes and such seats shall be allotted by the state election Commission by rotation in the manner as prescribed.]