Section 108A(3A) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3A)[ The number of constituencies reserved for Scheduled Tribes, Scheduled Castes and Women for each District Development Council shall be fixed on the basis of the prescribed ratio under section 45-A of the Act for each category and applying the principles of mathematic round off with the part fraction of 0.5 and above being rounded off to one and part fraction below 0.5 being ignored for each constituency separately.
