Section 7(2) in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995
(2)Notwithstanding anything contained in sub-rule (1) -(a)the seats reserved for persons belonging to the [Scheduled Castes and Scheduled Tribes and Women in the Wards] [Substituted for 'Scheduled Castes and Scheduled Tribes in the wards' by G.O. Ms. No. 87, dated 25.7.2016.] or territorial wards, as the case may be, of the Village Panchayats, Panchayat Unions and District Panchayats under sub-rule (1) shall, subject to the change, if any, in the number of seats to be reserved in such wards for the persons belonging to the Scheduled Castes and Scheduled Tribes due to adoption of the population as ascertained at the last preceding census of which relevant figures have been published [or for women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], continue to be reserved as such, until the Government direct otherwise.Explanation 1. - If there is increase in the number of seats to be reserved for Scheduled Castes and Scheduled Tribes by adopting the population as ascertained at last preceding census of which relevant figures have been published [or for women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], such increased seat or seats shall be reserved in wards where the population of the Scheduled Castes and Scheduled Tribes [or women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], as the case may be, is comparatively large by adopting a list of wards excluding the wards already reserved, arranged in the descending order of the percentage of Scheduled Castes and Scheduled Tribes [or of women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.].Explanation 2. - In case of reduction in the number of seats to be reserved for Scheduled Castes and Scheduled Tribes by adopting the population as ascertained at the last preceding census of which relevant figures have been published, a list of reserved wards arranged in the descending order of the percentage of Scheduled Castes and Scheduled Tribes shall be prepared and the wards having a least percentage of such population shall be de-reserved to the extent necessary.(b)The offices of the Presidents of the Papapatti, Keeripatti and Nattarmangalam Village Panchayats in Madurai district and Kottakatchiyendal Village Panchayat in Virudhunagar district reserved for the Scheduled Castes shall continue to be reserved as such until the Government direct otherwise.
