Section 8(3) in Assam Panchayat (Constitution) Rules, 1995
(3)Determination of Seats for Women Belonging to Scheduled Castes and Scheduled Tribes in Zilla Parishad. - Reservation of seats of the office members to be directly elected to Zilla Parishad for women belonging to Scheduled Castes and Scheduled Tribes shall be decided by the Deputy Commissioner on the basis of proportion as under sub-section (2) of Section 66 and sub-section (1) of Section 67 of the Act, by means of drawing of lots before the issue of notification calling for nominations and the names of such reserved seats shall be notified by the Deputy Commissioner before seven clear days notice from the date of submission of nominations. The copies of such notice shall be fixed at the offices of the Deputy Commissioner, the Sub-Divisional Officer and Block Development Officer and the Anchalik Panchayat offices concerned.
