Section 29A(2) in The Chhattisgarh Municipalities Act, 1961
(2)As nearly as possible twenty five percent of the total number of wards shall be reserved for other backward classes in such Municipalities where fifty percent or less seats are reserved for Scheduled Castes and Scheduled Tribes, and such seats shall be allotted by rotation to different wards in such manner as may be prescribed:Provided that if from any ward so reserved, no nomination paper is filed for election, as a Councillor by any member of the Other Backward Classes then the Collector shall be competent to declare it as unreserved:
