(2)Subject to the general or special order of the Government, the Deputy Commissioner shall reserve:(a)such number of offices of the President and the Vice-President of Gaon Panchayats in the district for the Scheduled Castes and the Scheduled Tribes and the number of such offices bearing, as nearly as may be the same proportion to the offices in the District on the population of the Scheduled Tribes in the district bears in the total population of the district.(b)not less than one-third of the total number of offices of President and Vice-Present of Gaon Panchayat in the District from each of the categories which are reserved for persons belonging to the Scheduled Castes and Scheduled Tribes and of those which are not reserved for women:Provided that the offices reserved under this sub section shall be allotted by rotation to different Gaon Panchayats in such manner as may be prescribed provided that the principle of rotation for purpose of reservation of offices under this Section shall commence from the first election to be held after the commencement of this Act.
