(1)Seats shall be reserved by the Government for the Scheduled Castes in every Zila Parishad in the State and the number of seats so reserved shall bear, as nearly as may be the same proportion to the total number of seats to be filled by direct election in that Zila Parishad as the population of the Scheduled Castes in the district bears to the total population in the district and such seats shall be allotted territorial constituencies in that district having maximum population of persons belonging to Scheduled Castes.(2)One-third of the total number of seats reserved under sub-section (1) shall be reserved for whom belonging to the Schedule Castes and such seats may be allotted by rotation to wards reserved under sub-section (1).(3)One-third (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in a Zila Parishad shall be reserved for women and such seats shall be allotted by rotation and by lots to different constituencies in that district except those falling in sub-sections (1) and (2).(4)The offices of the President in the Zila Parishad shall be reserved for the Scheduled Castes and women :Provided that the number of offices of the Presidents reserved for the Scheduled Castes in the State shall bear as may be the same proportion to the total number of such offices in the Zila Parishad as the population of the Scheduled Castes in the State bears to the total population of the State :Provided further that not less than one-third of the total number of offices of Presidents in the Zila Parishads shall be reserved for women including the offices reserved for Scheduled Caste women :Provided further that the number of offices of Presidents under this sub- section shall be rotated to different Zila Parishads firstly having the largest maximum population of Scheduled Castes and secondly having the next largest maximum population of such Classes and so on.(5)The reservation of seats under sub-sections (1) and (2) and the reservation of offices of Presidents (other than the reservation of women) under sub-section (4) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.(6)One seat in every Zila Parishad shall be reserved for the persons belonging to Backward Classes and such seat shall be allotted to such wards having maximum population of persons belonging to Backward Classes:Provided that reservation of seats under sub-sections (1), (2), (3), (4) and (6) shall be reviewed after every decinnial census.
