Section 17(4) in The West Bengal Panchayat Elections Act, 2003
(4)[ As nearly as practicable one-half but not exceeding one-half of the total number of seats, including the seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes under sub-section (3), to be filled by direct election to a Gram Panchayat, Panchayat Samiti, Zilla Parishad or the Siliguri Mahakuma Parishad shall be reserved for the women, and such seats may be allotted by rotation to different constituencies of the Gram Panchayat. Panchayat Samiti, Zilla Parishad or the Siliguri Mahakuma Parishad, as the case may be, in such manner as may be prescribed.Explanation. - A member of the Scheduled Castes or the Scheduled Tribes or the Backward Classes or Women shall not be disqualified to hold a seat not reserved for members of the Scheduled Castes or the Scheduled Tribes or the Backward Classes or Women if such member is otherwise qualified to hold such seat under this Act.] [Substituted by Act No. 23 of 2012, dated 24.8.2012.]
