(2)[(a) All offices of sarpanch of village panchayats in the State shall be reserved by the State Government for the Scheduled Tribes.Explanation. - For the purposes of this clause, "village panchayat" means the village panchayat, the whole local area of which comprises of the Scheduled Areas.] [Clause (a) substituted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).](b)(i)One third of the total number of offices of Sarpanch of village panchayats in the State reserved under clause (a) [***] [The word 'and' deleted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).][***] [Sub-clause (ii) deleted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]shall be reserved by the State Government for women.
