- [(1) In every Municipality, out of the total number of elected members determined under sub-section (3) of section 12, the State Government shall, by notification, reserve -(a)such number of seats for the Scheduled casts as may be determined by the State Government, subject to the condition that 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 Municipality, as the population of the Scheduled Castes, in the Municipal area bears to the total population of that area, and, such seats may be allotted by rotation to different constituencies to be known as wards in the Municipality;(b)one seat for the Backward Classes, and, such a seat may be allotted by rotation to different constituencies to be known as wards in the Municipality.](2)[ One half of the total number of seats reserved under clause (a) of sub-section (1) shall be reserved for women belonging to the Scheduled Castes:Provided that a fraction of a seat shall not be trated as a seat for the purpose of reservation.(3)One half (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 every Municipality shall be reserved for women and such seats may be allotted by rotation to different consitituencies to be known as wards in the Municipality:Provided that a fraction of a seat shall not be treated as a seat for the purpose of reservation.] [Substituted by Punjab Act No. No. 14 of 2017, dated 17.7.2017.]Explanation. - In this section the expression, -(a)"Scheduled Castes" shall have the meaning assigned to them in clause (24) of Article 366 of the Constitution of India; and(b)"Backward Classes" means the Backward Classes as the State Government may, from time to time, declare by issuing a notification in the Official Gazette.".
