(1)Seats shall be reserved for-(a)the Scheduled Castes ; and(b)the Scheduled Tribes -in every Zilla Parishad 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 the Zilla Parishad as the population of the Scheduled Castes in that Zilla Parishad area or of the Scheduled Tribes in that Zilla Parishad area, as the case may be, bears to the total population of that area and such seats may be alloted by rotation to different constituencies in the Zilla Parishad in such manner as may be prescribed.(2)Not less than one third of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes or , as the case may be, the Scheduled Tribes.(3)Not less than one third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election, in every Zilla Parishad, shall be reserved for women and such seats may be alloted by rotation to different constituencies in a Zilla Parishad, in such manner as may be prescribed.
