Section 33(3) in The Gujarat Municipalities Act, 1963
(3)[ The office of the President in every municipality shall be reserved by the State Government for Scheduled Castes, Scheduled Tribes, backward classes and women in the prescribed manner. Such reservation shall be made as nearly as may be, but in the same proportion as is made under sub-section (3) of section 6 in their favour in the total number of seats to be filled in by direct election.] [Sub-section (3) was substituted for the original, by Gujarat 17 of 1993, section 15 (2).]
