Section 5(2) in Haryana Panchayati Raj Election Rules, 1994
(2)(a)For the purpose of determination of maximum population of the persons belonging to Scheduled Castes and Backward Classes, the percentage of their population in each ward will be considered.(b)For the purpose of alloting wards by lots, the Sub-Divisional Officer (Civil) or the Deputy Commissioner concerned, as the case may be, shall publish a notice by affixation at a conspicuous place and at the headquarter of the concerned Gram Panchayat, Panchayat Samiti or Zila Parishad as the case may be, stating that the lots shall be drawn in the office to be named in such notice and on the date and time specified therein before the persons who are present to witness the drawl of lots.(c)Draw of lots for allotment of wards reserved for women of general category will be effected out of wards meant for general category. Similarly draw of lots for women belonging to Scheduled Castes shall be effected out of the wards reserved for Scheduled Castes category.(d)The proceedings shall be recorded in writing and signed by the authorities specified under sub-rule (1). Signatures or thumb impressions of at least two non-official persons alongwith their address witnessing the drawl of lot shall also be obtained on such proceedings.(e)As per the scheme of reservation and draw of lots, the seats shall be allotted to specific wards within seven days of the publication of list under sub-rule (9) of rule 4 and the list of final wards shall be duly published.
