Section 5 in Kerala District Administration Act, 1979
5. Reservation of seats for Scheduled Castes and Scheduled Tribes.
(1)In every district council, seats shall be reserved for Scheduled Castes.(2)The number of seats reserved under sub-section (1) shall be determined by the Government and the number of seats so determined shall be ten percent of the total number of members of the district council fixed under sub-section (1) of section 4, or shall bear, as nearly as may be, the same proportion to the total number of seats in the district council as the population of the Scheduled Castes in the district bears to the total population of the district, whichever is higher.(3)In every district where the population of the Scheduled Tribes is ten thousand or more, one seat shall also be reserved for the Scheduled Tribes in the district council of that district.(4)Nothing contained in sub-sections (1) and (3) shall be deemed to prevent members of the Scheduled Castes or the Scheduled Tribes from standing for election to the non-reserved seats in the district council.
