Section 3(8) in The Delhi Municipal Corporation Act, 1957
(8)[] [Inserted by Act 67 of 1993, section 3 (w.e.f. 1-10-1993).] Seats shall be reserved for women, the number of such seats being determined by order published in the Official Gazette by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 6(f)(iii), "for Central Government" (w.e.f. 13-1-2012)] which shall not be less than the [one-half] [Substituted by Delhi Act 12 of 2011, section 6(f)(iv), for "one-third" (w.e.f. 13-1-2012).] of total number of seats other than those reserved for the Scheduled Castes:Provided that such seats reserved for women shall be allotted by rotation to different wards in such manner as the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] may, by order published in the Official Gazette, direct in this behalf.
