Section 4(3) in Jammu and Kashmir Panchayati Raj Act, 1989
(3)Every Halqa Panchayat shall consist of such number of Panches not less than seven and not more than eleven [excluding the Sarpanch] [Substituted 'including the Sarpanch' by Act No. 5 of 2018, dated 8.8.2018.], as the prescribed authority may, from time to time, fix in this behalf :[Provided that the Panch seats shall be reserved for -(a)the Scheduled Castes ; and(b)the Scheduled Tribesin every Halqa Panchayat and the number of Panch seats so reserved shall bear, as nearly as may be, the same proporation to the [total number of panch seats to be filled by direct election in that panchayat] [Substituted by Act II of 2004.] as the population of Scheduled Castes in that Panchayat area or of the Scheduled Tribe in that Panchayat area bears to the total population in that area and such Panch seats may be alloted by rotation to different constituencies in a Halqa Panchayat in such manner and by such authority as may be prescribed :Provided further that -(a)not less than one-third of the total number of Punch seats reserved under above provsio shall be reserved for women belonging to the Scheduled Castes or, as the case may be the Scheduled Tribes.(b)not less than one-third (including the number of Panch seats reserved for women belonging to Scheduled Castes and the Schduled Tribes) of the total number of seats to be filled by direct election in every Panchayat shall be reserved for women and such seats may be allotted by rotation to different consituencies in a Panchayat by such authority and in such manner as may be prescribed :Provided also that such reservation shall not affect representation in the existing Halqa Panchayats and shall become effective for purpose of holding the general election to the Halqa Panchayats after the commencement of Jammu and Kashmir Panchayati Raj (Second Amendment) Act, 2003.][(3-A) The Sarpanch shall be elected directly by the electorate of Halqa Panchayat in such manner as may be prescribed.] [Inserted by Act No. 4 of 2018, dated 17.7.2018.][***] [Omitted '(4) The Sarpanch shall convene at lease two meetings of Halqa Majlis during a Financial year;' by Act No. 13 of 2016, dated 18.12.2016.]
