Section 61(3) in Assam Panchayat (Constitution) Rules, 1995
(3)The Zilla Parishad reserved for President/Vice-President under sub-section (1) of Section 70-A of the Assam Panchayat Act, 1994 shall not be less than 33% of the total number of Zilla Parishads in the State including the seats reserved for women of the Scheduled Castes/the Scheduled Tribes and such reservation shall be determined by the officer authorised by the Government as aforesaid, by drawing of Lot and shall be allotted by rotation.The notice for reservation under this sub-rule shall be published just after declaration of result of the Election of the Zilla Parishad. The copies of such notice shall be published in the Official Gazette / State Election Commission offices and Deputy Commissioner Offices/ Zilla Parishad offices and in local News Papers for wide Publicity:Provided further that office of the Vice-President of Zilla Parishad shall be reserved in the same manner as prescribed for reservation of the office of the President of Zilla Parishad as laid down under Rule 8(2) of these Rules:Provided that office of the Vice-President of Zilla Parishad shall not be reserved for the person belonging to Scheduled Castes or Scheduled Tribes in which the office of the President of Zilla Parishad has already been reserved for Scheduled Castes or Scheduled Tribes community. Such reservation of the offices of Vice-President of ZillaParishad shall be done with the highest number of Scheduled Casts or Scheduled Tribes population as the case may be, in descending order after excluding the Zilla Parishad in which the office of the President has already being reserved on the basis of highest number of Scheduled Castes or Scheduled Tribes population.
