10. [ Reservation of seats. [Section 10 substituted vide Haryana Act 3 of 1994.]
(1)Seats shall be reserved for the Scheduled Castes in every municipality and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in a municipality as the population of the Scheduled Castes in the municipal area bears to the total population of that area and such seats may be allotted to such wards having maximum population of persons belonging to Scheduled Castes.(2)Not less than one-third of total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes and such seats may be allotted by rotation and by lots amongst the wards reserved under sub-section (1).(3)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every municipality, shall be reserved for women and such seats may be allotted by rotation and by lots to different constituencies in the municipality except those falling under sub-sections (1), (2) and (4).(4)[Two seats in every committee] shall be reserved for the persons belonging to Backward Classes which shall be allotted in such territorial constituencies as having maximum population of persons belonging to Backward Classes.(5)[ The offices of presidents in the municipalities shall be filled up from amongst the members belonging to the general category, Scheduled Castes, backward classes and women by rotation and by lots in the manner prescribed.] [Substituted vide Haryana Act No. 3 of 1995.][-] [Proviso added by Haryana Act 13 of 1997, omitted by vide Haryana Act No. 14 of 2000.](6)The reservation of seats under sub-sections (1) and (2) and the reservation of office of the president other than the reservation for women under sub-section (4), shall cease to have effect on the expiration of the period specified under Article 334 of the Constitution of India.(7)The reservation of seats under sub-sections (1), (2), (4) and (5) shall be reviewed after every decennial census.(8)The reservation as enumerated in this section shall be given effect to through notification issued at the time of each election.]
