Section 6A in Punjab Reservation for the Offices of Sarpanches of Gram Panchayats and Chairmen and Vice-Chairmen of Panchayat Samitis and Zila Parishads Rules, 1994
6A. [ [Substituted by Notification No. G.S.R.85/P.A.9/1994/Ss.12,107,170 and 227/Amd.(5)/2018, dated 13.11.2018 (w.e.f. 10.10.1994).]
On or after the commencement of the Punjab Panchayati Raj (Amendment) Act, 2017 (Punjab Act 12 of 2017), the first reservation for the offices of Sarpanches of Gram Panchayats shall be made in accordance with the provisions of rule 3 and rule 5. In the subsequent elections, all newly created Gram Panchayats shall be bunched together at the end of unreserved constituencies of last roster. In accordance with the principle of rotation, reservation in the subsequent elections shall start from first non-reserved constituency in this roster in the order of Schedule Caste - Scheduled Caste Women - Women. The remaining constituencies shall be unreserved.]
