Section 29(4) in The West Bengal Municipal Elections Act, 1994
(4)The office of Chairperson of a Municipality shall be reserved for a woman candidate for the first term if at least 50 per cent of the total number of elected members are women. The office of Chairperson of a Municipality shall be reserved for a Scheduled Caste candidate for the next term if at least 50 per cent of the elected members belong to the Scheduled Caste and the Scheduled Tribe communities. The office of Chairperson of a Municipality shall be reserved for a Scheduled Tribe candidate for the next term where at least 50 per cent of the elected members belong to the Scheduled Caste and the Scheduled Tribe communities.[29A. Qualifications for membership of a Municipality. - A person shall not be qualified for being chosen to fill a seat in a Municipality unless,-] [Section 29A inserted by W.B. Act 8 of 1995, w.e.f. 2.12.1994.](a)in the case of a seat reserved for the Scheduled Castes or the Scheduled Tribes, such person is a member of the Scheduled Castes or the Scheduled Tribes, as the case may be, and is an elector in relation to that Municipality;(b)in the case of a seat reserved for a woman, such person is a woman, and is an elector in relation to that Municipality;(c)in the case of any other seat, such person is an elector in relation to that Municipality.
