Section 21(3) in Jharkhand Panchayat Raj Act, 2001
(3)Not withstanding anything contained in this section, the Mukhia shall be deemed to be a member of the Gram Panchayat for all the purposes of this Act.(B)Reservation of Posts of Mukhia in Gram Panchayat (In scheduled area). -(i)[ The posts of Mukhia of Gram Panchayats in the Scheduled areas shall be reserved for the scheduled tribes : [Substituted by Jharkhand Act No. 12 of 2003 dated 6.12.2003.]Provided also that the Gram Panchayats lying within the Scheduled areas where there is no population of the Scheduled tribes shall be excluded from allotment of posts of Mukhia reserved for the Scheduled tribes in the prescribed manner.](ii)[ Not less than ifty percent of the [total posts of Mukhia of the Gram Panchayats] [Added by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] in every Panchayat Samiti in the scheduled areas shall be reserved for the women belonging to the Schduled tribes and such seats shall be allotted by the state election Commission by rotation in the manner as prescribed.]
