(1)Seats shall be reserved in the office of the Chairman of Panchayat Samiti for the Scheduled Castes and the Scheduled Tribes and the number of offices so reserved in the State shall bear, as nearly as may be, the same proportion to the total number of such offces as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State.[Provided that in the event of non-availability of any elected member belonging to Scheduled Castes or as the case may be Scheduled Tribes, the reservation rotation for the office of Chairman will skip to next rotation.] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f 15.10.1998.](2)Not less than one third of the total number of offices of Chairman of Panchayat Samiti, including the number of seats reserved for the Scheduled Castes and the Scheduled Tribes, shall be reserved for woman in such manner as may be prescribed :Provided that the number of offices reserved under this Section shall be allotted by rotation of a Panchayat Samitis in such manner as may be prescribed within the State.(3)Save as otherwise provided under this Act, the Chairman and the Vice Chairman of a Panchayat Samiti shall hold office for the term of office of the members of the Panchayat Samiti.
