Section 2 in Gujarat Panchayats (Second Amendment) Act, 1973
2. Amendment of section 14 of Guj. 6 of 1962.- In the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act"), in section 14, for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) Out of the total number of seats specified in sub-section (3), there shall be reserved,-(a)for Scheduled Castes, such number of seats as may be determined by the State Government so however that the number of seats so determined bears, as nearly as may be, the same proportion to the total number of seats specified in sub-section (3) as the population of the Scheduled Castes in the taluka bears to the total population of the taluka;(b)for Scheduled Tribes, such number of seats as may be determined by the State Government so however that the number of seats so determined bears, as nearly as may be, the same proportion to the total number of seats specified in sub-section (3) as the population of the Scheduled Tribes in the taluka bears to the total population of the taluka;(c)for women,-(i)three seats where the total number of seats is fifteen,(ii)four seats where the total number of seats is nineteen.(iii)five seats where the total number of seats is twenty three,(iv)six seats where the total number of seats is either twenty seven or, as the case may be, thirty one:Provided that out of the seats reserved for women under clause (c) there shall be allotted-(i)to the women belonging to the Scheduled Castes such number of seats, as may be determined by the State Government so however that the number of seats so determined bears, as nearly as may be, the same proportion to the total number of seats reserved for women under clause (c) as the number of seats reserved for the Scheduled Castes under clause (a) bears to the total number of seats specified in sub-section (3);(ii)to the women belonging to the Scheduled Tribes such number of seats, as may be determined by the State Government so however that the number of seats so determined bears as nearly as may be the same proportion to the total number of seats reserved for women under clause (c) as the number of seats reserved for the Scheduled Tribes under clause (b) bears to the total number of seats specified in sub-section (3):Provided further that,-(i)where under the first proviso, any seats are allotted to women belonging to the Scheduled Castes, the number of seats reserved for the Scheduled Castes under clause (a) shall be deemed to be inclusive of the number of seats so allotted to women belonging to the Scheduled Castes, and(ii)where under the first proviso any seats are allotted to women belonging to the Scheduled Tribes, the number of seats reserved for the Scheduled Tribes under clause (b) shall be deemed to be inclusive of the number of seats so allotted to the women belonging to the Scheduled Tribes:Provided further that the reserved seats may be allotted by rotation to different constituencies in a taluka in the prescribed manner:Provided also that where in determining any seats to be reserved or allotted under this sub-section, any difficulty arises on account of a fraction in any number it shall be lawful for the State Government to round off such number in such manner as it considers necessary to secure the object of this sub-section.".
