(3)Seats shall be reserved in the office of Pradhan of Gram Panchayat 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 offices 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 Pradhan will skip to next rotation] [Inserted by the Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.].
