Section 352(5) in Karnataka Municipalities Act, 1964
(5)Such number of seats which shall as nearly as may be one third of the total number of seats to be filled by direct election in a Town Panchayat shall be reserved for persons belonging to the Backward Classes;[Provided that out of the seats reserved undeer this sub-section eighty per cent of the total number of such seats shall be reserved for the persons falling under category "A" and the remaining twenty per cent of the seats shall be reserved for the persons falling under category "B":Provided further that if no person falling under category "A" is available, the seats reserved for that category shall also be filled by th persons falling under category "B" and vice versa.] [Inserted by Act 24 of 1995 w.e.f. 26.9.1995.][Provided also that the number of seats reserved for the backward classes under this sub-section shall be so determined, that the total number of seats reserved for the scheduled casts and the scheduled tribes under sub-section (4) and the backward classes under this subsection shall not exceed fifty per cent of the total number of seats in the Town Panchayat.] [Inserted by Act 32 of 2012 w.e.f. 30.8.2012.]
