Section 30(ii) in The Bihar Municipal Election Rules, 2007
(ii)Municipalities having highest population of Scheduled Castes/Scheduled Tribes in descending order shall be reserved for and allotted to members of Scheduled Castes/Scheduled Tribes in admissible number. Out of constituencies so reserved, as nearly as fifty per cent number of total Municipalities but not exceeding it, municipalities coming first in descending order of the population shall be reserved for women of Scheduled Castes or Scheduled Tribes.
