Section 129E(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(3)In a Panchayat in Scheduled Areas such number of seats shall be reserved for persons belonging to Other Backward Classes, which together with the seats already reserved for Scheduled Tribes, and Scheduled Castes, if any, shall not exceed three-fourths of all the seals in that Panchayat.
