Section 5(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)There shall be 20 territorial constituencies in the development blocks of plane area having the population up to 50,000 and in the development blocks having the population more than 50,000 there shall be gradual proportional increase in the number of the territorial constituencies but shall not exceed 40 :Provided that the proportional population of the territorial constituencies in the blocks will be the same as far as practicable :[Further provided that a part of the territorial constituency of the Gram Panchayat shall not be included in the territorial constituency of any Kshettra Panchayat."] [Vide Uttarakhand Act No. 8 of 2002.][6A. Reservation of seats. - (1) In every Kshettra Panchayat seats shall be reserved for the persons belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes and the number of seats so reserved shall, as nearly as may be, bear the same proportion to the total number of seats to be filled by direct election in the Kshettra Panchayat as the population of the Scheduled Castes in the Khand or of the Scheduled Tribes in the Khand or of the Backward Classes in the Khand bears to the total population of such Khand and such seats may be allotted by rotation to different territorial constituencies in a Kshettra Panchayat in such order as may be prescribed :Provided that the reservation for the Backward Classes shall not exceed twenty-seven per cent of the total number of seats in the Kshettra Panchayat.[Provided further that if the figures of population of the backward classes are not available, their population may be determined by carrying out a survey in the prescribed manner.] [Inserted by U.P. Act No. 9 of 1994.]
