Section 15(6) in Rajasthan Panchayati Raj Act, 1994
(6)[] [Renumbered as Sub-Section (6) instead of existing Sub-Section (3) by Clause (b) of Section 3 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, E.O., Part IV-A dated 6.10.1994 (w.e.f. 26.7.1994).] Not less than [one-half] [Substituted for the expression one-third by the Rajasthan Panchayati Raj (Second Amendment) Act, 2008 - Rajasthan Gazette extraordinary, Part IV-A dated 11.4.2008.] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes) of the total number of seats to be filled by direct election in every Panchayati Raj Institution shall be reserved for women and such seats may be allotted by rotation to different wards or, as the case may be, constituencies in the concerned Panchayati Raj Institution in such manner as may be prescribed.
