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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(a) in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995

(a)the seats reserved for persons belonging to the [Scheduled Castes and Scheduled Tribes and Women in the Wards] [Substituted for 'Scheduled Castes and Scheduled Tribes in the wards' by G.O. Ms. No. 87, dated 25.7.2016.] or territorial wards, as the case may be, of the Village Panchayats, Panchayat Unions and District Panchayats under sub-rule (1) shall, subject to the change, if any, in the number of seats to be reserved in such wards for the persons belonging to the Scheduled Castes and Scheduled Tribes due to adoption of the population as ascertained at the last preceding census of which relevant figures have been published [or for women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], continue to be reserved as such, until the Government direct otherwise.