Section 120(4) in Haryana Panchayati Raj Act, 1994
(4)The offices of the President in the Zila Parishad shall be reserved for the Scheduled Castes and women :Provided that the number of offices of the Presidents reserved for the Scheduled Castes in the State shall bear as may be the same proportion to the total number of such offices in the Zila Parishad as the population of the Scheduled Castes in the State bears to the total population of the State :Provided further that not less than one-third of the total number of offices of Presidents in the Zila Parishads shall be reserved for women including the offices reserved for Scheduled Caste women :Provided further that the number of offices of Presidents under this sub- section shall be rotated to different Zila Parishads firstly having the largest maximum population of Scheduled Castes and secondly having the next largest maximum population of such Classes and so on.
