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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)The Panchayats in which seats shall be reserved for Scheduled Castes. Scheduled Tribes, Other Backward Classes and Women as Sarpanch of the Gram Panchayats in accordance with the provisions of Section 17 for Gram Panchayats within the block shall be determined by the prescribed authority.Provided that in the Scheduled area, the post of Sarpanch shall be reserved for Scheduled Tribes in accordance with the provisions of Section 129-E of the Act"