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

State of Assam - Subsection

Section 7(2)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)Out of the total seats reserved under clause (a) above, not less than 33% of the number of Gaon Panchayats so reserved for the member of Anchalik Panchayat belonging to Scheduled Castes or Scheduled Tribes in the District, shall be reserved for women of Scheduled Castes or Scheduled Tribes as the case may be, and shall be determined by the Deputy Commissioner of the District concerned by drawing of lot and shall be allotted on rotation: