Section 12(1) in The Punjab Panchayati Raj Act, 1994
(1)Offices of Sarpanch of Gram Panchayats in the district shall be reserved for Scheduled Castes and the number of such offices shall bear, as nearly as may, the same proportion to the total number of offices of Sarpanches in the district as the population of Scheduled Castes in the district bears to the total population of the district :[Provided that one-half of the total number of offices of the Sarpanches of Gram Panchayats in the district reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes:Provided further that a fraction of an officer (seat) shall not be treated an officer (seat) for the purpose of reservation.;and] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.]
