(1)The office of the Chief Councillor in municipalities shall be reserved in the following manner:-(a)For the post of Chairman of every Municipality, as nearly as but not exceeding fifty percent of the total seats of Chairman in the State shall be reserved for(i)Scheduled Castes;(ii)Scheduled Tribes; and(iii)Backward Classes.Within the State, seats shall be reserved for Scheduled Castes and Scheduled Tribes for the posts of Chairman and the number of seats so reserved shall bear as nearly as possible the same proportion of the total number of seats of Chairman within the State as the population of the Scheduled Castes/Scheduled Tribes bears to the total population of the State and such seats shall be allotted by rotation to different Municipalities by the State Election Commission in the manner prescribed [after two Consecutive General Elections] [Inserted by Act 8 of 2009.] by it.After reservation of seats of Chairman for the Scheduled Castes and the Scheduled Tribes, the number of seats to be reserved for the Backward Classes shall be as nearly as possible but not exceeding twenty percent of the total seats and within the overall limit of fifty percent reservation for the Scheduled Castes, the Scheduled Tribes and the Backward Classes and shall be allotted to the remaining Municipalities by the State Election Commission in the manner prescribed by it. Such seats shall be allotted by rotation to different municipalities during subsequent elections [after two Consecutive General Elections] [Inserted by Act 8 of 2009.] under the direction, control and supervision of the State Election Commission in the manner prescribed by it.(b)As nearly as but not exceeding fifty percent of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes, as the case may be.(c)As nearly as but not exceeding fifty percent of the total number of the seats not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women.(d)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission to different Municipalities in such manner as may be prescribed [after two Consecutive General Elections] [Inserted by Act 8 of 2009.] by it.Explanation. - [For the removal of doubts it is, hereby, declared that the principle of rotation for the purpose of reservation of offices for the Scheduled Caste, Scheduled Tribes, Backward Classes, Women of Backward Classes and Women of unreserved category under this subsection shall commence from the first election held after the commencement of the Bihar Municipal Act, 2007.] [Substituted by Act 8 of 2009.](2)The reservation of seats under sub-section (1) shall cease to have effect on the expiration of the period specified in Article 344 of the Constitution of India.
