Section 7 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
7. Pradhan and Up-Pradhan of Gram Panchayat [Section 11-A, U.P. Panchayat Raj Act].
(1)There shall be a Pradhan and a Up-Pradhan of the Gram Panchayat, who shall respectively be the Chairperson and Vice-Chairperson thereof.(2)The State Government shall, by order, reserve offices of Pradhans for the Scheduled Castes, the Scheduled Tribes and the backward classes :Provided that the number of offices of Pradhan reserved for the Scheduled Caste, the Scheduled Tribes and the backward classes in the State shall bear, as nearly as may be, the same proportion to the total number of such offices as the population of the scheduled Castes in the State or of the Scheduled Tribes in the State or of the backward classes in the State bears to the total population of the State :Provided further that the reservation for the backward classes shall not exceed twenty-seven per cent of the total number of offices of Pradhans :Provided also that if the figures of population of the backward classes are not available, their population may be determined by carrying out a survey in the prescribed manner.(3)Not less than one-third of the total number of Pradhans reserved under sub-section (2) (mentioned above) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the backward classes.(4)Not less than one-third of the total number of offices of Pradhans, including the number of offices of Pradhan reserved under sub-section (3) (mentioned above), shall be reserved for women.(5)The offices of the Pradhans reserved under this section shall be allotted by rotation to different Gram Panchayats in such order as may be prescribed.(6)The reservation of the offices of Pradhans for the Scheduled Castes and the Scheduled Tribes under Section 11-A, U.P. Panchayat Raj Act shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation. - It is clarified that nothing in this Para shall prevent persons belonging to the Scheduled Castes, the Scheduled Tribes, the backward classes and the women from contesting election to unreserved seats.Note - The above para has been substituted by U.P. Act No. 9 of 1994.
