Section 12(4) in The Corporation of the City of Panaji (Election) Rules, 2004
(4)In a ward where the seat is reserved for Scheduled Castes or Scheduled Tribes or Other Backward Class, a candidate shall not be deemed to be qualified to be chosen to fill that seat, unless the nomination paper contains a declaration by him specifying the particular Scheduled Caste or Scheduled Tribe or other Backward Class of which he is a member supported by a certificate issued by a competent authority to that effect.
