Section 42(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)[] [These sub-sections were substituted for sub-section (4) by Maharashtra 21 of 1994, Section 48(3).] There shall be reservation in the office of the President in the Zilla Parishad for the members belonging to the Scheduled Castes, the Scheduled Tribes, the category of Backward Class of citizens and women as follows -(a)the number of offices of Presidents to be reserved for the Scheduled Castes and the Scheduled Tribes in the Zilla Parishads shall bear as nearly as may be, the same proportion to the total number of such offices in the Zilla Parishads as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State [excluding the population of the Scheduled Tribes in a Zilla Parishad comprising entirely the Scheduled Areas] [These words were inserted by Maharashtra 20 of 1997, Section 4(a).] bears to the total population of the State:[Provided that, the office of the President of a Zilla Parishad comprising entirely the Scheduled Areas shall be reserved only for the persons belonging to the Scheduled Tribes;Provided further that, the office of the President of a Zilla Parishad falling only partially in the Scheduled Areas shall be reserved for the persons belonging to the Scheduled Tribes in accordance with the provisions of clause (a):] [These provisos were added by Maharashtra 20 of 1997, Section 4(b).][Provided also that] [These words were substituted for the word 'Provided that', by Maharashtra 20 of 1997, Section 4(c).], [one-half of the total number of offices] [These words were substituted for the words 'one-third of the total number of offices' by Maharashtra 19 of 2011, section 5(1)(a), (w.e.f. 21-4-2011).] so reserved shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes :[Provided also that, in a Zilla Parishad in the Scheduled Areas where the population of the Scheduled Tribes is more than fifty per cent of the total population, the office of the President shall be reserved only for the persons belonging to the Scheduled Tribes.] [This proviso was added by Maharashtra 27 of 2003, Section 5.](b)the offices of Presidents to be reserved for persons belonging to the category of Backward Class of citizens shall be 27 per cent of the total number of such offices in the Zilla Parishads :Provided that, [one-half of the offices] [These words were substituted for the words 'one-third of the offices' by Maharashtra 19 of 2011, Section 5(1)(b), (w.e.f. 21-4 2011).] so reserved shall be reserved for women belonging to the category of Backward Class of citizens;(c)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 19 of 2011, Section 5(1)(c), (w.e.f. 21-4-2011).] of total number of offices of Presidents (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) in the Zilla Parishads shall be reserved for women.
