Section 6 in Haryana Panchayati Raj Election Rules, 1994
6. Determination of reserved seats of Chairperson of Panchayat.
(1)The Gram Panchayat, Panchayat Samitis and Zila Parishads, in which the offices of the Sarpanches in the Gram Panchayats in the block, the offices of Chairmen in the Panchayat Samitis in the district and the offices of the Presidents in the Zila Parishads in the State of Haryana shall be reserved for the Scheduled Castes and women, by the Sub-Divisional Officer (Civil), Additional Deputy Commissioner and the Director respectively. The offices reserved for women shall be determined by draw of lots.(2)For the purpose of draw of lots a notice in which the place, date and time drawal of lots has been described, shall be exhibited at least seven days before the drawal of lots by the authorities described in sub-rule (1).Explanations. - (i) In relation to Gram Panchayat the notice shall be exhibited on the notice board of -(a)the Block Development and Panchayat Officer;(b)the office of the Tehsildar within which block lies;(c)the office of concerned Panchayat Samiti; and(d)every Gram Panchayat within the block concerned.(ii)In relation to Panchayat Samiti the notice shall be exhibited on the notice board of -(a)the Deputy Commissioner's office;(b)all Panchayat Samitis within the district; and(iii)In relation to Zila Parishad the notice shall be exhibited on the notice boards of-(a)offices of all the Divisional Commissions; and(b)offices of all Deputy Commissioners.(3)The procedure regarding drawal of lots and recording of the proceedings thereof shall be the same as laid down in sub-rule (2) of Rule 5.(4)After draw of lots at each level of Panchayat the list of Gram Panchayats, Panchayat Samitis and Zila Parishads so reserved for Scheduled Castes and women shall be published thereafter immediately.
