Section 30 in The Bihar Municipal Election Rules, 2007
30. Determination of seats for reservation of Municipalities.
- For election to the post of Chief Councillor in each Municipality (Nagar Panchayat, Nagar Parishad, Nagar Nigam), seats, under Section 29 of the Act, be reserved for and allotted to the Schedules Castes/Scheduled Tribes and Backward Classes (including their women) in admissible number by the State Election Commission for which the following procedure shall be adopted:-(i)All Municipalities in the State (separately for Nagar Panchayat, Nagar Parishad and Nagar Nigam) shall be arranged(a)showing categorywise (Scheduled Castes, Scheduled Tribes, other and total) population in Form - 8(b)descending order of the population showing Scheduled Castes population, Scheduled Tribes population, other classes population and total population (including Scheduled Castes/Scheduled Tribes and other classes) in Form - 9(ii)Municipalities having highest population of Scheduled Castes/Scheduled Tribes in descending order shall be reserved for and allotted to members of Scheduled Castes/Scheduled Tribes in admissible number. Out of constituencies so reserved, as nearly as fifty per cent number of total Municipalities but not exceeding it, municipalities coming first in descending order of the population shall be reserved for women of Scheduled Castes or Scheduled Tribes.(iii)Subject to the limit of fifty per cent reservation (including Scheduled Castes/Scheduled Tribes and Backward Classes) a maximum of twenty per cent of a total seats of Chief Councillors of each category of municipality in the State shall be reserved for members of Backward Classes. For this the following procedure shall be adopted:-Those Municipalities which have been reserved and allotted to Scheduled Castes/Scheduled Tribes (including their women) shall not be reserved for the Backward Classes. Seats for Backward Classes shall be reserved and allotted from the remaining Municipalities.Those Municipalities which have highest total population in descending order, shall be reserved for Backward Classes in admissible number. Out of the municipalities so reserved for Backward Classes, those Municipalities shall be reserved for Backward Class women in admissible number, which come first in descending order of total population.(iv)Details of such reserved/unreserved Municipalities shall be prepared in Form -10.
