Section 92A in Uttarakhand Panchayati Raj Act, 2016
92A. [ Reservation for the post of Chairman of the Zila Panchayat. [Inserted by Uttarakhand Act No. 10 of 2019.]
(1)In Zila Panchayats, seats of chairman may be reserved for the persons belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes:Provided that the number of seats of Chairman so reserved for the Scheduled Castes, the Scheduled Tribes or the Backward Classes shall, as nearly as may be, bear the same proportion to the total number of seats as the population of the Scheduled Castes or Scheduled Tribes or Backward Classes of the State bears to the total population of the State and such reserved seats may be allotted by rotation to different Zila Panchayats in such order as may be prescribed:Provided further that the reservation for the Backward Classes shall not exceed fourteen per cent of the total number of seats of Chairman.(2)Not less than one half of the total number of reserved seats under the sub-section (1) shall be reserved for the women belongs to Scheduled Castes, Scheduled Tribes and Other Backward Classes as the case may be.(3)Not less than one half seat of total number of seats of Chairman, under sub-section (2), shall be reserved for women and such seats may be allotted in different Zila Panchayats by rotation in such order, as may be prescribed.(4)Reservation for seats of the Chairman for Scheduled Castes and Scheduled Tribes under this section shall not be effective at the end of the period specified in Article 334 of the Constitution of India.]
