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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6) in Rajasthan Panchayati Raj (Election) Rules, 1994

(6)The Officer authorised by the Government shall, after having allocated the seats reserved for the Scheduled Castes under Sub-rule (3), allocate the seats reserved for Scheduled Tribes (including one third of such seats reserved for women belonging to Scheduled Tribes) serially to the wards bearing special serial numbers for Scheduled Tribes.