Section 5(4) in The Thoothukudi City Municipal Corporation Act, 2008
(4)Seats shall be reserved for the persons belonging to the Scheduled. Castes and the Scheduled Tribes in the council and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the council as the population; of the Scheduled Castes in the city or of the Scheduled Tribes in the city bears, to the total population of the city.
