Section 29(3) in The West Bengal Municipal Elections Act, 1994
(3)Not less than one-third of the total number of seats, including the seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes under sub-section (2), to be filled by direct election to a Municipality, shall be reserved for women, and such seats may be allotted by rotation to different constituencies of that Municipality by the Commission [in such manner as may be prescribed] [Words inserted by W.B. Act 46 of 1994.].
