Section 10A(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The State Government may, by order, reserve the seat of Pradhan for Scheduled Castes, Scheduled Tribes and Backward Classes. The number of seats of Pradhan 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 such seats as the population of the Scheduled Castes or the Scheduled Tribes or the Backward Classes of the State bears to the total population of the State:Provided that reservation for the Backward Classes shall not exceed 14 per cent of total number of the seat of Pradhan.
