Section 4(1A) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1A)[ The Director Rural Development shall -(a)determine the number of Panch seats reserved for the Scheduled Castes, Scheduled Tribes and Women in every halqa panchayat in accordance with sub-section (3) of section 4 of the Act ;(b)allot the Panch seats reserved for women, Scheduled Castes and Scheduled Tribes, as the case may be, by rotation, after every general election, to different Constituencies in a Halqa Panchayat ; and(c)distribute the Panch seats reserved for the Scheduled Castes and Scheduled Tribes, as far as practicable in those areas in a halqa Panchayat where the proportion of their population to the total population is comparatively large.Explanation. For purpose of this sub-rule:(i)"Scheduled Caste" means the castes specified in the schedule to the constitution (Jammu & Kashmir) Scheduled Castes Order, 1956 made by the President under clause (1) of Article 341 of the Constitution of India.(ii)"Scheduled Tribe" means the tribes or tribal communities or parts or groups within tribes or tribal communities as specified in the Scheduled Tribes Order, 1989 as amended from time to time.]
