Section 40(2) in The West Bengal Municipal Elections Act, 1994
(2)In a constituency where any seat is reserved, a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular caste or tribe of which he is a member and the area in relation to which that caste or tribe is a Scheduled Caste, or, as the case may.be, Scheduled Tribe of the State of West Bengal.
