Section 7(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(2)The prescribed authority. - (i) shall for the purpose of allotment of seats of Sarpanch of Gram Panchayat to Scheduled Castes, Scheduled Tribes or Backward Classes keep the chits of the names of all Gram Panchayats within the .Block in a pot and draw lots therefrom to the extent necessary for fulfilling the requirement of reservation under sub-section (2) of Section 17 in the following order, namely :(a)Scheduled Castes;(b)Scheduled Tribes; and(c)Other Backward Classes.(ii)shall for the purpose of allotment of seats of Sarpanch of Gram Panchayats to women belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and General 'Category, keep chits bearing the name of the Gram Panchayats reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes, other Backward Classes and General Category in different pots and draw lots therefrom, to the extent necessary for fulfilling the requirement of reservation for women under sub-section (3) of Section 17.
