Section 11(3) in Karnataka Municipalities Act, 1964
(3)Such number of seats which shall, as nearly as may be, one-third of the total number of seats to be filled by direct election in a municipal council, shall be reserved for the persons belonging to the Backward Classes.][Provided that out of the seats reserved under this sub-section eighty per cent of the total number of such seats shall be reserved for the persons falling under category "A" and the remaining twenty per cent of the seats shall be reserved for the persons falling under category "B":Provided further that if no person falling under category "A" is available, the seats reserved for that category shall also be filled by the persons falling under the category "B" and vice versa.] [Inserted by Act 24 of 1995 w.e.f. 26-9-1995.][Provided also that the number of seats so reserved for the backward classes under this sub-section shall be so determined that the total number of seats reserved for the scheduled castes and the scheduled tribes under sub-section (2) and the backward classes under this sub-section shall not exceed fifty per cent of the total number of seats in the Municipal Council.] [Inserted by Act 32 of 2012 w.e.f. 30.08.2012.]Explanation. - For the purpose of this sub-section sub-section (2A) of section 42 and sub-section (5) of section 352 categories "A" and "B" shall mean categories "A" and "B" referred to in clause (1A) of section 2.] [Inserted by Act 24 of 1995 w.e.f. 26-9-1995.]
