(6)One-third [including the seats reserved under sub-section (5) of the total number of seats in a block panchayat shall be reserved by the Government for women and such seats shall be allotted by [the State Election Commission] [Substituted by Act 13 of 1999.] or the Officer authorised by it [under sub-section (1B) of section 10 by rotation to the different constituencies in the block panchayat area.] [Substituted by Act 3 of 2005.]
