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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(2)(b) in Jharkhand Municipal Act, 2011

(b)The number of offices so reserved for Scheduled Castes and Scheduled Tribes for the offices of Mayor and Chairperson within the State as the case may be shall bear as nearly as possible the same proportion of the total number of offices of Mayor and Chairperson within the State as the case may be as the population of the Schedule Castes and Scheduled Tribes bears to the total population of the State; and such offices shall be allotted by rotation to different municipalities by the State Election Commission in the manner prescribed by it;