Section 11(3) in The Punjab Panchayati Raj Act, 1994
(3)One-half (including the number of offices reserved for women belonging lo the Scheduled Castes) of the total number of offices (to be filled by direct election) in every Gram Panchayat shall be reserved for women:Provided that a fraction of seat shall not be treated a seat for the purpose of reservation.] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.]
