Section 3(3) in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995
(3)Among the seats reserved for Scheduled Castes or Scheduled Tribes not less than one-third shall be reserved for women belonging to Scheduled Castes/Scheduled Tribes:[Provided that if the number of seats reserved for Scheduled Castes or Scheduled Tribes is not more than one, it would not be necessary to reserve any seat for women belonging to the Scheduled Castes and the Scheduled Tribes.] [Substituted by G.O. Ms. No. 178, Rural Development (C-II), dated the 4th October 1995.]
