Section 10(2) in The Maharashtra Village Panchayats Act, 1959
(2)[(a) In the seats to be filled in by election in a panchayat there shall be seats reserved for persons belonging to the Scheduled Castes, the Scheduled Tribes, Backward Class of Citizens and Women, as may be determined by the State Election Commission in the prescribed manner;(b)the seats to be reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes in a panchayat shall bear, as nearly as may be, the same proportion to the total number of seats to be filled in by direct election in that panchayat as the population of the Scheduled Castes or, as the case may be, the Scheduled Tribes, in that panchayat area bears to the total population of that area and such seats shall be allotted by rotation to different wards in a panchayat]:[Provided that, in a panchayat comprising entirely the Scheduled Areas, the seats to be reserved for the Scheduled Tribes shall not be less than one half of the total number of seats in the panchayat:Provided further that the reservation for the Scheduled Tribes in panchayat falling only partially in the Scheduled Areas shall be in accordance with the provisions of clause (b)] [These provisos were inserted by Maharashtra 40 of 1997 Section 3(a)(i)]:[Provided also that] [These words were substituted for the words 'Provided' by Maharashtra 40 of 1997, Section 3(a)(ii).], [one-half of the total number of seats] [These words were substituted for the words 'one third of the total number of seats' by Maharashtra 19 of 2011, section 2(a), (w.e.f. 21-4-2011).] so reserved shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes;(c)the seats to be reserved for persons belonging to the category of Backward Class of Citizens shall be 27 per cent of the total number of seats to be filled in by election in a panchayat and such seats shall be allotted by rotation to different wards in a panchayat:[Provided that, in a panchayat comprising entirely the Scheduled Areas, the seats to be reserved for persons belonging to the Backward Class of citizens shall be 27 per cent of the seats remaining, if any, after reservation of the seats for the Scheduled Tribes and the Scheduled Castes:Provided further that, the reservation for the persons belonging to the Backward Class of citizens in a panchayat falling only partially in the Scheduled Areas shall be as per the provisions of clause (c)] [These provisos were inserted by Maharashtra 40 of 1997, section 3(b)(i).]:[Provided also that] [These words were substituted for the words 'Provided that' by Maharashtra 40 of 1997, section 3(b)(ii).], [one-half of the total number of seats] [These words were substituted for the words 'one third of the total number of seats' by Maharashtra 19 of 2011, section 2(b), (w.e.f. 21-4-2011).] so reserved shall be reserved for women belonging to the category of Backward Class of citizens;(d)[one-half] [These words were substituted for the words 'one third' by Maharashtra 19 of 2011, Section 2(c), (w.e.f. 21-4-2011).] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) of the total number of seats to be filled in by direct election in a panchayat shall be reserved for women and such seats shall be allotted by rotation to different wards in a panchayat.
