Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(c) in The Orissa Grama Panchayats Act, 1964

(c)As nearly as may be, but not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes [the Scheduled Tribes and the backward class of citizens)] [Substituted vide O.G. Extraordinary No. 1649 dated 7.9.2001.] of the total number of seats to be filled by direct election in every Grama Panchayat shall be reserved for women and such seats shall be allotted by rotation to different wards in a Grama.]