Section 3 in Punjab Reservation for the Offices of Sarpanches of Gram Panchayats and Chairmen and Vice-Chairmen of Panchayat Samitis and Zila Parishads Rules, 1994
3. Reservation of Seats for the Offices of Sarpanches.
(1)The Deputy Commissioner shall, by notification in the Official Gazette, reserve the offices of the Sarpanches of Gram Panchayats for the persons belonging to Scheduled Castes (including [one half] [Substituted 'one-third' by Notification No. G.S.R. 31/P.A.9/1994/Ss 12, 106, 169 and 227/Amd.(4)/2018, dated 24.5.2018 (w.e.f. 10.10.1994).] women belonging to the Scheduled Castes) in the same proportion as the population of the Scheduled Castes in the district bears to the total population of the district. The offices of Sarpanches of Gram Panchayats shall be reserved as per the roster prepared by the Deputy Commissioner.(2)[one half] [Substituted 'one-third' by Notification No. G.S.R. 31/P.A.9/1994/Ss 12, 106, 169 and 227/Amd.(4)/2018, dated 24.5.2018 (w.e.f. 10.10.1994).] offices of the Sarpanches (including those reserved for women belonging to Scheduled Castes) shall be reserved for the women. The reservation shall be operated as per the roster prepared by the Deputy Commissioner.
