Section 89(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)Seats shall be reserved in the Zila Parishad-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes;and number of seats so reserved shall bear, as nearly may be, the same proportion to the total number of seats to be filled by direct election in the Zila Parishad as the population of the Scheduled Castes in the district or of the Scheduled Tribes in the district bears to the total population of the district.
