Section 29(1) in The West Bengal Municipal Elections Act, 1994
(1)Seats shall be reserved [* * * * *] [Words 'by notification by the commission' Omitted by W.B. Act 46 of 1994.] for the Scheduled Castes and the Scheduled Tribes in every Municipality, [in such manner as may be prescribed] [Words inserted by W.B. Act 46 of 1994.], and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to that Municipality as the population of the Scheduled Castes in the municipal area or the Scheduled Tribes in the municipal area, as the case may be, bears to the total population of that municipal area, and such seats may be allotted by rotation to different constituencies of that municipality by the Commission [in such manner as may be prescribed] [Words inserted by W.B. Act 46 of 1994.].
