Section 4 in Punjab Reservation for the Offices of Sarpanches of Gram Panchayats and Chairmen and Vice-Chairmen of Panchayat Samitis and Zila Parishads Rules, 1994
4. Reservation of offices of Chairmen and Vice-Chairmen, of Panchayat Samitis and Zila Parishads [Section 106 and 169].
- The State Government shall, by notification in the Official Gazette reserve the offices of Chairmen and Vice-Chairmen of the Zila Parishads and Panchayat Samitis for the persons belonging to Scheduled Castes in the district in the same proportion as the population of the Scheduled Castes in the district bears to the total population of the district and such offices of the Zila Parishads bearing as nearly as may be the same proportion to the total number of offices in the State as the population of the Scheduled Castes in the State bears to the total population of the State as per last Census in the manner hereinafter specified. Reservation for these offices shall be made by rotation :-(i)Note less than [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).] of the total number of offices reserved for Scheduled Castes will be reserved for women belonging to the Scheduled Castes.(ii)The remaining offices reserved for Scheduled Castes will be available to the Scheduled Castes irrespective [of the sex:] [Substituted 'of the sex.' 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).][Provided that a fraction of a seat shall not be treated a seat for the purpose of reservation.] [Inserted 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).]
