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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(11) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(11)Seats shall be reserved in every Management Committee of Water Users' Association for the Scheduled Castes, Scheduled Tribes and Other Backward Classes 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 in that Water Users' Association as the number of Scheduled Castes, Scheduled Tribes and Other Backward Classes of the water users in that water users area bears to the total number of waters users of that area and such seats shall be allotted by the Prescribed Authority to different Territorial Constituency in that Water Users' Association, in the prescribed manner :Provided that such reservation of seats shall not exceed fifty per cent of the total members of the Managing Committee of the Water Users' Association.