(1)Out of the total number of seats in a Municipality to be filled by direct election, seats shall be reserved for the Scheduled Castes 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 Municipality as the population of the Scheduled Castes in the municipal area bears to the total population of that area, and such seats shall be allotted by rotation to different wards in the Municipality.(2)One-third of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes.(3)One-third of the total number of seats to be filled by direct election in every Municipality (including the number of seats reserved for women belonging to the Scheduled Castes) shall be reserved for women and such seats shall be allotted by rotation to different wards in the Municipality.(4)Out of the total number of seats in a Municipality to be filled by direct election,-(a)two seats in the case of a Municipal Corporation; and(b)one seat in the case of a Municipal Council or a Nagar Panchayat,shall be reserved for the Backward Classes and such seats shall be allotted by rotation to different wards in the Municipality.(5)The number of seats to be reserved for Scheduled Castes and Women under sub-section (1), sub-section (2) and sub-section (3) shall be determined by the Government.(6)The allotment of seats by rotation to different wards shall be determined by the Government in the prescribed manner.(7)The reservation of seats under sub-section (1) and sub-section (2), shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.
