Section 11(3) in The Bihar Panchayat Election Rules, 2006
(3)A reserved constituency shall not be reserved for the same category in the next election:Provided that, if any constituency was reserved for women of any particular category, in the next election that constituency may be reserved for women of a different category:Provided further that, if any constituency was reserved for women in other (unreserved) category, in the subsequent election it shall not be reserved for women in other (unreserved) category.But if there is no alternative, the allotted constituency of any particular category in the previous election may be re-allotted to the same category in the subsequent election.
