Section 10(6) in Himachal Pradesh Municipal Election Rules, 2015
(6)The wards reserved for Scheduled Castes, Scheduled Tribes and women belonging to Scheduled Castes and Scheduled Tribes on the basis of percentage of population shall be changed in the immediate next election and at the time of such next elections, the ward / wards, having next highest percentage of population shall be reserved for Scheduled Castes, Scheduled Tribes and women belonging to Scheduled Castes and Scheduled Tribes and the ward earlier reserved shall be kept open to the *general category and so on for subsequent elections.Explanation. - General category for the purpose of these rules shall mean men or women or both belonging to this category.
