Section 5(4) in The Salem City Municipal Corporation Act, 1994
(4)Seats shall be reserved for women belonging to the Scheduled Castes and the Scheduled Tribes, from among the seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes, which shall not be less than one-third of the total number of seats reserved for the persons belonging to the Scheduled Cast and the Scheduled Tribes.[xxx] [Subsections (4-A) and (4-B) were inserted by Tamil Nadu Act 14 of 1995 and omitted by Tamil Nadu Act 17 of 1996.]
