Section 6 in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995
6. Reservation of seats in respect of offices of [***] [Omitted by G.O. Ms. No. 162, Rural Development, dated the 7th August 1996.] Chairmen of Panchayat Union Councils and District Panchayats.
- [(1) Seats shall be reserved in the offices of Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of District Panchayats for persons belonging to Scheduled Castes and Scheduled Tribes. The total number of seats in the offices so reserved shall bear, as nearly as may be, the same proportion to the total number of offices in the Panchayats at each level in the State as the population of the Scheduled Castes and the Scheduled Tribes in the State bear to the total population of the State:Provided that not less than one-third of such offices shall be reserved for women belonging to the Scheduled Castes and Scheduled Tribes.] [Substituted by G.O. Ms. No. 178, Rural Development (C-II), dated the 4th October 1995.][(1-A) The offices of the Chairmen of District Panchayats reserved under sub-rule (1) shall be allotted to districts taking into consideration, the population of the Scheduled Castes and Scheduled Tribes in every district in such a manner that the total number of offices so allotted, does not exceed the total number of the offices reserved under sub-rule (1).] [Substituted by G.O. Ms. No. 178, Rural Development (C-II), dated the 4th October 1995.][(1-B) The offices of [*] [Substituted by G.O. Ms. No. 178, Rural Development (C-II), dated the 4th October 1995.] the Chairmen of Panchayat Union Councils reserved under sub-rule (1), shall be allotted to every district taking into consideration the population of the Scheduled Castes and the Scheduled Tribes in every such district, in such a manner that the total number of offices so allotted to [*] [Omitted by G.O. Ms. No. 189, Rural Development (C-II), dated the 11th October 1995.] the Panchayat Union Councils in all districts, does not exceed the total number of the offices reserved under sub-rule (1).][(1-C) The offices of the Presidents of Village Panchayats reserved under sub-rule (1), shall be allotted to every Panchayat Union taking into consideration the population of the Scheduled Castes and the Scheduled Tribes in every such Panchayat Union, in such a manner that the total number of offices so allotted to the Village Panchayats in all Panchayat Unions, does not exceed the total number of the offices reserved under sub-rule (1).] [Added by G.O. Ms. No. 189, Rural Development, (C-II), dated the 11th October 1995.](2)[***] [Omitted by G. O. Ms. No. 162, Rural Development, dated the 7th August 1996.](3)Of the total number of offices of Presidents of Village Panchayats, Chairmen of Panchayat Union, Councils and Chairmen of District Panchayats, not less than one-third shall be reserved for women including the offices reserved for women belonging to the Scheduled Castes, Scheduled Tribes [***] [Omitted by G. O. Ms. No. 162, Rural Development, dated the 7th August 1996.].
