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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in Jharkhand Panchayat Raj Act, 2001

(1)The following procedure shall be followed in respect of reservation for the candidates belonging to the Scheduled Castes and the Scheduled Tribes, namely:-
(i)In General Areas (Non-Scheduled Areas), the posts of Mukhia shall be reserved for the candidates belonging to the Scheduled Castes and the Scheduled Tribes in proportion of their population and such posts shall be allotted
by rotation in the prescribed manner to different constituencies by the State Election Commission.
(ii)In case of less than fifty per cent. reservation of posts for the Scheduled Castes and the Scheduled Tribes candidates, rest of the posts shall be reserved for the Other Backward Classes in proportion of their population but in any case the total number of posts reserved for the Scheduled Castes, the Scheduled Tribes and the Other
Backward Classes shall not exceed more than fifty per cent. of the total posts.
(iii)Out of the total posts reserved under clauses (i) and (ii) of this sub-section, not less than fifty percent of the posts shall be reserved for the women belonging to the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes.
(iv)Not less than fifty per cent. of the total posts of Mukhia (including the posts reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes) shall be reserved for women candidates and such posts shall be duly allotted by rotation by the State Election Commission in different Gram Panchayats of the Panchayat Samiti.