(4)Seats shall be reserved in the office of the Chairpersons of the Municipalities for the Scheduled Castes and Scheduled Tribes and number of offices so reserved in the Municipalities shall bear, as nearly as may be, the same proportion to the total number of such offices as the population of the Scheduled Castes in the Municipalities or of the Scheduled Tribes in the Municipalities bears to the total population of the Municipalities .[Provided that in the event of non-availability of any elected member belonging to Scheduled Caste or as the case may be, Scheduled Tribe, the reservation rotation for the office of the Chairperson shall skip to next rotation.] [Inserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6-10-2000.]
