Section 12(3) in Himachal Pradesh Municipal Election Rules, 2015
(3)In the State the offices of the Chairpersons in the municipalities shall be reserved for the Scheduled Castes and Scheduled Tribes in proportion to their population in the State. The municipality having highest percentage of population of Scheduled Castes shall be reserved for the Scheduled Castes and the municipality having the highest percentage of population of Scheduled Tribes shall be reserved for the Scheduled Tribes.
