Section 146 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
146. category "B" and vice-versa:
(4)Not more than fifty percent of the seats reserved for each category ofpersons belonging to the Scheduled Castes, the Scheduled Tribes and backwardclasses and those of the non-reserved seats to be filled by direct election in acorporation shall be reserved for women:Provided that, the seats reserved in this sub-section shall be allotted byrotation to different wards in a city.(5)The Councilors referred to in of sub-section (1) shall be elected in themanner provided in this Act.(6)Nothing contained in sub-sections (2), (3) and (4) shall be deemed toprevent the members of the Scheduled Castes, Scheduled Tribes, backwardclasses or women from standing for election to the non-reserved seats.(7)Notwithstanding anything contained in this Act, where two thirds of thetotal number of Councillors required to be elected have been elected, the
