Section 78(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)Seats shall be reserved in a Panchayat Samiti for the -(a)Scheduled Castes; and(b)the Scheduled Tribes;and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Panchayat Samiti as the population of the Scheduled Castes in that Panchayat Samiti area or of the Scheduled Tribes in that Panchayat Samiti area bears to the total population of that area and such seats may be allotted by rotation to different constituencies in a Panchayat Samiti in such manner, as may be prescribed.
