Section 106 in The Punjab Panchayati Raj Act, 1994
106. Reservation for the offices of Chairmen and Vice-Chairmen of Panchayat Samitis.
- There shall be reservation for the offices of Chairmen and Vice- Chairman, in the manner prescribed by the State Government-(a)such number of offices of Chairmen and Vice-Chairmen of Panchayat Samitis in the district for the persons belonging to the Scheduled Castes and the number of such offices bearing as nearly as may be the same proportion to the total number of offices in the district as the population of the Scheduled Castes in the district bears to the total population of the district and such offices shall be allotted by rotation;(b)[ one-half of the total number of offices of the Chairmen and Vice-chairmen the Panchayat Samitis in the district, shall be reserved for women and such offices shall be allotted by rotation: [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.]Provided that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation.]
