Section 7(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)In every Corporation, seats shall be reserved for the Scheduled Castes, the Scheduled Tribes [and the backward classes] and the number of seats so reserved shall, as nearly as may be, bear the same proportion to the total number of seats to be filled by direct election in the Corporation, as the population of the Scheduled Castes in the municipal area or of the Scheduled Tribes in the municipal area [or the backward classes in the municipal area] [Inserted by U.P. Act 26 of 1995, S.6 (w.e.f. 30-5-1994)] bears to the total population of such area and such seats may be allotted by rotation to different wards in a Corporation in such order as may be prescribed by rules :[Provided that the reservation for the backward classes shall not exceed twenty-seven per cent of the total number of seats in a Corporation :Provided further that if the figures of population of the backward classes are not available, their population may be determined by carrying out a survey in the manner prescribed by rules.] [Inserted by U.P. Act 26 of 1995, S.6 (w.e.f. 30-5-1994)][* * *] [Omitted by U.P. Act 26 of 1995, S.6 (w.e.f. 30-5-1994).]
