(1)Seats shall be reserved for Scheduled Castes in every Panchayat Samiti 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 bears to the total population of that area and such seats may be allotted to such wards having maximum population of persons belonging to Scheduled Castes.(2)Not less than one-third of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to Scheduled Castes and such seats may be allotted by rotation and by lots amongst the wards reserved under sub-section (1).(3)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every Panchayat Samiti, shall be reserved for women and such seats may be allotted by rotation and by lots to different territorial constituencies in a Panchayat Samiti except those falling under sub-sections (1) and (2).(4)The offices of Chairman in the Panchayat Samitis in a district shall be reserved for the Scheduled Castes and women by rotation and by lots:Provided that the number of offices of Chairmen reserved for Scheduled Castes in the District shall bear as nearly as may be, the same proportion to the total number of such offices in the Panchayat Samitis as the population of the Scheduled Castes in the State bears to the total population of the State :Provided further that not less than one-third of the total number of offices of Chairpersons of Panchayat Samitis in a district shall be reserved for women including the offices of Scheduled Caste women:Provided further that the number of offices of Chairmen under this sub-section shall be rotated to different Panchayat Samitis firstly having the largest maximum population of Scheduled Castes and secondly having the next largest maximum population of such Classes and so on.(5)One seat shall be reserved for the persons belonging to Backward Classes in every Panchayat Samiti which shall be allotted in such territorial constituencies as having maximum population of persons belonging to Backward Classes.(6)The reservation of seats under sub-sections (1) and (2) and the reservation of offices of Chairmen (other than the reservation for women) under sub-section (4) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India :Provided that reservation of seats under sub-sections (1), (2), (3), (4) and (5) shall be reviewed after every decennial census.
