11. Reservation of the seats for the offices of the Panches.
(1)The offices of Panches shall be reserved for the Scheduled Castes (and Backward Classes) in such a way that the number of offices reserved for Scheduled Castes shall bear, as nearly as may be, the same proportion to the total number of offices (to be filled by direct election) in that Gram Panchayat, as the population of the Scheduled Castes to the total population in that Gram Sabha area.(2)[ One-half of the total number of offices reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes:Provided that a fraction of seat shall not be treated a seat for the purpose of reservation.(3)One-half (including the number of offices reserved for women belonging lo the Scheduled Castes) of the total number of offices (to be filled by direct election) in every Gram Panchayat shall be reserved for women:Provided that a fraction of seat shall not be treated a seat for the purpose of reservation.] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.](4)One office of Panch shall be reserved for Backward Classes in a Gram Panchayat where population of Backward Classes in the Gram Sabha area is more than twenty per cent of the total population of that Gram Sabha area.(5)[ The Deputy Commissioner shall reserve the offices of Panches under this section for various categories by notification published in the Official Gazette and such offices shall be allotted by rotation in the different wards formulated under sub-section (1-C) of section 10 at the time of every general election and such rotation shall be made as per the roster maintained in the office of the Deputy Commissioner.] [Added by Punjab Act No. 4 of 2012, dated 21.5.2012]
