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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(6) in Sikkim Panchayat Act, 1993

(6)Not less that one - third(including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled up by direct election election in every Zilla Panchayat shall be reserved for women and such seats may be allotted by rotation to different constituencies in a Zilla Panchayat in such manner as may be prescribed.