Section 16(3) in Rajasthan Panchayati Raj Act, 1994
(3)Such parentage, not exceed in [twenty one] [Substituted by Section 4, of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, Extraordinary, Part IV-A dated 6.10.1994 for the existing Section 16 (w.e.f. 26.7.1994).] of offices of Sarpanch or Pradhan in a Panchayat Samiti or Zila Parishad, as the case may be, shall be reserved for Backward Classes, as the percentage of the combined population of Scheduled Castes and Scheduled Tribes in the Panchayat Samiti or Zila Parishad area in relation to the total population of such Panchayat Samiti of Zila Parishad area, as the case may be, falls short of fifty:Provided that at least one office of Sarpanch of Pradhan in a Panchayat Samiti or Zila Parishad shall be reserved for Backward Classes where the combined population of Scheduled Castes and Scheduled Tribes in the Panchayat Samiti or Zila Parishad area, as the case may be, does not exceed seventy percent of the total population of the Panchayat Samiti.or Zila Parishad area.
