Section 15(3) in Rajasthan Panchayati Raj Act, 1994
(3)Such percentage, not exceeding [twenty one] [Substituted for word fifteen by Rajasthan Panchayati Raj (Amendment) Act, 2000, Section 14 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 25.10.1999.], of seats in a Panchyayati Raj Institution at each level shall be reserved for Backward Classes as the percentage of the combined rural population of Scheduled Castes and Scheduled Tribes in the concerned district in relation to the total rural population of the district falls short of fifty.Provided that at least one seat shall be reserved in each Panchayati Raj Institution at each level for Backward Classes where the combined rural population of Scheduled Castes and Scheduled Tribes in the concerned district does not exceed seventy present of the total rural population of the district.
