Section 6(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)Subject to the provisions of Section 23 in the case of Janpad Panchayat and Section 30 in case of Zila Panchayat, the constituencies in which seats shall be reserved for the members of scheduled castes, scheduled tribes, other backward classes and women shall be determined:Provided that in the Scheduled areas the seats for Scheduled Castes, Scheduled Tribes and other Backward Classes shall be reserved in accordance with the provision of Section 129-E, of the Act.".
