Section 169(a) in The Punjab Panchayati Raj Act, 1994
(a)such number of offices of Chairmen and Vice-Chairmen of Zila Parishads for the persons belonging to the Scheduled Castes and the number of such offices bearing as nearly as may be the same proportion to the total number of offices in the State of Punjab as the population of the Scheduled Castes in the State of Punjab bears to the total population of the State of Punjab;
