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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(8) in Rajasthan Panchayati Raj (Election) Rules, 1994

(8)
(a)The number of seats reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or, as the case may be, the Backward Classes respectively shall be derived by dividing the seats to be reserved for the SCs or STs or as the case may be BCs by three.
(b)If only one seat each is reserved for SC, ST or BC in any Panchayati Raj Institution, one seat out of the three as determined by draw of lots shall be reserved for women.