Section 7 in Bihar Urban Local Body (Community Participation) Rules, 2013
7. Reservation of Seats of Area Sabha Representative.
(1)The Seats of Area Sabha Representative in the Ward, shall be filled up by persons chosen by direct election from the territory constituencies in Ward and for this purpose, each Ward shall be divided on the basis of Booth or Booths into territorial constituencies known as Area Sabha according to provisions under Rule-3.(2)In every Ward as nearly as possible but not exceeding fifty percent of the total seats of the Area Sabha Representative shall be reserved for-(a)Scheduled Castes,(b)Scheduled Tribes, and(c)Backward Classes.(3)The number of seats so reserved for Scheduled Castes and Scheduled Tribes shall be as nearly as possible the same proportion to the total number of seats to be filled up by direct election in that Ward as the population of the Scheduled Castes and Schedule Tribes bears to the total population of the area and such seats shall be allotted by rotation to different constituencies in a Municipality under the direction, control and supervision of the State Election Commission in the manner specified by it.(4)After reservation of seats for the Scheduled Castes and the Scheduled Tribes, the number of seats to be reserved for the Backward Classes shall be within the overall limit of fifty percent reservation for the Scheduled Castes, the Scheduled Tribes and the Backward Classes and shall be allotted to the remaining constituencies in the manner specified. Such seats shall be allotted by rotation to different constituencies in the Ward during subsequent elections under the direction, control and supervision of the State Election Commission in the manner specified by it.(5)As nearly as possible but not exceeding fifty percent of the total number of seats reserved under Sub-Rule (2) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes, as the case may be.(6)As nearly as possible but not exceeding fifty percent of the total number of the seats not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women.(7)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission, to different constituencies, in a Ward in such manner as may be specified by it.Explanation. - For the removal of doubts it is hereby declared that the principle of rotation for the purposes of reservation of offices for the Scheduled Castes and Scheduled Tribes under this Rule shall commence from the first election held after the commencement of the Bihar Municipal Act, 2007.
