Section 5(4) in The Bombay Provincial Municipal Corporations Act, 1949
(4)Seats shall be reserved by the State Government for the Scheduled Castes and the Scheduled Tribes in every Corporation and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Corporation as the population of the Scheduled Castes and ScheduledTribes in City bears to the total population of the City and such seats may be allotted by rotation to different wards in the City in the prescribed manner.
