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State of Punjab - Section

Section 5 in Punjab Reservation for the Offices of Sarpanches of Gram Panchayats and Chairmen and Vice-Chairmen of Panchayat Samitis and Zila Parishads Rules, 1994

5. Reservation for women

[Section 106 and 109]. - The State Government shall by notification, in the Official Gazette, reserve the offices of the Chairmen and Vice-Chairmen of the Zila Parishads and Panchayat Samitis for the women on rotation basis. Not less than [one half] [Substituted 'one-third' by Notification No. G.S.R. 31/P.A.9/1994/Ss 12, 106, 169 and 227/Amd.(4)/2018, dated 24.5.2018 (w.e.f. 10.10.1994).] of the total number of such offices including those reserved for women belonging to Scheduled Castes as per rule 4 shall be reserved for the women:[Provided that a fraction of a seat shall not be treated a seat for the purpose of reservation.] [Inserted by Notification No. G.S.R. 31/P.A.9/1994/Ss 12, 106, 169 and 227/Amd.(4)/2018, dated 24.5.2018 (w.e.f. 10.10.1994).]