The number of Offices of Chairpersons to be reserved for women (including the number of Offices of Chairpersons reserved for women belonging to Scheduled Tribes, Scheduled Castes and Backward Classes) shall be 50% of total number of Offices of Chairpersons of Municipalities in the State.Provided that where there is a difficulty in reserving 50% of Offices of Chairpersons to women due to "odd number of Offices of Chairpersons" of Municipalities in the State, the fraction shall be ignored.]
