Section 9A(1)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 9A(1)(b) in The U.P. Municipalities Act, 1916

(b)The number of offices to be reserved -

(i)for the Scheduled Castes or for the Scheduled Tribes or for the backward classes shall be determined in the manner that it shall bear, as nearly as may be, the same proportion to the total number of offices in the State as the population of the Scheduled Castes in the urban area of the State, or of the Scheduled Tribes in the urban area of the State, or of the backward classes in the urban area of the State bears to the total population of such area in the State and if in determining such number of offices, there comes a remainder then, if it is half or less than half of the divisor, it shall be ignored and if it is more than half of the divisor, the quotient shall be increased by one and the number so arrived at shall be the number of offices to be reserved for the Scheduled Castes or the Scheduled Tribes or the backward classes, as the case may be :

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State of Uttar Pradesh - Subsection

Section 9A(1)(b) in The U.P. Municipalities Act, 1916