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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)Out of the total seats reserved under Cause (a) above, not less than 33% of the offices of the Presidents and the Vice-Presidents shall be reserved for women of Scheduled Castes and Scheduled Tribes. The seats to be reserved for women of Scheduled Castes and Scheduled Tribes shall be determined by the concerned Deputy Commissioner of the district by drawing of lot from amongst the seats reserved for the Scheduled Castes and the Scheduled Tribes and shall be allotted by rotation;