(7)[ After the First General Election or General Election,if due to exclusion of any area from or inclusion of any area in any Zilla Parishad area, the number of seats and constituencies for a Zilla Parishad determined in the previous First General Election or General Election is affected, determination of total number of seats including reservation of seats for Scduled Castes and Scheduled Tribes and the division of the Zilla Parishad into constituencies shall have to be made afresh before next General Election ;Provided that where such determination of total number of seats including determination of seats reserved for Scheduled Castes and Scheduled Tribes and division of the Zilla Parishad area into constituencies is made, the rotation of the seats reserved for Scheduled Castes, Scheduled Tribes and Women shall be made afresh in the next General Election.] [Substituted by The Tripura Panchayats(Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.]
