(2)[(a) All offices of the President of the district panchayats in the State shall be reserved by the State Government for the Scheduled Tribes.Explanation. - For the purposes of this clause, "district panchayat" means the district panchayat, the whole local area of which comprises of the Scheduled Areas.](b)(i)one third of the total number of offices of President of District Panchayats in the State reserved under clause (a) [***][* * *]shall be reserved by the State Government for women.
