Section 102 in The Punjab Panchayati Raj Act, 1994
102. Reservation of seats of Panchayat Samitis.
- Seats shall be reserved for -(a)the Scheduled Castes; and(b)the Backward Classes;in every Panchayat Samiti and the number of seats so reserved for Scheduled Castes shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Panchayat Samiti as the population of the Scheduled Castes in that Panchayat Samiti area bears to the total population of that Panchayat Samiti area and such seats may be allotted by the rotation to different constituencies in a Panchayat Samiti.(2)[ One-half of the total number of seats reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes:Provided that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation.(3)One-half (including the number of seats reserved for women belonging the Scheduled Castes) of the total number of seats to be filled by direct election every Panehayat Samiti shall be reserved for women and such seats map allotted by rotation to different constituencies in the Panehayat Samiti area:Provided that a fraction of an office (seat) shall not be treated a seat for the purpose of reservation.] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.](4)One seat shall be reserved for Backward Classes in a Panchayat Samiti in which the population of Backward Classes is not less than twenty per cent of the total population of the Panchayat Samiti area.
