Section 3 in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995
3. Reservation of seats for the members of Scheduled Castes and Scheduled Tribes.
(1)In every Village Panchayat, Panchayat Union Council and District Panchayat, the number of seats reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes out of the total number of seats fixed under Rule 3 of the Tamil Nadu Panchayats (Fixation of Strength of Members and Division of Wards) Rules, 1995, in the Village Panchayat, Panchayat Union Council or District Panchayat, as the case may be, shall bear as nearly as may be the same proportion to the total number of seats to be filled by direct election in that Village Panchayat, Panchayat Union Council or District Panchayat, as the case may be, as the population of the Scheduled Castes or of the Scheduled Tribes in that Village Panchayat area, Panchayat Union Council area or District Panchayat area, as the case may be, bears to the total population of that area.(2)While determining the number of seats to be reserved in favour of Scheduled Castes or Scheduled Tribes, any fraction shall be ignored.(3)Among the seats reserved for Scheduled Castes or Scheduled Tribes not less than one-third shall be reserved for women belonging to Scheduled Castes/Scheduled Tribes:[Provided that if the number of seats reserved for Scheduled Castes or Scheduled Tribes is not more than one, it would not be necessary to reserve any seat for women belonging to the Scheduled Castes and the Scheduled Tribes.] [Substituted by G.O. Ms. No. 178, Rural Development (C-II), dated the 4th October 1995.]
