Section 145(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)Not more than fifty percent of the seats reserved for each category ofpersons belonging to Scheduled Castes, Scheduled Tribes and Backward Classesand those of the non-reserved seats to be filled by direct election in a corporationshall be reserved for women:Provided that, the seats reserved in sub-sections (3) and (4) shall be allottedby rotation to different wards in the city.
