11A. [ Nomination of members of Scheduled Tribes. [Section 11A inserted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]
- If for any reason an election does not result in the return of any member of Scheduled Tribes in a taluka panchayat or district panchayat, then the State Government may nominate from amongst members belonging to Scheduled Tribes who are qualified to be elected, such number of members as not to exceed one-tenth of the total members to be elected in that panchayat.]
