Section 11(2) in Karnataka Municipalities Act, 1964
(2)Seats shall be reserved in a municipal council,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes;and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the municipal council as the population of the Scheduled Castes in the municipal area or of the Scheduled Tribes in the municipal area bears to the total population of the municipal area.[Provided that atleast one seat each shall be reserved in a municipal council for the persons belonging to the Scheduled Castes and the Scheduled Tribes:Provided further that, if no person belonging to the Scheduled Castes is available the seat reserved for the category shall also be filled by the persons belonging to the Scheduled tribes and vice versa.] [Inserted by Act 23 of 2003 w.e.f. 10-11-2003.]
