Section 16(6) in Rajasthan Panchayati Raj Act, 1994
(6)Offices reserved under this section shall be allotted by rotation to different Panchayats, Panchayat Samities and Zila Parishads in the State in such manner as may be prescribed.Explanation. - If a fraction forms part of the number of seats computed under Section 15 or offices computed under this section, the number of seats or offices, as the case may be, shall be increased to the next higher number in case the fraction consists of half or more of a seat or office and the fraction shall be ignored in case it consists of less than half of a seat or office.][Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.]
