Section 123(1) in Karnataka Panchayat Raj Act, 1993
(1)Seats [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] in a Taluk Panchayat,-(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 Taluk Panchayat as the population of the Scheduled Castes in the Taluk or of the Scheduled Tribes in the Taluk bears to the total population of the Taluk:[Provided that at least one seat each shall be reserved in a Taluk Panchayat for the persons belonging to the Scheduled Casts and the Scheduled Tribes.] [Omitted by Act 10 of 1995 and inserted by Act 11 of 2000 w.e.f. 25.4.2000.]
