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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5)(c) in Gujarat Panchayats Act, 1961

(c)One third (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and socially and educationally backward classes) of the total number of seats to be filled by direct election in a taluka panchayat shall be reserved by the State Government for women and such seats shall be allotted by the State Election Commission by rotation to different territorial constituencies in taluka in the prescribed manner.