Section 67(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)[] [Sub-sections (5) to (8) were inserted by Maharashtra 21 of 1994, Section 61(3).] There shall be reservation in the office of the Chairman in the Panchayat Samiti for the member belonging to the Scheduled Caste, the Scheduled Tribes, the category of Backward Class of citizens and women as follows:-(a)The number of offices of Chairman to be reserved for the Scheduled Castes and the Scheduled Tribes in the Panchayat Samitis shall bear as nearly as may be, the same proportion on the total number of such offices in the Panchayat Samitis as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State [excluding the population of the Scheduled Tribes in the Panchayat Samitis comprising entirely the Scheduled Areas] [These words were inserted by Maharashtra 20 of 1997, Section 6(a).] bears to the total population of the State:[Provided that, the office of the Chairperson of a Panchayat Samitis comprising entirely the Scheduled Areas shall be reserved only for the persons belonging to the Scheduled Tribes:Provided further that, the office of the Chairperson of a Panchayat Samiti falling only partially in the Scheduled Areas shall be reserved for the persons belonging to the Scheduled Tribes in accordance with the provisions of clause (a):] [These provisos were inserted by Maharashtra 20 of 1997, Section 6(b).][Provided also that] [These words were substituted for the words 'Provided that', by Maharashtra 20 of 1997, Section 6(c).], [one-half of the total number of offices] [These words were substituted for the words 'one-third of the total number of offices' by Maharashtra 19 of 2011, section 7(1)(a), (w.e.f. 21-4-2011).] so reserved shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes:[Provided also that, in a Panchayat Samiti in the Scheduled Areas where the population of the Scheduled Tribes is more than fifty per cent of the total population, the office of the Chairperson shall be reserved only for the persons belonging to the Scheduled Tribes;] [This proviso was added by Maharashtra 27 of 2003, Section 6.](b)the offices of Chairman to be reserved for persons belonging to the category of Backward Class of citizens shall be 27 per cent of the total number of such offices in the Panchayat Samiti:Provided that, [one-half of the offices] [These words were substituted for the words 'one-third of the offices' by Maharashtra 19 of 2011, Section 7(1)(b), (w.e.f.21-4-2011).] so reserved shall be reserved for women belonging to category of Backward Class of citizens;(c)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 19 of 2011, Section 7(1)(c), (w.e.f. 21-4-2011).] of total number of offices of Chairman (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) in the Panchayat Samitis shall be reserved for women.
