Section 145 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
145. total number of seats in the Corporation.
(4)Not more than fifty percent of the seats reserved for each category ofpersons belonging to Scheduled Castes, Scheduled Tribes and Backward Classesand those of the non-reserved seats to be filled by direct election in a corporationshall be reserved for women:Provided that, the seats reserved in sub-sections (3) and (4) shall be allottedby rotation to different wards in the city.(5)No delimitation of wards or change of wards for the purpose ofreservation shall be made in the Corporation after its constitution except for thepurpose of general election to that Corporation and no such delimitation or
