Section 12 in The Himachal Pradesh Municipal Corporation Act, 1994
12. Reservation of offices of Chairpersons.
(1)There shall be reserved by the Government, in the prescribed manner such number of offices of Chairpersons in the municipalities in the State for the persons belonging to the scheduled castes and scheduled tribes and the number of such offices, bearing as may be the same proportion to the total number of offices in the State as the urban population of the scheduled castes in the State or of the scheduled tribes in the State bears to the total urban population of the State.(2)[One-half] [words substituted 2008] of the total number of offices of Chairpersons reserved under sub-section (1), shall be reserved for women belonging to the scheduled castes or, as the case may be, the scheduled tribes.(3)[One-half] [words substituted 2008] (including the number of offices reserved for women belonging to the scheduled castes and the scheduled tribes) of the total number of offices of Chairpersons of municipalities in the State shall be reserved for women.(4)The State Government may, by general or special order, reserve such number of offices of Chairpersons for persons belonging to backward classes in municipalities not exceeding the proportion to the total number of offices to be filled by direct election in the municipalities as the urban population of the persons belonging to backward classes in the State bears to the total urban population of the State and may further reserve [One-half] [words substituted 2008] of the total seats reserved under this sub-section for women belonging to backward classes.(5)The offices of Chairpersons reserved under sub-sections (1), (3) and (4) shall be allotted by rotation to different municipalities in the State in such manner as may be prescribed.Explanation. - For the removal of doubts it is hereby declared that for the purpose of this section the expression "urban population" shall mean the population of municipal areas of the State, except that of the municipal area declared to be a municipal area for the purposes of the Himachal Pradesh Municipal Corporation Act, 1994.
