Section 5(2) in Kerala District Administration Act, 1979
(2)The number of seats reserved under sub-section (1) shall be determined by the Government and the number of seats so determined shall be ten percent of the total number of members of the district council fixed under sub-section (1) of section 4, or shall bear, as nearly as may be, the same proportion to the total number of seats in the district council as the population of the Scheduled Castes in the district bears to the total population of the district, whichever is higher.
