Section 12(9) in Himachal Pradesh Municipal Election Rules, 2015
(9)Where the offices of the Chairpersons in municipalities are reserved for the person belonging to backward classes or for the women belonging to backward classes under sub-section (4) of section 12 of the Act, the provisions of foregoing sub-rule of this rule, so far these are not inconsistent with the provisions of said sub-section (4) of section 12, shall apply mutatis-mutandis as these apply in relation to the reservation and rotation of offices, for Scheduled Castes, Scheduled Tribes and women.
