Section 7(7) in Rajasthan Panchayati Raj (Election) Rules, 1994
(7)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Backward Classes under Section 15 of the Act, after having determined and allocated seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes (including one third of the seats reserved for women belonging to such Castes and Tribes), proceed further to allocate such number of seats in the Panchayati Raj Institutions as are required to be reserved for persons belonging to Backward Classes (including one third of such seats reserved for women belonging to Backward Classes) out of remaining seats by lot.
