Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Panchayati Raj (Election) Rules, 1994

(2)The number of offices of Pramukhs reserved for SCs and STs shall be allocated by the Government to different districts by arranging them in descending order of the percentage of population of SCs or STs separately, excluding such districts where percentage of population of SCs or STs is less than five, and by following the procedure as laid down in Rule 7.