(3)One half (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every Municipality shall be reserved for women and such seats may be allotted by rotation to different consitituencies to be known as wards in the Municipality:Provided that a fraction of a seat shall not be treated as a seat for the purpose of reservation.] [Substituted by Punjab Act No. No. 14 of 2017, dated 17.7.2017.]Explanation. - In this section the expression, -(a)"Scheduled Castes" shall have the meaning assigned to them in clause (24) of Article 366 of the Constitution of India; and(b)"Backward Classes" means the Backward Classes as the State Government may, from time to time, declare by issuing a notification in the Official Gazette.".
