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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(b)the Scheduled Tribes, and the number of offices of President reserved for the Scheduled Castes and Scheduled Tribes including the number of offices of President reserved for the Scheduled Tribes in the Scheduled Areas under Chapter XFV-A shall bear as nearly as may be, the same proportion to the total number of such offices in the State as the population of Scheduled Castes or, as the case may be, the Scheduled Tribes bears to the total population of the State :