Section 13H(2) in The U.P. Municipalities Act, 1916
(2)If the vacancy so caused be a vacancy in a seat reserved in any such ward for the Scheduled Castes, [the Scheduled Tribes, the Backward Classes or the women] [Inserted by U.P. Act No. 12 of 1994.] the notification issued under sub-section (1) shall specify that the person to fill that seat shall belong to the Scheduled Castes [the Scheduled Tribes, the Backward Classes or the women, as the case may be] [Inserted by U.P. Act No. 12 of 1994.].
