Section 7 in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995
7. Rotation of reserved seats and office.
- [(1) Reservation of seats or offices under Rules 3,5 and 6 shall be made [*] [Rule 7 was renumbered as sub-rule (1) and sub-rule (2) was added by G. O. Ms. No. 105, RD & PR (C4), dated the 1st September, 2006.] in the ward or territorial ward or Panchayat where the population of the Scheduled Castes, Scheduled Tribes, [*] [Omitted by G. O. Ms. No. 179, Rural Development (PE), dated the 29th August 1996.] or women, as the case may be, is comparatively large to the total population of the ward or territorial ward or the Panchayat1 [by adopting a list of wards or Panchayats arranged in the descending order of the percentage of Scheduled Castes, Scheduled Tribes and Women] [Added by G. O. Ms. No. 179, Rural Development (PE), dated the 29th August 1996.]:Provided that such seats reserved for women in wards of Village Panchayats or Panchayat Unions or territorial wards of District Panchayats and such seats reserved for Scheduled Castes, Scheduled Tribes, [*] [Omitted by G. O. Ms. No. 162, Rural Development, dated the 7th August 1996.] and for women in the offices of Presidents of Village Panchayats, Chairpersons of Panchayat Union Councils and Chairpersons of District Panchayats, shall be allotted by rotation [at the expiry of every ten years] [Substituted by G. O. Ms. No. 157, Rural Development (C-I), dated the 14th June 2001.] and re-allotted to other wards or territorial wards or Panchayats where the percentage of population of women or Scheduled Castes, Scheduled Tribes [*] [Omitted by G. O. Ms. No. 162, Rural Development, dated the 7th August 1996.] as the case may be, is next larger to the total population of that ward, territorial ward or Panchayat, by adopting a list of wards or Panchayats arranged in the descending order of the percentage of [***] [Omitted by G. O. Ms. No. 162, Rural Development, dated the 7th August 1996.], Scheduled Castes, Scheduled Tribes and women.](2)Notwithstanding anything contained in sub-rule (1) -(a)the seats reserved for persons belonging to the [Scheduled Castes and Scheduled Tribes and Women in the Wards] [Substituted for 'Scheduled Castes and Scheduled Tribes in the wards' by G.O. Ms. No. 87, dated 25.7.2016.] or territorial wards, as the case may be, of the Village Panchayats, Panchayat Unions and District Panchayats under sub-rule (1) shall, subject to the change, if any, in the number of seats to be reserved in such wards for the persons belonging to the Scheduled Castes and Scheduled Tribes due to adoption of the population as ascertained at the last preceding census of which relevant figures have been published [or for women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], continue to be reserved as such, until the Government direct otherwise.Explanation 1. - If there is increase in the number of seats to be reserved for Scheduled Castes and Scheduled Tribes by adopting the population as ascertained at last preceding census of which relevant figures have been published [or for women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], such increased seat or seats shall be reserved in wards where the population of the Scheduled Castes and Scheduled Tribes [or women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.], as the case may be, is comparatively large by adopting a list of wards excluding the wards already reserved, arranged in the descending order of the percentage of Scheduled Castes and Scheduled Tribes [or of women] [Inserted by G.O. Ms. No. 87, dated 25.7.2016.].Explanation 2. - In case of reduction in the number of seats to be reserved for Scheduled Castes and Scheduled Tribes by adopting the population as ascertained at the last preceding census of which relevant figures have been published, a list of reserved wards arranged in the descending order of the percentage of Scheduled Castes and Scheduled Tribes shall be prepared and the wards having a least percentage of such population shall be de-reserved to the extent necessary.(b)The offices of the Presidents of the Papapatti, Keeripatti and Nattarmangalam Village Panchayats in Madurai district and Kottakatchiyendal Village Panchayat in Virudhunagar district reserved for the Scheduled Castes shall continue to be reserved as such until the Government direct otherwise.
