Section 10 in Rajasthan Panchayati Raj (Election) Rules, 1994
10. Reservation of office of Pramukh.
(1)The Government shall determine the number of offices of Pramukhs to be reserved for SCs/STs/OBCs and women.(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.(3)After having determined the offices of Pramukhs reserved for SCs and STs, the Government shall allocate the offices of Pramukhs reserved for Backward Classes by drawing lots out of the remaining districts.(4)(a)One office of Pramukh out of the total number of offices of Pramukhs reserved for women shall be allocated to each Division as constituted under the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956). The office so allotted to a Division shall further be allocated by draw of lots to a District in the Division by the Government.(b)The remaining number of offices reserved for women shall be allocated by the Government by draw of lots to the districts remaining after the allocation under Clause (a).(5)The offices of Pramukh reserved in the State for Backward Classes and Women by draw of lots in the first general election, shall be excluded while drawing lots for such reservation in the succeeding elections till the cycle is completed.[CHAPTER III [Substituted vide notification No. F. (15)Vidhi/PR/94/28.dated 3rd December, 1999 for the existing chapter III.]Electoral Rolls
