Section 146(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)Not more than fifty percent of the seats reserved for each category ofpersons belonging to the Scheduled Castes, the Scheduled Tribes and backwardclasses and those of the non-reserved seats to be filled by direct election in acorporation shall be reserved for women:Provided that, the seats reserved in this sub-section shall be allotted byrotation to different wards in a city.
