(3)Such number of seats which shall, as nearly as may be one-third of the total number of seats of the Grama Panchayat [shall, subject to the general or special order of the State Election Commission, be reserved by the Deputy Commissioner] [Substituted by Act 29 of 1998 w.e.f. 24.8.1998.] for persons belonging to the Backward classes:[Provided that out of the seats reserved under this sub-section, eighty per cent of the total number of such seats shall be reserved for the persons falling under category "A" and the remaining twenty per cent of the seats shall be reserved for the persons falling under category "B":Provided further that if no person falling under category "A" is available, the seats reserved for that category shall also be filled by the persons falling under category "B" and vice versa.Explanation. - For the purpose of this sub-section, proviso to clause (b) of sub-section (2) of section 44, sub-section (2) of section 123, clause (b) of sub-section (2) of section 138, sub-section (2) of section 162 and clause (b) of sub-section (2) of section 177, categories "A" and "B" shall mean category 'A' and 'B' referred to in clause (2) of section 2.] [Inserted by Act 10 of 1995 w.e.f 13.1.1995.]
