Section 8(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Seats shall be reserved in a corporation,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes:and the number of seats so reserved shall bear as nearly as may be, thesame proportion to the total number of seats to be filled by direct election in thecorporation as the population of the Scheduled Castes in the city or of the
