Section 55A in Uttarakhand Panchayati Raj Act, 2016
55A. [ Reservation for the post of Pramukh of the Kshettra Panchayat. [Inserted by Uttarakhand Act No. 10 of 2019.]
(1)In Kshettra Panchayats, seats of Pramukh may be reserved for the persons belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes;Provided that the total number of seats of Pramukh so reserved for the Scheduled Castes, the Scheduled Tribes or the Backward Classes shall as nearly as may be, bear the same proportion to the total number of such seat as the population of the Scheduled Castes or Scheduled Tribes or Backward Classes of the State bears to the total population of the State and such reserved seats may be allotted by rotation to different Kshettra Panchayats in such order as may be prescribed;Provided further that reservation for Backward Classes shall not exceed 14 per cent of total number of the seat of Pramukh.(2)Not less than one half of the total number of reserved seats under sub-section (1) shall be reserved for the women belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes, as the case may be.(3)Not less than one half seat of total number of seats of Pramukh, under subsection (2) shall be reserved for women and such seats may be alloted in different Kshettra Panchayats by rotation in such order as may be prescribed.(4)Reservation for seats of the Pramukh under this Section for Scheduled Castes and Scheduled Tribes shall not be effective at the end of the period specified in Article 334 of the Constitution of India.]
