Section 162(1) in Karnataka Panchayat Raj Act, 1993
(1)Seats [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] in the Zilla Panchayat,-(a)for Scheduled Castes; and(b)for the Scheduled Tribes;and number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Zilla Panchayat as the population of the Scheduled Castes in the district or of the Scheduled Tribes in the district bears to the total population of the district:[Provided that at least one seat each shall be reserved in a Zilla Panchayat for the persons belonging to the Scheduled Castes and the Scheduled tribes.] [Omitted by Act 10 of 1985 and Inserted by Act 11 of 2000 w.e.f. 25.4.2000.]
