Section 9A(6) in The U.P. Municipalities Act, 1916
(6)The reservation of seats and offices of the Presidents for the Scheduled Castes and the Scheduled Tribes under this section shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation. - It is clarified that nothing on this section shall prevent the persons belonging to the Scheduled Castes, Scheduled Tribes, the Backward Classes and the women from contesting election to unreserved seats and offices.[Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] Amendment[In the first proviso of Section 9-A(1) of the principal Act. the word "fourteen" shall be substituted for the words "twenty seven".] [Substituted by Uttaranchal Act No. 13 of 2002.]
