(2)Seats of Commissioners in every municipality shall be reserved for scheduled tribes and the number of seats sop reserved shall bear, as nearly as practicable, the same proportion to the total number of seats to be filled by direct election as the population of scheduled tribes in the municipal area bears to the total population of the Municipality. The seats so reserved for the scheduled tribes, however shall not be less than 4/5th of the total number of Wards of the Municipality.
