Section 7 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
7. Determination of reserved seats for Sarpanch.
(1)The Panchayats in which seats shall be reserved for Scheduled Castes. Scheduled Tribes, Other Backward Classes and Women as Sarpanch of the Gram Panchayats in accordance with the provisions of Section 17 for Gram Panchayats within the block shall be determined by the prescribed authority.Provided that in the Scheduled area, the post of Sarpanch shall be reserved for Scheduled Tribes in accordance with the provisions of Section 129-E of the Act"(2)The prescribed authority. - (i) shall for the purpose of allotment of seats of Sarpanch of Gram Panchayat to Scheduled Castes, Scheduled Tribes or Backward Classes keep the chits of the names of all Gram Panchayats within the .Block in a pot and draw lots therefrom to the extent necessary for fulfilling the requirement of reservation under sub-section (2) of Section 17 in the following order, namely :(a)Scheduled Castes;(b)Scheduled Tribes; and(c)Other Backward Classes.(ii)shall for the purpose of allotment of seats of Sarpanch of Gram Panchayats to women belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and General 'Category, keep chits bearing the name of the Gram Panchayats reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes, other Backward Classes and General Category in different pots and draw lots therefrom, to the extent necessary for fulfilling the requirement of reservation for women under sub-section (3) of Section 17.(3)For the purpose of drawal of lots a notice in which the place, date and time for drawal of lots has been described shall be exhibited at least five days before the date of drawal of lots by the prescribed authority in relation to Gram Panchayat(a)on the notice board of Collector's Office;(b)on the notice board of the office of the Tahsil Office within which the block lies;(c)on the notice board of the office of concerned Janpad Panchayat; and(d)on the notice board of every Gram Panchayat within the block concerned.(4)Proceedings regarding drawal of lots shall be recorded in writing and shall be signed by the prescribed authority, Signatures of at least two non-official persons present at the time of drawal of lots shall be obtained and the names and addresses of persons signing on such proceeding shall be written below their signatures.(5)In the subsequent general Election of Gram Panchayat, the Gram Panchayat previously reserved shall be excluded from drawal of lots, for that particular category, till all such Gram Panchayat are not exhausted."
