(5)[ The offices of presidents in the municipalities shall be filled up from amongst the members belonging to the general category, Scheduled Castes, backward classes and women by rotation and by lots in the manner prescribed.] [Substituted vide Haryana Act No. 3 of 1995.][-] [Proviso added by Haryana Act 13 of 1997, omitted by vide Haryana Act No. 14 of 2000.]
