Section 6 in The Rajasthan Municipalities (Election) Rules, 1994
6. Reservation of officers of Chairperson.
- [(1) Subject to the provisions of sub-rule (2), (3) & (4) of this rule such of the officer or Chairman, President and Mayor of the Municipalities in the State shall be reserved for Scheduled Castes, Scheduled Tribes and Backward Classes and also for women as may be notified by the State Government.] [Substituted by Notification No. F.8(A)(28)Rit/DLB/96/366, dated 1-3-1997, Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 11-3-1997, page 263.](2)One-third of the offices reserved under sub-rule (1) for the Scheduled Castes or the Scheduled Tribes or the Backward Classes shall be reserved for the women belonging to such Castes, Tribes or, as the case may be, Classes.(3)One-third (including the number of officers reserved under sub-rule (2) of [the offices of Chairpersons] [Substituted by Notification No. F.8(G)(148) Rules/DLB/ 94/6129, dated 7-11-1994, Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-11-1994, page 245.] of municipalities shall be reserved for women.(4)[ If no confidence motion passed against Chairperson and no such other eligible candidate except against whom no confidence motion is passed is available in the Board, seat of chairperson shall be treated as general but if seat is reserved for women or SC/ST/OBC then the seat shall be filled by a General women candidate.] [Added by Notification No. F.8(A)(28)Rit/DLB/96/366, dated 1-3-1997, Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 11-3-1997, page 263.]
