285A. Reservation of seats and offices in Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads.
- In pursuance of the Judgments of the Supreme Court of India, the upper ceiling of 50 percent vertical reservations in favour of SCs/STs/OBCs should not be breached in the context of local self Government, and accordingly, notwithstanding anything contained in sections 9, 17, 146, 147, 175, 176 and elsewhere in the Act providing for reservation in favour of Scheduled Castes, Scheduled Tribes and Backward Classes, the seats and offices to be reserved for Backward Classes shall be so determined, duly keeping in view the requirement of reservation in respect of SCs, STs therein, that the total number of seats/offices reserved for the SCs, STs and BCs shall not exceed 50 percent of the total number of seats or as the case may be the offices, in the respective local bodies, in the manner prescribed.Part - IX Rules, Bye-Laws and Penalties
