Section 165 in The Punjab Panchayati Raj Act, 1994
165. Reservation of seats of Zila Parishads.
(1)Seats shall be reserved for -(a)the Scheduled Castes; and(b)Backward Classes;in every Zila Parishad and the number of seats so reserved for Scheduled Castes shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Zila Parishad as the population of the Scheduled Castes in that Zila Parishad area bears to the total population of that area and such seats may be allotted by rotation to different constituencies in a Zila Parishad.(2)[ One-half of the total number of seats reserved for the members oil Scheduled Castes under sub-section (1) shall be reserved for women belonging to the Scheduled Castes:Provided that a fraction of an office (seat) shall not be treated an office(seat) for the purpose of reservation.(3)One-half (including the number of seats reserved for women belonging the Scheduled Castes) of the total number of seats to be filled by direct election in every Zila Parishad shall be reserved for women and such seats may be allot by rotation to different constituencies in a Zila Parishad:Provided that a fraction of an office (seat) shall not be treated an office(seat) for the purpose of reservation.] [Substituted by Punjab Act No. 12 of 2017, dated 4.7.2017.](4)One seat shall be reserved for Backward Classes in a Zila Parishad in which the population of Backward Classes is not less than twenty per cent of the total population of the District.
