Section 15(5) in Rajasthan Panchayati Raj Act, 1994
(5)[] [Renumbered as Sub-Section (5) instead of existing Sub-Section (2) and by Clause (b) of Section 3 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, E.O., Part IV-A dated 6.10.1994 (w.e.f. 26.7.1994).] No less than [one half] [Substituted for the expression one-third by the Rajasthan Panchayati Raj (Second Amendment) Act, 2008 - Rajasthan Gazette extraordinary, Part IV-A dated 11.4.2008.] of the total number of seats reserved under [Sub-sections (2) and (3)] [Substituted by Clause (c), of Section 3, ibid, for the Expression Sub-Section (1) (w.e.f. 26.7.1994)] shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes or as the case may be, the Backward Classes.
