Section 7 in Rajasthan Panchayati Raj (Election) Rules, 1994
7. Procedure for reservation.
(1)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Scheduled Castes under Section 15 of the Act, first identify the wards or constituencies which consist of population of the Scheduled Castes and such wards or constituencies shall be serially arranged in the descending order of percentage of population of Scheduled Castes excluding the wards and constituencies where such percentage is less than five, and shall be assigned serial numbers as SC 1, SC 2 and so on.(2)The serial number so assigned shall be known as special serial numbers for Scheduled Castes.(3)The Officer authorised by the Government shall first allocate the number of seats reserved for SCs (including one third of such seats reserved for women belonging to the Scheduled Castes) serially to the wards bearing special numbers for Scheduled Castes.(4)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Scheduled Tribes under Section 15 of the Act, after the seats having been determined and allocated under the aforesaid section for SCs, proceed to identify the wards and constituencies which consist of population of Scheduled Tribes and such wards and constituencies shall be serially arranged in the descending order of percentage of population of Scheduled Tribes excluding the wards and constituencies where such percentage is less than five, and shall be assigned serial number of ST 1, ST 2 and so on.(5)The serial number so assigned shall be known as special serial numbers for Scheduled Tribes.(6)The Officer authorised by the Government shall, after having allocated the seats reserved for the Scheduled Castes under Sub-rule (3), allocate the seats reserved for Scheduled Tribes (including one third of such seats reserved for women belonging to Scheduled Tribes) serially to the wards bearing special serial numbers for Scheduled Tribes.(7)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Backward Classes under Section 15 of the Act, after having determined and allocated seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes (including one third of the seats reserved for women belonging to such Castes and Tribes), proceed further to allocate such number of seats in the Panchayati Raj Institutions as are required to be reserved for persons belonging to Backward Classes (including one third of such seats reserved for women belonging to Backward Classes) out of remaining seats by lot.(8)(a)The number of seats reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or, as the case may be, the Backward Classes respectively shall be derived by dividing the seats to be reserved for the SCs or STs or as the case may be BCs by three.(b)If only one seat each is reserved for SC, ST or BC in any Panchayati Raj Institution, one seat out of the three as determined by draw of lots shall be reserved for women.(9)The remaining number of seats reserved for women shall be determined by dividing the total number of seats by three and number so determined shall be reduced by the aggregate of the number of the seats derived for women belonging to the SCs, STs and BCs under Sub-rule (8).(10)The seats so reserved for women under Rule 6 shall be allocated by lot.(11)Where ever seats are to be reserved by draw of lots, the Officer authorised by the Government shall fix place, date and time for the purpose of drawing lots and inform the members of the Legislative Assembly of the constituencies or part of the constituency falling in the district. The lots shall be drawn in accordance with the procedures laid down by the Government in the presence of such members of Legislative Assembly who may choose to be present at the appointed time.(12)In every succeeding general election of the Panchayati Raj Institutions, the list of wards or constituencies bearing special serial number for Scheduled Castes or, as the case may be, Scheduled Tribes shall (i)continue to be operated serially from special serial number following the special serial number where the allocation of seats reserved for the SCs or, as the case may be, the STs has ended in the preceding election.(ii)be operated till it is exhausted, and(iii)be re-operated from the beginning after it is exhausted.(13)Wards and constituencies reserved for Backward Classes and Women by draw of loss in the first general election shall be excluded while drawing lots for such reservation in succeeding elections till the cycle is completed.
