Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Tripura - Subsection

Section 131(2) in Tripura Panchayats Act, 1993

(2)Not less than one-third of the total number of offices of Sabhadhipati in the State from each category reserved for persons belonging to the Scheduled Castes and the Scheduled Tribes and those which are unreserved, shall be reserved for women :Provided that the number of offices reserved under this Section shall be allotted by rotation to different Zilla Parishads in such manner as may be prescribed within the State.