(2)[(a) All offices of the President of the taluka panchayats in the State shall be reserved by the State Government for the Scheduled Tribes.Explanation. - For the purposes of this clause, "taluka panchayat" means the taluka panchayat, the whole local area of which comprises of the Scheduled Areas.](b)(i)On third of the total number of offices of President of Taluka Panchayats in the State reserved under clause (a) [* * * *][* * *]shall be reserved by the State Government for women.
