(2)The State Government shall, by notification reserve :-(a)such number of office of Sabhapati and Up-Sabhapati of Gram Panchayat in each district for the Scheduled Castes and the Scheduled Tribes and the number of such offices shall bear as nearly as may be, the same proportion to the total number of offices in the district as the population of the Scheduled Castes and of the Schedule Tribes in the district bears to the total population of the district.(b)not less than one-third of the total number of officers of Sabhapati and Up-Sabhapati of the Gram Panchayat of the district from each of the categories which are reserved for persons belonging to the Scheduled Castes and the Scheduled Tribes and of those which are reserved for women;Provided that the offices reserved under this sub-section shall be allotted rotation to different Gram Panchayats in such manner as may be prescribed.Explanation. - For the removal of doubt it is hereby declared that the principle of rotation for purpose of reservation of offices under this subsection shall commence from the first election to held after the commencement of this Act.
