Section 11(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)As nearly as possible fifty percent (including the number of seals reserved for women belonging to the Scheduled Castes, Scheduled Tribes and other backward classes), of the total number of scats to be filled by direct election in every Municipal Corporation shall be reserved for women and such seats shall be allotted by rotation to different wards in a Municipal Corporation in such manner as may be prescribed.
