Section 352(4) in Karnataka Municipalities Act, 1964
(4)Seats shall be reserved in a Town Panchayat,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes;and the number of seats reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Town Panchayat as the population of the Scheduled Castes in the transitional area or of the Scheduled Tribes in the transitional area bears to the total population of the transitional area.[Provided that atleast one seat each shall be reserved in a Town Panchayat for the persons belonging to the Scheduled Castes and the Scheduled Tribes:Provided further that, if no person belonging to the Scheduled Castes is available the seat reserved for that category shall also be filled by the persons belonging to the Scheduled Tribes and vice versa] [Inserted by Act 23 of 2003 w.e.f. 10.11.2003.].
