(1)Every Grama Panchayat shall, [within one month from the date of publication of names of elected members under sub-section (8) of section 5] [Substituted by Act 29 1997 w.e.f. 20.10.1997.], [or immediately before the expiry of term of office of Adhyaksha and Upadhyksha] [Inserted by Act 8 of 2000 w.e.f. 3.4.2000.] choose two members of the Grama Panchayat to be respectively Adhyaksha and Upadhyaksha. In the event of occurrence of any vacancy by reason of death, resignation, removal or otherwise in the office of Adhyaksha or Upadhyaksha, the Grama Panchayat shall choose another member to be the Adhyaksha or the Upadhyaksha, as the case may be.(2)Subject to the general or special order of the [State Election Commission] [Substituted by Act 29 1997 w.e.f. 20.10.1997.], the Deputy Commissioner shall reserve,-(a)such number of offices of Adhyakshas and Upadhyakshas of Grama Panchayats in the State for the Scheduled Castes and Scheduled Tribes and the number of such offices bearing as nearly as may be the same proportion to the total number of the offices in the State as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State:[Proviso x x x] [Omitted by Act 10 of 1995 w.e.f 13.1.1995.](b)such number of offices of Adhyakshas and Upadhyakshas of the Grama Panchayats, which shall as nearly as may be, one-third of the total number of offices of Adhyaksha and Upadhyaksha in the State for the persons belonging to the Backward Classes:[Provided that out of the offices reserved under this clause eighty per cent of the total number of such offices shall be reserved for the persons falling under category 'A' and the remaining twenty per cent of the offices shall be reserved for the persons falling under category 'B':Provided further that if no person falling under category 'A' is available, the offices reserved for that category shall also be filled by the persons falling under category 'B' and Vice versa.] [Inserted by Act 10 of 1995 w.e.f 13.1.1995.](c)not less than one third of the total number of offices of Adhyaksha and Upadhyaksha of Grama Panchayats in the State from each of the categories which are reserved for persons belonging to the Scheduled Castes, Scheduled Tribe and Backward Classes and of those which are non-reserved, for women;Provided that the offices reserved under this sub-section shall be allotted by rotation to different Grama Panchayats.Explanation. - For the removal of doubts it is hereby declared that the principle of rotation for purpose of reservation of offices under this section shall commence from the first election to be held after the commencement of the Karnataka Panchayat Raj Act, 1993.
