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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(12) in Rajasthan Panchayati Raj (Election) Rules, 1994

(12)In every succeeding general election of the Panchayati Raj Institutions, the list of wards or constituencies bearing special serial number for Scheduled Castes or, as the case may be, Scheduled Tribes shall —
(i)continue to be operated serially from special serial number following the special serial number where the allocation of seats reserved for the SCs or, as the case may be, the STs has ended in the preceding election.
(ii)be operated till it is exhausted, and
(iii)be re-operated from the beginning after it is exhausted.