Section 61(2) in Assam Panchayat (Constitution) Rules, 1995
(2)Out of the total offices of President/Vice-President to be reserved for the Scheduled Castes or Scheduled Tribes, as the case may be, in the State, not less than, 33% of such offices shall be reserved for women of the Scheduled Castes and Scheduled Tribes. The Zilla Parishads to be so reserved for women of the Scheduled Caste and Scheduled Tribes it shall be determined by drawing of Lot by an officer authorized by the State Government in this behalf and shall be allotted by rotation.
