(4)The number of seats reserved under sub-section (3) shall be determined by the Government and the number of seats so determined shall bear as nearly as may be, the same proposition to the total number of seats in that Block Panchayat i.e., the population of the Scheduled Castes in that Block Panchayat area or, as the case may be, of the Scheduled Tribes in that Block Panchayat area bears to the total population of that Block Panchayat area and such seats shall be allotted by [the State Election Commission] [Substituted by Act 13 of 1999.] or the Officer authorised by it [under sub-section (1B) of section 10 by rotation to different constituencies in that block panchayat area.] [Substituted by Act 3 of 2005.]Provided that where the population of the Scheduled Castes or Scheduled Tribes in block panchayat area is not sufficient enough for reservation of any seat, one seat shall be reserved in that block panchayat, for the Scheduled Castes of the Scheduled Tribes having higher population.
