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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(4)In a Gram Panchayat where fifty per cent. or less than fifty per cent. wards have been reserved both for the scheduled castes and for scheduled tribes, twenty five per cent. of the total number of seats shall be reserved for other backward classes and such seats shall be allotted by the Collector in the wards excluding the wards reserved for the scheduled castes and the scheduled tribes by rotation and drawing of lots:Provided that in a Gram Panchayat in Scheduled areas, such number of seats shall be reserved for persons belonging to Other Backward Classes, which together with the seats, already reserved for Scheduled Castes, and Scheduled Tribes if any, shall not exceed three fourths of all the seats in that Gram Panchayat, by rotation and drawing of lots."