Section 89(6) in The Himachal Pradesh Panchayati Raj Act, 1994
(6)The State Government may, by general or special order, reserve such numbers seats for persons belonging to Backward Classes in a Zila Parishad, not exceeding the proportion to the total number of seats to be filled by direct election in the Zila Parishad as the population of the persons belonging to Backward Classes in that district bears to the total population of that district and may further reserve one-half of the total seats reserved under this sub-section for women belonging to Backward Classes.
