Section 7(4) in Rajasthan Panchayati Raj (Election) Rules, 1994
(4)The Officer authorised by the Government shall for the purpose of reservation of seats for persons belonging to Scheduled Tribes under Section 15 of the Act, after the seats having been determined and allocated under the aforesaid section for SCs, proceed to identify the wards and constituencies which consist of population of Scheduled Tribes and such wards and constituencies shall be serially arranged in the descending order of percentage of population of Scheduled Tribes excluding the wards and constituencies where such percentage is less than five, and shall be assigned serial number of ST 1, ST 2 and so on.
