Section 5(2) in Siliguri Municipal Corporation Act, 1990
(2)The Councilors referred in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councilor, and for this purpose, each ward shall constitute a constituency:Provided that-(a)two seats shall be reserved for the Scheduled Castes,(b)one seat shall be reserved for the Scheduled Tribes, and(c)five seats shall be reserved for the women.
