Section 61 in Assam Panchayat (Constitution) Rules, 1995
61.
(1)As per provision of Section 70(A) (1) of the Assam panchayat Act, 1994 the State Government of Assam-hall notify the names of Zilla Parishad reserved for Scheduled Caste arid Scheduled Tribes on the basis of the number of the offices of the President! Vice-President of Zilla- Parishad to be reserved for the Scheduled Castes or Scheduled Tribes, as the case may be, under sub-section (1) of Section 70 and shall bear the same proportion to the total number of such offices in the Zilla Parishads of the State as the population of the Scheduled Castes or Scheduled Tribes in the Stabbers to the total population of the State. The State Government shall determine the offices of the President and, the Vice-President to be so reserved, while calculating the number of offices to be so reserved if the result bears any fraction which is 5 or more, it shall be rounded Off to the next higher integer and if it is less than 5 then it shall be ignored. In selecting the Zilla Parishad for reservation of the office of the President/Vice-President for the Scheduled Castes and Scheduled Tribes the Zilla Parishad with the highest number of Scheduled Castes or the Scheduled Tribe$ population as the case may be, where the election is held shall be reserved first and so in order of such population in the descending orders:Provided that such reservation of the offices of President/Vice-President shall be allotted by rotation among the Zilla Parishad having Scheduled Castes and Scheduled Tribes population in the descending order of such population as provided herein above.(2)Out of the total offices of President/Vice-President to be reserved for the Scheduled Castes or Scheduled Tribes, as the case may be, in the State, not less than, 33% of such offices shall be reserved for women of the Scheduled Castes and Scheduled Tribes. The Zilla Parishads to be so reserved for women of the Scheduled Caste and Scheduled Tribes it shall be determined by drawing of Lot by an officer authorized by the State Government in this behalf and shall be allotted by rotation.(3)The Zilla Parishad reserved for President/Vice-President under sub-section (1) of Section 70-A of the Assam Panchayat Act, 1994 shall not be less than 33% of the total number of Zilla Parishads in the State including the seats reserved for women of the Scheduled Castes/the Scheduled Tribes and such reservation shall be determined by the officer authorised by the Government as aforesaid, by drawing of Lot and shall be allotted by rotation.The notice for reservation under this sub-rule shall be published just after declaration of result of the Election of the Zilla Parishad. The copies of such notice shall be published in the Official Gazette / State Election Commission offices and Deputy Commissioner Offices/ Zilla Parishad offices and in local News Papers for wide Publicity:Provided further that office of the Vice-President of Zilla Parishad shall be reserved in the same manner as prescribed for reservation of the office of the President of Zilla Parishad as laid down under Rule 8(2) of these Rules:Provided that office of the Vice-President of Zilla Parishad shall not be reserved for the person belonging to Scheduled Castes or Scheduled Tribes in which the office of the President of Zilla Parishad has already been reserved for Scheduled Castes or Scheduled Tribes community. Such reservation of the offices of Vice-President of ZillaParishad shall be done with the highest number of Scheduled Casts or Scheduled Tribes population as the case may be, in descending order after excluding the Zilla Parishad in which the office of the President has already being reserved on the basis of highest number of Scheduled Castes or Scheduled Tribes population.
