(1)Not less than one-third, including the number of seats reserved for women belonging to the Scheduled Castes and Scheduled Tribes under sub-section (2) of section 66 of the total number of seats to be filled up from amongst the directly elected members under subsection (1) of Section 65 shall be reserved for women and such seats may be allotted by rotation to different constituencies under the Zilla Parishad as may be prescribed.(2)If women Tom-Scheduled-Castes and Scheduled Tribes category and women from general category are not represented in Zilla Parishad, Government may by notificationin the OfficalGazette, nominateone member from such category.
