27. Reservation of office of Mayor and Chairperson.
(1)The office of the Mayor and Chairperson in municipalities shall be reserved in the following manner.(2)(a)As nearly as but not exceeding fifty percent of the total offices of Mayor and Chairperson as the case may be in the State shall be reserved for-(i)Scheduled Castes,(ii)Scheduled Tribes,(iii)Backward Classes, and(iv)Women;(b)The number of offices so reserved for Scheduled Castes and Scheduled Tribes for the offices of Mayor and Chairperson within the State as the case may be shall bear as nearly as possible the same proportion of the total number of offices of Mayor and Chairperson within the State as the case may be as the population of the Schedule Castes and Scheduled Tribes bears to the total population of the State; and such offices shall be allotted by rotation to different municipalities by the State Election Commission in the manner prescribed by it;(c)After reservation of offices for the Scheduled Castes and the Scheduled Tribes, the number of offices to be reserved for the Backward Classes for the office of Mayor and Chairperson within the state as the case may be shall be such number within the overall limit of fifty percent reservation for the Scheduled Castes, the Scheduled Tribes and the Backward Classes in the manner prescribed; and such offices shall be allotted to the remaining municipalities by rotation by the State Election Commission in the manner prescribed by it;(d)As nearly as possible but not exceeding fifty percent of the total number of offices reserved under clause (a) shall be reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and Backward Classes, as the case may be;(e)As nearly as possible but not exceeding fifty percent of the total number of the offices not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women;(f)Such total number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, Backward Classes, and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission to different municipalities in such manner as may be prescribed by it.Explanation. For the removal of doubts, it is hereby declared that the principle of rotation for the purposes of reservation of offices for the Scheduled Castes and Scheduled Tribes and Backward Classes and women under this sub-section shall commence from the first election held after the commencement of this Act.(3)The State Government shall undertake a review every ten years in the matter relating to reservation of offices under clause (a) of sub-section (2).(4)The reservation of offices under clause (a) of sub-section (2) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.
