Section 12(8) in Himachal Pradesh Municipal Election Rules, 2015
(8)The offices reserved for Scheduled Castes and Scheduled Tribes and women belonging to Scheduled Castes and Scheduled Tribes and women belonging to general category on the basis of percentage of population shall be rotated after every five years from the date of first election. At the time of immediate next election, the municipality having the next highest percentage of population shall be reserved for member of Scheduled Castes and Scheduled Tribes including women belonging to Scheduled Castes and Scheduled Tribes and women belonging to general category (and the office earlier reserved shall be kept open to the members of the general category) and so on, for subsequent election:Provided that the reservation of any office for a particular category shall not be repeated unless all other offices are covered by rotation.
