Section 6(3) in The Punjab Municipal Corporation Act, 1976
(3)One half (including the number of seats reserved for women belonging to Rescheduled Castes) of the total number of seats to be filled by direct election shall be reserved for women and such seats may be allotted by rotation to different wards in the City:Provided that a fraction of a seat shall not be treated as a seat for the purpose of reservation.] [Substituted by Punjab Act No. 15 of 2017, dated 17.7.2017.]Explanation.-In this section the expression,-(a)"Scheduled Castes" shall have the same meaning as assigned to them in clause (24) of Article 366 of the Constitution of India; and(b)"Backward Classes" means the Backward Classes as the Government may, from time to time declare by issuing a notification in the Official Gazette.
