(1)Seats [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] in a Taluk Panchayat,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes;and the number of seats so reserved shall bear as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Taluk Panchayat as the population of the Scheduled Castes in the Taluk or of the Scheduled Tribes in the Taluk bears to the total population of the Taluk:[Provided that at least one seat each shall be reserved in a Taluk Panchayat for the persons belonging to the Scheduled Casts and the Scheduled Tribes.] [Omitted by Act 10 of 1995 and inserted by Act 11 of 2000 w.e.f. 25.4.2000.](2)Such number of seats which shall, as nearly as may be one -third of the total number of seats in a Taluk Panchayat [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] for persons belonging to the Backward Classes.[Provided that out of the seats reserved under this sub-section eighty per cent of the total number of such seats [shall be reserved by the [State Election Commission] [Inserted by Act 10 of 1995 w.e.f. 31.1.1995.]] for the persons falling under category 'A' and the remaining twenty per cent of the seats [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] for the persons falling under category 'B'.](3)Not less than one third of the seats reserved for each category of persons belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes and those of the non-reserved seats in a Taluk Panchayat [shall be reserved by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] for women:Provided that the seats reserved under sub-sections (1), (2), and (3) shall be allotted by rotation to different constituencies in the Taluk:Provided further that nothing contained in this section shall be deemed to prevent the persons belonging to the Scheduled Castes or Scheduled Tribes or Backward classes or women for whom seats have been reserved in a Taluk Panchayat from standing for election to the non-reserved seats in such Taluk Panchayat.
