Section 13(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)(i)Seats shall be reserved in every Gram Panchayat for,-(a)the Scheduled Castes, and(b)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 scats to be filled by direct election in that Gram Panchayat as the population of the Scheduled Castes or of the Scheduled Tribes in that Gram Panchayat area bears to the total population of that area and such seats shall be allotted by the prescribed authority to different wards in that Gram Panchayat, in the prescribed manner.(ii)In a Gram Panchayat where fifty percent or less than fifty percent seats have been reserved both for the Scheduled Castes and Scheduled Tribes, twenty five percent seats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different wards in that Gram Panchayat by the Collector in the prescribed manner:[Provided that the term of consecutive two general elections of Panchayat shall constitute one rotation.] [Inserted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).]
