Section 7(4) in Bihar Urban Local Body (Community Participation) Rules, 2013
(4)After reservation of seats for the Scheduled Castes and the Scheduled Tribes, the number of seats to be reserved for the Backward Classes shall be within the overall limit of fifty percent reservation for the Scheduled Castes, the Scheduled Tribes and the Backward Classes and shall be allotted to the remaining constituencies in the manner specified. Such seats shall be allotted by rotation to different constituencies in the Ward during subsequent elections under the direction, control and supervision of the State Election Commission in the manner specified by it.
