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[Cites 0, Cited by 2] [Section 138(2)] [Section 138] [Entire Act]

State of Karnataka - Subsection

Section 138(2)(c) in Karnataka Panchayat Raj Act, 1993

(c)not less than one-third of the total number of offices of Adhyaksha and Upadhyaksha of the Taluk Panchayats in the State from each of the categories reserved for persons belonging to the Scheduled Castes, Scheduled Tribes and backward Classes and those which are non-reserved, for women: