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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(a) in Gujarat Panchayats Act, 1961

(a)
(i)Seats shall be reserved by the State Government for the Scheduled Castes and the Scheduled Tribes in every village panchayat in the State and the number of seats so reserved shall bear, as nearly as may be the same proportion to the total number of seats in that panchayat as the population of the Scheduled Castes in the village or as the case may be of the Scheduled Tribes in that village bears to the total population of that village and such seats shall be allotted by the State Election Commission by location to different wards in that village in the prescribed manner.