Section 6(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)Seats reserved either for the Scheduled Castes or the Scheduled Tribes shall, as far as practical, be allotted in the constituencies in which the percentage of population of the Scheduled Castes or the Scheduled Tribes, as the case may be. Worked out by the Collector is found by him to be correspondingly higher in descending number:Provided that in Scheduled areas, at first instance, reservation of seats for Scheduled Tribes shall be determined in accordance with the provisions of sub-rule (3) and if any short fall remains, remainder seats reserved for Scheduled Tribes shall be determined by drawing of lots and by rotation.".
