(4)The number of seats reserved under sub-section (3) shall be determined by the Government and the number of seats so determined shall bear, as nearly as may be, the same proportion to the total number of seats in that District Panchayat as the population of the Scheduled Castes in the District Panchayat area or, as the case may be, of the Scheduled Tribes in that District Panchayat area bears to the total population of that District Panchayat area, and such seats shall be allotted by the [State Election Commission] [Act 7 of 1995.] or the Officer authorised by it [under sub-section(1B) section 10 by rotation to different constituencies in that District Panchayat area] [Substituted by Act 3 of 2005.]:Provided that where the population of the Scheduled Castes or Scheduled Tribes in a District Panchayat area is not sufficient enough for the reservation of any seat, one seat shall be reserved for Scheduled Castes or Scheduled Tribes in that Panchayat, having higher population.
