(1)In every Gaon Panchayat seats shall be reserved for:(a)Scheduled Caste, and(b)Scheduled Tribes,And the number of seats so reserved shall bear, as nearly as may be the same proportion of the total number of seats to be field up by direct election in that Panchayat as the population of the Scheduled Castes in that Gaon Panchayat area or of the Scheduled Tribes in that area bears to the total population of that area and such seats shall be allotted by rotation to different constituencies in a Gaon Panchayat in such manner as may be prescribed.(2)Not less than one-third of the total number of seats reserved under sub- section-(1) shall be reserved for women belonging to the Scheduled Castes or as the case may be, the Scheduled Tribes.(3)Not less than one-third (including the number of seats reserved for woman belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled up by direct election in every Gaon Panchayat shall be reserved for women and such seats may be allotted by rotation to different constituencies in the Gaon Panchayat in such manner as may be prescribed.(4)The officers of the Chairpersons in the Gaon Panchayats shall be reserved for the Scheduled Castes, Scheduled Tribes and women in such manner as may be prescribed.Provided that the number of offices of Chairpersons reserved for the Scheduled Castes of Scheduled Tribes in the Gaon Panchayats shall bear as nearly as may be the same proportion to the total number of such offices in the Gaon. Panchayats as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State.Provided further that not less than one-third of the total number of offices of Chairpersons in the Gaon Panchayats shall be reserved for women.Provided also that the number of offices reserved under this sub section shall be allotted by rotation to different Gaon Panchayats.
