Section 12(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)There shall be reserved by the Government, in the prescribed manner such number of offices of Chairpersons in the municipalities in the State for the persons belonging to the scheduled castes and scheduled tribes and the number of such offices, bearing as may be the same proportion to the total number of offices in the State as the urban population of the scheduled castes in the State or of the scheduled tribes in the State bears to the total urban population of the State.
