(5)Not less than one-third of the total number of offices of the Chairpersons in the Town Panchayats, Municipal Councils and Municipal Corporations, [shall be reserved for women by the Government and the seats so reserved [shall be allotted] [Substituted 'as the case may be, shall be reserved for women and may be allotted by the Government' by Act 14 of 1999, w.e.f. 24-3-1999.] by the State Election Commission] [including those reserved under sub-section (4)] [Inserted by Act 8 of 1995.], by rotation to different Town Panchayats, Municipal Councils and Municipal Corporations, as the case may be.
