Section 31(1) in The Bihar Municipal Election Rules, 2007
(1)Constituency reserved in previous election shall not be reserved in the subsequent election for the same category:Provided that if any constituency was reserved for woman in a specific category, it may be reserved for women of another category in the subsequent election:Provided further that if any constituency was reserved for woman under others (unreserved) category, it shall not be reserved for women in the subsequent election for other (unreserved) category.
