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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(4)(c) in Assam Panchayat (Constitution) Rules, 1995

(c)The Gaon Panchayat reserved for women Chairpersons under sub-section (4) of Section 9 of the Act shall not be less than 33% of the total number of Gaon Panchayats in the District including the seats reserved for women of the Scheduled Castes and the Scheduled Tribes and such reservation shall be determined by the concerned Deputy Commissioner by drawing of lot and shall be allotted by rotation;