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State of Assam - Section

Section 70A in Assam Panchayat Act, 1994

70A. Reservation for the Offices of the President and the Vice President of the Zilla Parishad.

(1)Such number of Offices of the President and the Vice-President of the Zilla Parishad shall be reserved, for the persons belonging to the Scheduled Castes and the Scheduled Tribes and the number of such offices bearing as nearly as may be the same proportion of the total number of offices in the State as the population of the Scheduled Castes or the Scheduled Tribes in the State bears to the total population of the State, in such manner as may be prescribed.
(2)Not less than one-third of the total number of offices, reserved under sub-section (1) shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be.
(3)Not less than one-third (including the number of the offices reserved for women belonging to the Scheduled Castes and the Scheduled Tribes), of the total number of the offices of the President and the Vice-President of the Zilla Parishad in the State shall be reserved for women and such offices may be allotted by rotation to different Zilla Parishads, in such manner as may be prescribed.