Section 7(7) in Bihar Urban Local Body (Community Participation) Rules, 2013
(7)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission, to different constituencies, in a Ward in such manner as may be specified by it.Explanation. - For the removal of doubts it is hereby declared that the principle of rotation for the purposes of reservation of offices for the Scheduled Castes and Scheduled Tribes under this Rule shall commence from the first election held after the commencement of the Bihar Municipal Act, 2007.
