Section 7(2) in Karnataka Municipal Corporations Act, 1976
(2)Seats shall be reserved in a corporation,-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes:and the number of seats so reserved shall bear as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the corporation as the population of the Scheduled Castes in the city or of the Scheduled Tribes in the city bears to the total population of the city.
