Section 12(5) in Himachal Pradesh Municipal Election Rules, 2015
(5)Out of the offices reserved for Scheduled Castes and Scheduled Tribes, one half of the offices shall be reserved for women belonging to Scheduled Castes and Scheduled Tribes, as the case may be, and the municipality having the highest percentage of population of women belonging to Scheduled Castes or Scheduled Tribes, as the case may be, in the State shall be reserved for such women.
