Section 108A(3B) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3B)The number of seats reserved for Scheduled Tribe and Scheduled Caste as provided in Rule 3A shall be allotted to different territorial constituencies on the basis of proportion of Scheduled Tribe and Scheduled Caste population to total population of the constituency in descending order, that is, from amongst the territorial constituencies in the District Development Council, the territorial constituency having the largest proportion of the Scheduled Tribes population shall be allotted to them and the territorial constituencies having the largest proportion of Scheduled Caste population shall be allotted to them. In the subsequent elections, the allotment shall be made in the aforesaid manner so that as far as may be practicable, the territorial constituency reserved for the Scheduled Tribes in the previous election shall not be allotted to Scheduled Tribes, and the territorial constituency reserved for the Scheduled Castes shall not be allotted to the Scheduled Castes.
