(1)Seats of members in every Gram Panchayat shall be reserved for-(a)the Scheduled Castes ; and(b)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 that Panchayat as the population of the Scheduled Castes in that Gram Panchayat area or of the Scheduled Tribes in that Gram Panchayat area bears to the total population of that area and such seats shall be allotted by rotation to different constituencies in a Gram Panchayat, in such manner as may be prescribed.
