Section 129E(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)The reservation of scats for Scheduled Castes and Scheduled Tribes in every' Panchayat in Scheduled Areas shall be in proportion to their respective population in that Panchayat :Provided that reservation for Scheduled Tribes shall not be less than one-half of the total number of scats :Provided further that all seats of Sarpanch or President, as the case may be, of Panchayats at all levels in Scheduled Areas shall be reserved for members of the Scheduled Tribes :Applicable to Scheduled [(Provided also that the Gram Panchayats in the Scheduled Areas which have no population of Scheduled Tribes shall be excluded in prescribed manner from allotment of seats or the offices as the case may be, reserved for Panchas or Sarpanchas belonging to Scheduled Tribes.] [Areas and inserted vide Notin. No. F. 1-8-97-XXII-P-2, date 20-3-1999; published in M.P. Rajpatra (Asadharan) dated 24-3-1999 at p. 334]
