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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(7) in Sikkim Panchayat Act, 1993

(7)Not less than one-third (including the number of seats reserved for women belong to the Scheduled Castes and the Scheduled Tribes of the total number of seats to be filled by direct election in every Gram Panchayat shall be reserved for women and such seats may be allotted by rotation to different different wards in a Gram Panchayat in such manner as the Government may, by notification, from time to time, specify.