Section 12 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
12. [ Election of Chairman and Vice-Chairman. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)The Chairman shall be chosen by direct election by the persons qualified to vote for the election of representatives of the agriculturists and traders in the prescribed manner :Provided that no person shall be eligible for election as Chairman unless he is qualified to be elected under sub-sections (2) and (3) of Section 11-B.(2)The offices of the Chairman shall be reserved for the Scheduled Castes and Scheduled Tribes and the number of offices so reserved shall bear, as nearly as may be, the same proportion to the total number of such offices in the State as the population of the Scheduled Castes and Scheduled Tribes in the States bears to the total population of the State and these offices shall be allotted, by the Managing Director to the Market Committees in the prescribed manner.(3)Twenty-five per cent of the total number of offices of Chairman shall be reserved for Other Backward Classes and such seats shall be allotted in the prescribed manner by the Managing Director, to such Market Committees, which are not reserved for Scheduled Castes or Scheduled Tribes.(4)Not less than one-third of the total number of offices of Chairman reserved under sub-sections (2) and (3) shall be reserved for women belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.(5)Not less than one-third (including the number of offices) reserved for women belonging to the Scheduled Castes and Scheduled Tribes and Other Backward Classes of the total number of offices of Chairman in the State shall be reserved for women and such offices shall be allotted by the Managing Director to different Market Committees in the prescribed manner.(6)No person shall be eligible to contest election simultaneously for office of the Chairman and Member.(7)If any market area fails to elect a Chairman fresh election proceedings shall be initiated to fill the office within six months :Provided that further proceedings for constituting the Market Committee shall not be stayed pending the election of Chairman :Provided further that pending the election of Chairman under this subsection the Vice-Chairman shall discharge all the functions of the Chairman.(8)There shall be a Vice-Chairman of the Market Committee who shall be elected by and from amongst the elected members thereof in the first meeting of the Market Committee convened under sub-section (1) of Section 13 in the prescribed manner :Provided that if the Chairman of the Market Committee does not belong to Scheduled Castes, Scheduled Tribes or other Backward Classes, the Vice-Chairman shall be elected from amongst the elected members belonging to such castes, tribes or classes :Provided further that no person shall be eligible for election as Vice-Chairman unless he is an agriculturist.(9)Every election of Chairman and Vice-Chairman shall be notified in the Official Gazette by the Collector.]
