Section 6(6) in The M.P. Panchayat Nirvachan Niyam, 1995
(6)(a)The prescribed authority shall, for the purpose of fixing the constituencies in which seats shall be allotted under sub rules [x x x] [Omitted by Notification No. F-1-40-95-XXII-P-2, dated 12-4-1999.] (4) and (5) draw lots separately for the constituencies reserved for [x x x] [Omitted by Notification No. F-1-40-95-XXII-P-2, dated 12-4-1999.] Other Backward Classes and for women.(b)The prescribed authority shall, for the purpose of allotting the constituencies, publish a notice stating that the lots shall be drawn in the office to be named in such notice and on the date and at the time specified therein before the persons who arc present to witness the drawal of lots. Such notice shall be published at the places specified in sub-rule (5) of Rule 5.(c)For the purpose of allotting the constituencies for women, separate chits shall be prepared for general constituencies and constituencies reserved for Scheduled Castes, Scheduled Tribes and/or Other Backward Classes, giving the number of constituencies on each such chit. Chits of each of such category shall be kept in separate pots and such number of chits shall be drawn from each pot as may be required for women belonging to that category and the number of constituencies written on the chit shall be read out before the persons witnessing the draw.(d)The proceeding shall be recorded in writing and signed by the prescribed authority. Signatures of atleast two non-official persons witnessing the drawal of lots shall also be obtained on such proceeding. Their names and addresses shall be written below their signatures.(e)[ For the categories of seats which are to be reserved by drawing of lots and by rotation, in subsequent general election of Zila Panchayat or Janpad Panchayat, as the case may be, the constituencies previously reserved shall be excluded from drawing lots, for that category till such constituencies are not exhausted.] [Substituted by Notification No. F-1-40-95-XXII-P-2, dated 12-4-1999.]
