Section 29 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
29. Nomination of Candidates.
(1)Any person may be nominated as candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act :Provided that in case of seat reserved for Scheduled Caste, Scheduled Tribe or Other Backward Classes or for Woman, no person who is not a member of Scheduled Caste or Scheduled Tribe or Other Backward Classes or is not a woman, as the case may be, shall be qualified to be elected to such a seat.(2)Every nomination paper presented under Rule 30 shall be-(a)In the case of election of Agriculturists representative in Form 5;(b)In the case of election of Trader's representative in Form 6;(c)In case of election of Chairman of Mandi Committee in Form 7.(3)A nomination paper shall be supplied by the Returning Officer to any voter on demand.
