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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(6)(c) in The M.P. Panchayat Nirvachan Niyam, 1995

(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.