Section 11 in The M.P. Municipal Corporation Act, 1956
11. [ Reservation of seats. [Substituted by M.P. Act No. 16 of 1994.]
(1)Out of the total number of wards determined under sub-section (1) of Section 10, such number of seats shall be reserved for Scheduled Castes and Scheduled Tribes in every Municipal Corporation as bears, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Municipal Corporation as the population of the Scheduled Castes or of the Scheduled Tribes in the Municipal area bears to the total population of that area and such wards shall be those in which the population of the Scheduled Castes or the Scheduled Tribes, as the case may be, is most concentrated.(2)As nearly as possible twenty five percent of the total number of wards shall be reserved for other backward classes in such Municipal Corporations, where fifty per cent, or less seats are reserved for Scheduled Castes and Scheduled Tribes, and such seals shall be allotted by rotation to different wards in such manner as may be prescribed :Provided that if from any ward so reserved no nomination paper is filed for election, as a councillor, by any member of the backward classes, then the Collector shall be competent to declare it as unreserved.(3)[As nearly as possible fifty percent] of the total number of seats reserved under sub-sections (1) and (2), shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or other backward classes, as the case may be.(4)[As nearly as possible fifty percent] [Substituted by M.P. Act. No. 16 of 2007 for the words 'Not less than one-third'.] (including the number of seals reserved for women belonging to the Scheduled Castes, Scheduled Tribes and other backward classes), of the total number of scats to be filled by direct election in every Municipal Corporation shall be reserved for women and such seats shall be allotted by rotation to different wards in a Municipal Corporation in such manner as may be prescribed.(5)The reservation of seats under sub-sections (1), (2) and (3) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.Explanation. - In this section 'other backward classes' means category of persons belonging to backward classes as notified by the State Government.]
