Section 30(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)(i)Seats shall be reserved for,-(a)the Scheduled Castes; and(b)the Scheduled Tribes, in every Zila Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Zila Panchayat as the population of the Scheduled Castes or the Scheduled Tribes in that Zila Panchayat area bears to the total population of that area and such seats may be allotted by the prescribed authority [x x x] [Omitted by M.P Act No 5 of 1999 (w.e.f. 5-4-1999).] to different constituencies in that Zila Panchayat in the prescribed manner:[Provided that for the purpose of computing the number of scats to be reserved for Scheduled Tribes in the Zila Panchayat, other than the Scheduled Areas forming part of that district, the total population of the Scheduled Areas falling within that district and the population of Scheduled Tribes therein shall be excluded.] [Inserted by M.P. Act No 43 of 1997 (w.e.f. 5-12-1997).](ii)In the Zila Panchayat where fifty per cent or less than fifty per cent seats have been reserved both for Scheduled Castes and Scheduled Tribes, twenty five per cent seats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different constituencies by the Collector, in the prescribed manner.
