Section 4 in The M.P. Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994
4. [Fixation of percentage for reservation of posts and standard of evaluation] [Substituted for 'Fixation of percentage for reservation of posts', by M.P. Act No. 10 of 2002 (w.e.f. 13-5-2002).].
(1)Unless otherwise provided by or under this Act, the posts reserved for the members of Scheduled Castes or Scheduled Tribes or other Backward Classes shall not be filled by the members who do not belong to such castes or tribes or classes, as the case may be.(2)Subject to other provisions of this Act there shall be reserved for the persons belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes, at the stage of direct recruitment in public services and posts.(i)[ at the State level, the following percentage of vacancies arising in a recruitment year, in Classes I, II, III and IV posts- [[Substituted by M.P. Act No, 10 of 2002 (w.e.f. 13-5-2002). Prior to substitution it read as under:'(i) at the State level the following percentage of vacancies arising in a recruitment year:(a)in Class I and Class II posts-
