Section 6(3) in The M.P. Panchayat Nirvachan Niyam, 1995
(3)[ Seats reserved cither for the Scheduled Castes or the Scheduled Tribes shall, as far as practicable, be allotted in the constituencies in which the percentage of population of the Scheduled Castes or the Scheduled Tribes, as the case may be, worked out by Collector is found by_ him to be correspondingly higher in descending number :Provided that in Scheduled areas, at first instance, reservation of seats for Scheduled Tribes shall be determined in accordance with the provisions of sub-rule (3) and if any short fall remains, remainder seats reserved for Scheduled Tribes shall be determined by drawing of lots and by rotation.] [Substituted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.]
