Section 17(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)In every Gram Panchayat there shall be a Sarpanch and an Up-Sarpanch. A person who,-(i)is qualified to be elected as panch;(ii)is not a member of either House of Parliament or member of State Legislative Assembly; and(iii)is not Chairman or Vice-Chairman of Co-operative Society;shall be elected as a Sarpanch, subject to provisions of sub-sections (2), (3) and (4), by persons whose names are included in the list of voters of the Gram Panchayat area in such manner as may be prescribed.
