Section 9 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999
9. Process of reservation.
(1)The prescribed authority shall publish a notice of the date, place and time of the making reservation in such Hindi newspaper having circulation in the areas of the Municipalities.(2)The prescribed authority shall record the process adopted for reservation in writing and keep a register permanently in which it shall be mentioned that when and in which Municipality the offices of Chairperson have been reserved for which category so that at the time of drawing lot for the subsequent reservation, rotation system may be adopted.(3)Immediately after making the reservation of the offices of Chairpersons, the prescribed authority shall send the information to this effect to the State Government and the State Government shall publish such information in the Madhya Pradesh Gazette and shall also be pasted on the notice boards of the office of the Collector and the office of the Municipality and a copy of the same shall be sent to the State Election Commission.
