Section 4(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)Seats reserved either for the Scheduled Caste or for the Scheduled Tribe for the first time shall, as far as practicable be allotted in the constituencies in which the percentage of the 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. Before the subsequent election, seats reserved for the Scheduled Castes or Scheduled Tribes shall be allotted in other constituencies excluding the constituencies reserved for the first time by rotation and draw of lots. Seats to the members of the Other Backward Classes shall be allotted by rotation and drawing of lots for the purpose of sub-section (3) of Section 11-A of the Act.
