Section 11A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
11A. [ Division of market area for constituencies and reservation of seats. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)The Collector shall by notification in the local Newspaper divide a market area into as many numbers of constituencies equal to the number of the representatives of the agriculturists to be chosen from that area.(2)Seats shall be reserved for Scheduled Castes and Scheduled Tribes in every Market Committee and the number of seats so reserved shall bear as nearly as may be the same proportion to the total number of seats to be filled in that Market Committee as the population of Scheduled Castes or Scheduled Tribes in that market area bears to the total population of that area and such seats shall be allotted to the constituencies in the prescribed manner.(3)Where the total number of seats belonging to Scheduled Castes and Scheduled Tribes in a market area is fifty per cent or less than fifty per cent, twenty-five per cent of total number of seats shall be reserved for Other Backward Classes.(4)Not less than one-third of the total number of seats reserved under sub-sections (2) and (3) shall be reserved for women belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.(5)Not less than one-third (including the number of seats reserved for women belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes) of the total number of seats shall be reserved for women and such seats shall be allotted by the Collector to different constituencies in the prescribed manner.
