Section 5 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
5.
(1)The Mandi Committee in which seat of Chairman shall be reserved for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women in accordance with Section 12 of the Act shall be determined by the Managing Director in the manner prescribed in sub-rules (2), (3) and (4).(2)(i)While counting the total number of seats of Chairman to be reserved for the members of Scheduled Castes and Scheduled Tribes with their proportion to the total population of State, fraction, or less than half shall be ignored and half and more than half shall be counted as one.(ii)Seats reserved either for the Scheduled Castes or Scheduled Tribes for the first time, shall as far as practicable be allotted in the Mandi Committee in which the percentage of population of Scheduled Castes and Scheduled Tribes as the case may be, worked out by the Managing Director as 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 another Mandi Committee, excluding the Mandi Committee reserved for the first time by rotation or drawal of lots.(3)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 12 of the Act.For the purpose of allotting the seats of Chairman reserved for the women of Scheduled Castes, Scheduled Tribes, Other Backward Classes and for general category, separate chits shall be prepared for the Mandis reserved for each category of candidates, giving the names of Mandi on each chit. Chits of each category shall be kept in separate pots and the lots shall be drawn from them to the extent as may be required for the allotment of seats of women under sub-sections (4) and (5) of Section 12 of the Act.(4)For the purpose of drawal of lots and allotting of Mandis the Managing Director shall publish a notice at least 15 days before the drawal of lots stating therein the name of office and the date and time of drawal and such notice shall be exhibited at the following places-(a)Notice board of Collector's Office.(b)Notice board of concerned Mandi Committee.(5)The proceeding shall be recorded in writing and signed by the Managing Director and the signatures of atleast two persons witnessing the drawal of lots shall also be obtained on proceedings. Their names, father's name and addresses shall be written below their signatures.
