Section 4(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(3)(a)The seats under sub-rules (1) and (2) shall be allowed separately for each category reserved for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women.(b)For the purpose of allotting seats the Collector shall publish a notice at a conspicuous place at the headquarter of the concerned Mandi Committee stating that the lost shall be drawn in the office to be named in such notice and on the date and at the time specified therein before the persons who are present to witness the drawal of lots.(c)For the purpose of allotment of seats for women separate chits shall be prepared for general constituencies and constituencies reserved for Scheduled Castes and/or Scheduled Tribes and/or Other Backward Classes giving the individual number of seats on each of such chits. All the chits meant for general seats shall be kept in one pot and those chits for reserved seats shall be kept in separate pot. As many chits as are required for allotment of seats for women of general category shall be drawn out and the number of constituencies written on the chits shall be read out before the persons witnessing the draw. Similar procedure shall be adopted for drawing of chits from the pots means for allotment of seats for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes.(d)The proceeding shall be recorded in writing and signed by the Collector. Signatures of atleast two non-official persons witnessing the numbers of lots shall also be obtained on such proceedings. The names and addresses shall also be written below their signatures.Chapter-III Reservation of Seats for Chairman
