Section 4 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
4.
(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.(2)Seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and or Other Backward Classes shall be allotted from out of seats reserved for Scheduled Castes and/or Scheduled Tribes and/or Other Backward Classes. Seats belonging to women of General Category shall be allotted from out of remaining seats by rotation and drawing of lots.(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
