Section 4(6) in The M.P. Panchayat Nirvachan Niyam, 1995
(6)(a)The prescribed authority shall, for the purpose of fixing the wards in which seats shall be allotted, under sub-rules [x x x] [Omitted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.] (4) and (5) draw lots separately for the wards reserved for [x x x] [Omitted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.] Other Backward Classes and for women.(b)For the purpose of allotting wards the prescribed authority shall publish a notice at a conspicuous place at the headquarter of the concerned Gram Panchayat staling that the lots 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 purposes of allotment of wards for women separate chits shall be prepared for general wards and wards reserved for Scheduled Castes and/or Scheduled 'bribes and/or Other Backward Classes giving the individual number of wards on each of such chit. All the chits meant for general wards shall be kept in one pot and those chits for reserved wards shall be kept in separate pot/pots. As many chits as are required for allotment of seats for women of general category shall be drawn out and the number of wards written on the chits, shall be read out before the persons witnessing the draw. Similar procedure shall be adopted for drawing chits from the pots meant for allotment of wards for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes.(d)The proceedings shall be recorded in writing and signed by the prescribed authority. Signatures of atleast two non-official persons witnessing the drawal of lots shall also be obtained on proceedings. Their names and addresses shall be written below their signatures.(e)[ For the categories of seats which are to be reserved by drawing lots and by rotation, in subsequent general election of Gram Panchayat, the wards previously reserved shall be excluded from drawing lots, for that category till all such wards are exhausted.] [Substituted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.]
