Section 23(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)(i)Seals shall be reserved for,-(a)the Scheduled Castes; and(b)the Scheduled Tribes, in every Janpad Panchayat 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 by direct election in that Janpad Panchayat as the population of the Scheduled Castes in that Janpad Panchayat area or the Scheduled Tribes in that Janpad Panchayat area bears to the total population of that area and such seats may be allotted by the prescribed authority [x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).] to different [constituencies] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in that Janpad Panchayat in the prescribed manner:[Provided that for the purpose of computing the number of scats to be reserved for Scheduled Tribes in the Janpad Panchayat, other than the Scheduled Areas forming part of that Janpad Panchayat area, the total population of the Scheduled Areas falling within that Janpad Panchayat and the population of Scheduled Tribes therein shall be excluded.] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).](ii)In the Janpad Panchayat where fifty percent or less than fifty per cent seats have been reserved both for the Scheduled Castes and Scheduled Tribes twenty five per cent seats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different constituencies by the Collector in the prescribed manner.
