Section 23 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
23. Division of Block into constituencies.
(1)Subject to the provisions of sub-section (2), the State Government shall by notification divide a block into such number of constituencies that each constituency has as far as practicable a population of five thousand and every constituency shall be a single member constituency :Provided that where the population of a Block is less than fifty thousand it shall be divided into not less than ten constituencies and the population of each constituency shall as far as practicable be the same in each constituency :Provided further that the total number of constituencies in a block shall not exceed twenty-live.(2)The ratio between the population of the territorial area of a Janpad Panchayat and the number of constituencies in such Janpad Panchayat shall, so far as practicable, be the same throughout the State.(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.(4)Not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] of the total number of seats reserved under sub-section (3) shall be reserved for women belonging to the Scheduled Castes or, the Schedule Tribes, or other Backward Classes, as the case may be.(5)Not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).], (including the number of seats reserved for women belonging to the Scheduled Castes and Scheduled Tribes and Other Backward Classes) of the total number of seats to be filled by direct election in every Janpad Panchayat shall be reserved.for women and such scats may be allotted by the prescribed authority by drawing lots and by rotation to different [constituencies] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in a Janpad Panchayat in the prescribed manner.[x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).](6)[ The constituencies which have no population of Scheduled Castes, Scheduled Tribes or Other Backward Classes shall be excluded for allotment of seats reserved for Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.] [Inserted by M.P, Act No. 5 of 1999 (w.e.f. 5-4-1999).]
