Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(c) in The M.P. Panchayat Nirvachan Niyam, 1995

(c)Other Backward Classes.
(ii)shall for the purpose of allotment of scats of Sarpanch of Gram Panchayats to women belonging to Scheduled Castes, Scheduled Tribes, Other Backward C lasses and General Category, keep chits bearing the name of the Gram Panchayats, reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and General Category in different pots and draw lots therefrom, lo the extent necessary for fulfilling the requirement of reservation for women under sub-section (3) of Section 17.