Section 32 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
32. Election of President and Vice-President of Zila Panchayat.
- [(1) After every election of Panchayats, the State Election Commission shall immediately hold the election of President and Vice-President of Zila Panchayats, in such manner, as may be prescribed.] [Substituted by M.P. Act No. 20 of 2005.](2)(i)Offices of President shall be reserved for,-(a)the Scheduled Castes; and(b)the Scheduled Tribes, and the number of offices of President reserved for the Scheduled Castes and Scheduled Tribes [including the number of offices of President reserved for the Scheduled Tribes in the Scheduled Areas under Chapter XIV-A] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall bear as nearly as may be, the same proportion to the total number of such offices in the State as the population of Scheduled Castes or, as the case may be, the Scheduled Tribes bears to the total population of the State :Provided that not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] of the total number of offices of President of Zila Panchayat shall be reserved for women :[Provided further that the offices of President reserved under this section shall be reserved by the prescribed authority in the Zila Panchayat within the State by rotation in the prescribed manner.] [Substituted M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).]Provided also that the Zila Panchayat where there is no reservation of seats for the Scheduled Castes or as the case may be, the Scheduled Tribes shall be excluded from drawing of lots for reservation of offices of Presidents for such castes, or such Tribes, as the case may be;(ii)Twenty five per cent of seats of President of the Zila Panchayats in the State shall be reserved for Other Backward Classes.(3)[ Subject to the provisions of sub-sections (2) and (4), the President and the Vice-President of the Zila Panchayat shall be elected by,-and from amongst the elected members thereof.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).](4)If the President of a Zila Panchayat does not belong to the Scheduled Castes or the Scheduled Tribes or Other Backward Classes the Vice-President shall be elected from amongst the members belonging to such Castes or Tribes or Classes.(5)If a President or a Vice-President of Zila Panchayat becomes a member of either House of Parliament or a member of the State Legislative Assembly or a Chairman or Vice-Chairman of a Co-operative Society, he shall be deemed to have vacated his office as President or Vice-President, as the case may be. with effect from the date of his becoming such member or Chairman or Vice-Chairman and a casual vacancy shall be deemed to have occurred in such office for the purpose of Section 38.
