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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(ii) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(ii)Seats reserved either for the Scheduled Castes or Scheduled Tribes for the first time, shall as far as practicable be allotted in the Mandi Committee in which the percentage of population of Scheduled Castes and Scheduled Tribes as the case may be, worked out by the Managing Director as found by him to be correspondingly higher in descending number. Before the subsequent election, seats reserved for the Scheduled Castes or Scheduled Tribes shall be allotted in another Mandi Committee, excluding the Mandi Committee reserved for the first time by rotation or drawal of lots.