Section 129E in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
129E. Reservation of seats.
(1)The reservation of scats for Scheduled Castes and Scheduled Tribes in every Panchayat in Scheduled Areas shall be in proportion to their respective population in that Panchayat:Provided that reservation for Scheduled Tribes shall not be less than one-half of the total number of seats :Provided further that all seats of Sarpanch or President, as the case may be, of Panchayats at all levels in Scheduled Areas shall be reserved for members of the Scheduled Tribes.[Provided also that the Gram Panchayats in the Scheduled Areas which have no population of Scheduled Tribes shall be excluded in prescribed manner from allotment of seats or the offices as the case may be. reserved for Panchas or Sarpanchas belonging to Scheduled Tribes.] [Applicable to only Scheduled Areas by Notification No. F. 1-8-97-XXII-P-2, date 20-3-1999.](2)The State Government may nominate persons belonging to such Scheduled Tribes as have no representation in a Panchayat in the Scheduled Areas at the intermediate level or in a Panchayat in the Scheduled Areas at the district level:Provided that such nomination shall not exceed one-tenth of the total members to be elected in that Panchayat.(3)In a Panchayat in Scheduled Areas such number of seats shall be reserved for persons belonging lo Other Backward Classes, which together with the seats already reserved for Scheduled Tribes, and Scheduled Castes, if any, shall not exceed three-fourths of all the seats in that Panchayat.
