Section 7 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
7. Term of Office of the President of Standing Committees.
(1)There shall be no reservation for the post of the President of Gram Nirman Samiti and Gram Vikas Samiti except in the Scheduled Area.(2)The President of the Gram Vikas Samiti in the village of the Scheduled Area, where the population of the Scheduled Tribes is more than 50 per cent of the total population, shall only be from Scheduled Tribes.(3)The term of office of the President of each Standing Committee shall be two and half years and after the expiration of the term, the election shall be again conducted by the Gram Sabha and the previous President, if he is not disqualified under the provisions of the Act, shall be qualified for the election.(4)One fifth (i.e., 1/5) Panch amongst the elected Panch shall be members of Gram Vikas Samiti for a term of one year.(5)Panch of such ward in which construction work is being carried out by the Gram Nirman Samiti, shall be co-opted as special member in the Gram Nirman Samiti.(6)In the Gram Vikas Samiti, members of the Scheduled Castes, Scheduled Tribes and Other Backward Classes shall be in proportion with the total population of the Gram Sabha. There shall be one-third women members in the Samiti.
