Section 2(i) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008
(i)"Scheduled Castes" means any caste, race or tribe or part of, or groups within a caste, race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;
