Section 25 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
25. Election of President and Vice-President of Janpad Panchayats.
- [(1) After every election of Panchayats, the State Election Commission shall immediately hold the elections of President and Vice-President of Janpad Panchayats, in such manner,.as may be prescribed.] [Substituted by M.P. Act No. 20 of 2005.](2)(i)Office of President of Janpad Panchayat 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 the Scheduled Tribes in the district shall bear as nearly as may be, the same proportion to the total number of such offices in the district as the population of the Scheduled (Pastes or the Scheduled Tribes, as the case may be, bears to the total population of the District :[Provided that for the purpose of computing the number of offices of President of Janpad Panchayat to be reserved for Scheduled Tribes in the district other than the Scheduled Areas forming part of that district, the total population of the Scheduled Areas falling within the district and the population of Scheduled Tribes therein should be excluded :] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).]Provided further 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 Janpad Panchayat subject to a minimum of one shall be reserved for women :Provided also that the offices under this section shall be reserved by the prescribed authority in the Janpad Panchayat within the district by rotation in the prescribed manner :Provided also, that Janpad Panchayat where there is no reservation of seats for the Scheduled Castes or Scheduled Tribes as the case may be, shall be excluded for reservation of offices of President belonging to such castes or, such tribes, as the case may be.(ii)Where the total population of Scheduled Castes and Scheduled Tribes in the district is less than fifty per cent, twenty five percent of seats of President of Janpad Panchayat within the district shall be reserved for Other Backward Classes.(3)[ Subject to the provisions of sub-sections (2) and (4) the President and Vice-President of the Janpad 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 Janpad Panchayat does not belong to the Scheduled Castes, 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 Vice-president of Janpad Panchayat becomes a member of either House of Parliament or a member of the State Legislative Assembly or a Chairman or Vice-Chairman of 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 purposes of Section 38.
