Section 30 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
30. Division of district into constituencies.
(1)Subject to the provisions of sub-section (2), the State Government shall by notification divide a district into such number of constituencies that each constituency shall have as far as practicable, a population of fifty thousand and every constituency shall be a single member constituencyProvided that where the population of a District is less than five lacs, it shall be divided into not less than ten constituencies and the population of each constituency shall as far as practicable, be the same in each constituency :Provided further that the total number of constituencies shall not exceed thirty five.(2)The ratio between the population of the territorial area of the Zila Panchayat and number of constituencies in such Zila Panchayat area, shall, as far as practicable, be the same throughout the State.(3)(i)Seats shall be reserved for,-(a)the Scheduled Castes; and(b)the Scheduled Tribes, in every Zila Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Zila Panchayat as the population of the Scheduled Castes or the Scheduled Tribes in that Zila Panchayat area bears to the total population of that area and such seats may be allotted by the prescribed authority [x x x] [Omitted by M.P Act No 5 of 1999 (w.e.f. 5-4-1999).] to different constituencies in that Zila Panchayat in the prescribed manner:[Provided that for the purpose of computing the number of scats to be reserved for Scheduled Tribes in the Zila Panchayat, other than the Scheduled Areas forming part of that district, the total population of the Scheduled Areas falling within that district and the population of Scheduled Tribes therein shall be excluded.] [Inserted by M.P. Act No 43 of 1997 (w.e.f. 5-12-1997).](ii)In the Zila Panchayat where fifty per cent or less than fifty per cent seats have been reserved both for Scheduled Castes and Scheduled Tribes, twenty five per cent seats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different constituencies by the Collector, in the prescribed manner.(4)Not less than [half] [Substituted by M.P Act No. 18 of 2007 (w.e.f. 4-7-2007).] of the total number of seats so reserved shall be reserved, for women belonging to the Scheduled Castes or, the ScheduledTribes or Other Backward Classes, as the case may be.(5)Not less than [half] [Substituted by M.P Act No. 18 of 2007 (w.e.f. 4-7-2007).] (including the number of seats reserved for women belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes) of the total number of seats to be filled by direct election of Zila Panchayat shall be reserved for women and seats may be allotted by the prescribed authority by drawing lots and by rotation to different constituencies in a Zila Panchayat in the prescribed manner.[x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f, 6-4-1999).](6)[ The constituencies which have no population of -Scheduled Castes, Scheduled Tribes or Other Backward Classes shall be excluded for allotment of seats reserved for Scheduled Castes or Scheduled Tribes or Other Backward classes, as the case may be.] [Inserted by M.P. Act No. 5 of 1999 (w.e.f. 5-4,1999).]
