Section 29(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)Any person may be nominated as candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act :Provided that in case of seat reserved for Scheduled Caste, Scheduled Tribe or Other Backward Classes or for Woman, no person who is not a member of Scheduled Caste or Scheduled Tribe or Other Backward Classes or is not a woman, as the case may be, shall be qualified to be elected to such a seat.
