Section 29A in The M.P. Panchayat Nirvachan Niyam, 1995
29A. [ Publication of notice regarding reservation/status of seats. [Inserted by Notification No. F. 1-40-95-XXII-P-2, dated 17-2-1999.]
(1)The District Election Officer shall, simultaneously with the publication of notice of election under Rule 28, shall publish a notice in Form 3-A or 3-B as the case may be, showing the status of reservation of every sat in a Panchayat for which election is to be held, by affixing a copy thereof on the notice board in the office of :-(a)District Election Officer;(b)Returning Officer; and(c)Panchayat concerned.](2)The District Election Officer shall issue, on demand by any member, of public, a certified copy of the notice referred to in sub-rule (1), forthwith on payment of the same fee as prescribed for copies of revenue records.]
