Section 30(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(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).]
