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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in The M.P. Panchayat Nirvachan Niyam, 1995

(5)Out of the constituencies reserved for women under Section 23 in case of Janpad Panchayat and Section 30 in case of Zila Panchayat, such number of constituencies shall be reserved for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes as may bear, as nearly as may be, the same proportion to the total number of constituencies reserved for women as the total number of seats reserved for Scheduled Castes, Scheduled Tribes and/or Other Backward Classes bears to the total number of constituencies in a Janpad Panchayat or Zila Panchayat as the case may be. Seats for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes shall be allotted from out of the constituencies reserved for such castes, tribes, and/or Backward Classes. Seats belonging to women of general category shall be allotted from the remaining constituencies.