Section 32(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)(i)Offices of President shall be reserved for,-(a)the Scheduled Castes; and(b)the Scheduled Tribes, and the number of offices of President reserved for the Scheduled Castes and Scheduled Tribes [including the number of offices of President reserved for the Scheduled Tribes in the Scheduled Areas under Chapter XIV-A] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall bear as nearly as may be, the same proportion to the total number of such offices in the State as the population of Scheduled Castes or, as the case may be, the Scheduled Tribes bears to the total population of the State :Provided that not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] of the total number of offices of President of Zila Panchayat shall be reserved for women :[Provided further that the offices of President reserved under this section shall be reserved by the prescribed authority in the Zila Panchayat within the State by rotation in the prescribed manner.] [Substituted M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).]Provided also that the Zila Panchayat where there is no reservation of seats for the Scheduled Castes or as the case may be, the Scheduled Tribes shall be excluded from drawing of lots for reservation of offices of Presidents for such castes, or such Tribes, as the case may be;(ii)Twenty five per cent of seats of President of the Zila Panchayats in the State shall be reserved for Other Backward Classes.
