Section 4(5) in The M.P. Panchayat Nirvachan Niyam, 1995
(5)Out of the wards reserved for women in accordance with sub-section (5) of Section 13 number of wards shall be reserved for women of Scheduled Castes or Scheduled Tribes and/or Other Backward Classes as may hear, as nearly as may be, the same proportion to the total number of seats reserved for women as the total number of wards reserved for Scheduled Castes or Scheduled Tribes and/or Other Backward Classes bear to the total number of wards in the Gram Panchayat area. Seats for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes shall be allotted from out of the wards reserved for Scheduled Castes and/or Scheduled Tribes and/or Other Backward Classes under sub-rule (3) and under sub-rule (4). Seats belonging to women of general category be allotted from out of the remaining wards.
