Section 129E(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)The State Government may nominate persons belonging to such Scheduled Tribes as have no representation in a Panchayat in the Scheduled Areas at the intermediate level or in a Panchayat in the Scheduled Areas at the district level:Provided that such nomination shall not exceed one-tenth of the total members to be elected in that Panchayat.
