Section 5(8) in The M.P. Panchayat Nirvachan Niyam, 1995
(8)The Collector shall thereafter amend the statement according to his decision and determine the number of constituencies and seats reserved for the members of the Scheduled Castes, Scheduled Tribes, Other Backward Classes and women and they shall be finally notified by him in the manner prescribed in sub-rule (5).
