Section 3 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
3. [ [Substituted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
(1)Every market area shall be divided into ten constituencies for the purposes of clause (b) of sub-section (1) of Section 11 of the Adhiniyam, and for the purposes of clause (e) of sub-section (1) of Section 11, the whole market area shall be one constituency for traders representative.(2)For the purposes of sub-section (1) of Section 12 of the Adhiniyam the whole area of the Market Committee shall be one constituency for the election of Chairman of the Market Committee.(3)Every Agriculturist constituency shall have equal number of voters as far as possible.(4)Every Agriculturist constituency shall cover whole village and all the villages included therein shall be continuously in serial order as far as practicable.(5)Each constituency constituted under Section 11-A of the Adhiniyam shall be given a separate serial number.(6)The list of the constituencies constituted under Section 11-A of the Adhiniyam shall be published in the Local News Paper and also be affixed on the notice board of Collector's office as well as on the notice board of the concerned Mandi Committee and Janpad Panchayat Office.(7)Any voter of the mandi area may prefer a claim or objection by delivering an application in writing duly signed by him to the Collector within 15 days from the date of the affixture of the statement.(8)On receiving the application, if any, the Collector shall hold a summary enquiry into every objection and shall record in writing his decision thereon.(9)The Collector shall thereafter amend the statement according to his decision and determine the number of constituencies and seats reserved for the Members of Scheduled Castes, Scheduled Tribes, Other Backward Classes and for women and they shall finally be notified in the manner as prescribed in sub-rule (6).]
