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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(c) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(c)For the purpose of allotment of seats for women separate chits shall be prepared for general constituencies and constituencies reserved for Scheduled Castes and/or Scheduled Tribes and/or Other Backward Classes giving the individual number of seats on each of such chits. All the chits meant for general seats shall be kept in one pot and those chits for reserved seats shall be kept in separate pot. As many chits as are required for allotment of seats for women of general category shall be drawn out and the number of constituencies written on the chits shall be read out before the persons witnessing the draw. Similar procedure shall be adopted for drawing of chits from the pots means for allotment of seats for women belonging to Scheduled Castes, Scheduled Tribes and/or Other Backward Classes.