Section 8 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999
8. Procedure for reservation in newly constituted Municipalities.
- If after reservation in accordance with Rule 5 or 6, as the case may be, a new Municipality is constituted, then the number of seats to be reserved in all the Municipalities in the State, including such newly constituted Municipalities, in accordance with the provision of Rule 5 or 6, as the case may be, for the members of the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women exceeds the number of reservation already made previously for these categories shall be subtracted from the aforesaid number and reservation equal to the number so arrived shall be made to the concerned categories in the newly constituted Municipality :Provided that if seat has already been reserved in any newly constituted Municipality but election has not been held or action for reservation has not been taken, then in both the situation, action shall be taken for reservation of seats in accordance with the provisions of Rule 5 or 6, as the case may be, in all the Municipalities in the State including the newly constituted Municipality :Provided further that if, for any season election of any Municipality is not held alongwith the general election, then reservation made as above shall be deemed to be applicable to the election of such Municipality to be held afterwards.
