State of Madhya Pradesh - Act
The M.P. Reorganisation Act, 2000
MADHYA PRADESH
India
India
The M.P. Reorganisation Act, 2000
Act 28 of 2000
- Published on 25 August 2000
- Commenced on 25 August 2000
- [This is the version of this document from 25 August 2000.]
- [Note: The original publication document is not available and this content could not be verified.]
Part I – Preliminary
1. Short title.
- This Act may be called the Madhya Pradesh Reorganisation Act, 2000.2. Definitions.
- In this Act, unless the context otherwise requires,-Part II – Reorganisation of The State of Madhya Pradesh
3. Formation of Chhattisgarh State.
- On and from the appointed day, there shall be formed a new State to be known as the State of Chhattisgarh comprising the following territories of the existing State of Madhya Pradesh, namely :-Bastar, Bilaspur, Dantewada, Dhamtari, Durg, Janjgir-Champa. Jashpur, Ranker, Kawardha, Korba, Koriya, Mahasamund, Raigarh, Raipur, Rajna-ndgaon and Surguja districts,and thereupon the said territories shall cease to form part of the existing State of Madhya Pradesh.4. State of Madhya Pradesh and territorial divisions thereof.
- On and from the appointed day, the State of Madhya Pradesh shall comprise the territories of the existing State of Madhya Pradesh other than those specified in Section 3.5. Amendment of the First Schedule to the Constitution.
- On arid from the appointed day, in the First Schedule to the Constitution, under the heading "I. The States".-6. Saving powers of the State Government.
- Nothing in the foregoing provisions of this part shall be deemed to affect the power of the Government of Madhya Pradesh or Chhattisgarh to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State.Part III – Representation in the Legislatures
The Council of States7. Amendment of the Fourth Schedule to the Constitution.
- On and horn the appointed day, in the Fourth Schedule to the Constitution, in the Table,-8. Allocation of sitting members.
9. Representation in the House of the People.
- On and from the appointed day there shall be allocated 29 seats to the successor State of Madhya Pradesh, and 11 to the successor State of Chhattisgarh, in the House of the People, and the First Schedule to the Representation of the People Act, 1950 (43 of 1950) shall be deemed to be amended accordingly.10. Delimitation of Parliamentary and Assembly constituencies.
- On an from the appointed day, the Delimitation of Parliamentary and Assembly Constituencies Order, 1976, shall stand amended as directed in the Second Schedule.11. Provision as to sitting members.
12. Provisions as to Legislative Assemblies.
| "1 | 5 |
5. Chhattisgarh..........90";
13. Allocation of sitting members.
14. Duration of Legislative Assemblies.
- The period of five years referred to in clause (1) of Article 172, shall, in the case of Legislative Assembly of the State of Madhya Pradesh and the State of Chhattisgarh be deemed to have commenced on the date on which it actually commenced in the case of Legislative Assembly of the existing State of Madhya Pradesh.15. Speakers and Deputy Speakers.
16. Rules of procedure.
- The rules of procedure and conduct of business of the Legislative Assembly of Madhya Pradesh as in force immediately before the appointed day shall, until rules are made under clause (1) of Article 208, be the Rules of procedure and conduct of business of the Legislative Assembly of the State of Chhattisgarh, subject to such modifications and adaptations as may be made therein by the Speaker thereof.Delimitation of Constituencies17. Delimitation of Constituencies.
18. Power of the Election Commission to maintain Delimitation Orders up-to-date.
d Castes and Scheduled Tribes
19. Amendment of the Scheduled Castes Order.
- On and from the appointed day. the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the Third Schedule.20. Amendment of the Scheduled Tribes Order.
- On and from the appointed day, the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Fourth Schedule.Part IV – High Court
21. High Court of Chhattisgarh.
22. Judges of Chhattisgarh High Court.
23. Jurisdiction of Chhattisgarh High Court.
- The High Court of Chhattisgarh shall have, in respect of any part of the territories included in the State of Chhattisgarh, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect to that part of the said territories by the High Court of Madhya Pradesh.24. Special provision relating to Bar Council and Advocates.
25. Practice and procedure in Chhattisgarh High Court.
- Subject to the provisions of this Part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Madhya Pradesh shall, with the necessary modifications, apply in relation to the High Court of Chhattisgarh, and accordingly, the High Court of Chhattisgarh shall have all such powers to make rules and orders with respect to practice and procedure as are immediately before the appointed day exercisable by the High Court of Madhya Pradesh :Provided that any rules or orders which are in force immediately before the appointed day with respect to practice and procedure in the High Court of Madhya Pradesh shall, until varied or revoked by rules or orders made by the High Court of Chhattisgarh, apply with the necessary modifications in relation to practice and procedure in the High Court of Chhattisgarh as if made by that Court.26. Custody of seal of Chhattisgarh High Court.
- The law in force immediately before the appointed day with respect to the custody of the seal of the High Court of Madhya Pradesh shall, with the necessary modifications, apply with respect to the custody of the seal of the High Court of Chhattisgarh.27. Form of writs and other processes.
- The law in force immediately before the appointed day with respect to the form of writs and other proceeds used, issued or awarded by the High Court of Madhya Pradesh shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Chhattisgarh.28. Powers of Judges.
- The law in force immediately before the appointed day relating to the powers of the Chief Justice, single Judge and Division Courts of the High Court of Madhya Pradesh and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the High Court of Chhattisgarh.29. Procedure as to appeals to Supreme Court.
- The law in force immediately before the appointed day relating to appeals to the Supreme Court from the High Court of Madhya Pradesh and the Judges and division Courts thereof shall, with the necessary modifications, apply in relation to the High Court of Chhattisgarh.30. Transfer of proceedings from Madhya Pradesh High Court to Chhattisgarh High Court.
31. Right to appear or to act in proceedings transferred to Chhattisgarh High Court.
- Any person, who, immediately before the appointed day, is an advocate entitled to practise or any other persons entitled to practise in the High Court of Madhya Pradesh and was authorised to appear in any proceedings transferred from that High Court to the High Court of Chhattisgarh under Section 30, shall have the right to appear in the High Court of Chhattisgarh in relation to those proceedings.32. Interpretation.
- For the purposes of Section 30-33. Saving.
- Nothing in this Part shall affect the application to the High Court of Chhattisgarh of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the appointed day with respect to that High Court by any Legislature or other authority having power to make such provision.Part V – Authorisation of Expenditure and Distribution of Revenues
34. Authorisation of expenditure of Chhattisgarh State.
- The Governor may, at any time before the appointed day, authorise such expenditure from the Consolidated bund of the State of Chhattisgarh as he deems necessary for any period not more than six months beginning with the appointed day pending the sanction of such expenditure by the Legislative Assembly of the State of Chhattisgarh :Provided that the Governor or Chhattisgarh may, after the appointed day, authorise such further expenditure as he deems necessary from the Consolidated Fund of the State of Chhattisgarh for any period not extending beyond the said period of six months.35. Reports relating to accounts of Madhya Pradesh State.
36. Distribution of Revenue.
- The President shall, by order, determine the share of the States of Madhya Pradesh and Chhattisgarh in the total amount payable to the existing State of Madhya Pradesh on the recommendation of the Finance Commission constituted under Article 280 of the Constitution, in such manner as he thinks fit.Part VI – Apportionment of Assets and Liabilities
37. Application of Part.
38. Land and goods.
39. Treasury and bank balances.
- The total of the cash balances in all treasuries of the State of Madhya Pradesh and the credit balances of the State with Reserve Bank of India, the State Bank of India or any other bank immediately before the appointed day shall be divided between the States of Madhya Pradesh and Chhattisgarh according to the population ratio ;Provided that for the purposes of such division, there shall be no transfer of cash balances from any treasury to any other treasury and the apportionments shall be effected by adjusting the credit balances of the two States in the books of the Reserve Bank of India on the appointed day :Provided further that if the State of Chhattisgarh has no account on the appointed day with the Reserve Bank of India, the adjustment shall be made in such manner as the Central Government may, by order, direct.40. Arrears of taxes.
- The right to recover arrears of any tax or duty on property, including arrears of land revenue, shall belong to the successor State in which the property is situated, and the right to recover arrears of any other tax or duty shall belong to the successor State in whose territories the place of assessment of that tax or duty is included on the appointed day.41. Right to recover loans and advances.
42. Investments and credits in certain funds.
43. Assets and liabilities of State undertaking.
44. Public Debt.
45. Floating loans.
- All liabilities of the existing State of Madhya Pradesh of any boating loan to provide short term finance to any local body, body corporate or other institution shall be determined by mutual agreement between the successor States, failing which the Central Government shall determine such liability between the successor States in consultation with such States.46. Refund of taxes collected in excess.
- The liability of the existing State of Madhya Pradesh to refund any tax or duty on property, including land revenue, collected in excess shall be the liability of the successor State in whose territories the property is situated, and the liability of the existing State of Madhya Pradesh to refund any other tax or duty collected in excess shall be the liability of the successor State in whose territories the place of assessment of that tax or duty is included.47. Deposits etc.
48. Provident fund.
- The liability of the existing State of Madhya Pradesh in respect of the provident fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the State to which that Government servant is permanently allotted.49. Pensions.
- The liability of the existing State of Madhya Pradesh in respect of pensions shall pass to, or be apportioned between the successor States of Madhya Pradesh and Chhattisgarh in accordance with the provisions contained in the Sixth Schedule to this Act.50. Contracts.
51. Liability in respect of actionable wrong.
- Where, immediately before the appointed day, the existing State of Madhya Pradesh is subject to any liability in respect of any actionable wrong other than breach of contract, that liability shall,-52. Liability as guarantor.
- Where, immediately before the appointed day, the existing State of Madhya Pradesh is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability of the existing State of Madhya Pradesh shall-53. Items in suspense.
- If any item in suspense is ultimately found to affect an asset or liability of the nature referred to in any of the foregoing provisions of this Part, it shall be dealt with in accordance with that provision.54. Residuary provision.
- The benefit or burden of any asset or liability of the existing State of Madhya Pradesh not dealt with in the foregoing provisions of this Part shall pass to the State of Madhya Pradesh in the first instance, subject to such financial adjustment as may be agreed upon between the States of Madhya Pradesh and Chhattisgarh or, in default of such agreement, as the Central Government may, by order, direct.55. Apportionment of assets or liabilities by agreement.
- Where the successor States of Madhya Pradesh and Chhattisgarh agree that the asset, liability or benefit or burden of any particular asset or liability should be apportioned between them in a manner other than that provided for in the foregoing provisions of this Part, then, notwithstanding anything contained therein, the assets, liability or benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.56. Power of Central Government to order allocation or adjustment in certain eases.
- Where, by virtue of any of the provisions of this Part, any of the successor States of Madhya Pradesh and Chhattisgarh becomes entitled to any property or obtains any benefits or becomes subject to any liability, and the Central Government is of opinion, on a reference made within a period of three years from the appointed day by either of the States, that it is just and equitable that property or those benefits should be transferred to, or shared with, the order successor State, or that a contribution towards that liability should be made by the other successor State, the said property or benefits shall be allocated in such manner between the two States, or the other State shall make to the State subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with the two State Governments, by order, determine.57. Certain expenditure to be charged on Consolidated Fund.
- All sums payable either by the State of Madhya Pradesh or by the State of Chhattisgarh to the other States or by the Central Government to either of those States, by virtue of the provisions of this Act, shall be charged on the Consolidated fund of the State by which such sums are payable or, as the case may be, the Consolidated Fund of India.Part VII – Provisions as to Certain Corporations
58. Provisions as to Madhya Pradesh Electricity Board, State Road Transport Corporation and State Warehousing Corporation etc.
59. Provisions as to Madhya Pradesh State Financial Corporation.
60. Provisions as to certain companies.
61. Functioning of organisation, registered society or trust incorporated on behest of State Government.
62. General provisions as to statutory corporations.
63. Temporary provisions as to continuance of certain existing road transport permits.
64. Special provisions relating to retrenchment compensation in certain cases.
- Where on account of the reorganisation of the existing State of Madhya Pradesh under this Act, any body corporate constituted under a Central Act, State Act or Provincial Act, any Co-operative Society registered under any law' relating to Co-operative Societies or any commercial or industrial undertaking of that State is reconstituted or reorganised in any manner whatsoever or is amalgamated with any other body corporate, Co-operative Society or undertaking, or is dissolved, and in consequence of such reconstitution, reorganisation, amalgamation or dissolution, any workman employed by such body corporate or in any such Co-operative Society or undertaking, is transferred to, or re-employed by any other body corporate, or in any other Co-operative Society or undertaking, then notwithstanding anything contained in Section 25-F, Section 25-FF or Section 25-FFF of the Industrial Disputes Act, 1947 (14 of 1947) such transfer or re-employment shall not entitle him to any compensation under that section :Provided that-65. Special provisions as to income-tax.
- Where the assets, rights and liabilities of any body corporate carrying on any business are, under the provisions of this Part, transferred to any other bodies corporate which after the transfer carry on the same business, the losses or profits or grains sustained by the body corporate first mentioned which, but for such transfer, would have been allowed to be carried forward and set oil in accordance with the provisions of Chapter VI of the Income-tax Act, 1961 (43 of 1961), shall be apportioned amongst transferee bodies corporate in accordance with the rules to be made by the Central Government in this behalf and, upon such apportionment, the share of loss allotted to each transferee body corporate shall be dealt within accordance with the provisions of Chapter IV of the said Act, as if the transferree body corporate had itself sustained such loss in a business carried on by it in the years in which these losses were sustained.66. Continuance of facilities in certain State Institutions.
Part VIII – Provisions as to Services
67. Provisions relating to All-India Services.
68. Provisions relating to services in Madhya Pradesh and Chhattisgarh.
69. Provisions relating to other services.
70. Provisions as to continuance of officers in same post.
71. Advisory Committees.
- The Central Government may, by order establish one or more Advisory Committees for the purpose of assisting it in regard to-72. Power of Central Government to give directions.
- The Central Government may, give such directions to the State Government of Madhya Pradesh and the State Government of Chhattisgarh as may appear to it to be necessary for the purpose of giving effect to the foregoing provisions of this Part and the State Governments shall comply with such directions.73. Provisions as to the State Public Service Commission.
74. Jurisdiction of the Commissions, Authorities and Tribunals.
Part IX – Management and Development of Power and Water Resources
75. Management of power and water supply in certain cases.
76. Inter-State River Water Board.
Part X – Legal and Miscellaneous Provisions
77. Amendment of Act 37 of 1956.
- On and from the appointed day, in Section 15 of States Reorganisation Act, 1956, in clause (b), for the words "Uttar Pradesh and Madhya Pradesh", the words "Uttar Pradesh, Madhya Pradesh and Chhattisgarh" shall be substituted.78. Territorial extent of laws.
- The provisions of Part II of this Act shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Madhya Pradesh shall, until otherwise provided by a competent Legislature or other Competent Authority be constituted as meaning the territories within the existing State of Madhya Pradesh before the appointed day.79. Power to adapt laws.
- For the purpose of facilitating the application in relation to the State of Madhya Pradesh or Chhattisgarh of any law made before the appointed day, the appropriate Government may, before the expiration of two years from that day, by order, make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent legislature or other competent authority.Explanation :- In this section, the expression "appropriate Government" means as respects any law relating to a matter enumerated in the Union List, the Central Government, and as respects any other law in its application to a State, the State Government.80. Power to construe laws.
- Notwithstanding that no provision or insufficient provision has been made under Section 79 for the adaptation of a law made before the appointed day, any Court, Tribunal or Authority, required or empowered to enforce such law, may, for the purpose of facilitating its application in relation to the State of Madhya Pradesh or Chhattisgarh, construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the Court, 'Tribunal or Authority.81. Power to name authorities, etc., for exercising statutory functions.
- The Government of the State of Chhattisgarh, as respects the transferred territory may, by notification in the Official Gazette, specify the authority, officer or person who, on or after the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification and such law shall have effect accordingly.82. Legal proceedings.
- Where immediately before the appointed day, the existing State of Madhya Pradesh is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment between the States of Madhya Pradesh and Chhattisgarh under this Act, the State of Madhya Pradesh or Chhattisgarh which succeeds to, or acquires a share in that property or those rights or liabilities by virtue of any provision of this Act shall be deemed to be substituted for the existing State of Madhya Pradesh or added as a party to those proceedings, and the proceedings may continue accordingly.83. Transfer of pending proceedings.
84. Right of pleaders to practise in certain cases.
- Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate Courts in the existing State of Madhya Pradesh shall, for a period of one year from that day, continue to be entitled to practise in those Courts, notwithstanding that the whole or any part of the territories within the jurisdiction of those Courts has been transferred to the State of Chhattisgarh.85. Effect of provisions of the Act inconsistent with other laws.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law.86. Power to remove difficulties.
1. Amendments to the Delimitations of Parliamentary and Assembly Constituencies Order, 1976.
In the Delimitation of Parliamentary and Assembly Constituencies Order, 1976,-1. In Schedule XII,-
2. After Schedule XII, the following Schedule shall be inserted, namely :-
"Schedule XII-AChhattisgarhPart A – Parliamentary Constituencies
| Serial No.: | Name and extent of constituency |
| (1) | (2) |
1. Surguja (ST)-2. Baikunthpur, 3. Premnagar (ST), 4. Surajpur (ST), 5. Pal (ST), 6. Samri (ST), 7. Lundra (ST), 8. Pilkha (ST), 9. Ambikapur (ST) and 10. Sitapur (ST).
2. Kaigarh (ST)-11. Bagicha (ST), 12. Jashpur (ST), 13. Tapkara (ST), 14. Pathalgaon (ST), 15. Dharamjaigarh (ST), 16. Lailunga (ST), 17. Raigarh and 18. Kharsia.
3. Janjgir-21. Rampur (ST), 22. Katghora, 23. Tanakhar (ST), 32. Masluiri (SC), 33. Sipat, 34. Akaltara, 36. Champa and 37. Sakli.
4. Bilaspur (SC)-1. Manendragah (ST), 24. Marwahi (ST), 25. Kota, 26. Lormi, 27. Mungeli (SC), 28. Jarhagaon (SC), 29. Takhatpur, 30. Bilaspur and 31. Bilha.
5. Sarangarh (SC)-19. Saria, 20. Sarangarh (SC), 35. Pamgarh, 38. Malkharoda (SC), 39. Chandrapur, 48. Pallari (SC), 49. Kasdol and 50. Bhatgaon (SC).
6. Raipur-40. Raipur Town, 41. Raipur Rural, 42. Abhanpur, 43. Mandirhasod, 44. Arang (SC), 45. Dharsiwa, 46. Bhatapara and 47. Baloda Bazar.
7. Mahasamund-53. Saraipali, 54. Basna, 55. Khallari, 56. Mahasamund, 51. Rajim, 52. Bindranawagarh (ST), 58. Kurud and 59. Dhamtari.
8. Ranker (ST)-57. Sihawa (ST), 60. Bhanupratappur (ST), 61. Ranker (ST), 63. Keskala (ST), 62. Narayanpur (ST), 79. Gunderdehi, 81. Balod and 82. Dondi Lohara (ST).
9. Bastar (ST)-74. Kondagaon (ST), 65. Bhanpuri (ST), 66. Jagdalpur (ST), 67. Kcslur (ST), 68. Chitrakote (ST), 69. Dantcwara (ST), 70. Konta (ST) and 71. Bijapur (ST).
10. Durg-72. Maro (SC), 73. Bemetara, 74. Saja, 75. Dhamdha, 76. Durg, 77. Bhilai, 78. Patan and 8. Khcrtha.
11. Rajnandgaon-83. Chowki (ST), 84. Khujji, 85. Dongargaon, 86. Rajnandgaon, 87. Dongargarh (SC), 88. Khairagarh, 89. Birendranagar and 99. Kawardha.
Part B – Assemnbly Constituencies
Koria District1. Manendragurh (ST)-Bharatpur tahsil and Manendragarh tahsil (excluding P.C. 15 in Khadgawan RIC) and the forest villages in the area.
2. Baikunthpur-Baikunthpur tahsil and the forest villages in the area and P.C. 15 in Khadgawan RIC in Manendragarh tahsil.
Surguja District3. Premnagar (ST)-Premnagar RIC and Ramanujnagar RIC (excluding PCs. 73 to 80) in Surajpur tahsil and Udaipur RIC and PCs. 55, 57, 58 and 65 in Lakhanpur RIC in Ambikapur tahsil and the forest villages in the area.
4. Surajpur (ST)-Surajpur and Bhaiyathan RICs. and PCs. 73 to 80 in Ramanujnagar RIC and Chandramedha RIC (excluding P.Cs. 17 to 26) in Surajpur tahsil.
5. Pal (ST)-Basantpur, Ramehandrapur and Chailgali RIGs and Ramanujganj Town and PCs. 32 to 34-A and 34-B in Balrampur RIC in Pal tahsil.
6. Samri (ST)-Samri tahsil and the forest villages in the area, and Balrampur RIC (excluding Ramanujganj Town and PCs. 32 to 34-A and 34-B) in Pal tahsil.
7. Lundra (ST)-Lundra and Raipur RICs. in Ambikapur tahsil and the forest villages in the area and PCs. 39 to 42 in Pratappur RIC in Surajpur tahsil.
8. Pilkha (ST)-Pilkha RIC, Pratappur (excluding PCs. 39 to 42), and PCs. 17 to 26 in Chandramedha RIC in Surajpur tahsil and the forest villages in the area.
9. Ambikapur (ST)-Ambikapur-I and Ambikapur-II RICs. and Lakhanpur RIC (excluding PCs. 55, 57, 58 and 65) in Ambikapur tahsil and the forest villages in the area.
10. Sitapur (ST)-Sitapur and Batauli RICs in Ambikapur tahsil.
Jashpur District11. Bagicha- Bagicha and Sanna RICs. in Jashpur tahsil and the forest villags in the area.
12. Jashpur (ST)-Jashpur and Kastura RICs. and PCs. 78 to 82 and 98 in Kunkuri RIC in Jashpur tahsil and the forest villages in the area.
13. Tapkara (ST)-Tapkara RIC and Kunkuri RIC (excluding PCs. 78 to 82 and 98) in Jashpur tahsil and the forest villages in the area.
14. Pathalgaon (ST)-Pathalgaon RIC and Kapu RIC (excluding PCs. 1 to 6 and 36) in Udaipur (Dharmjaigarh) tahsil.
Raigarh District15. Dharamjaigarh (ST)-Dharamjaigarh RIC and PCs. 1 to 6 and 36 in Kapu RIC in Udaipur (Dharamjaigarh) tahsil and Gharghoda RIC in Gharghoda tahsil and the forest villages in the area.
16. Lailunga (ST)-Lailunga and Tamnar RICs. in Gharghoda tahsil and the forest villages in the area.
17. Raigarh-Raigarh-I and Raigarh-II RICs. and PCs. 44 to 52 in Pussour RIC in Raigarh tahsil.
18. Kharsia-Kharsia and Bhupdeopur RICs. in Raipur tahsil.
19. Saria-Pussour RIC (excluding PCs. 44 to 52) in Raigarh tahsil and Saria and Baramkela RICs. in Sarangarh tahsil and the forest villages in the area.
20. Sarangarh (SC)-Sarangarh and Hardi RICs. in Sarangarh tahsil and forest villages in the area.
Korba District21. Rampur (ST)-Korba RIC (extending Korba Town and PC 21) Rampur RIC (excluding PCs. 73 to 80) and PCs. 14, 20, 22 and 30 in Tanakhar RIC in Katghora tahsil.
22. Katghora-Korba Town and PC 21 in Korba RIC, Katghora RIC and Pali RIC (excluding PCs. 34 and 36 to 46) in Katghora tahsil.
23. Tanakhar (ST)-Pasan RIC, Tanakhar RIC (excluding PCs. 14, 20, 22 and 30) and PCs. 34 and 36 to 46 in Pali RIC in Katghora tahsil.
Bilaspur District24. Marwahi (ST)-Marwahi RIC, Gaurella RIC (excluding PCs. 26 to 28) and PCs. 31 to 33 and 37 in Kola RIC in Bilaspur tahsil.
25. Kota-PCs. 26 to 28 in Gaurella RIC, Kota RIC (excluding PCs. 31 to 33 and 37) and PCs. 64 to 67 in Ghutku-I RIC in Bilaspur tahsil and the forest villages in the area.
26. Lormi-Lormi RIC (excluding PCs. 12 to 14, 17, 35 and 36) and Pandaria RIC in Mungeli tahsil and the forest villages in the area.
27. Mungeli (ST)-Mungeli and Kunda RICs. and PCs. 17, 35 and 36 in Lormi RIC in Mungeli tahsil.
28. Jarhagaon (SC)-PCs. 12 to 14 in Lormi RIC, and Jarhagaon RIC and Patharia RIC (excluding PCs. 84 to 91) in Mungeli tahsil.
29. Takhatpur-Takhatpur RIC, Ghutku-II RIC (excluding PC 96) and Ghutku-I RIC (excluding PCs. 64 to 67, 78 to 80, 97 and 98) in Bilaspur tahsil.
30. Bilaspur-Bilaspur Town including Railway Colony and PCs. 109, 110-A and 110-B in Bilaspur RIC in Bilaspur tahsil.
31. Bilha-Bilha RIC and PCs. 94, 95, 112 and 117 in Bilaspur RIC in Bilaspur tahsil and PCs. 81 to 91 in Patharia RIC in Mungeli tahsil.
32. Masturi (SC)-Mastur RIC, PCs. Ill, 130 and 131 in Bilaspur RIC and PCs. 133, 135 and 136 in Sipat (Nargoda) RIC in Bilaspur tahsil.
33. Sipat-Sipat (Nargoda) RIC (excluding , Cs. 133, 135 and 136), Pa. 107, 108 and 132 in Bilaspur RIC, 1 Cs. 78 to 80, 97 and 98 in Ghutku-I RIC and PC 96 in Ghutku-II RIC in Bilaspur tahsil and the forest villages in the area.
Janjgir-Champa District34. Akaltara-Baloda RIC and Akaltara RIC' (excluding PCs. 5(8 and 60) in Janjgir tahsil and the forest villages in the area.
35. Pamgarh-Pamgarh and Nawagarh RICs., PCs. 58 and 60 in Akaltara RIC and PCs. 50, 52 and 53 in Janjgir RIC in Janjgir tahsil.
36. Champa-Champa RIC and Janjgir RIC (excluding PCs. 50, 52 and 53) in Janjgir tahsil.
37. Sakti-Sakti RIC in Sakti tahsil and PC's. 73 to 80 in Rampur RIC in Katghora tahsil.
38. Malkharoda (SC)-Jaijaipur RIC and Malkharoda RIC' (excluding PCs. 51, 52, 57, 59 and 60) in Sakti tahsil.
39. Chandrapur-Chandrapur RIC' and PC's. 51, 52, 57, 59 and 60 in Malkharoda RIC in Sakti tahsil.
Raipur District40. Raipur Town-Raipur town (excluding wards 20 to 24, 29, 30, 34 and 35 and non-ward municipal area).
41. Raipur Rural-Wards 20 to 24, 29, 30, 34 and 35 in Raipur town including non-ward municipal area, Raipur-II RIC' and Raipur-I RIC' (excluding PCs. III, 112 and 115) in Raipur tahsil.
42. Abhanpur-Abhanpur and Nawapara RICs. in Raipur tahsil.
43. Mandirhasod-Mandirhasod RIC' and PCs. III, 112 and 115 in Raipur-I RIC in Raipur tahsil.
44. Arang (SC)-Arang and Kharora RICs. in Raipur tahsil.
45. Dharsiwa-Dharsiwa-I, Dharsiwa-II and Tilda RICs. in Raipur tahsil.
46. Bhatapara-Simga RIC and Bhatapara RIC' (excluding PC's. 34 to 38) in Baloda Bazar tahsil.
47. Baloda Bazar-PCs. 34 to 38 in Bhatapara RIC and Baloda Bazar and Jarod RICs. in Baloda Bazar tahsil.
48. Pallari (SC)-Pallari and Lawan RICs. in Baloda Bazar tahsil and the forest villages in the area.
49. Kasdol-Kasdol and Bilaigarh RICs in Baloda Bazar tahsil and the forest villages in the area.
50. Bhutgaon (SC)-Bhatgaon RIC in Baloda Bazar tahsil and the forest villages in the area and Bhanwarpur RIC in Mahasamund tahsil.
51. Rajim-Rajim RIC, Chhura RIC (excluding PCs. 31 to 35) and PC's. 36 to 39, 41 and 42 in Gariaband RIC' in Bindranawagarh tahsil.
52. Bindranawagarh (ST)-Deobhog RIC', Gariaband RIC (excluding PCs. 36 to 39, 41 and 42) and PCs. 31 to 35 in Chhura in Bindranawagarh tahsil and the forest villages in the area.
Mahasamund District53. Saraipali-Saraipali and Khamharpali RICs. in Mahasamund tahsil.
54. Basna-Basna RIC and Pithora RIC (excluding PCs. 25 to 28) in Mahasamund tahsil and the forest villages in the area.
55. Khallari-Khallari and Komakhan RICs. and PCs. 25 to 28 in Pithora RIC in Mahasamund tahsil and the forest villages in the area.
56. Mahasamund-Mahasamund and Patewa RICs. in Mahasamund tahsil and the forest villages in the area.
Dhamtari District57. Sihawa (ST)-Sihawa RIC and Dhamtari RIC (excluding Dhamtari town and PCs. 50 to 52) in Dhamtari tahsil and the forest villages in the area.
58. Kurud-Kurud and Magarlod RICs. in Dhamtari tahsil and the forest villages in the area.
59. Dhamtari-Bhothali RIC', Dhamtari town and PCs. 50 to 52 in Dhamtari RIC in Dhamtari tahsil.
Kanker District60. Bhanupratappur (ST)-Bhanupratappur tahsil and Charama RIC' (excluding PCs. 2 and 13 to 16) and PCs. 20 to 24 and 26 in Kanker RIC in Kanker tahsil.
61. Ranker (ST)-Narharpur RIC, PCs. 2 and 13 to 16 in Charama RIC and Kanker RIC (excluding PCs. 20 to 24 and 26) in Kanker tahsil.
62. Narayanpur (ST)-Koilibcda and Antagarh RICs. and PCs. 23 to 25 in Narayanpur RIC in Narayanpur lahsil and the forest villages in the area.
Bastar District63. Keskal (ST)-Keskal RIC and PCs. 19 to 26 in Pharasgaon RIC in Kondagaon tahsil and the forest villages in the area.
64. Kondagaon (ST)-Pharasgaon RIC (excluding PCs. 19 to 26) and Kondagaon RIC (excluding PCs. 35 and 37 to 43) in Kondagaon tahsil and forest villages in the area and Narayanpur RIC (excluding PCs. 23 to 25) in Narayanpur tahsil.
65. Bhunpuri (ST)-Bhanpuri RIC and PC 38 in Bakawand RIC' in Jagdalpur tahsil and PCs. 35 and 37 to 43 in Kondagaon RIC' in Kondagaon tahsil and the forest villages in the area.
66. Jagdalpur (ST)-Bakawand RIC (excluding PC 38). Jagdalpur (B) RIC and Jagdalpur (A) RIC (excluding PC s. 54 to 59) in Jagdalpur tahsil and the forest villages in the area.
67. Keslur (ST)-PCs. 54 to 59 in Jagdalpur (A) RIC.' and Keslur in Jagdalpur tahsil and the forest villages in the area and PCs. 7 to 9 in Chindgarh RIC in Konta tahsil.
68. Chitrakote (ST)-Chitrakole RIC in Jagdalpur tahsil and PC's. 1 to 9 in Dantewara RIC in Dalenwara tahsil and the forest villages in the area.
Dantewara District69. Dantewara (ST)-Dantewara tahsil (excluding PC's. 1 to 9 in Dantewara RIC) and the forest villages in the area.
70. Konta (ST)-Konta tahsil (excluding PC's. 7 to 9 in Chindgarh RIC) and the forest villages in the area.
71. Bijapur (ST)-Bijapur tahsil and the forest villages in the area.
Durg District72. Maro (SC)-Maro and Nawagarh RICs. and PC's. 46, 51, 52 and 55 to 57 in Khandsara RIC in Bemetara tahsil.
73. Bemetara-Bemetara and Anandgaon RICs. and PCs. 47 to 50, 53 and 54 in Khandsara RIC in Bemetara tahsil.
74. Saja-Saja and Deokar RICs. and Khandsara RIC (excluding PC's. 46 to 57) in Bemetara tahsil.
75. Dhamdha-Dhamdha and Nankathi RICs. and PCs. 46 to 48 and 50 to 52 in Bhilai RIC" in Durg tahsil.
76. Durg-Durg I and Durg-II RICs. and S.A.F. Colony, Kosa Nala, Supela Bazar West, Supela Bazar, Supela Bazar East and Supela Camp West in Bhilainagar and ex-revenue village Chhaoni lying on the periphery of Bhilainagar in Bhilai RIC in Durg tahsil.
77. Bhilai-Bhilainagar (excluding S.A.F. Colony, Kosa Nala, Supela Bazar West, Supela Bazar, Supela Bazar East, Supela Camp West and ex-revenue village Chhaoni lying on the periphery of Bhilainagar) in Bhilai RIC in Durg tahsil.
78. Patan-Bhilai RIC (excluding P.Cs. 46 to 48 and 50 to 52 and Bhilainagar) and Patan RIC (excluding PCs. 95 to 98) in Durg tahsil.
79. Gunderdehi-Bhatagaon and Gunderdehi RICs. and PCs. 95 to 98 in Patan RIC" in Durg tahsil.
80. Khcrtha-Anda RIC in Durg tahsil and Khertha RIC in Balod tahsil.
81. Balod-Gurur and Balod RICs in Balod tahsil and the forest villages in the area.
82. Dondi Lohara (ST)-Kusumkasa and Dondi Lohara RICs. in Balod tahsil and the forest villages in the area.
Rajnandgaon District83. Chowki (ST)-Manpur and Mohala RICs. and Chowki RIC (excluding PCs. 99 to 105) in Rajnandgaon tahsil.
84. Khujji-Chhuria and Khujji RICs. and PCs. 99 to 105 in Chowki RIC in Rajnandgaon tahsil and the forest villages in the area.
85. Dongargaon-Dongargaon RIC in Rajnandgaon tahsil and Lal Bahadur Nagar RIC (excluding PC 88) in Khairagarh tahsil and the forest villages in the area.
86. Rajnandgaon-Rajnandgaon RIC in Rajnandgaon tahsil.
87. Dongargarh (SC)-Ghumka RIC in Rajnandgaon tahsil, PC 88 in Lal Bahadur Nagar RIC and Dongargarh RIC and PCs. 52 and 55 to 61 in Pandadah RIC in Khairagarh tahsil.
88. Khairagarh-Kairagarh and Chhuikhadan RICs., Pandadah RIC (excluding PCs. 52 and 55 to 61) and Gandai RIC (excluding PCs. 6 and 8 to 14) in Khairagarh tahsil and the forest villages in the area.
Kawardha District89. Birendranagar-PCs. 6 and 8 to 14 in Gandai RIC in Khairagarh tahsil and Birendranagar and Sahaspur L.ohara RICs. and Kawardha RIC (excluding PCs. 28, 29, 34 and 35 and Kawardha Town) in Kawardha tehsil and the forest villages in the area.
90. Kawardha-Dasrangpur and Bodla RICs and Kawardha Town and P.Cs. 28, 29, 34 and 35 in Kawardha RIC in Kawardha tehsil and the forest villages in the area."
The Third Schedule(See Section 19)Amendment of the Constitution (Scheduled Castes) Order, 1950In the Constitution (Scheduled Castes) Orders, 1950 -1. Audhelia
2. Bagri, Bagdi
3. Bahna, Bajana
4. Balahi, Balai
5. Banchada
6. Barabar, Basod
7. Bargunda
8. Basor, Burud, Bansor, Bansodi, Bansphor, Basar
9. Bedia
10. Beldar, Sunkar
11. Bhangi, Mchtar, Balmiki, Lalbegi, Dharkar
12. Bhanumati
13. Chadar
14. Chamar, Chamari, Bairwa, Bhambhi, Jatav, Mochi, Regar, Nona, Rohidas, Ramnami, Satnami, Surjyabanshi, Surjyaramnami, Ahirwar, Chamar, Mangan, Raidas
15. Chidar
16. Chikwa, Chikvi
17. Chitar
18. Dahait, Dahayat, Dahat
19. Dewar
20. Dhanuk
21. Dhed, Dher
22. Dohor
23. Dorn, Dumar, Dome, Domar, Doris
24. Ganda, Gandi
25. Ghasi, Ghasia
26. Holiya
27. Kanjar
28. Katia, Patharia
29. Khatik
30. Koli, Kori
31. Khangar, Kanera, Mirdha
32. Kuchbandhia
33. Mahar, Mehra, Mehar
34. Mang, Mang Garodi, Mang Garudi, Dankhani Mang, Mang Mahasi, Madari, Garudi, Radhe Mang
35. Meghwal
36. Moghia
37. Muskhan
38. Nat. Kalbelia, Sapera, Navdigar, Kubutar
39. Pasi
40. Rujihar
41. Sansi, Sansia
42. Silawat
43. Zamral."
The Fourth Schedule(See Section 20)Amendment of the Constitution (Scheduled Tribes) Order, 1950In the Constitution (Scheduled Tribes) Order, 1950,-1. Agariya
2. Andh
3. Baiga
4. Bhaina
5. Bharia, Bhumia, Bhuinhar Bhumia, Bhumiya, Bharia, Paliha, Pando
6. Bhattra
7. Bhil, Bhilala, Barela, Patelia
8. Bhil Mina
9. Bhunjia
10. Biar, Biyar
11. Binjhwar
12. Birhul, Birhor
13. Damor, Damaria
14. Dhanwar
15. Gadaba, Gadba
16. Gond, Arakh, Arrakh, Agaria, Asur, Badi Maria, Bada Maria, Bhatola, Bhimma, Bhuta, Koilabhula, Koliabhuti, Bhar, Bisonhorn Maria, Chota Maria, Dandami Maria, Dhuru, Dhurwa, Dhoba, Dhulia, Dorla, Gaiki, Gatta, Gatti, Gaila, Gond, Gowari, Hill Maria, Kandra, Kalanga, Khatola, Koitar, Koya, Khirwar, Khirwara, Kucha Maria, Kuchki Maria, Madia, Maria, Mana, Mannewar, Moghya, Mogia, Monghya, Mudia, Muria. Nagarchi, Nagwanshi, Ojha, Raj Gond, Sonjhari, Jhareka, Thalia, Thotya, Wade Maria, Vade Maria, Daroi
17. Malba, Ualbi
18. Kamar
19. Karku
20. Kawar, Kanwar, Kaur, Chcrwa, Rathia, Tanwar, Chattri
21. Keer (in Bhopal, Raiscn and Schore districts)
22. Khairwar, Kondar
23. Kharia
24. Kondh, Khond, Kandh
25. Kol
26. Kolam
27. Korku, Bopchi, Movasi, Nihal, Nahul, Bhodhi Bhondeya
28. Korwa, Kodaku
29. Majhi
30. Majhwar
31. Mawasi
32. Mina (in Sironj Sub-Division of Vidisha District)
33. Munda
34. Nagesia, Nagasia
35. Oraon, Dhanka, Dhangad
36. Panika [in (i) Chhatai pur, Panna, Rcwa, Satna, Shahdol, Umaria, Sidhi and Tikamgarh districts, and (ii) Sevda and Dattia tahsils of Datia district)]
37. Pao
38. Pardhan, Pathari, Saroti
39. Pardhi (in Bhopal, Raiscn and Sehore districts)
40. Pardhi, Bahelia, Bahellia, Chita Pardhi, Langoli Pardhi, Phans Pardhi, Shikari, Takankar, Takia [in (i) Chhindwara, Mandla, Dindori and Sconi districts, (ii) Baihar tahsil of Balaghat district, (iii) Bctul, Bhainsdehi and Shahpur tahsils of Betul district, (iv) Patan tahsil and Sihora and Majholi Blocks of Jabalpur district, (v) Kalni (Murwara) and Vijaya Raghogarh tahsils and Bahoriband and Dhemcrkheda Blocks of Katni district, (vi) Hoshangabad, Babai, Sohagpur, Pipariya and Bankhcdi tahsils and Kcsla Block of Hoshangabad district, (vii) Narsinghpur district, and (viii) Harsud tahsil of Khandwa district]
41. Parja
42. Sahariya, Saharia, Seharia, Sehria, Sosia, Sor
43. Saonta, Saunta
44. Saur
45. Sawar, Sawara
46. Sonr.";
1. Agariya
2. Andh
3. Baiga
4. Bhaina
5. Bharia Bhumia, Bhuinhar Bhumia, Bhumiya, Bharia, Paliha, Pando
6. Bhattra
7. Bhil, Bhilala, Barela, Patelia
8. Bhil Mina
9. Bhunjia
10. Biar, Biyar
11. Binjhwar
12. Birhul, Birhor
13. Damor, Damaria
14. Dhanwar
15. Gadaba, Gadba
16. Gond, Arakh, Arrakh, Agaria, Asur, Badi Maria, Bada Maria, Bhatola, Bhimma, Bhuta, Koilabhuta, Kolibhuti, Bhar, Bisonhorn Maria, Chota Maria, Dandami Maria, Dhuru, Dhurwa, Dhoba, Dhulia, Dorla, Gaiki, Gatta, Gatti, Gaita, Gond, Gowari, Hill Maria, Kandra, Kalanga, Khatola, Koitar, Koya, Khirwar, Khirwara, Kucha Maria, Kuchaki Maria, Madia, Maria, Mana, Mannewar, Moghya, Mogia, Monghya, Mudia, Muria, Nagarchi, Nagwanshi, Ojha, Raj Gond, Sonjhari, Jhareka, Thatia, Thotya, Wade Maria, Vade Maria, Daroi
17. Halba, Halbi
18. Kamar
19. Karku
20. Kawar, Kanwar, Kaur, Cherwa, Rathia, Tanwar, Chattri
21. Khairwar, Kondar
22. Kharia
23. Kondh, Khond, Kandh
24. Kol
25. Kolam
26. Korku, Bopchi, Movasi, Nihal, Nahul, Bhodhi, Bhondeya
27. Korwa, Kodaku
28. Majhi
29. Majhwar
30. Mawasi
31. Munda
32. Nagesia, Nagasia
33. Oraon, Dhanka, Dhangad
34. Pao
35. Pardhan, Pathari, Saroti
36. Pardhi, Behelia, Bahcllia, Chita Pardhi, Langoli Pardhi, Phans Pardhi, Shikari, Takankar, Takia [in (i) Bastar, Dantewara, Kanker, Raigarh, Jashpurnagar, Surguja and Koria district, (ii) Katghora, Pali, Kartala and Korba tahsils of Korba district, (iii) Bilaspur, Pendra, Kota and Takhatpur tahsils of Bilaspur district, (iv) Durg, Patan, Gundcrdehi, Dhamdha, Balod, Gurur and Dondilohara tahsils of Durg district, (v) Chowki, Manpur and Mohala Revenue Inspector Circles of Rajnandgaon district, (vi) Mahasamund, Saraipali and Basna tahsils of Mahasamund district, (vii) Bindra-Navagarh Rajim and Deobhog tahsils of Raipur district, and (viii) Dhamtari, Kurud and Sihava tahsils of Dhamtari district]
37. Parja
38. Sahariya, Saharia, Scharia, Sehria, Sosia, Sor
39. " Saonta, Saunta
40. Saur
41. Sawar, Sawara
42. Sonr."
The Fifth Schedule(See Section 42)1. Famine Relief Fund
2. Guarantee Reserve Fund Investment Account
3. Revenue Reserve Fund Investment Account
4. State Agriculture Credit (Relief and Guarantee) Fund
5. Cash Balance Investment Account
6. Land Revenue and Stamp Fund
7. Rural Development Fund
8. Energy Development Cess Fund
9. Compensatory Afforestation Fund
10. Forest Development Cess Fund
11. Road Safely Fund
12. Depreciation/Renewal Reserve Fund
13. Madhya Pradesh Calamity Relief Fund
14. World Food Programme Project Fund
15. Madhya Pradesh State Employees' Family Benefit Fund
16. School Building Fund
17. Pensioners' Welfare Fund
18. Crop Insurance Fund.
The Sixth Schedule(See Section 49)Apportionment of Liability in respect of Pensions1. Subject to the adjustments mentioned in Paragraph 3, each of the successor State shall in respect to pensions granted before the appointed day by the existing State of Madhya Pradesh, pay the pensions drawn in its treasuries.
2. Subject to the adjustments, the liability in respect of pensions of officers serving in connection with the affairs of the existing State of Madhya Pradesh who retire or proceed on leave preparatory to retirement before the appointed day, but whose claims for pensions are outstanding immediately before that day, shall be the liability of the State of Madhya Pradesh.
3. There shall be computed, in respect of the period commencing on the appointed day and ending on the 31st day of March of that financial year and in respect of each subsequent financial year, the total payment made in all the successor States in respect of pension referred to in Paragraphs 1 and 2. The total representing the liability of the existing State of Madhya Pradesh in respect of pension shall be apportioned between the successor States on the population ratio and any successor State paying more than its due share shall be reimbursed the excess amount by the successor State or State paying less.
4. The liability of the existing State of Madhya Pradesh in respect of pension granted before the appointed day and drawn in any area outside the territories of the existing State shall be the liability of the State of Madhya Pradesh subject to adjustments to be made in accordance with Paragraph 3 as if such pensions had been drawn in any treasury in the State of Madhya Pradesh under Paragraph 1.
5.
6. Any reference in this Schedule to a pension shall be construed as including a reference value of the pension.
The Seventh Schedule(See Section 60)List of Government Companies| 1. | Madhya Pradesh State Industries Corporation Limited | Bhopal |
| 2. | Madhya Pradesh Laghu Udyog Nigam Limited | Bhopal |
| 3. | Madhya Pradesh State Mining Corporation Limited | Bhopal |
| 4. | Madhya Pradesh State Industrial Development CorporationLimited | Bhopal |
| 5. | Madhya Pradesh State Agro Industries Development CorporationLimited | Bhopal |
| 6. | Madhya Pradesh State Civil Supplies Corporation Limited | Bhopal |
| 7. | Madhya Pradesh State Textile Corporation Limited | Bhopal |
| 8. | Madhya Pradesh Rajya Van Vikas Nigam Limited | Bhopal |
| 9. | Madhya Pradesh State Tourism Development Corporation Limited | Bhopal |
| 10. | Madhya Pradesh Police Housing Corporation Limited | Bhopal |
| 11. | Madhya Pradesh Leather Development Corporation Limited | Bhopal |
| 12. | Madhya Pradesh Hastshilp Avam Hathkargha Vikas Nigam Limited | Bhopal |
| 13. | Madhya Pradesh Urja Vikas Nigam Limited | Bhopal |
| 14. | Madhya Pradesh State Electronics Development CorporationLimited | Bhopal |
| 15. | Madhya Pradesh Pichhara Varg Tatha Alpsankhyak Vitta AvamVikas Nigam | Bhopal |
| 16. | Madhya Pradesh Adivasi Vitta Avam Vikas Nigam | Bhopal |
| 17. | Madhya Pradesh Export Corporation Limited | Bhopal |
| 18. | The Provident Investment Company Limited | Mumbai |
| 19. | Madhya Pradesh Film Development Corporation Limited | Bhopal |
| 20. | Optel Telecommunications Limited | Bhopal |
| 21. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Bhopal) Limited | Bhopal |
| 22. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Limited | Indore |
| 23. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Raipur) Limited | Raipur |
| 24. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Jabalpur) Limited | Jabalpur |
| 25. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Gwalior) Limited | Gwalior |
| 26. | Madhya Pradesh Audyogik Kendra Vikas Nigam (Rewa) Limited | Rewa. |
| 27. | Madhya Pradesh Agro Pesticides Limited | Bhopal |
| 28. | Madhya Pradesh Agro Oils and Catllefeed Limited | Bhopal. |