Section 5(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(2)(i)While counting the total number of seats of Chairman to be reserved for the members of Scheduled Castes and Scheduled Tribes with their proportion to the total population of State, fraction, or less than half shall be ignored and half and more than half shall be counted as one.(ii)Seats reserved either for the Scheduled Castes or Scheduled Tribes for the first time, shall as far as practicable be allotted in the Mandi Committee in which the percentage of population of Scheduled Castes and Scheduled Tribes as the case may be, worked out by the Managing Director as found by him to be correspondingly higher in descending number. Before the subsequent election, seats reserved for the Scheduled Castes or Scheduled Tribes shall be allotted in another Mandi Committee, excluding the Mandi Committee reserved for the first time by rotation or drawal of lots.
