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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)In a Janpad and Zila Panchayat where fifty per cent or less than fifty per cent seals have been reserved for Scheduled Castes and Scheduled Tribes, twenty five per cent of the total number of seas shall be reserved for Other Backward Classes and such seats shall be allotted by the Prescribed Authority in the constituencies excluding the constituencies reserved for the Scheduled Castes and Scheduled Tribes by rotation and drawal of lots :[Provided that a Zila Panchayat or Janpad Panchayat, as the case may be, in Scheduled Areas such number of seats shall be reserved for persons belonging to Other Backward Classes, which together with the seats, already reserved for Scheduled Castes and Scheduled Tribes, if any, shall not exceed three-fourth of all the seats in Scheduled areas of that Zila Panchayat or Janpad Panchayat, as the case may be, by rotation and drawing of lots.] [Inserted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.]