Section 101(1) in The Punjab Panchayati Raj Act, 1994
(1)Subject to the provisions of sub-section (2), the State Government shall, by notification.-(a)divide the every Panchayat Samiti area for the purpose of election to such Panchayat Samiti into as many single member territorial constituencies as the number of members to be directly elected under section 99;(b)determine the extent of each territorial constituency; and(c)determine the territorial constituency or constituencies in which seats are reserved for the Scheduled Castes, Backward Classes and Women.
