Section 108A(4) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4)The Deputy Commissioner shall cause to publish a proposal for delimitation of constituencies by dividing a District Development Council area into single member constituencies and also indicate the territorial limit of each such constituency and shall keep the proposal open for inspection in the office of Halqa Panchayat, Block Development Council and District Development Council falling within the District and by affixing a copy of such proposal at two conspicuous places within each Halqa Panchayat area for inviting public objections thereon.
