Section 8(a) in Tamil Nadu Local Bodies Delimitation Regulations, 2017
(a)(i)The Commission shall prepare the formula for preparing the proposal for draft delimitation order and organise training for the Delimitation Authorities at the State level in the first instance and then at the district level in the respective districts.(ii)The formula shall be the same for all the Local Bodies and shall be within the provisions of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the respective Corporations' Acts with regard to population strength of the delimited wards.(iii)In the event of any variation of more than the permissible limit specified in the relevant rules with regard to specific wards in respect of the strength of the ward population, the same shall be approved only with the specific orders of the Commission.
