Section 101 in The Punjab Panchayati Raj Act, 1994
101. Delimitation of Territorial constituencies.
(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.(2)Each Panchayat Samiti area shall be divided into territorial constituencies in such a manner that the ratio between the population of these constituencies and the number of seats allotted to it shall, so far as practicable, be the same throughout the Panchayat Samiti area :[Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population if a new Panchayat Samiti is established or existing Panchayat Samiti is bifurcated or amalgamated.; and] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.](3)[ The list of proposed territorial constituencies comprising coloured site plan of each territorial constituency depicting the area etc., shall be affixed on the Notice Board of the offices of the Director, Rural Development and Panchayats or any Officer authorized by him not below the rank of Deputy Director and the office of Panchayat Samiti. In case of any objections or suggestions, a person registered as a voter in the Panchayat Samiti area, may submit the same in writing to the office of the Director, Rural Development and Panchayats, or said authorized Officer within a period of twenty-one days of displaying the list of the proposed territorial constituencies. After considering the objections or suggestions, if received, the Director, Rural Development and Panchayats, or said authorized Officer shall pass a well reasoned order to formulate the territorial constituencies within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Director, Rural Development and Panchayats, or said authorized Officer thereupon, shall be final:Provided that information about the exercise for de-limitation of territorial constituencies shall be widely publicised through electronic and print media.] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
