7. Delimitation of Constituencies and determination of number of members.
(1)For the purpose of election of members to a Board, the Government after consulting the Board shall, by notification -(a)divide the district into circles;(b)determine the circles in which the seats, if any, reserved under sub-section (2) of section 6 shall be set apart; and(c)declare for whom such seats are reserved.(2)Each circle shall be deemed to be a Constituency.(3)Each of the circles shall return only one member except the circles referred to in clause (b) of sub-section (1) which shall, in addition to the member for such reserved seat, return one more member for the non-reserved seat. The number of members for each of the circles, shall be notified by the Government.(4)All the voters of a circle irrespective of their community or sex, shall be entitled to vote at an election to any seat in that circle whether reserved or not.(5)When issuing under sub-section (1) a notification which materially alters the existing division of a district into circles, the Government shall direct that the alteration shall take effect from the date of the next ordinary elections.(6)When the number of members to be returned by a circle is altered or when a new circle is formed or when an existing circle is abolished, the Government shall, after consulting the Board, determine -(a)the circle which each member then on the Board shall be deemed to represent; and(b)the circle or circles in which elections shall be held to fill up the vacancies, if any, in the Board:Provided that for the purpose of the first election after the commencement of this Act, the division of the district into circles and the allotment of seats to each circle shall be made subject to the approval of the Government by the Collector of the district concerned.
