Section 3(1) in The Bihar Panchayat Election Rules, 2006
(1)For the purpose of holding election of Gram Panchayat, Panchayat Samiti, Zila Parishad and Gram Katchahry the areas falling within their jurisdiction shall be divided into territorial constituencies by the District Magistrate under Sections 12, 37, 64 and 90 of the Ordinance respectively under the direction, control and supervision of the State Election Commission.
