Section 7(2) in Kerala District Administration Act, 1979
(2)The Director of elections shall-(a)publish his proposals in regard to the matters mentioned in sub-section (1) in the Gazette together with a notice specifying the dale on or after which the proposals will be further considered by him and inviting objections and suggestions with respect to the proposals before a date specified in the notice;(b)consider all objections and suggestions which may have been received by him before the date so specified; and(c)make an order delimiting the divisions specifying there in the division or divisions which shall be reserved for the Scheduled Cases or the Scheduled Tribes.
