(2)The Commission shall-(a)publish its proposals for the delimitation of constituencies, together with the dissenting proposals, if any, of any associate member who desire publication thereof, in the Gazette of India and in the Official Gazettes of all the States concerned and also in such other manner as it thinks fit;(b)specify a date on or after which the proposals shall be further considered by it;(c)consider all objections and suggestions which may have been received by it before the date so specified, and for the purpose of such consideration, hold one or more public sittings at such place or places in each State as it thinks fit; and(d)thereafter by one or more orders determine-(i)the delimitation of parliamentary constituencies; and(ii)the delimitation of assembly constituencies, of each State.
