Section 6 in The Two-Member Constituencies (Abolition) Act, 1961
6. Special provision for Gujarat; amendment of section 19 of Act 11 of 1960.
In section 19 of the Bombay Reorganisation Act, 1960,-(a)in sub-section (2), for clause (b), the following clause shall be substituted, namely :- "(b) the assembly constituencies into which the State shall be divided, the extent of each of such constituencies and in which of them seats shall be reserved for the scheduled castes or for the scheduled tribes ; and ";(b)for sub-section (3), the following sub-section shall be substituted, namely--- " (3) In determining the matters referred to in clauses (b) and (c) of sub-section (2), the Election Commission hall have regard to the following provisions, namely :-(a)all the constituencies shall be single-member constituencies ;(b)all the constituencies shall, as far as practicable, be geographically compact areas and in delimiting them regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience; and(c)constituencies in which seats are reserved either for the scheduled castes or for the scheduled tribes shall as far as practicable, be located in the areas in which the population of the scheduled castes or, as the case may be, of the scheduled tribes is most, concentrated, but in regard to scheduled castes, care should be taken to distribute the reserved seats in different areas of the State."
