Section 8(1) in The Bihar Panchayat Election Rules, 2006
(1)The list of the territorial electoral constituencies prepared by the District Magistrate under this Rule shall, in the cases of Gram Panchayat and Panchayat Samiti, be published in the offices of the Gram Panchayat and the Block concerned, and in the case of Zila Parishad in the offices of the Block, the Sub-Divisional Magistrate and the District Magistrate concerned in Form-1.
