(3)Each territorial constituency shall elect one member through direct election in the manner as prescribed.] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.][Provided that after the General Election, if due to exclusion of any area from or inclusion of any area in a Panchayat Samiti, the number of seats and constituencies for a Panchayat Samiti determined in the General Election is affected, determination of total number of seats including reservation of seats for Scheduled Castes and Scheduled Tribes and the division of the Panchayat Samiti area into constituencies shall be made afresh before conducting next election, as may be prescribed.Provided futher that where such determination of total number of seats including determination of seats reserved for Scheduled Castes and Scheduled Tribes and division of the Panchayat Samiti area into Constituencies is made, the rotation of the seats for Scheduled Castes, Scheduled Tribes and Women shall be made afresh before conducting next election. as may be prescribed.] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.]
