Section 5 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
5. Principles and Criteria for Delimitation of Wards.
- Subject to the functions of the Commission specified in section 4 of the Act, the following basic principles for preparation of territorial wards for Local Bodies shall be followed by the Delimitation Authorities and District Delimitation Authorities:-(a)Each Local Body shall have to be divided into as many territorial wards based on the strength fixed by the Government, from time to time:Provided that the total number of territorial wards and number of members to be elected from such wards in every Local Body shall be the same as they exist on the date of commencement of the Act.(b)The population in each ward shall be the same in that Local Body as far as practically possible.(c)The delimitation of wards in every Local Body shall be on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published.
