Section 17(1) in The State Of Himachal Pradesh Act, 1970
(1)The Election Commission shall, ion the manner herein provided, distribute, whether before or after the appointed day, the seats in the House of the People allotted to the State of Himachal Pradesh under section 14 and the seats assigned to the Legislative Assembly of the State of Himachal Pradesh under section 15 to single-member territorial constituencies and delimit them on the basis of the latest census figures, having regard to the provisions of the Constitution and to the following provisions, namely:----(a)all 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;(b)every assembly constituency shall be so delimited as to fall wholly within one parliamentary constituency;(c)constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the State and located, as far a practicable, in those areas where the proportion of their population to the total population is comparatively large; and(d)constituencies in which seats are reserved for the Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.Explanation.--(1) In this section, "latest census figures" mean the census figures with respect to the existing Union territory of Himachal Pradesh or, as the case may be, of the State of Himachal Pradesh ascertainable from the latest census of which the finally published figures are available.
