12. Total number of seats for direct election in Municipalities and Municipal constituencies.
(1)Subject to the provision of sub-section (3) the total number of seats in every Municipality, to be filled by persons chosen by direct election from Municipal constituencies, and the number of seats, if any, to be reserved for the Schedule Castes and for the Schedule Tribes of the Municipality including the number of seats to be reserved for women shall be such as the State Government may dertermine by notification : Provided that one seat may be allotted for population of not less than eight hundred, in larger or smaller Urban Municipal area and not less than such population as the State Government may determine for transitional Municipal Area.(2)Every Municipal constituency referred to in sub-section (1) shall be a single member constituency.(3)The number of seats to be filled by direct election in every Municipality shall be-(a)in the case of a Corporation, not less than twenty and not more than forty ;(b)in the case of a Municipal Council, not less than fifteen and not more than twenty five; and(c)in the case of a Nagar Panchayat, not less than five and not more than fifteen.(4)(i)For the purpose of election to the Municipality, every Municipal area shall be divided by such authority and in such manner as may be prescribed, into such number of territorial constituencies as may be determined under sub-section (1) to be known Wards having regard to the population, dwelling pattern, geopraphical condition and economic condition of the area included in each constituency :Provided that the ratio of population of each constituency shall, as far as practicable, be the same throughout the Municipal area.(ii)Nothing in sub-section (1) shall affect the existing number of members of a Municipality until the first general election under this Act is held.[***] [Deleted by The Tripura Municipal (Amendment) Act. 2000. w.e.f 6-10-2000.]
