(3)For the convenience of election, the prescribed authority shall, in accordance with such rules as may be made in this behalf by the State Government, divide the area of Gram Panchayat into territorial constituencies in such manner that the ratio between the population of each constituency and the member of seats allotted to it under sub-section (2) shall, so far as practicable, be the same throughtout the Gram Panchayat area :Provided that nothing in this sub-section shall affect the number of members of a Gram Panchayat notified under sub-section (2) until the next General Election is held.
