Section 3 in The Bihar Panchayat Election Rules, 2006
3. Points to be considered in the constitution of territorial constituencies.
(1)For the purpose of holding election of Gram Panchayat, Panchayat Samiti, Zila Parishad and Gram Katchahry the areas falling within their jurisdiction shall be divided into territorial constituencies by the District Magistrate under Sections 12, 37, 64 and 90 of the Ordinance respectively under the direction, control and supervision of the State Election Commission.(2)Each territorial constituency will consist of contiguous localities and it will be so constituted in such a manner that each territorial constituency may consist of a population, as far as practicable, identical with the other and the boundaries of each territorial constituency to be clearly defined separating it with the other by natural or artificial elements; provided that -(a)the population of each territorial constituency of a Gram Panchayat will be 500 or close to that, as may be practicable ;(b)the population of each territorial constituency of a Panchayat Samiti will be 5000 or close to that, as may be practicable;(c)the population of each territorial constituency of Zila Parishad will be 50,000 or close to that, as may be practicable:Provided further that, if any difficulty arises in the demarcation of territorial constituencies according to the yardstick mentioned above or in other exceptional circumstances, the District Magistrate shall, decide the matter in accordance with the guidelines obtained from the State Election Commission.
