Section 7(2) in The Gujarat Municipalities Act, 1963
(2)Where general election is to be held immediately after,-(i)the specification of a local area as a `transitional area' or as the case may be, a `smaller urban area' under Article 243Q of the Constitution of India is made, or(ii)the census is taken under the Census Act, 1948, and the relevant figures of which have been published, or(iii)the limits of a municipal borough are altered.(a)the State Government shall, by notification in the Official Gazette, determine the number of wards into which the municipal borough shall be divided, the number of councillors to be elected to the municipality and the number of seats to be reserved in favour of the Scheduled Castes, the Scheduled Tribes, the backward classes and women as provided in subsection (3) of section 6.(b)the State Election Commission thereafter shall carry out the determination of the boundaries of the wards and the allocation of seats reserved in favour of the Scheduled Castes, Scheduled Tribes, backward classes and women among the wards in the prescribed manner.]
