16. Division of Gram Panchayat into territorial constituencies (Wards).
(i)For the convenience of election, the District Magistrate shall, in accordance with such rules as may he prescribed by the state government, divide the area of the Gram Panchayat into territorial constituencies (wards) in such a manner that the population of each territorial constituency possibly be near about 500 and so far as practicable be the same throughout the panchayat area.(ii)[ One member shall be elected from every territorial constituency of the Gram Panchayat by direct election in the prescribed manner.] [Added by Jharkhand Act No. 7 of 2002 dated 17.1.2002.]
