Section 4 in Haryana Panchayati Raj Election Rules, 1994
4. Matters to be taken into consideration in formation of wards.
(1)Each Panchayat area shall be divided into as many wards as the number of seats for panches, in such manner that the population of each ward, as far as practicable, shall be the same throughout the sabha area.(2)The wards in sabha area shall be demarcated keeping in view the compactness of houses on ground and similarly in the case of wards for Panchayat Samitis and Zila Parishads these shall be demarcated keeping in view the compactness of villages on ground as far as possible.(3)In any ward of Panchayat Samiti or Zila Parishad the sabha area shall, as far as possible be completely included.(4)Every ward shall be assigned a separate serial number at each level of Panchayat.(5)A list of wards determined under this rule shall be published by the Circle Revenue Officer in case of Gram Panchayats and by the Deputy Commissioner in case of Panchayat Samitis and Zila Parishad. In case of Gram Panchayat the list shall be affixed on the notice boards of the officers of Block Development and Panchayat Officer, Circle Revenue Officer and the Gram Panchayat and at any other conspicuous place in the Sabha area. In case of Panchayat Samitis the affixation shall be on the notice boards of the offices of Block Development and Panchayat Officer and Circle Revenue Officer concerned. In case of Zila Parishad the list of wards shall be affixed, on the notice board of the District Election Officer (Panchayat) as well as offices of Block Samitis and Circle Revenue Officers and other conspicuous places.(6)Any elector of the Sabha area. Panchayat Samiti area or Zila Parishad area, as the case may be, may, if he objects to anything contained in the list affixed under sub-rule (5) submit his objection in writing to the Circle Revenue Officer concerned in his office in case of Gram Panchayat and to the Sub-Divisional Officer (Civil) concerned in case of Panchayat Samiti and Zila Parishad within three days of the publication of the list of wards under sub-rule (5).(7)On receipt of the objections, if any, the Circle Revenue Officer or the Sub-Divisional Officer (Civil), as the case may be, shall hold summary enquiry into every objection and shall record his decision thereon within five days from the date of its receipt.(8)An appeal against the order of the Circle Revenue Officer shall lie before the Sub-Divisional Officer (Civil) concerned. The appeal against the order of the Sub-Divisional Officer (Civil) shall be filed before the Additional Deputy Commissioner concerned. The appeal shall be filed within three days of the [receiving of the copy] [Substituted for the words 'passing' by Haryana Notification No. GSR 8/HA11/94/s.209/94 dated 24.2.1997.] of impugned order. The appeal shall be disposed of within a week from the date the appeal is preferred.(9)The list of wards as finalised after decisions of appeals shall be published by the Circle Revenue Officer and Deputy Commissioner, as the case may be.
