(1)For implementing the provisions of the Act and these rules, the State shall be divided into the following six wards comprised of the areas noted against each:-(i)Panaji ward - Taluka of Tiswadi;(ii)[ Mapusa ward - Talukas of Bardez and Pernem;] [Substituted by the (Amendment) Rules, 1996.](iii)Margao ward - Talukas of Salcete and Canacona;(iv)Vasco da Gama ward - Taluka of Mormugao;(v)Ponda ward - Taluka of Ponda;(vi)Curchorem ward - Taluka of Quepem and Sanguem;(vii)[ Bicholim Ward- Talukas of Bicholim and Satari.] [Inserted by the (Amendment) Rules, 1996.]
