(5)Subject to the provisions of sub-sections (2), (3) and (4), [and subject to the general or special order of the State Election Commission, the Deputy Commissioner] [Substituted by Act 29 of 1998 w.e.f. 24.8.1998.] shall, by notification, determine,-(a)the constituencies into which the area within the jurisdiction of every Grama Panchayat shall be divided for the purpose of election to every Grama Panchayat;(b)the extent of each constituency;(c)the number of seats if any reserved for the Scheduled Castes, the Scheduled Tribes, Backward Classes or women in each constituency; and(d)the number of seats allotted to each Constituency which shall be one or more.
