Section 6(3) in Assam Panchayat (Constitution) Rules, 1995
(3)Determination of Constituencies Reserved for Women. - Reservation of constituencies for Women in a Gaon Panchayat area shall be decided on the basis of proportion as under sub-section (3) of Section 9 of the Act, by the Deputy Commissioner or the Sub Divisional Officer as the case may be, by drawing lots before the date of issue of notification calling for nominations and names of such reserved constituencies shall be notified by the Deputy Commissioner or the Sub-Divisional Officer as the case may be, before seven clear days from the date of submission of nomination. The' copies of such notice shall be fixed at the office of the Block Development Officer and at the Gaon Panchayat office concerned.
