Section 7(1) in Kerala District Administration Act, 1979
(1)For the purpose of the election of the members of the district council, the Director of elections shall, by notification in the Gazette,-(a)divide the district into as many divisions as there are seats and fix the boundaries of such divisions in such manner that no Panchayat area of ward of a municipality or the division of a city is split into two or more parts:Provided that the population of the divisions shall, as far as practicable, be equal; and(d)determine in such manner as may be prescribed the division or divisions which shall be reserved for the Scheduled Castes or the Scheduled Tribes.
