Section 8 in Assam Panchayat (Constitution) Rules, 1995
8. delimitation of Constituencies of a Zilla Parishad.
(1)The State Government shall declare a Zilla Parishad by Notification as under sub-section (1) of Section 64 of the Act, and immediately after such declaration. delimit the constituencies as per sub-section (1) of Section 65 of the Act, on receipt of proposals with recommendation from the Deputy Commissioners and Sub-Divisional Officers, the basis of which shall be as under Rule 6. While delimiting Zilla Parishad Constituencies it shall be ensured that no Gaon Panchayat is made to fall in two Zilla Parishad constituencies.(2)(a)The number of seats to be reserved for the Scheduled Castes and Scheduled Tribes as the case may be, for members in the Zilla Parishad shall be determined by the Deputy Commissioner of the concerned district in the proportion as provided under subsection (1) of Section 66 of the Act. In determining the number of seats to be so reserved if the result bears a fraction which is '5 or more it shall be rounded off to the next higher integer and if it is less than 5 then it shall be ignored. In selecting the member constituencies for reservation under this provision, the member constituency with highest number of Scheduled Castes or Scheduled Tribes population as the case may be, shall be reserved first and so on in the descending order of such population:Provided that such reservation shall be done on rotation among the member constituencies having Scheduled Castes and Scheduled Tribes population in the descending order of such population as provided here-in-above;(b)Out of the total seats reserved under clause (a) above, not less than one-third of the total seats so reserved, shall be reserved for the women of the Scheduled Castes or the Scheduled Tribes as the case may be, by the Deputy Commissioner and such seats shall be determined by drawing of lot and allotted by rotation;(c)Not less than one-third including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes as the case may be, for the members of Zilla Parishad, shall be reserved for women in the manner as provided under sub-section (1) of Section 67 of the Act, by the concerned Deputy Commissioner of the district by drawing of lot and shall be allotted by rotation;(d)For lottery of seats for women reservation the representative of all recognised Regional and National Political parties shall be taken into confidence;(e)The notice of reservation: under this sub-rule shall be published by the Deputy Commissioner on or before seven clear days from the date of submission of nominations. the copies of such notice Shall fixed in the office of the Deputy Commissioner, the Sub-Divisional Officer and the Block Development Officer Concerned.(3)Determination of Seats for Women Belonging to Scheduled Castes and Scheduled Tribes in Zilla Parishad. - Reservation of seats of the office members to be directly elected to Zilla Parishad for women belonging to Scheduled Castes and Scheduled Tribes shall be decided by the Deputy Commissioner on the basis of proportion as under sub-section (2) of Section 66 and sub-section (1) of Section 67 of the Act, by means of drawing of lots before the issue of notification calling for nominations and the names of such reserved seats shall be notified by the Deputy Commissioner before seven clear days notice from the date of submission of nominations. The copies of such notice shall be fixed at the offices of the Deputy Commissioner, the Sub-Divisional Officer and Block Development Officer and the Anchalik Panchayat offices concerned.
