Section 3(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)A "Village" shall be divided into wards in accordance with the provisions of Section 12 of the Act, on the following events,(a)During the first election; or(b)In case limits of "Village" is altered by including therein any local area in the vicinity there of or excluding there from any local area comprised therein; or(c)At the interval of every ten years, if the ratio between the population of Gram Panchayat area and number of wards is distorted in such a manner that it is not practicable to be the same as it is throughout the block.
