Section 6(1) in Assam Panchayat (Constitution) Rules, 1995
(1)The Deputy-Commissioner or the Sub-Divisional Officer, as the case may be, shall immediately after declaration of a Gaon Panchayat under sub-section (1) of Section 5 of the Act, delimit the number of constituencies as per sub- section (2) of Section 6 of the Act and delimit each such constituency on the basis of household numbers in the manner that no household is split.
