Section 164 in The Punjab Panchayati Raj Act, 1994
164. De-limitation of Territorial Constituencies of Zila Parishads.
(1)Subject to the provisions of sub-section (2) the State Government shall, by notification-(a)divide the every Zila Parishad area for the purpose of election to such Zila Parishad into as many single member territorial constituencies as the member or members to be directly elected under Section 163;(b)determine the extent of each territorial constituency; and(c)determine the territorial constituency or constituencies in which seats are reserved for the Scheduled Castes, Backward Classes and Women.(2)Each Zila Parishad area shall be divided into territorial constituencies in such a manner that the ratio between the population of these constituencies and the number of seats allotted to it shall, so far as practicable, be the same throughout the Zila Parishad area :[Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population if a new Zila Parishad is established or existing Zila Parishad is bifurcated or amalgamated.; and] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.](3)[ The list of proposed territorial constituencies comprising coloured site plan of each territorial constituency depicting the area etc., shall be affixed on the Notice Board of the offices of the Secretary, Rural Development and Panchayats or any Officer authorized by him not below the rank of Deputy Director and the office of Zila Parishad. In case of any objections or suggestions, a person registered as a voter in the Zila Parishad area, may submit the same in writing to the office of the Secretary, Rural Development and Panchayats, or said authorized Officer within a period of twenty-one days of displaying the list of the proposed territorial constituencies. After considering the objections or suggestions, if received, the Secretary, Rural Development and Panchayats, or said authorized Officer, shall pass a well reasoned order to formulate the territorial constituencies within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Secretary, Rural Development and Panchayats, or said authorized Officer thereupon, shall be final:Provided that information about the exercise for delimitation of territorial constituencies shall be widely publicised through electronic and print media.] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
