Section 5 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
5. Matters to be taken into consideration in formation of constituencies of Janpad Panchayat and Zila Panchayat.
(1)A 'Block' and a 'District' shall be divided into constituencies in accordance with the. provision of Section 23 and Section 30 respectively, on the following events,(a)During the first election; or(b)In case limits of 'Block' or 'District' as the case may be, altered by including therein any local area in the vicinity thereof or by excluding there from any local area comprised therein; or(c)If ratio between the population of each constituency and the number of seat allotted to it is practicable not to be throughout the panchayat area.(2)The population of each constituency shall as far as possible be the same.(3)A village in any constituency shall be completely included and all the villages included in a constituency shall as far as practicable be in consecutive order.(4)Every constituency of Janpad Panchayat and Zila Panchayat shall be assigned a serial number in the name of Janpad Panchayat and Zila Panchayat as the case may be.(5)The constituencies formed under this rule shall, with their description be notified by affixing a statement as follows:-(i)On the notice board of the Collector's Office.(ii)On the notice board of office of Zila Panchayat.(iii)On the notice board of Block Development. Office.(iv)On the notice board of Janpad Panchayat Office.(v)On the notice board of Tahsildar's Office.(6)Any adult inhabitant may, if he objects to anything contained in the statement affixed under sub-rule.(5) submit his objection in writing to the Collector within seven days from the date of affixture of the statement.(7)On receiving the objection, if any, the Collector shall hold a summary enquiry into every objection and shall record in writing his decision thereon.(8)The Collector shall thereafter amend the statement according to his decision and determine the number of constituencies and seats reserved for the members of the scheduled castes, scheduled tribes, other backward classes and women and they shall be finally notified by him in the manner prescribed in sub-rule (5)(9)Once the number of constituencies and their area is determined by the Collector, in the manner prescribed in above sub-rules, the number of constituencies and their area shall remain the same in subsequent elections, unless any of the events mentioned in sub-rule (1) happens and in subsequent elections, Collector shall notify and publish a statement of constituencies and their area in the manner prescribed in sub-rule (5).
