(1)There shall be 10 (ten) constituencies in a Village Council area for electing members to the village council. Each such constituency shall be a single member constituency and shall be territorial.(2)[There shall be 36 (thirty six) constituencies in the Council Area for electing members to the General Council. Each constituency shall be a single member constituency.] [Substituted by Assam Act no. 8 of 2001.](3)The Government shall, by order published in the official Gazette, determine the territorial limits of the constituencies into which the Village Council area or the Council area shall be delimited for the purpose of election of members to the Village Council and the General Council.
