Section 8 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
8. Process of Delimitation.
- The number of wards as they exist on the date of commencement of the Act shall be maintained and the delimitation shall be done based on the increased population as ascertained in the last preceding census providing parity in representation in all the wards within the respective local body. For the purpose of delimitation of territorial wards of Local Bodies, the following factors shall be taken into account namely:-(a)(i)The Commission shall prepare the formula for preparing the proposal for draft delimitation order and organise training for the Delimitation Authorities at the State level in the first instance and then at the district level in the respective districts.(ii)The formula shall be the same for all the Local Bodies and shall be within the provisions of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the respective Corporations' Acts with regard to population strength of the delimited wards.(iii)In the event of any variation of more than the permissible limit specified in the relevant rules with regard to specific wards in respect of the strength of the ward population, the same shall be approved only with the specific orders of the Commission.(b)The size of the ward for Local Bodies shall be determined based on the population of the last preceding census of which the relevant figures have been published.(c)The Commission shall authorize the District Delimitation Authority or any authority designated by the Commission to cause the publication of the draft delimitation order in the offices of the Local Body concerned and other public offices and in local newspapers, if necessary, and invite public objections and suggestions on the draft delimitation order.(d)The Commission directs the District Delimitation Authority or the officers designated by the Commission to receive objections or suggestions, from political parties and individuals alike on the draft delimitation order.(e)Objections or suggestions on the draft delimitation order shall be given to the appropriate authority in person or by registered post. If any document is intended to be produced along with the above, self attested copies of such documents shall also be given and such documents shall not be returned.(f)All the objections or suggestions received shall be numbered and each objections or suggestions shall be enquired into by the officers appointed for the said purpose and the findings shall be recorded.(g)If the Commission or the designated authority is convinced that the service of officers of other departments or experts are necessary for the disposal of any objection or suggestion, it shall have the power to summon such officers of any department under the Government for collecting such information. The officers concerned are bound to obey the intimations received from the Commission or the designated authority.(h)The Commission or the designated authority can summon any person as witness relating to any objection or suggestion received and can request any person including the person who has given the objection or the opposite party to produce the connected documents or records before the Commission or the designated authority.(i)Upon the receipt of any objection or suggestion regarding the fixing of boundary of wards, the Commission or the designated authority shall verify the objection or suggestion by conducting a hearing in person after collecting the information from the Local Body concerned.(j)The District Delimitation Authority or any other Officer authorized by him for the said purpose shall hear the parties and give direction to the relevant Executive Authority of the Local Body to submit revised proposal recommending the changes, if required, based on the findings and reasonableness of the requests.(k)The revised proposals shall be consolidated after due verification by the District Delimitation Authority and recommended to the Commission along with Certificate of Verification as to the genuineness of the objections or suggestions.(l)The Commission shall, after scrutiny of all the proposals received from the District Delimitation Authority, recommend the same to the Government for final notification.
