- [The State Election Commission] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] shall, by notification,-(a)divide the area within the jurisdiction of every Taluk Panchayat for the purpose of elections to such Taluk Panchayat into as many single member territorial constituencies as the number of members required to be elected under section 122.(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, Scheduled Tribes, Backward Classes and women.
