Section 3 in Tamil Nadu Delimitation Commission Act, 2017
3. Constitution of Delimitation Commission.
(1)As soon as may be after the commencement of this Act, the Government shall constitute a Commission to be called the Delimitation Commission which shall consist of the following members, namely:-(a)The Tamil Nadu State Election Commissioner, who shall be the Chairman, ex-officio;(b)The Director of Rural Development and Panchayat Raj, ex-officio;(c)The Commissioner of Municipal Administration, ex-officio;(d)The Director of Town Panchayats, ex-officio;(e)The Commissioner of Chennai City Municipal Corporation, ex-officio;(f)The Secretary, Tamil Nadu State Election Commission, who shall be the Member-Secretary, ex-officio.(2)The headquarters of the Commission shall be located within the limits of Chennai City Municipal Corporation.
