Section 3 in The Two-Member Constituencies (Abolition) Act, 1961
3. Division of two member constituencies.
The Commission shall, as soon as may be practicable and in the manner herein provided, divide every two-member constituency (other than a two-member assembly constituency in the State of Gujarat) into two single-member constituencies, delimit their extent and decide in which of them the seat shall be reserved 'for the Scheduled-. castes or, as the case may. be, for the scheduled tribes, having regarded to the following provisions., namely:(a)all the single member constituencies shall, as far as practicable, be geographically compact areas and in delimiting them regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience; and(b)the seat shall be reserved in that single-member constituency which in the opinion of the Commission has the greater concentration of population of the scheduled castes or, as the case may be, of the scheduled tribes.Explanation.-In this section- " population" means the population as ascertained at the census held in 1951.
