Section 37(2) in The Bihar Panchayat Raj Act, 2006
(2)For the convenience of election, the District Magistrate shall, in accordance with such Rules as may be prescribed in this behalf by the State Government, divide the area of the Panchayat Samiti under the direction, control and supervision of the State Election Commission into territorial constituencies in such manner that the ratio between the population of each constituency, so far as practicable, be the same throughout the Panchayat Samiti area.
