Section 3 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
3. Matters to be taken into consideration in formation of wards.
(1)A "Village" shall be divided into wards in accordance with the provisions of Section 12 of the Act, on the following events,(a)During the first election; or(b)In case limits of "Village" is altered by including therein any local area in the vicinity there of or excluding there from any local area comprised therein; or(c)At the interval of every ten years, if the ratio between the population of Gram Panchayat area and number of wards is distorted in such a manner that it is not practicable to be the same as it is throughout the block.(2)Where there are more than one ward in a village, the Collector shall form each ward so as to conform, as far as possible, to the order in which the houses of the voters fall in consecutive order.(3)Each ward shall be assigned a separate serial number.(4)The wards formed under this rule shall be notified by the Collector by affixing a statement thereof on the notice board of the Collector's office as well as at a conspicuous place in each village of the Gram Panchayat area.(5)Any adult inhabitant of the Gram Panchayat area may, if he objects to anything contained in statement affixed under sub-rule (4), submit his objection in writing to the Collector within five days from the date of the a fixture of the statement.(6)On receipt of the objections, if any, the Collector shall hold a summary inquiry into every objection and shall record his decision thereon.(7)The Collector shall thereafter amend the statement according to his decision the number of wards and seats reserved for the members of scheduled castes, scheduled tribes, other backward classes and for women and they shall be finally notified by him in the manner prescribed in sub-rule (4).(8)Once the number of wards and their area is determined by the Collector, in the manner prescribed in sub-rules (1) to (7), the number of wards and their area shall remain the same in subsequent elections, unless any of the events mentioned in sub-rule (1) happens and in subsequent elections, the Collector shall notify and publish a statement of wards and the area thereof, number of wards reserved for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women in the manner prescribed in sub-rule (4).
