Section 7 in Kerala District Administration Act, 1979
7. Division of district into divisions.
(1)For the purpose of the election of the members of the district council, the Director of elections shall, by notification in the Gazette,-(a)divide the district into as many divisions as there are seats and fix the boundaries of such divisions in such manner that no Panchayat area of ward of a municipality or the division of a city is split into two or more parts:Provided that the population of the divisions shall, as far as practicable, be equal; and(d)determine in such manner as may be prescribed the division or divisions which shall be reserved for the Scheduled Castes or the Scheduled Tribes.(2)The Director of elections shall-(a)publish his proposals in regard to the matters mentioned in sub-section (1) in the Gazette together with a notice specifying the dale on or after which the proposals will be further considered by him and inviting objections and suggestions with respect to the proposals before a date specified in the notice;(b)consider all objections and suggestions which may have been received by him before the date so specified; and(c)make an order delimiting the divisions specifying there in the division or divisions which shall be reserved for the Scheduled Cases or the Scheduled Tribes.(3)An order made by the Director of elections under this section shall not be called in question in any court of law.
