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State of Goa - Section

Section 3 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

3. Formation of wards/constituencies.

(1)For dividing a Panchayat area into wards the population or the number of voters of each ward shall, as far as may be practicable be equal and be in the same proportion as the number of members fixed under section 7 of the Act bears to the total population or the number of voters of the Panchayat.
(2)In dividing a Panchayat area into wards under section 7, the Director shall ensure that the geographical contiguity of all the areas in a ward is maintained.
(3)Each ward shall be assigned a separate serial number.
(4)The Government shall divide the area of Zilla Panchayat into territorial constituencies in accordance with the provisions of section 119 of the Act.
(5)Each Constituency shall be assigned a separate serial number.