Section 8(1) in The Orissa Grama Panchayats Act, 1964
(1)As soon as may be after the constitution of a Grama the Collector shall for the purpose of constitution of the Grama Panchayat determine the number of wards into which the Grama is to be divided and the extent of each such ward and shall prepare a statement showing the number of wards and the extent of each ward which shall be published by him in the prescribed manner for the prescribed period inviting objections from the persons interested to be filed within the said period :[Provided that-] [Substituted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/ 18.4.1994.](i)the determination of the number of such wards shall be subject to the provisions in Article 243-C of the Constitution; [* * *] [Omitted vide Orissa Gazette Extraordinary. No. 1391/12.12.1995-Notification No. 19454 Legislative/ 12.12.1995.](ii)the total number of wards in any Grama shall not be less than eleven and more than [twenty-five; and] [Substituted vide Orissa Gazette Extraordinary. No. 1391/12.12.1995-Notification No. 19454 Legislative/ 12.12.1995.](iii)[ the population of every ward shall, as far as practicable, be equal.] [Inserted vide Orissa Gazette Extraordinary. No. 1391/12.12.1995-Notification No. 19454 Legislative/ 12.12.1995.]
