Section 6 in Haryana Municipal Corporation Act, 1994
6. [ Fixation of seats of Corporation. [Substituted by Haryana Act No 23 of 2003.]
(1)After every official census, the total number of seats shall be fixed by the Government on the basis of latest census figures. In case certain area is included, or excluded from the limits of a Corporation, the population shall be ascertained on the spot in respect of such area and shall be added to, or excluded from the latest census figures of that Corporation for the purpose of refixation of seats.(2)[ For the purpose of election of members, the Municipal area shall be divided into wards in such manner, as may be prescribed.](3)Wards shall, as far as practicable, be geographically compact areas, and having regard to physical features, existing boundaries of administrative units, if any, facilities of communication and public convenience.(4)The population of each ward, as far as practicable, should be the same throughout the Corporation with a variation upto 10 percent above or below the average population peer award.(5)Wards reserved for the members of Scheduled Castes and Backward Classes shall, as far as practicable, be located in those areas where the proportion of their population to the total population of the Corporation is the largest.Explanation. - Here "population" means the population as ascertained locally by the staff, deputed by the Commissioner, after going from door to door in the Corporation.]
