Section 8 in The Orissa Grama Panchayats Act, 1964
8. Constitution and delimitation of wards.
(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.](2)The Collector shall after considering all such objections and making such further inquiry as he may deem necessary cause such alternation as may be necessary to be made in the statement shall finally publish the statement so as altered in the prescribed manner and thereupon the division of the Grama into wards as shown in the statement shall become final.(3)In cases where the population of any Grama according to the relevant figures of a census has exceeded its population, as recorded in the preceding census, the Collector may re-delimit the wards of the Grama and form new wards wherever necessary and in doing so he shall follow the same procedure as is provided in respect of division of wards under Sub-sections (1) and (2).
