Section 6 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
6. Duties of Delimitation Authorities.
(1)The Delimitation Authorities of the Local Body concerned shall prepare the draft proposal for delimitation of every Local Body into territorial wards, based on the following criteria, namely: -(a)Each ward shall have clear boundaries, either Natural or Manmade.(b)The shape of each ward shall be geographically compact and contiguous.(c)There shall be no gerrymandering for the purpose of consolidation of specific vote banks.(d)10% (ten per cent) variation of population shall be permissible for making clear boundary in territorial wards. In the case of Village Panchayats, such variation shall not exceed 25% (twenty five per cent).(e)The wards so formed are given a specific number according to their geographical location within the Local Body area starting from the North-West and ending in South-East in a zig-zag manner, contiguously adopting numerals.(f)The underlying criteria for delimitation is that each ward of the Local Body concerned shall have parity in population as far as practically possible on the basis of last preceding census:Provided that where the population figures of any area is not available from the census figures published, the Inspector in the case of Village Panchayats, Panchayat Union Councils or District Panchayats or Town Panchayats or the Commissioner of the Municipalities concerned or the Commissioner of the Municipal Corporations concerned, as the case may be, may determine the population of such area with preference to the voting strength of the area as per the relevant portion of the current electoral roll of the Tamil Nadu Legislative Assembly Constituency.(2)The Delimitation Authorities shall prepare a detailed map highlighting the boundaries of the local bodies, ward wise and in total for the local body, based on the formula proposed by the Commission.(3)The Delimitation Authority, after preparation of the Delimitation proposal, shall forward it to the District Delimitation Authority for verification of, and making correction on, such proposal.
