Section 12 in The Bihar and Orissa Local Self-Government Act, 1885
12. Power to form electoral circles.
(1)For the purpose of election of members of a District Board the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may, with respect to District Boards generally or any District Board or class of District Boards in particular, by Rules made under this Act after previous publication, make provision for the division of the district into electoral circles and prescribe the number of members to be elected for each circle.(2)In any district which has been divided into electoral circles under subsection (1) no person shall be eligible for election for any such circle unless he is resident within the limits of the sub-division or sub-division in which such circle is situated, or in a municipality within such limits.(3)For the purposes of this section and Section 11 a person shall be deemed to be resident within the limits of a particular area if he-(a)ordinarily lives within those limits;(b)has his family dwelling-house within those limits, and occasionally visits it; or(c)maintains within those limits a dwelling-house ready for occupation in the charge of servants, and occasionally occupies it.Explanation. - A person may be resident within the limits of more than one district, sub-division and municipality at the same time.
