Section 4(1) in Tamil Nadu Delimitation Commission Act, 2017
(1)The Commission shall perform the following functions, namely:-(a)to make recommendations for fixing the total number of members to be elected to every local body on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published;(b)to make recommendations for dividing the area of every local body into as many wards as the number of members required to be elected to that local body on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published;(c)to make recommendations to determine the boundaries of the wards in every local body;(d)to make recommendations with a view to ensure that the population of each ward in every local body shall, as far as practicable, be the same throughout that local body;(e)to make recommendations to have every territorial wards, as far as practicable, be geographically compact area;(f)to make recommendations to determine the territorial ward or wards in which seats are reserved for Scheduled Castes, Scheduled Tribes and Women in every local body on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published;(g)to make periodical reports at prescribed intervals to the Government; and(h)to perform such other functions as the Government may specify from time to time.
