Section 5 in The Delhi Municipal Corporation Act, 1957
5. [ Delimitation of wards.] [Substituted by Act 42 of 1961, section 3, for section 5 (w.e.f. 12-9-1961).]
- [(1) For the purposes of election of councillors, [the area of a corporation] [Substituted by Act 55 of 1974, section 4, for sub-section (1) (w.e.f. 10-1-1975)] shall be divided into single-member wards in such manner that the population of each of the wards shall, so far as practicable, be the same throughout [the area of that corporation] [Substituted by Delhi Act 12 of 2011, section 8 (a)(ii), for Delhi](2)The Central [Government] [Substituted by Delhi Act 12 of 2011, section 8(b), "Central Government" (w.e.f. 13-1 2012).] shall, by order in the Official Gazette, determine,(a)the number of wards;(b)the extent of each ward;[***] [The word and omitted by Act 67 of 1993, section 6 (w.e.f. 1-10-1993).](c)the wards in which seats shall be reserved for the Scheduled Castes;(d)[ the wards in which seats shall be reserved for women; and [Inserted by Act 67 of 1993, section 6 (w.e.f. 1-10-1993)](e)the manner in which seats shall be rotated under sub-sections (6) and (8) of section 3.]
