Section 5 in Municipal Corporation Delimitation of Ward Rule, 2019
5. Constitution of Delimitation Committee.
(1)For the purpose of carrying out the provisions of these rules, the Deputy Commissioner or the Municipal Electoral Registration Officer, as the case may be, shall as per the direction of State Election Commission constitute an Delimitation Committee for each Corporation consisting of the following members, namely :-(a)Deputy Commissioner of the District, in which the Corporation is situated shall be the Chairperson.(b)The Additional Deputy Commissioner of concerned District.(c)Town Planner.(d)District Land Revenue and Settlement Officer.(2)The Deputy Commissioner shall associate not more than five members belonging various interests/groups out of the sitting members of the Corporation or out of the members of dissolved Corporation, as the case may be (Sic) rule and the number of elected members fixed by the Government for the Corporation under this rule and the number of seats reserved for members of the Scheduled Tribes and Women, and(b)to readjust the wards as and when the limits of the Municipal Corporation are altered or there is increases in population of the Municipal Corporation or there is abnormal variation in population/or voting figures of some of the wards of which requires such re-adjustment :Provided that the Government may, at any time order re-delimitation of wards of any or all of the Municipality, if it considers it expedient to do in the public interest.
