Section 6 in Jammu and Kashmir Municipal Corporation Act, 2000
6. Delimitation of Ward.
- For the purpose of elections of Councillors the Deputy Commissioner shall, in accordance with such rules as may be, prescribed by the Government:-(a)divide the Municipal area into Wards in such a manner that:-(i)one Councillors shall be elected from each Ward; and(ii)as far as possible the population in each Ward shall be equally distributed:Provided that the population in each Ward shall not be less than 7500 and the number of total seats to be filled by direct election shall not exceed seventy-five;(b)determine the territorial extent of each Ward; and(c)determine the Ward or Wards in which seats are reserved under this Act.
