Section 164(1) in The Punjab Panchayati Raj Act, 1994
(1)Subject to the provisions of sub-section (2) the State Government shall, by notification-(a)divide the every Zila Parishad area for the purpose of election to such Zila Parishad into as many single member territorial constituencies as the member or members to be directly elected under Section 163;(b)determine the extent of each territorial constituency; and(c)determine the territorial constituency or constituencies in which seats are reserved for the Scheduled Castes, Backward Classes and Women.
