Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TRIPURA PANCHAYATS (DELIMITATION OF CONSTITUENCIES) RULES, 1993 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- Gram Panchayats and constituencies 3. Determination of number of members for a Gram Panchayat and number of members of the Scheduled Tribes, the Scheduled Castes and women 4 . Division of a Gram into constituencies and allocation of seats, assignment of serial number for the constituencies and the seats and reservation of seats 5. Manner of publication of notification under Rr. 3 and 4 CHAPTER 3 :- Panchayat Samiti 6 . Determination of number of members and constituencies for Panchayat Saniiti 7. Manner of publication of order under R. 6 CHAPTER 4 :- Zilla Parishad 8. Determination of members of constituencies, allotment of seats to the Scheduled Tribes and the Scheduled Castes for Zilla Parishad 9. Manner of publication by order under R.8 10. Miscellaneous 11. . 12. . 13. Removal of difficulties TRIPURA PANCHAYATS (DELIMITATION OF CONSTITUENCIES) RULES, 1993 TRIPURA PANCHAYATS (DELIMITATION OF CONSTITUENCIES) RULES, 1993 CHAPTER 1 Preliminary 1. Short title and commencement :- (1) These rules may be called the Tripura Panchayats (Delimitation of Constituencies) Rules, 1993. (2) They shall come into force on and from the date of their publi- cation in the official Gazette. 2. Definitions :- (2) The expression used in these rules and not otherwise defined shall have the same meanings as are respectively assigned to them in the Act. CHAPTER 2 Gram Panchayats and constituencies 3. Determination of number of members for a Gram Panchayat and number of members of the Scheduled Tribes, the Scheduled Castes and women :- (2) The Sub-divisional Magistrate shall, out of the number of members determined under sub-R. (1), reserve seat or seats, if any, for the members of the Scheduled Tribes or the Scheduled Castes or for women as required under S. 14. 4. Division of a Gram into constituencies and allocation of seats, assignment of serial number for the constituencies and the seats and reservation of seats :- 5. Manner of publication of notification under Rr. 3 and 4 :- (2) Any person affected by such order may submit any objection or suggestion in writing stating the reasons thereof so as to reach to the Sub-divisional Magistrate within one week from the date of such publication. (3) Sub-divisional Magistrate shall consider the objections or suggestions, if any, received by him within the stipulated period and may make suitable alterations and amendments in the order. (4) The Sub-divisional Magistrate shall publish the notification in From A (1) or From B (1) with alteration and amendments, if any, not later than three weeks before the date of poll by posting it in the same. places where the draft notification was published and upon such publication the order shall come into force ; Provided that the notification shall be deemed to have been duly published if there has been substantial compliance with the provisions of this rule and any omission to post the notification in one or more places shall not invalidate the notification. CHAPTER 3 Panchayat Samiti 6. Determination of number of members and constituencies for Panchayat Saniiti :- (2) The Sub-divisional Magistrate shall, by notification in Form No. D (1) after previous publication of the notification in Form D, divide a Gram or Grams into as many constituencies as the number of members determined under sub-R. (1), to be elected to a Panchayat Samiti from a Gram or Grams. (3) The Sub-divisional Magistrate shall assign by a notification in Form D (1) after publication in Form D, consecutive serial numbers to all such constituencies following, as far as practicable, the sequence of the numbers assigned to the Gram Panchayat constituencies. 7. Manner of publication of order under R. 6 :- (2) Any person affected by such order may submit any objection or suggestion in writing stating the reasons thereof so as to reach the Sub- divisional Magistrate within one week from the date of such publication. (3) The Sub-divisional Magistrate shall consider the objections or suggestions, if any, received by it within the stipulated period and may make suitable alterations or amendments in the order. CHAPTER 4 Zilla Parishad 8. Determination of members of constituencies, allotment of seats to the Scheduled Tribes and the Scheduled Castes for Zilla Parishad :- (1) The State Government, in pursuance of the provisions of sub-S. (1) of S. 123 of the Tripura Panchayats Act, 1993 shall, having regard to the population of every Zilla Parishad area by a notification, determine the number pf members to be directly elected for every Zilla Parishad. (2) After publication of the notification under sub-R. (1) the District Magistrate shall, by an order in Form E (1) after previous publication in Form E divide a District into such number of single number constituencies as the number of members determined under sub-R. (1), to be directly elected to be members of the Zilla Parishad. (3) The District Magistrate shall assign by a notification in Form F (1) after publication in Form F, consecutive serial numbers to all such constituencies within the area of the Zilla Parishad following, as far as practicable, the sequence of the numbers assigned to the Legislative Assembly constituency and the numbers assigned to the Legislative Assembly polling station comprising the area of Zilla Parishad. 9. Manner of publication by order under R.8 :- (2) Any person affected by such order may submit any objection or suggestion in writing stating the reasons thereof so as to reach the prescribed authority within one week from the date of such publication. (3) The District Magistrate shall consider the objection or suggestion, if any, received by it within the stipulated period and may make suitable alteration or amendment in the order. 10. Miscellaneous :- No alteration, addition, amendments shall be made after the last date of filing of nomination in respect of any seats to the Gram Panchayats, Panchayat Samitis or the Zilla Parishads. 11. . :- Delimitation of constituencies and determination of seats for the Gram Panchayats, the Panchayat Samitis and the Zilla Parishads, as the case may be, shall not be made before the next general election. 12. . :- The State Government may, at any time, call for the records connected with the division of area into constituencies in respect of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad and the allocation of seat or seats to each of such constituency made under Rr. 3, 6 and 8 for the purpose of satisfying itself of the correctness of any order passed or proceedings taken in the said matter by the District Magistrate or the Sub-divisional Magistrate, as the case may be, and pass such orders thereon as may be deemed necessary. The District Magistrate or the Sub-divisional Magistrate, as the case may be, shall modify the order passed by it earlier in accordance with the decision of the State Government in the manner mentioned in Rr. 5, 7 and 9. 13. Removal of difficulties :- (1) The State Government may issue such general or special direction as may, in its opinion, be necessary for the purpose of giving effect to these rules, or delimitation of constituencies or of reservation by rotation under the Act. (2) If any difficulty arises in giving effect to the provisions of these rules, in delimitation of constituencie ; or of reservation of seats by rotation, the Slate Government as occasion requires, may, by order, do anything which appears to it to be necessary for (he purpose of remov ing the difficulty.