Central Government Act
Section 21(5)(a) in The Bihar Reorganisation Act, 2000
(a) publish its proposals for the delimitation of constituencies together with the dissenting proposals, if any, of any associate member who desires publication thereof in the Official Gazette and in such other manner as the Commission may consider fit, ogether with a notice inviting objections and suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;