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LEGISLATIVE COUNCILS ACT, 1957
37 of 1957
"The States Reorganisation Act provided for the establishment of a Legislative Council for the enlarged State of Madhya Pradesh, making the total number of States with bicameral Legislatures 8. Subsequently, the Legislative Assembly of Andhra Pradesh passed a resolution in accordance with Article 169(1) of the Constitution recommending the creation of a Legislative Council for that State. The Seventh Amendment of the Constitution raised the maximum limit set in Article 171(1) for the strength of a State Legislative Council from one-fourth to one-third of the strength of the State Legislative Assembly. It was represented by some Members of Parliament as well as by some State
Governments that compared to the Legislative Assemblies the strength of the Legislative Councils was meager and that the Constitutional amendment should be availed of to increase that strength. Resolutions to this effect were passed by the Legislatures of Bombay, Madhya Pradesh, Madras, Mysore, Punjab and Uttar Pradesh. This Bill accordingly seeks lo provide for the creation of a Legislative Council for Andhra Pradesh and for increasing the strength of the Legislative Councils of the other States having such Councils. At present the strength of a Legislative Council bears, no relation either to the population or to the strength of the Legislative Assembly of the State. In the Bill it is proposed to fix the strength of each Legislative Council at roughly 30% of the strength of the corresponding Legislative Assembly, except in the case of Uttar Pradesh, and Bombay which have the largest Assemblies and in the case of Punjab which has the smallest. The following table sets out the present position, the States proposals and the proposals contained in the Bill in this respect Name of State Strength of Legislative Council Strength of Legislative Assembly. Present Slates proposal in the Bill 1. Uttar Pradesh 72 108 108 430 2. Bombay 72 108 396 3. Bihar 72 96 318 4.
Andhra Pradesh 96 90 301 5. Madhya Pradesh 72 96 90 288 6. West Bengal 51 75 75 252 7. Mysore 52 69 63 208 8. Madras 50 68 63 205 9. Punjab 40 51 154
An Act to provide for the creation of a Legislative Council for the State of Andhra Pradesh and the increasing of the strength of the Legislative Councils of the States having such Councils and for matters connected therewith. BE it enacted by Parliament in the Eighth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
This Act may be called the Legislative Councils Act, 1957
SECTION 02: DEFINITIONS
In this Act, unless the context otherwise requires,-
(a) each of the words and expressions defined in the Representation of the People Act, 1950-, but not defined in this Act, shall have the same meaning as in that Act:
(b) "sitting member" means a person who immediately before the commencement of this Act is a member of a Legislative Council
SECTION 3 Creation of a Legislative Council for Andhra Pradesh
(1) As from such date as the President may by order appoint ,1there shall be a Legislative Council for the State of Andhra Pradesh; and as from that date, in sub-clause (a) of clause (1) of Article 168 of the Constitution-, after the words "States of", the words "Andhra Pradesh" shall be inserted.
(2) In the said Council, there shall be 90 seats of which -
(a) the numbers to be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number to be filled by persons elected by the members of the Legislative Assembly of Andhra Pradesh in accordance with the provisions of sub-clause (d) of the said clause shall be 31; and
(c) the number to be filled by persons nominated by the Governor of Andhra Pradesh in accordance with the provisions of sub-clause (e) of that clause shall be 12.
(3) As soon as may be after the commencement of this Act, the President, after consultation with the Election Commission, shall by order, determine -
(a) the constituencies into which the State of Andhra Pradesh shall be divided for the purpose of elections lo the said Council under each of the sub -clauses (a), (b) and (c) of clause (3) of Article 171-;
(b) the extent of each constituency; and
(c) the number of seats to be allotted to each constituency.
(4) As soon as may be after such determination, steps shall be taken to constitute the said Council in accordance with the provisions of this Act and of the Representation of the People Act, 1950-, and the Representation of the People Act, 1951-.
SECTION 04: INCREASE IN THE STRENGTH OF THE BIHAR LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Bihar shall be increased from 72 to 96 and of those seats -
(a) the numbers to be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number to be Filled by persons elected by members of the Legislative Assembly of Bihar in accordance with the provisions of sub-clause (d) of the said clause shall be 34; and
(c) the number to be Filled by persons nominated by the Governor of Bihar in accordance with the provisions of sub-clause (e) of that clause shall be 12.
(2) The Delimitation of Council Constituencies (Bihar) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the First Schedule.
(3) As soon as may be after the commencement of this Act, elections shall be held to fill -
(a) the additional seats allotted to the several council constituencies by the said Order as modified by this Act; and
(b) the additional seats to be filled by the persons referred to in clause (b) of sub-section (1), as if those seats had become vacant.
(4) In order that, as. nearly as may be, one-third of the members Of the said Council may retire on the 6th May, 1958, and on the expiration of every second year thereafter, the Governor of Bihar shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the members to be elected to fill the additional seats under sub-section (3).
SECTION 05: INCREASE IN THE STRENGTH OF THE BOMBAY LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Bombay shall be increased to 108 and of those seats-
(a) the numbers lo be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number lo be filled by persons elected by the members of the Legislative Assembly of Bombay in accordance with the provisions of sub-clause (d) of the said clause shall be 42; and
(c) the number to be filled by persons nominated by the Governor of Bombay in accordance with the provisions of sub-clause (e) of that clause shall be 12.
(2) As from the commencement of this Act, the Delimitation of Council Constituencies (Bombay) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Second Schedule and in the said Order as so modified, any reference to the State of Bombay shall be construed as a reference to that State as formed by8 of the States Reorganisation Act, 1956.
(3) As from the commencement of this Act -
(a) every sitting member of the said Council representing immediately before such commencement any Council constituency specified in column I of the Table below shall be deemed to have been elected to the said Council by the Council constituency specified against that constituency in column 2 of the said Table if immediately before such commencement, he is an elector for an assembly constituency in the State of Bombay: TABLE Bombay City
(Graduates) Greater Bombay (Graduates). Ahmedabad City (Graduates) Gujarat (Graduates). Northern Division
(Graduates) Poona City (Graduates) ... ... }_ Maharashtra (Graduates). Southern Division (Graduates), ...... Bombay
City (Teachers) ...... Poona City (Teachers) ... ... Greater Bombay -cum-Maharashtra (Teachers). Central Division
(Teachers) ... ... Southern Division (Teachers) ... ... Ahmedabad City (Teachers) ... ... Gujarat (Teachers). Northern
Division (Teachers) ... ... Bombay City (Local Authorities) ... Greater Bombay-cum-Maharashtra West (Local
Authorities). Ahmedabad City (Local Authorities) ... ... Ahmedabad District (Local Authorities) ... ... Gujarat North
(Local Authorities). Mehsana -cum-Banas Kantha (Local Authorities) ... Baroda-cum-Arnreli (Local Authorities) ... ...
Gujarat South(Local Broach-cum-Panch Mahals (Local Authorities) Authorities). Kaira (Local Authorities) ... ... Surat
(Local Authorities) ... ... East Khandesh (Local. Authorities) ... ...Maharashtra North (Local Nasik (Local Authorities) ... ... Authorities). Ahmedanagar-cum-West Khandesh (Local Authorities) Poona City (Local Authorities) ... ...I Maharashtra South Poona (Local Authorities) ... ... (Local Authorities). Sholapur (Local
Authorities) ... ... North Satara (Local Authorities) ... .. Kolaba-cum-Thana (Local Authorities) :.. ...Maharashtra North
(Local Ratnagiri-cum-Kanara (Local Authorities) ... ... Authorities) Kolhapur-cum-South Satara (Local Authorities) ...
(b) every sitting member of the said Council elected by the members of the Legislative Assembly of the former State of Bombay and every sitting member of the said Council chosen in pursuance of clause (b) of sub -section (2) of section 34
of the States Reorganisation Act, 1956 , shall be deemed to have been duly elected by the members of the Legislative Assembly of the present State of Bombay if immediately before such commencement he is an elector for an assembly constituency in the State of Bombay.
(4) Every sitting elected member of the said Council who is not deemed to have been elected thereto by virtue of clause (a) or clause (b) of sub-section (3) shall, as from the commencement of this Act cease to be a member of the said Council.
(5) As soon as may be after such commencement, elections shall be held to fill such of the seats allotted to the several Council constituencies by the Delimitation of Council Constituencies (Bombay) Order, 1951, as modified by this Act and such of the seats to be filled by persons referred to in clause (b) of subsection
(1) as are then vacant, as if those seats had then become vacant.
(6) The said Council shall be deemed to have been first constituted on the date on which the Legislative Council of the former State of Bombay was first constituted.
(7) In order that, as nearly as may be, one-third of the members of the said Council may retire on the 24th April, 1958, and on the expiration of every second year thereafter, the Governor of Bombay shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the sitting members chosen in pursuance of clause (b) of sub-section (2) of Section
34 of the States Reorganisation Act, 1956, and of the members to be elected under sub-section (5) of this section.
(8)Section 34 of the States Reorganisation Act, 1956, shall be amended, and shall be deemed always to have been amended, as follows :-
(a) in sub-section (2) for the words, brackets and figures 'Until the said Council has been reconstituted in accordance with the provisions of sub-sections (4) and (5) of this section and summoned to meet for the first time, the words 'Until otherwise provided by law' shall be substituted;
(b) sub-sections (3), (4) and (5) shall be omitted.
(9) In this section, the expression "the former State of Bombay" means the State of Bombay as it existed immediately before the 1st day of November, 1956.
SECTION 06: INCREASE IN THE STRENGTH OF THE MADHYA PRADESH LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council for the State of Madhya Pradesh to be constituted under section 33 of the States Reorganisation Act, 1956, shall be increased from 72 as fixed by subsection (2) of that section 90.
(2) _The said section shall be amended as follows:-
(a) in sub-section (2),-
(i) for the figures "72", the figures "90" shall be substituted;
(ii) in clause (a), for the figures and word "24, 6 and 6", the figures and word "31, 8 and 8" shall be substituted;
(iii) in clause (b), for the figures "24", the figures "31" shall be substituted;
(b) in sub-section (3), for the words "this Act", the words and figures "the Legislative Councils Act, 1957" shall be substituted; and
(c) in sub-section (4), -
(i) for the words "the appointed day", the words "such commencement" shall be substituted; and (ii) the proviso shall be omitted.
SECTION 07: INCREASE IN THE STRENGTH OF THE MADRAS LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Madras shall be increased from 50 to 63 and of those seats -
(a) the numbers to be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number to be filled by persons elected by the members of the Legislative Assembly of Madras in accordance with the provisions of sub -clause (d) of the said clause shall be 21: and
(c) the number to be filled by persons nominated by the Governor of Madras in accordance with the provisions of sub-clause (e) of that clause shall be 9.
(2)The Delimitation of Council Constituencies (Madras) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Third Schedule.
(3) As soon as may be after the commencement of this Act,-
(a) elections shall be held to fill -
(i) the additional seats allotted to the local authorities' constituencies and the teachers' constituency by the said Order as modified by this Act; and
(ii) the additional seats to be filled by the persons referred to in clause (b) of sub-section (1), as if those seats had become vacant;
(b) one person shall be nominated by the Governor of Madras to fill the additional seat under clause (c) of the said sub-section.
(4) In order that, as nearly as may be one-third of the members of the said Council may retire on the 20th April, 1958, and on the expiration of every second year thereafter, the Governor of Madras shall, after consultation with the Election Commission, make by order, such provisions as he thinks fit in regard to the terms of office of the members to be elected under clause (a) of sub-section (3) and of the member to be nominated under clause (b) of that sub-section.
SECTION 08: INCREASE IN THE STRENGTH OF THE MYSORE LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Mysore shall be increased to 63 and of those seats -
(a) the numbers to be filled by persons elected by electorates referred to in sub-clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number lo be filled by persons elected by the members of the Legislative Assembly of Mysore in accordance with the provisions of sub -clause (d) of the said clause shall be 21; and
(c) the number to be Filled by persons nominated by the Governor of Mysore in accordance with the provisions of sub-clause (e) of that clause shall be 9.
(2) As from the commencement of this Act, the Delimitation of Council Constituencies (Mysore) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Fourth Schedule and in the said Order as so modified, a reference to the State of Mysore shall be construed as a reference to that State as formed by section 7 of the States Re-organisation Act, 1956.
(3) As from the commencement of this Act,-
(a) every sitting member of the said Council representing immediately before such commencement a Council constituency specified in column I of the Table below shall be deemed to have been elected to the said TABLE 1 2 Mysore (Graduates) constituency ... Mysore South (Graduates) constituency. Mysore (Teachers) constituency ...
Mysore South (Teachers) constituency. Kolar (Local Authorities) constituency ...Mysore South -East (Local Tumkur (Local Authorities) constituency Authorities) constituency. Bangalore (Local Authorities) constituency Hassan (Local Authorities) constituency Mysore South (Local Authorities) Mandya (Local Authorities) constituency ... constituency.
Mysore (Local Authorities) constituency Chickmagalur (Local Authorities) constituency Mysore South-West (Local Shimoga (Local Authorities) constituency ... Authorities) constituency. Chitaldrug-cum-Bellary (Local Authorities) constituency
(b) every sitting member of the said Council elected by the members of the Legislative Assembly of the former State of Mysore, every sitting member of the said Council chosen in pursuance of clause (b) of sub-section (2) of section 36 of the States Reorganisation Act, 1956, and the sitting member of the said Council specified by the Chairman of the Legislative Council of Madras under sub-rule (7) of rule 4 of the States Reorganisation (Elections to Provisional State Legislatures) Rules, 1956, shall be deemed to have been duly elected by the members of the Legislative Assembly of the present State of Mysore; and
(c) every sitting member of the said Council nominated by the Rajpramukh of the former State of Mysore shall be deemed to have been nominated to the said Council by the Governor of the present State of Mysore.
(4) The three members who, immediately before the 1st Novemer, 1956, were members of the l.egislative
Council of Bombay and became on that date members of the Legislative Council of Mysore by virtue of sub-rule (7) of rule 4 of the States Reorganisation (Elections to Provisional State Legislatures) Rules, 1956, shall be deemed to have been elected to the Legislative Council of Mysore by the Mysore North- West (Local Authorities) Constituency.
(5) As soon as may be after the commencement of this Act, elections shall be held to fill such of the seats allotted. to the several council constituencies by the Delimitation of Council Constituencies (Mysore) Order, 1951, as modified by this Act and such of the seats to be filled by persons referred to in clause (b) of sub-section (1) as are then vacant, as if I those seats had then become vacant.
(6) As soon as may be after such commencement, the vacancies in the seats allotted under clause (c) of sub-section (1) shall be filled by nomination by the Governor.
(7) The said Council shall be deemed to have been first constituted on the date on which the Legislative Council of the former State of Mysore was first constituted.
(8) In order that, as nearly as may be, one-third of the members of the said Council may retire on the [13th May 1959] and on the expiration of every second year thereafter, the Governor of Mysore shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the sitting i members chosen in pursuance of clause (b) of sub-section (2) of Section 36 of the States Reorganisation Act, 1956, and of the members to be elected and nominated under sub-sections (5) and (6) of this section.
(9)Section 36 of the States Reorganisation Act, 1956, shall be amended, and shall be deemed always to have been amended, as follows :-
(a) in sub-section (2) for the words, brackets and figures "Until the said Council has been reconstituted in accordance with the provisions of sub-sections (3) and (4) of this section and summoned to meet for the first time", the words "Until otherwise provided by law" shall be substituted; and
(b) sub-sections (3) and (4) shall be omitted.
(10) In this section, the expression2[the former State of Mysore' means the State of Mysore as it existed immediately before the 1st day of November, 1956.
SECTION 09: INCREASE IN THE STRENGTH OF THE PUNJAB LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Punjab shall be increased to 51 and of those seats -
(a) the numbers to be filled by persons elected by electorates referred to in sub-clauses (a), (b) and (c) of clause (3) of article 171 -shall be and respectively;
(b) the number to be filled by persons elected by the members of the Legislative Assembly of Punjab in accordance with the provisions of sub -clause (d) of the said clause shall be 18; and
(c) the number to be filled by persons nominated by the Governor of Punjab in accordance with the provisions of sub-clause (e) of that clause shall be 8.
(2) As from the commencement of this Act, the Delimitation of Council Constituencies (Punjab) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Fifth Schedule, and in the said Order as so modified, any reference to the State of Punjab shall be construed as a reference to that State as formed by section 2 of the States Reorganisation Act, 1956.
(3) As from the commencement of this Act,-
(a) every sitting member of the said Council representing immediately before such commencement any local authorities' constituency specified in column I of the Table below shall be deemed to have been elected to the said council by the local authorities' constituency specified against that constituency in column 2 of the said Table :-
TABLE 1 2 Ambala-cum-Karnal (Local Authorities) constituency. Punjab South (Local Authorities) constituency. Gurgaon-cum-Rohtak-cum-Hissar-cum-Simla (Local Punjab South (Local Authorities) constituency, Authorities) constituency. Hoshiarpur-cum-Kangra-cum-Gurdaspur (Local Auth- Punjab North (Local Authorities) constituency.
Authorities) constituency , Jullundur-cum-Ferozepore-cum-Amritsar-cum- Punjab North (Local Ludhiana (Local Authorities) constituency. Authorities) constituency.;
(b)every sitting member of the said Councilo representing immediately before such commencement the graduates' constituency or the teachers' constituency shall be deemed to have been elected to the said Council by that constituency as altered by virtue of sub-section (2);
(c) every sitting member of the said Council elected by the members of the Legislative Assembly of the former State of Punjab and every sitting member of the said Council elected under clause (b) of sub-section (2) of Section 37 of the States Reorgainsation Act, 1956, shall be deemed to have been duly elected by the members of the Legislative Assembly of the present State of Punjab.
(4) As soon as may be after such commencement, elections shall be held to fill -
(a) the additional seats allotted to the several council constituencies by the Delimitation of Council Constituencies (Punjab) Order, 1951, as modified by this Act;
(b) the additional seats to be filled .by persons referred to in clause (b) of sub-section (1), as if those seats had become vacant,
(5) The said Council shall be deemed to have been first constituted on the date on which the Legislative Council of the former State of Punjab was first constituted.
(6) In order that, as nearly as may be, one-third of the members of the said Council may retire on the 26th April, 1958, and on the expiration of every second year thereafter the Governor of Punjab shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the sitting members elected under clause (b) of sub-section (2) of section 37 of the
States Reorganisation Act, 1956, and of the members to be elected under sub-section (4) of this section.
(7)Section 37 of the States Reorganisation Act, 1956, shall be amended, and shall be deemed always to have been amended, as follows :-
(a) in sub-section (2), for the words, brackets and figures "Until the said Council has been re-constituted in accordance with the provisions of sub-sections (3) and (4) of this section and of any other law for the time Being in force and has been summoned to meet for the first time", the words "Until otherwise provided by law" shall be substituted;
(b) sub-sections (3) and (4) shall be omitted.
(8) In this section the expression "the former State of Punjab" means the Slate of Punjab as it existed immediately before the 1st day of November, 1956.
SECTION 10: INCREASE IN THE STRENGTH OF THE UTTAR PRADESH LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of Uttar Pradesh shall be increased from 72 to 108 and of those seats-
(a) the numbers to be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number to be filled by persons elected by the members of the Legislative Assembly of Uttar Pradesh in accordance with the provisions of sub-clause (d) of the said clause shall be 39; and
(c) the number to be filled by persons nominated by the Governor of Uttar Pradesh in accordance with the provisions of sub-clause (e) of that clause shall be 12.
(2)The Delimitation of Council Constituencies (Uttar Pradesh) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Sixth Schedule.
(3) As from the commencement of this Act,-
(a) every sitting member of the said Council representing immediately before such commencement a graduates' constituency or a teachers' constituency the extent of which is altered by virtue of sub-section (2) shall be deemed to have been elected to the said Council by that constituency as so altered;
(b) every sitting member of the said Council representing immediately before such commencement any local authorities' constituency specified in column I of the Table below shall be deemed to have been elected to the said Council by the local authorities' constituency specified against that constituency in column 2 of the said TABLE _ " 1 2
Uttar Pradesh North-West (Local Authorities) - Meerut (Local constituency. Authorities) constituency. Uttar Pradesh North-East (Local Authorities) Rohilkhand (Local constituency. Authorities) constituency. Uttar Pradesh West (Local Authorities) Agra (Local constituency. Authorities) constituency. Uttar Pradesh Central (Local Authorities) Lucknow (Local constituency. Authorities) constituency. Uttar Pradesh South (Local Authorities) Allahabad (Lopal constituency. Authorities) constituency. Uttar Pradesh East (Local Authorities) Varanasi (Local constituency. Authorities) constituency.
(4) As soon as may be after such commencement, elections shall be held to fill-
(a) the additional seats allotted to the several council constituencies by the said Order as modified by this Act; and'
(b) the additional seats to be filled by persons referred to in clause (b) of sub-section (1) as if those seats had become vacant.
(5) In order that, as nearly as may be, one-third of the members of the said Council may retire on 5th May, 1958, and on the expiration of every second year thereafter the Governor of Uttar Pradesh shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the members to be elected under sub-section (4).
SECTION 11: INCREASE IN THE STRENGTH OF THE WEST BENGAL LEGISLATIVE COUNCIL
(1) The total number of seats in the Legislative Council of West Bengal shall be increased from 51 to 75 and of those seats -
(a) the numbers to be filled by persons elected by the electorates referred to in sub -clauses (a), (b) and (c) of clause (3) of Article 171-shall be and respectively;
(b) the number, to be filled by persons elected by the members of the Legislative Assembly of West Bengal in accordance with the provisions of sub-clause (d) of the said clause shall be 27; and
(c) the number to be filled by persons nominated by the Governor of West Bengal in accordance with the provisions of sub -clause (e) of that clause shall be 9.
(2)The Delimitation of Council Constituencies (West Bengal) Order, 1951, shall, until other provision is made by law, have effect subject to the modifications directed by the Seventh Schedule.
(3) As from the commencement of this Act,-
(a) every sitting member of the said Council representing immediately before such commencement of the Calcutta (Graduates) Constituency and every such member representing the Calcutta (Teachers) Constituency, the extent of which is altered, by virtue of sub -section (2) shall be deemed to have been elected to the said Council respectively by the Calcutta (Graduates) Constituency and the Calcutta (Teachers) Constituency as so altered; (b) every sitting member of the said Council representing immediately before such commencement any of the Council constituencies specified in column I of the Table below shall be deemed to have been elected to the said Council by the Council constituency specified against that constituency in column 2 of the said Table:- TABLE 1 2 West Bengal South
(Graduates) constituency. West Bengal (Graduates) constituency. West Bengal West (Graduates) constituency. West Bengal (Graduates) constituency. West Bengal North (Graduates) constituency. West Bengal (Graduates) constituency. Burdwan Division (Teachers) constituency. West Bengal (Teachers) constituency. Presidency Division South (Teachers) constituency. West Bengal (Teachers) constituency. Presidency Division North (Teachers) constituency. West Bengal (Teachers) constituency. Darjeeling (Local Authorities) constituency. West Bengal North (Local Authorities) constituency. West Bengal North (Local Authorities) constituency. West Bengal North (Local Authorities) constituency. Nadia-Murshidabad (Local Authorities) constituency. West Bengal East (Local Authorities) constituency, i Calcutta -24 -Parganas (Local Authorities) constituency. West Bengal South (Local Authorities) constituency, HoogIy -
Howrah (Local Authorities) constituency. West Bengal Central (Local Authorities) constituency. Burdwan Division North (Local Authorities) constituency.
- West Bengal West (Local Authorities) constituency. (4) As soon as may be after such commencement elections shall be held to fill - ., '
(a) the additional seats allotted to the several council constituencies by the said Order as modified by this Act: and
(b) the additional seats to be filled by persons referred to in clause (b) of sub-section (1), as if those seats had become vacant.
(5) .In older that, as nearly as may be, one-third of the members of the said Council may retire on the 4th June 1938, anion the expiration of every second year thereafter the Governor of West Bengal shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the members to be elected under sub-section (4).
SECTION 12: AMENDMENT OF ACT 43 OF 1950
[Repealed by the Repealing and Amending Act, 1960 (58 of 1960), section 3 and First Schedule.]
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