Section 35(1) in The States Reorganisation Act, 1956
(1)In the Legislative Council of Madras, as from the appointed day, there shall be [50] [Substituted by Act 67 of 1956, Section 2, for "48" (with retrospective effect)] 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 [16, 6 and 4] [Substituted by Act 67 of 1956, Section 2, for "16, 4 and 4" (with retrospective effect)] respectively;(b)the number to be filled by persons elected by the members of the Legislative Assembly in accordance with the provisions of sub-clause (d) of the said clause shall be 16; and(c)the number to be filled by persons nominated by the Governor in accordance with the provisions of sub-clause (e) of that clause shall be 8.
