(1)Except as provided in sub-section (2) , the terms of office of the members specified in the First Schedule shall remain unaltered, that is to say, as indicated in that Schedule.(2)The term of office-(a)of one of the two members specified against serial number s 4 and 5 in Part I of the First Schedule shall be increased so as to expire on the 2nd day of April, 1958, and(b)of on of the seven members specified against serial numbers 7 to 13 in Part II of that Schedule shall be reduced so as to expire on the 2nd April, 1954.(3)The member whose term of office is to be increased under clause (a) of sub-section 20 and the member whose term of office is to be reduced under clause (b) of that sub-section shall be determined as soon as may be after the appointed day by lot drawn in such manner as the Chairman of the Council of States may direct.(4)The term of office of each of th three members to be elected by the elected members of the Legislative Assembly of Andhra under section 9 shall expire on the 2nd day of April, 1956.House Of The People
