Section 12 in The Jammu and Kashmir Reorganisation Act, 2019
12. Provision as to sitting members.
(1)Every sitting member of the House of the People representing a constituency which, on the appointed day by virtue of the provisions of section 10, stands allotted, with or without alteration of boundaries, to the successor Union territory of Jammu and Kashmir or Union territory of Ladakh, as the case may be, shall be deemed to have been elected to the House of the People by that constituency as so allotted.(2)The term of office of such sitting members shall remain unaltered.The Lieutenant Governor and The Legislative Assembly of Union territory of Jammu and Kashmir
