Section 7(1) in The Representation Of The People Act, 1950
(1)Subject to the provisions of [sub-sections (1A), (1B) and (1C), the total number of seats in the Legislative Assembly of each State specified in the Second Schedule, to be filled by persons chosen by direct election from assembly constituencies, and the number of seats, if any, to be reserved for the Scheduled Castes and for the Scheduled Tribes of the State, shall be as shown in that Schedule:Provided that for the period referred to in clause (2) of article 371A, the total number of seats allotted to the Legislative Assembly of the State of Nagaland shall be fifty-two, of which—(a)twelve seats shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council, referred to in that article, from amongst themselves in such manner as the Governor, after consulting that Council may, by notification in the Official Gazette, specify, and(b)the remaining forty seats shall be filled by persons chosen by direct election from assembly constituencies in the rest of the State.
