Section 83(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)Where elections are held for the purpose of constituting the first Legislative Council under the Constitution in pursuance of the notifications issued under section 28, there shall be notified by the Government in the Gazette the names of the members elected for the various Council Constituencies and by the members of the Legislative Assembly at the said elections together with the names of any persons nominated by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu & Kashmir (Sixth amendment Act 1965.], as the case may be, under sub-section (6) of section 50 of the Constitution and upon the issue of such notification the Council shall be deemed to be duly constituted.
