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Union of India - Section

Section 22 in The Punjab Reorganisation Act, 1966

22. Provision as to certain sitting members.

(1)On the appointed day, the sitting members of the Legislative Council of Punjab specified in the Seventh Schedule shall cease to be members of that Council.
(2)On and from the appointed day, all sitting members of the Legislative Council of Punjab, other than those referred to in sub-section (1), shall continue to be members of that Council.
(3)Any of the sitting members continuing as aforesaid representing a council constituency the extent of which is altered by virtue of the provisions of section 21 shall be deemed to have been elected to the Legislative Council of Punjab by that constituency as so altered.
(4)Every sitting member of the said Council representing immediately before the appointed day any of the council constituencies specified in column (1) of the Table below shall be deemed to have been elected to the said Council by the council constituency specified against that constituency in column (2) of the said Table :-
(1) (2)
Punjab West Central Graduates Punjab Central Graduates.
Punjab East Central Graduates Punjab South Graduates.
Punjab West Central Teachers Punjab Central Teachers.
Punjab East Central Teachers Punjab South Teachers.
Patiala Local Authorities Patiala-cum-Rupar Local Authorities.
(5)The term of office of the members referred to in sub-section (2) shall remain unaltered.
(6)As soon as may be after the appointed day, elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the several council constituencies by the Delimitation of Council Constituencies (Punjab) Order, 1951 as amended by this Act, and to fill the vacancy existing on that day in the seats to be filled by persons elected by the members of the Legislative Assembly.
(7)The term of office of the three members so elected from Ferozepur Local Authorities' constituency, Jullundur Local Authorities' constituency and Ludhiana Local Authorities' constituency and of the member so elected by the members of the Legislative Assembly shall expire on the 26th day of April, 1968, and the term of office of the member so elected from Patiala-cum-Rupar Local Authorities' constituency shall expire on the 26th day of April, 1972.
(8)The person who immediately before the appointed day is the Chairman of the Legislative Council of Punjab shall continue to be the Chairman of that Council on and from that day.
(9)As soon as may be after the appointed day, the Legislative Council of Punjab shall choose one of its members to be the Deputy Chairman thereof.Delimitation Of Constituencies