Section 8A(2) in The Representation Of The People Act, 1950
(2)As soon as may be after the deferment order in respect of a State is rescinded under sub-section (1), the Election Commission may, by order, determine—(a)the parliamentary constituencies into which such State to which more than one seat is allotted in the First Schedule shall be divided;(b)the extent of each constituency; and(c)the number of seats, if any, reserved for the Scheduled Castes or the Scheduled Tribes.
