23. Allocation of seats in the House of the People.
- In the House of the People to be constituted after commencement of this Act, there shall be allotted, -(a)nine seats to the State of Haryana of which two seats shall be reserved for the Schedule Castes;(b)thirteen seats to the State of Punjab of which three seats shall be reserved for Scheduled Castes;(c)six seats to the Union Territory of Himachal Pradesh of which one seat shall be reserved for the Scheduled Castes; and(d)one seat to the Union Territory of Chandigarh which shall form one Parliamentary constituency.
