(1)As from such [date] [15-8-1967: vide G&R 1987 dt. 23-12-66: This Notification has been rescinded by Notification No. G&R 1233 dt. 11-8-1967, Gazette of India, Ex., Pt. II, Section 3(i), p. 428] as the President may be order appoint, there shall be a Legislative Council for the new State of Madhya Pradesh.(2)In the said Council there shall be [90] [Substituted by Act 37 of 1957, Section 6(2), for "72"] seats of which--(a)the numbers to be filled by persons elected by the electorates referred to in sub-clauses (a), (b) and (c) of clause (3) of article 171 shall be [31, 8 and 8] [Substituted by Act 37 of 1957, Section 6(2), for "24, 6 and 6"] respectively;(b)the number to be filled by persons elected by the members of the Legislative Assembly in accordance with the provisions of sub-clause (d) of the said clause shall be [31] [Substituted by Act 37 of 1957, Section 6(2), for "24"]; and(c)the number to be filled by persons nominated by the Governor in accordance with the provisions of sub-clause (e) of that clause shall be 12.(3)As soon as may be after the commencement of [the Legislative Councils Act, 1957 (37 of 1957)] [Substituted by Act 37 of 1957, Section 6(2), for "this Act"], the President, after consultation with the Election Commission, shall by order determine--(a)the constituencies into which the said new State shall be divided for the purpose of elections to the Council under each of the sub-clauses (a), (b) and (c) of clause (3) of article 171;(b)the extent of each constituency; and(c)the number of seats allotted to each constituency.(4)As soon as may be after [such commencement] [Substituted by Act 37 of 1957, Section 6(2), for "the appointed day"], steps shall be taken to constitute the said Council in accordance with the provisions of this section and the provisions of the Representation of the People Act, 1950 (43 of 1950) and the Representation of the People Act, 1951 (43 of 1951). [* * * * *] [Proviso omitted by Act 37 of 1957, Section 6(2)]
