Section 6(a) in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956
(a)to redetermine, on the basis of the population figures notified under section 5 of this Act for any State, the number of seats to be reserved for the Scheduled Castes and Scheduled Tribes of that State in the House of the People and in the Legislative Assembly, if any, of that State, having regard to the relevant provisions of the constitution and of the States Reorganisation Act, 1956 (37 of 1956 );
