Section 999999(7) in The Legislative Councils Act, 1957
(7)In order that, as nearly as may be, one- third of the members of the said Council may retire on the 24th April, 1958 , and on the expiration of every second year thereafter, the Governor of Bombay shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the sitting members chosen in pursuance of clause (b) of sub- section (2) of section 34 of the States Reorganisation Act, 1956 (37 of 1956 ), and of the members to be elected under sub- section (5) of this section.
