Section 7(3) in The Legislative Councils Act, 1957
(3)As soon as may be after the commencement of this Act,--(a) elections shall be held to fill--(i) the additional seats allotted to the local authorities' constituencies and the teachers' constituency by the said Order as modified by this Act; and(ii)the additional seats, to be filled by the persons referred to in clause (b) of sub- section (1), as if those seats had become vacant;(b)one person shall be nominated by the Governor of Madras to fill the additional seat under clause (c) of the said sub- section.
