Section 17(2) in The State Of Himachal Pradesh Act, 1970
(2)For the purpose of assisting it in the performance of its functions under sub-section (1) , the Election Commission shall associate with itself as associate members,----(a)[ all the persons (or as many of them as are available) having been elected from parliament constituencies in the Union territory of Himachal Pradesh, were members of the House of the People immediately before its dissolution by the order of the President published with notification No. 37/2/70/T, dated the 27th December, 1970, of the Lok Sabha Secretariat, in the Gazette of India, dated the 27th December , 1970, or if the delimitation of any consitencies is taken up after first constitution, following such dissolution, of the House of the People, all the member elected to such House (or as many of them as are available) from parliamentary constituencies in the State of Himachal Pradesh; and] [Substituted by Act 15 of 1971, Section 3 (w.e.f. 5-1-1971)](b)such six of the members of the Legislative Assembly of the existing Union territory of Himachal Pradesh or, as the case may be, of the State of Himachal Pradesh referred to in section 10 as the Speaker thereof may nominate:Provided that none of the associate members shall have a right to vote or to sign any decision of the Election Commission.
