Section 5(c) in The Representation of the People Act, 1951
(c)in the case of any other seat, he is an elector for any Assembly constituency in that State: Provided that for the period referred to in clause (2) of article 371A, a person shall not be qualified to be chosen to fill any seat allocated to the Tuensang district in the Legislative Assembly of Nagaland unless he is a member of the regional council referred to in that article.
