Section 11 in The Representation Of The People Act, 1950
11. Delimitation of Council constituencies.—
As soon as may be after the commencement of this Act, the President shall, by order, determine—(a)the constituencies into which each State having a Legislative Council shall be divided for the purpose of elections to that Council under each of the sub-clauses (a), (b) and (c) of clause (3) of article 171;(b)the extent of each constituency; and(c)the number of seats allotted to each constituency.
