Section 27(3) in The Representation Of The People Act, 1950
(3)For the purpose of elections to the Legislative Council of a State in the graduates’ constituencies and the teachers’ constituencies, the State Government concerned may, with the concurrence of the Election Commission, by notification in the Official Gazette, specify—(a)the qualifications which shall be deemed to be equivalent to that of a graduate of a university in the territory of India, and(b)the educational institutions within the State not lower in standard than that of a secondary school.
