Section 43A(3) in The Government Of Union Territories Act, 1963
(3)For the purpose of assisting in the performance of its functions under sub-section (2), the Election Commission shall associate with itself as associate members--(a)all the persons who, having been elected to the Legislative Assembly of the State of Assam from the Lungleh, Aijal East and Aijal West territorial constituencies, are members of that Assembly immediately before the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971); and(b)such three elected members of the District Council of the Mizo District as the Chairman thereof may nominate:Provided that none of the associate members shall have a right to vote or sign any decision of the Election Commission.
