Section 7(1) in The Bombay Reorganisation Act, 1960
(1)The twelve sitting members of the Council of States representing the State of Bombay, whose names are specified in Part I of the Second Schedule, and such six of the nine sitting members elected to represent that State at the biennial elections held for the purpose of filling the vacancies existing on the 3rd day of April, 1961, as the Chairman of the Council of States shall be order specify shall, as from the appointed day, be de deemed to have been duly elected to fill eighteen of the nineteen seats allotted to the State of Maharashtra.
