Section 24(3) in The States Reorganisation Act, 1956
(3)The eleven sitting members representing the States of Bhopal, Madhya Bharat and Vindhya Pradesh and such five of the 317 twelve sitting members representing the State of Madhya Pradesh as the Chairman shall by order specify shall, as from the appointed day, be deemed to have been duly elected to fill the sixteen seats allotted to the new State of Madhya Pradesh.
