If any of the electoral bodies referred to in[clauses (b) to (e) of sub-section (1) of section 4]does not, by such date as may be prescribed by rule made in that behalf under section 33, elect a person to be a member of the Council, the [State Government] shall nominate a member in his place; and any person so nominated shall be deemed to be a member as if he had been duly elected by such body.
