(2)[ The [Central Government] [Substituted by Punjab Act 44 of 1953, Section 3.] shall from time to time, and after such consultation with the Board or as it considers proper, select [twenty constituencies] [Substituted by Punjab Act 1 of 1959, Section 20(b).] and the constituencies so selected shall be plural constituencies, each returning two members of whom one shall be a Sikh belonging to any of the Scheduled Castes notified as such under Article 341 of the Constitution of India and the other shall be a Sikh who does not belong to any of those Scheduled Castes].
