(1)The total number of seats to be filled by persons chosen by direct election in the Legislative Assembly of Nagaland shall be 60:Provided that for the period referred to in clause (2) of article 371A, the total number of seats in the Legislative Assembly of Nagaland shall be [52] [Substituted by Act 61 of 1968, Section 3, for "46"], of which--(a)[twelve seats] [Substituted by Act 61 of 1968, s. 3, for "six seats"] shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council from amongst themselves in such manner as the Governor, after consulting that council, may by notification in the Official Gazette specify, and(b)the remaining forty seats shall be filled by persons chosen by direct election from assembly constituencies in the rest of the State of Nagaland.(2)In the Representation of the People Act, 1950 (43 of 1950).--(a)in section 7, the following proviso shall be inserted at the end, namely:--"Provided that for the period referred to in clause (2) of article 371A, the total number of seats allotted to the Legislative Assembly of Nagaland shall be 46, of which--(a)six seats shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council referred to in that article from amongst themselves in such manner as the Governor, after consulting that council, may by notification in the Official Gazette specify, and(b)the remaining forty seats shall be filled by persons chosen by direct election from assembly constituencies in the rest of the State of Nagaland.";(c)in the Second Schedule, after entry 14, the following entry shall be inserted, namely:--"15. Nagaland ...60 (for the period referred to in clause (2) of article 371A, 46).(3)In the Representation of the People Act, 1951 (43 of 1951), in section 5, in clause (c), the following proviso shall be inserted at the end, namely:--"Provided that for the period referred to in clause (2) of article 371A, a person shall not be qualified to be chosen to fill any seat allocated to the Tuensang district in the Legislative Assembly of Nagaland unless he is a member of the regional council referred to in that article.".(4)The Election Commission shall delimit the assembly constituencies in accordance with the provisions of the Constitution on the basis of the latest census figures, and in doing so the Commission shall have regard to the following provisions, namely:--(a)all constituencies shall, as far as practicable, consist of geographically compact areas, and in delimiting them, regard shall be had to physical features, existing boundaries of administrative units, facilities of communication, public convenience and linguistic affinities of the people,(b)all constituencies shall be single-member constituencies, and(c)the population of each constituency shall not, as far as practicable, be more than six thousand.
