Section 19(2) in The Bombay Reorganisation Act, 1960
(2)For the purpose of giving effect to the provisions of sub-section (1), the Election Commission shall determine in the manner hereinafter provided-(a)the number of seats to be reserved for the scheduled castes and the scheduled tribes of the State in the Legislative Assembly, having regard to the relevant provisions of the Constitution;(b)the assembly constituencies into which the State shall be divided, the extent of, and the number of seats to be allotted to, each such constituency, and the number of seats, if any, to be reserved for the scheduled castes or the scheduled tribes of the State in each such constituency; and(c)the adjustments in the boundaries and description of the extent of the parliamentary constituencies in the State that may be necessary or expedient.
