(5)The members to be nominated by the Governor under sub-clause (e) of clause (3) shall consist of persons having special knowledge or practical experience in respect of such matters as the following, namely:Literature, science, art, co-operative movement and social service.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this amendment pertains to the upper limit of the State’s Legislative Council’s membership. According to the suggestion, the largest number of members was changed to one-third or 33% of the total number of members of the legislative assembly. Also Refer ]
