Section 999999 in The Legislative Councils Act, 1957
999999. (b) every sitting member of the said Council elected by the members of the Legislative Assembly of the former State of Bombay and every sitting member of the said Council chosen in pursuance of clause (b) of sub- section (2) of section 34 of the States Reorganisation Act, 1956 (37 of 1956 ), shall be deemed to have been duly elected by the members of the Legislative Assembly of the present State of Bombay if immediately before such commencement he is an elector for an assembly constituency in the State of Bombay. (4) Every sitting elected member of the said Council who is not deemed to have been elected thereto by virtue of clause (a) or clause (b) of sub- section (3) shall, as from the commencement of this Act, cease to be a member of the said Council. (5) As soon as may be after such commencement, elections shall be held to fill such of the seats allotted to the several Council constituencies by the Delimitation of Council Constituencies (Bombay)
Order, 1951 , as modified by this Act and such of the seats to be filled by persons referred to in clause (b) of sub- section (1) as are then vacant, as if those seats had then become vacant.(6)The said Council shall be deemed to have been first constituted on the date on which the Legislative Council of the former State of Bombay was first constituted.(7)In order that, as nearly as may be, one- third of the members of the said Council may retire on the 24th April, 1958 , and on the expiration of every second year thereafter, the Governor of Bombay shall, after consultation with the Election Commission, make by order such provisions as he thinks fit in regard to the terms of office of the sitting members chosen in pursuance of clause (b) of sub- section (2) of section 34 of the States Reorganisation Act, 1956 (37 of 1956 ), and of the members to be elected under sub- section (5) of this section.(8)Section 34 of the States Reorganisation Act, 1956 , shall be amended, and shall be deemed always to have been amended, as follows:- -(a) in sub- section (2), for the words, brackets and figures Until the said Council has been reconstituted in accordance with the provisions of sub- sections (4) and (5) of this section and summoned to meet for the first time', the words' Until otherwise provided by law' shall be substituted;(b)sub- sections (3), (4) and (5) shall be omitted.(9)In this section, the expression' the former State of Bombay' means the State of Bombay as it existed immediately before the 1st day of November, 1956 .
