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Union of India - Section

Section 81 in Constitution of India, 1950

81. Composition of the House of the People.

(1)[Subject to the provisions of article 331] [Substituted by the Constitution (Thirty-fifth Amendment) Act, 1974, Section 4, for " Subject to the provisions of article 331" (w.e.f. 1.3.1975).] [* * *] [The words and figure " and paragraph 4 of the Tenth Schedule" omitted by the Constitution (Thirty-sixth Amendment) Act, 1975, Section 5 (w.e.f. 26.4.1975).], the House of the People shall consist of-
(a)not more than [five hundred and thirty members] [Substituted by the Goa, Daman and Diu Reorganisation Act, 1987 (18 of 1987), Section 63, for " Five hundred and twenty-five members" (w.e.f. 30.5.1987).] chosen by direct election from territorial constituencies in the States, and
(b)not more than [twenty members] [Substituted by the Constitution (Thirty-first Amendment) Act, 1973, Section 2, for " twenty-five members" .] to represent the Union territories, chosen in such manner as Parliament may by law provide.
(2)For the purposes of sub-clause (a) of clause (1),-
(a)there shall be allotted to each State a number of seats in the House of the People in such manner that the ratio between that number and the population of the State is, so far as practicable, the same for all States; and
(b)each State shall be divided into territorial constituencies in such manner that the ratio between the population of each constituency and number of seats allotted to it is, so far as practicable, the same throughout the State:
[Provided that the provisions of sub-clause (a) of this clause shall not be applicable for the purpose of allotment of seats in the House of the People to any State so long as the population of that State does not exceed six millions.] [Inserted by the Constitution (Thirty-first Amendment) Act, 1973, Section 2.]
(3)In this article, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published:[Provided that the reference in this clause to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year [2026] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 15 (w.e.f. 3.1.1977).] [have been published,] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 15 (w.e.f. 3.1.1977).] ][be construed,-
(i)for the purposes of sub-clause (a) of clause (2) and the proviso to that clause, as a reference to the 1971 census; and
(ii)for the purposes of sub-clause (b) of clause (2), as a reference to the [2001][census.] [Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 3, for " be construed as a reference to the 1971 census" (w.e.f. 21.2.2002).]
Additional Information ▼
[Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 3, for " be construed as a reference to the 1971 census" (w.e.f. 21.2.2002).]
Note.-Paragraph 2 of the Constitution (Removal of Difficulties) Order No. VIII as amended by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule, provides as follows:For the period during which the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution or any parts thereof are administered by the President by virtue of sub-paragraph (2) of paragraph 18 of the said Schedule, the Constitution of India shall have effect subject to the following adaptations:In Article 81,-(a) in sub-Clause (b) of Clause (1), after the words " Union territories" , the words, letter and figures " and the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule" shall be inserted; and (b) to Clause (2), the following proviso shall be added, namely:-" Provided that the constituencies into which the State of Assam is divided shall not comprise the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule."