Section 35(3) in The States Reorganisation Act, 1956
(3)The two sitting members of the said Council representing the West Coast (Local Authorities) Constituency [***] [Certain words omitted by Act 67 of 1956, Section 2, (with retrospective effect)], and such two of the eighteen sitting members elected by the members of the Legislative Assembly, as the Chairman of the said Council shall by order specify, shall, on the appointed day, cease to be members of the said Council.
