(2)In the Representation of the People Act, 1950 (43 of 1950).--(a)in section 7, the following proviso shall be inserted at the end, namely:--"Provided that for the period referred to in clause (2) of article 371A, the total number of seats allotted to the Legislative Assembly of Nagaland shall be 46, of which--(a)six seats shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council referred to in that article from amongst themselves in such manner as the Governor, after consulting that council, may by notification in the Official Gazette specify, and(b)the remaining forty seats shall be filled by persons chosen by direct election from assembly constituencies in the rest of the State of Nagaland.";(c)in the Second Schedule, after entry 14, the following entry shall be inserted, namely:--"15. Nagaland ...60 (for the period referred to in clause (2) of article 371A, 46).
