- If any of the electoral bodies referred to in [clauses (b) to (e) of sub-section (1) of section 4] [Words, figures, letters and brackets substituted for the words, figure, letters and brackets 'clauses (c) to (h) of section 4' by West Bengal Act 16 of 1954.] does not, by such date as may be prescribed by rule made in that behalf under section 33, elect a person to be a member of the Council, the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall nominate a member in his place; and any person so nominated shall be deemed to be a member as if he had been duly elected by such body.
