Section 1340 in The Two-Member Constituencies (Abolition) Act, 1961
1340.
In pursuance of Articles 330 and 332 of the Constitution, seats have been reserved for the Schedule Castes and the Schedule Tribes in the House of the People and the State Legislative Assemblies. Such reservation has generally been made in the two-member constituencies, though in a few cases, seats have been reserved in single constituencies also. In each two member constitutency, one seat is reserved for the Schedule Castes or, as the case may be, for the Scheduled Tribes.2. There has been considerable criticism against the system of reservation of seats in two member constituencies and the suggestion has often been made that all the seats reserved for the Scheduled Castes and the Scheduled Tribes should be provided for in single-member constituencies and that there should be no two member constituencies at all. Members of Schedule Castes and Schedule Tribes generally favour small single-member constituencies which involves less expenditure and trouble. Double member constituencies are inconvenient and cumbersome and Assembly constituencies into two single-member constituencies, of which one should be reserved for the Schedule Castes or, as the case may be for the Scheduled Tribes. The Bill seeks to achieve this object. " - Gazette of India, 1960, Extra, Pt. II - Section 2, p. 944.[9th March, 1961]An Act to provide for the abolition of two-member parliamentary and assembly constituencies and for the creation of single-member constituencies in their place.BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-
