Section 50 in The Constitution of Jammu and Kashmir
50. Composition of Legislative Council.
(1)Legislative Council shall consist of thirty-six members, chosen in the manner provided in this section.(2)Eleven members shall be elected by the members of the Legislative Assembly from amongst persons who are residents of the Province of Kashmir and are not members of the Legislative Assembly:Provided that of the members so elected, at least one shall be a resident of Tehsil Ladakh and at least one shall be a resident of Tehsil Kargil.(3)Eleven members shall be elected by the members of the Legislative Assembly from amongst persons who are residents of the Province of Jammu and are not members of the Legislative Assembly :Provided that of the members so elected, at least one shall be a resident of Doda District and at least one shall be a resident of Poonch District.(4)One member shall be elected by each of the following electorates, namely -(a)the members of municipal council, town area committees and notified area committees in the Province of Kashmir ;(b)the members of municipal council, town area committees and notified area committees in the Province of Jammu ;[***] [Clauses (c) and (d) omitted by the Constitution of Jammu and Kashmir (Fifth Amendment) Act, 1963.](5)Two members shall be elected by each of the following electorates, namely(a)the members of the Panchayats and such other local bodies in the Province of Kashmir as the 2Governor may by order specify ;(b)the members of the Panchayats and such other local bodies in the Province of Jammu as the 2Governor may by order specify.(6)[Eight] [Substituted by the Constitution of Jammu and Kashmir (Fifth Amendment) Act, 1963.] members shall be nominated by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], not more than three of whom shall be persons belonging to any of the socially or economically backward classes in the State, and the others shall be persons having special knowledge or practical experience in respect of matters such as literature, science, art, co-operative movement and social service.(7)Elections under sub-sections (2) and (3) shall be held in accordance with the system of proportional representation by means of the single transferable vote.General Provisions
