(2)The number of seats reserved in any State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] for the Scheduled Castes or the Scheduled Tribes under clause (1) shall bear, as nearly as may be, the same proportion to the total number of seats allotted to that State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] in the House of the People as the population of the Scheduled Castes in the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] or of the Scheduled Tribes in the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] or part of the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.], as the case may be, in respect of which seats are so reserved, bears to the total population of the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.].
