Section 1253 in The Election Laws (Extension To Sikkim) Act, 1976
1253.
By the Constitution (Thirty-sixth Amendment) Act, 1975, which came into force on the 26th April, 1975, Sikkim has become a constituent unit of India as the 22nd State in the Indian Union. Section 3 of that Act inserted a new article 371F in the Constitution to provide inter alia that the sitting members of the Assembly for Sikkim formed as a result of the elections held in Sikkim in April, 1974 shall be deemed to be the members of the Legislative Assembly of the State of Sikkim duly elected under the Constitution, that until other provisions are made by Parliament by law, there shall be alloted to the State of Sikkim duly elected under the Constitution, that until other provisions are made by Parliament by law, there shall be allotted to the State of Sikkim one seat in the House of the People and that the representative of that State in the existing House of People shall be elected by the members of the Legislative Assembly aforeside. Section 4 of that Act amended the Fourth Schedule to the Constitution to allot one seat in the Council of States to that State.2. With a view to giving effect to the provisions of the Constitution (Thirty-sixth Amendment) Act, 1975, it was decided, in consulation with the Election Commission, that the Representation of the People Act, 1950 and the Representation of the People Act, 1951 should be extended, with necessary modifications, to the State of Sikkim. As Parliament was not in session and as it was necessary to extend those Acts so that the representatives of the State of Sikkim in Parliament could be elected without delay, the President promulgated on September 9, 1975, the Election Laws (Extension to Sikkim) Ordinance, 1975. This Bill seeks to replace that Ordinance.[26th January, 1976]An Act to provide for the extension of the Representation of the People Act, 1950 and the Representation of the People Act, 1951, to the State of Sikkim. BE it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:-
