(4)The persons to represent the States of [Tamil Nadu] [Substituted by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for " Madras" (w.e.f. 14.1.1969).] and [Kerala] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, " Travancore-Cochin".] shall be elected or nominated as may be prescribed
