Section 6(b) in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956
(b)if on such redetermination the number of reserved seats of any class in any State is found to be different from the number fixed in Final Order No. 1 of the former Delimitation Commission, to make such amendments in any of the orders made by that Commission under section 8 of the Delimitation Commission Act, 1952 (81 of 1952 ), as may be necessary for the purpose of giving proper representation to the Scheduled Castes or the Scheduled Tribes, as the case may be, of that State; and
