5. Increase in the strength of the Bombay Legislative Council.(1) The total number of seats in the Legislative Council of Bombay shall be increased to 108 and of those seats--(a) the numbers to be filled by persons elected by the electorates referred to in sub- clauses (a), (b) and (c) of clause (3) of article 171 shall be 36, 9 and 9, respectively;
(b)the number to be filled by persons elected by the members of the Legislative Assembly of Bombay in accordance with the provisions of sub- clause (d) of the said clause shall be 42; and(c)the number to be filled by persons nominated by the Governor of Bombay in accordance with the provisions of sub- clause (e) of that clause shall be 12.(2)As from the commencement of this Act, the Delimitation of Council Constituencies (Bombay) Order, 1951 , shall, until other provision is made by law, have effect subject to the modifications directed by the Second Schedule and in the said Order as so modified, any reference to the State of Bombay shall be construed as a reference to that State as formed by section 8 of the States Reorganisation Act, 1956 (37 of 1956 ).(3)As from the commencement of this Act--(a) every sitting member of the said Council representing immediately before such commencement any council constituency specified in column 1 of the Table below shall be deemed to have been elected to the said Council by the council constituency specified against that constituency in column 2 of the said Table if immediately before such commencement, he is an elector for an assembly constituency in the State of Bombay; TABLE
