Section 12 in The Representation Of The People Act, 1950
12. Power to alter or amend orders.—
(1)The President may, from time to time, after consulting the Election Commission, by order, alter or amend any order made by him under section 11.(2)An order under sub-section (1) may contain provisions for the allocation of any member representing any Council constituency immediately before the making of the order to any constituency delimited a new or altered by the order and for such other incidental and consequential matters as the President may deem necessary.
