(1)In the Legislative Council of Madras there shall be 51 seats of which-(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 14, 4 and 4 respectively;(b)the number to be filled by persons elected by the members of the Legislative Assembly of Madras in accordance with the provisions of sub-clause (d) of these aid clause shall be 18; and(c)the number to be filled by persons nominated by the Governor of Madras in accordance with the provisions of sub-clause (e) of the said clause shall be 11;(a)the number of seats to be filled by persons elected by the electorates referred to in sub-clause (b) of clause (3) of article 171 shall be increased to 6, and(b)the number of seats to be filled by persons referred to in clause (c) of this sub-section shall be reduced to 9.(2)The two additional seats allotted under clause (a) of the proviso to sub-section (1) shall, for the purpose of filling them for the first time, be deemed to be seats rendered vacant by the members of the Legislative Council of Madras retiring on the expiration of their terms of office on the 20th day of April 1954.(3)The Third Schedule to the Representation of the People Act, 1950 (XLIII of 1950) shall,-(a)as from the appointed day and until the 21st day of April, 1954, stand amended as follows:-For the entry relating to Madras, the entry-
