8. Increase in the strength of the Mysore Legislative Council.(1) The total number of seats in the Legislative Council of Mysore shall be increased to 63 and of those seats--(a) the numbers to be filled by persons elected by electorates referred to in sub- clauses (a), (b) and (c) of clause (3) of article 171 shall be 21, 6 and 6 respectively;
(b)the number to be filled by persons elected by the members of the Legislative Assembly of Mysore in accordance with the provisions of sub- clause (d) of the said clause shall be 21; and(c)the number to be filled by persons nominated by the Governor of Mysore in accordance with the provisions of sub- clause (e) of that clause shall be 9.(2)As from the commencement of this Act, the Delimitation of Council Constituencies (Mysore) Order, 1951 , shall, until other provision is made by law, have effect subject to the modifications directed by the Fourth Schedule, and in the said Order as so modified, a reference to the State of Mysore shall be construed as a reference to that State as formed by section 7 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 a 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:-- TABLE
