(aa) 5[ the reference in the opening paragraph of sub- section (1) of section 33 to" an elector of the constituency as proposer" shall be construed as a reference to" ten per cent of the elected members or of the members of the legislative Assembly of a State or of the members of the electoral college of a Union territory, as the case may be, or ten members concerned, whichever is less, as proposers". Provided that where as a result of the calculation of the percentage referred to in this clause, the number of members arrived at is a fraction and if the fraction so arrived at is more than one- half it shall be counted as one, and if the fraction so arrived at is less than one- half it shall be ignored,]