(2) In the said Council, there shall be 90 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 31, 8 and 8 respectively;
(b) the number to be filled by persons elected by the members of the Legislative Assembly of Andhra Pradesh in accordance with the provisions of sub- clause (d) of the said clause shall be 31; and
(c) the number to be filled by persons nominated by the Governor of Andhra Pradesh in accordance with the provisions of sub- caluse (e) of that clause shall be 12.