Section 33(2) in The States Reorganisation Act, 1956

Central Government Act

(2) In the said Council there shall be 2[ 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 3[ 31, 8 and 8] respectively;

(b) the number to be filled by persons elected by the members of the Legislative Assembly in accordance with the provisions of sub- clause (d) of the said clause shall be 4[ 31]; and

(c) the number to be filled by persons nominated by the Governor in accordance with the provisions of sub- clause (e) of that clause shall be 12.

1. 15- 8- 1967: vide G and R 1987 dt. 23- 12- 66: This Notifn. has been rescinded by Notifn. No. G and R 1233 dt. 11- 8- 1967, Gaz. of India, Ex., Pt. II, Sec. 3 (i), p. 428. 2. Subs. by Act 37 of 1957, s. 6 (2), for" 72". 3. Subs. by s. 6 (2), ibid., for" 24, 6 and 6". 4. Subs. by s. 6 (2), ibid., for" 24".