1 * * *The seat or seats in the Council of States allotted to any 2 [Union territory] 3 * * * in the Fourth Schedule to the Constitution shall be filled by a person or persons elected by the members of the electoral college for 4 [that territory] 5 * * * in accordance with the system of proportional representation by means of the single transferable vote: 6 [Provided that the person who immediately before the commencement of the Constitution (Seventh Amendment) Act, 1956, is filling the seat allotted to the Part C States of Manipur and Tripura shall, as from such commencement, be deemed to have been duly elected to fill the seat allotted to the Union territory of Tripura.]Open in Lexace · Ask the AI about this section
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