1 [ 3. Qualification for membership of the Council of States. ] A person shall not be qualified to be chosen as a representative of any State 2 *** or Union territory in the Council of States unless he is an elector for a Parliamentary constituency 3 [in India]].Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.