[170. Composition of the Legislative Assemblies.—
(1) Subject to the
provisions of article 333, the Legislative Assembly of each State shall consist
of not more than five hundred, and not less than sixty, members chosen by
direct election from territorial constituencies in the State.
(2) For the purposes of clause
(1), each State shall be divided into
territorial constituencies in such manner that the ratio between the population
of each constituency and the number of seats allotted to it shall, so far as
practicable, be the same throughout the State.
______________________________________________
2. The words "Tamil Nadu" ins. by the Tamil Nadu Legislative Council Act, 2010
(16 of 2010), s. 3 (date to be notified).
2. Subs. by the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014), s. 96, for "Tamil
Nadu" (w.e.f. 1-6-2014).
3. Subs. by the West Bengal Legislative Council (Abolition) Act, 1969 (20 of 1969), s. 4
for "Uttar Pradesh and West Bengal" (w.e.f. 1-8-1969).
4. Subs. by the Constitution (Seventh Amendment) Act, 1956, s. 9, for art, 170
(w.e.f. 1-11-1956).
77 THE CONSTITUTION OF INDIA
(Part VI.—The States)
1
[Explanation.—In this clause, the expression “population” means the
population as ascertained at the last preceding census of which the relevant
figures have been published:
Provided that the reference in this Explanation to the last preceding
census of which the relevant figures have been published shall, until the
relevant figures for the first census taken after the year 2[2026] have been
published, be construed as a reference to the 3[2001] census.]
(3) Upon the completion of each census, the total number of seats in the
Legislative Assembly of each State and the division of each State into territorial
constituencies shall be readjusted by such authority and in such manner as
Parliament may by law determine:
Provided that such readjustment shall not affect representation in the
Legislative Assembly until the dissolution of the then existing Assembly:
4
[Provided further that such readjustment shall take effect from such date
as the President may, by order, specify and until such readjustment takes effect,
any election to the Legislative Assembly may be held on the basis of the
territorial constituencies existing before such readjustment:
Provided also that until the relevant figures for the first census taken
after the year 2[2026] have been published, it shall not be necessary to
5
[readjust—
(i) the total number of seats in the Legislative Assembly of each State
as readjusted on the basis of the 1971 census; and
(ii) the division of such State into territorial constituencies as may be
readjusted on the basis of the 3[2001] census,
under this clause.]
______________________________________________
1. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 29, for the
Explanation (w.e.f. 3-1-1977).
2. Subs. by the Constitution (Eighty-fourth Amendment) Act, 2001, s. 5, for "2000"
(w.e.f. 21-2-2002).
3. Subs. by the Constitution (Eighty-seventh Amendment) Act, 2003, s. 4, for "1991"
(w.e.f. 22-6-2003). The figures "1991" were substituted for the original figures "1971"
by the Constitution (Eighty-fourth Amendment) Act, 2001, s. 5 (w.e.f. 21-2-2002).
4. Ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 29 (w.e.f. 3-1-1977).
5. Subs. by the Constitution (Eighty-fourth Amendment) Act, 2001, s. 5, for certain
words (w.e.f. 21-2-2002).
78 THE CONSTITUTION OF INDIA
(Part VI.—The States)
Login with google
