80. Composition of the Council of States.—
(1) 1[2*** The Council of
States] shall consist of—
(a) twelve members to be nominated by the President in accordance
with the provisions of clause
(3); and
(b) not more than two hundred and thirty-eight representatives of
the States 3[and of the Union territories].
(2) The allocation of seats in the Council of States to be filled by
representatives of the States 3[and of the Union territories] shall be in
accordance with the provisions in that behalf contained in the Fourth Schedule.
(3) The members to be nominated by the President under sub-clause
(a)
of clause
(1) shall consist of persons having special knowledge or practical
experience in respect of such matters as the following, namely:—
Literature, science, art and social service.
______________________________________________
1. Subs. by the Constitution (Thirty-fifth Amendment) Act, 1974, s. 3, for "The Council
of States" (w.e.f. 1-3-1975).
2. The words "Subject to the provisions of para. 4 of the Tenth Schedule," omitted by the
Constitution (Thirty-sixth Amendment) Act, 1975, s. 5 (w.e.f. 26-4-1975).
3. Added by the Constitution (Seventh Amendment) Act, 1956, s. 3 (w.e.f. 1-11-1956).
37 THE CONSTITUTION OF INDIA
(Part V.—The Union)
(4) The representatives of each State 1*** in the Council of States shall
be elected by the elected members of the Legislative Assembly of the State in
accordance with the system of proportional representation by means of the
single transferable vote.
(5) The representatives of the 2[Union territories] in the Council of States
shall be chosen in such manner as Parliament may by law prescribe.
3
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