Representation of the People Act, 1950

27A. Constitution of electoral colleges for the filling of seats in the Council of States allotted to Union territories

(1) ⁷⁹[For the purpose of filling any seat] or seats in the Council of States allotted to any ⁸⁰[Union territory] ⁸¹[***] in the Fourth Schedule to the Constitution there shall be an electoral college for ⁸²[each such territory] ⁸³[***].

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⁸⁵ [(3) The electoral college for the Union territory of Delhi shall consist of the elected members of the Metropolitan Council constituted for that territory under the Delhi Administration Act, 1966 (19 of 1966).]

⁸⁶ [(4) ⁸⁷[The electoral college for each of the Union territories of Pondicherry ] shall consist of the elected members of the Legislative Assembly constituted for that territory under the Government of Union Territories Act, 1963 (20 of 1963).]

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