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Contents
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Sections
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Particulars
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Preamble
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Part I
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The Union And Its Territory
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1
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Name and territory of the
Union
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2
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Admission or establishment
of new States
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2A
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[Repealed]
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3
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Formation of new States and
alteration of areas, boundaries or names of existing States
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4
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Laws made under articles 2
and 3 to provide for the amendment of the First and the Fourth Schedules and
supplemental, incidental and consequential matters
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Part II
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Citizenship
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5
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Citizenship at the commencement
of the Constitution
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6
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Rights of citizenship of
certain persons who have migrated to
India from Pakistan
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7
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Rights of citizenship of
certain migrants to
Pakistan
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8
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Rights of citizenship of
certain persons of Indian origin residing outside
India
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9
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Persons voluntarily acquiring
citizenship of a foreign State not to be citizens
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10
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Continuance of the rights
of citizenship
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11
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Parliament to regulate the
right of citizenship by law
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Part III
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Fundamental Rights
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General
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12
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Definition
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13
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Laws inconsistent with or
in derogation of the fundamental rights Right of Equality
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14
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Equality before law
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15
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Prohibition of
discrimination on grounds of religion, race, caste, sex or place of birth
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16
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Equality of opportunity in
matters of public employment
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17
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Abolition of untouchability
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18
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Abolition of titles
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Right to Freedom
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19
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Protection of certain
rights regarding freedom of speech, etc.
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20
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Protection in respect of
conviction for offences
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21
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Protection of life and
personal liberty
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22
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Protection against arrest
and detention in certain cases
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Right against Exploitation
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23
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Prohibition of traffic in human
beings and forced labor
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24
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Prohibition of employment
of children in factories, etc.
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Right to Freedom of Religion
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25
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Freedom of conscience and free
profession, practice and propagation of religion
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26
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Freedom to manage religious
affairs
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27
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Freedom as to payment of
taxes for promotion of any particular religion
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28
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Freedom as to attendance at
religious instruction or religious worship in certain educational
institutions
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Cultural and Educational Rights
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29
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Protection of interests of
minorities
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30
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Right of minorities to
establish and administer educational institutions
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31
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[Repealed]
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Saving of certain laws
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31A
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Saving of laws providing
for acquisition of estates, etc.
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31B
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Validation of certain Acts
and Regulations
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31C
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Saving of laws giving
effect to certain directive principles
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31D
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[Repealed]
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Right to Constitutional Remedies
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32
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Remedies for enforcement of
rights conferred by this Part
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32A
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[Repealed]
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33
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Power of Parliament to
modify the rights conferred by this Part in their application, etc.
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34
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Restriction on rights conferred
by this Part while martial law is in force in any area
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35
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Legislation to give effect
to the provisions of this Part
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Part IV
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Directive Principles Of State Policy
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36
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Definition
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37
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Application of the
principles contained in this Part
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38
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State to secure a social
order for the promotion of welfare of the people
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39
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Certain principles of policy
to be followed by the State
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39A
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Equal justice and free
legal aid
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40
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Organization of village
panchayats
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41
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Right to work, to education
and to public assistance in certain cases
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42
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Provision for just and
humane conditions of work and maternity relief
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43
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Living wage, etc., for
workers
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43A
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Participation of workers
in management of industries
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44
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Uniform civil code for the
citizens
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45
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Provision for free and
compulsory education for children
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46
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Promotion of educational
and economic interests of Scheduled Castes, Scheduled Tribes and other weaker
sections
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47
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Duty of the State to raise
the level of nutrition and the standard of living and to improve public
health
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48
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Organization of agriculture
and animal husbandry
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48A
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Protection and improvement
of environment and safeguarding of forests and wild life
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49
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Protection of monuments and
places and objects of national importance
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50
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Separation of judiciary
from executive
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51
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Promotion of international
peace and security
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Part IVA
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Fundamental Duties
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51A
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Fundamental duties
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Part V
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The Union
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Chapter I
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The Executive
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The President and Vice-President
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52
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The President of
India
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53
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Executive power of the
Union
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54
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Election of President
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55
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Manner of election of
President
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56
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Term of office of President
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57
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Eligibility for re-election
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58
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Qualifications for election
as President
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59
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Conditions of President’s
office
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60
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Oath or affirmation by the
President
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61
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Procedure for impeachment
of the President
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62
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Time of holding election to
fill vacancy in the office of President and the term of office of person
elected to fill casual vacancy
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63
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The Vice-President of
India
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64
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The Vice-President to be
ex-officio Chairman of the Council of States
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65
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The Vice-President to act as
President or to discharge his functions during casual vacancies in the
office, or during the absence, of President
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66
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Election of Vice-President
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67
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Term of office of
Vice-President
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68
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Time of holding election to
fill vacancy in the office of Vice-President and the term of office of person
elected to fill casual vacancy
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69
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Oath or affirmation by the
Vice-President
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70
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Discharge of President’s
functions in other contingencies
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71
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Matters relating to, or
connected with, the election of a President or Vice-President
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72
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Power of President to grant
pardons, etc., and to suspend, remit or commute sentences in certain cases
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73
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Extent of executive power
of the Union Council of Ministers
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74
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Council of Ministers to aid
and advise President
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75
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Other provisions as to
Ministers
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The Attorney-General for India
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76
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Attorney-General for
India
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Conduct of Government Business
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77
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Conduct of business of the
Government of India
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78
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Duties of Prime Minister as
respects the furnishing of information to the President, etc.
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Chapter II
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Parliament
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General
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79
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Constitution of Parliament
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80
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Composition of the Council
of States
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81
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Composition of the House of
the People
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82
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Readjustment after each
census
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83
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Duration of Houses of
Parliament
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84
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Qualification for
membership of Parliament
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85
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Sessions of Parliament,
prorogation and dissolution
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86
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Right of President to
address and send messages to Houses
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87
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Special address by the
President
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88
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Rights of Ministers and
Attorney-General as respects Houses Officers of Parliament
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89
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The Chairman and Deputy
Chairman of the Council of States
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90
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Vacation and resignation
of, and removal from, the office of Deputy Chairman
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91
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Power of the Deputy Chairman
or other person to perform the duties of the office of, or to act as,
Chairman
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92
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The Chairman or the Deputy
Chairman not to preside while a resolution for his removal from office is
under consideration
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93
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The Speaker and Deputy
Speaker of the House of the People
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94
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Vacation and resignation
of, and removal from, the offices of Speaker and Deputy Speaker
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95
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Power of the Deputy Speaker
or other person to perform the duties of the office of, or to act as, Speaker
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96
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The Speaker or the Deputy
Speaker not to preside while a resolution for his removal from office is
under consideration
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97
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Salaries and allowances of
the Chairman and Deputy Chairman and the Speaker and Deputy Speaker
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98
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Secretariat of Parliament
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Conduct of Business
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99
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Oath or affirmation by
members
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100
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Voting in Houses, power of
Houses to act notwithstanding vacancies and quorum
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Disqualifications of Members
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101
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Vacation of seats
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102
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Disqualifications for
membership
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103
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Decision on questions as
to disqualifications of members
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104
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Penalty for sitting and voting
before making oath or affirmation under article 99 or when not qualified or
when disqualified Powers, Privileges and Immunities of Parliament and its
Members
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105
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Powers, privileges, etc.
of the Houses of Parliament and of the members and committees thereof
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106
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Salaries and allowances of
members
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Legislative Procedure
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107
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Provisions as to
introduction and passing of Bills
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108
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Joint sitting of both
Houses in certain cases
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109
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Special procedure in
respect of Money Bills
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110
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Definition of "Money
Bill"
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111
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Assent to Bills
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Procedures in Financial Matters
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112
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Annual financial statement
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113
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Procedure in Parliament
with respect to estimates
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114
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Appropriation Bills
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115
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Supplementary, additional
or excess grants
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116
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Votes on account, votes of
credit and exceptional grants
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117
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Special provisions as to
financial Bills
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Procedure Generally
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118
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Rules of procedure
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119
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Regulation by law of
procedure in Parliament in relation to financial business
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120
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Language to be used in
Parliament
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121
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Restriction on discussion
in Parliament
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122
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Courts not to inquire into
proceedings of Parliament
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Chapter III
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Legislative Powers Of The President
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123
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Power of President to
promulgate Ordinances during recess of Parliament
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Chapter IV
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The Union Judiciary
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124
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Establishment and
Constitution of Supreme Court
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125
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Salaries, etc., of Judges
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126
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Appointment of acting
Chief Justice
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127
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Appointment of ad hoc
Judges
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128
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Attendance of retired
Judges at sittings of the Supreme Court
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129
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Supreme Court to be a
court of record
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130
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Seat of Supreme Court
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131
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Original jurisdiction of
the Supreme Court
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131A
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[Repealed]
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132
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Appellate jurisdiction of Supreme
Court in appeals from High Courts in certain cases
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133
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Appellate jurisdiction of
Supreme Court in appeals from High Courts in regard to civil matters
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134
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Appellate jurisdiction of Supreme
Court in regard to criminal matters
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134A
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Certificate for appeal to
the Supreme Court
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135
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Jurisdiction and powers of
the Federal Court under existing law to be exercisable by the Supreme Court
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136
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Special leave to appeal by
the Supreme Court
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137
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Review of judgments or
orders by the Supreme Court
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138
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Enlargement of the
jurisdiction of the Supreme Court
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139.
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Conferment on the Supreme
Court of powers to issue certain writs
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139A
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Transfer of certain cases
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140
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Ancillary powers of
Supreme Court
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141
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Law declared by Supreme
Court to be binding on all courts
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142
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Enforcement of decrees and
orders of Supreme Court and orders as to discovery, etc.
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143
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Power of President to
consult Supreme Court
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144
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Civil and judicial
authorities to act in aid of the Supreme Court
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144A
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[Repealed]
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145
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Rules of court, etc.
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146
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Officers and servants and
the expenses of the Supreme Court
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|
147
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Interpretation
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|
Chapter V
|
Comptroller And Auditor-General Of India
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148
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Comptroller and
Auditor-General of
India
|
|
149
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Duties and powers of the
Comptroller and Auditor-General
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|
150
|
Form of accounts of the
Union and of
the States
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151
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Audit reports
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Part VI
|
The States
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|
Chapter I
|
General
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|
152
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Definition
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|
Chapter II
|
The Executive
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|
The Governor
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153
|
Governors of States
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154
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Executive power of State
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155
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Appointment of Governor
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156
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Term of office of Governor
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157
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Qualifications for
appointment as Governor
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158
|
Conditions of Governor’s
office
|
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159
|
Oath or affirmation by
Governor
|
|
160
|
Discharge of the functions
of the Governor in certain contingencies
|
|
161
|
Power of Governor to grant
pardons, etc., and to suspend, remit or commute sentences in certain cases
|
|
162
|
Extent of executive power
of State
|
|
|
Council of Ministers
|
|
163
|
Council of Ministers to
aid and advise Governor
|
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164
|
Other provisions as to
Ministers
|
|
|
The Advocate-General for the State
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165
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Advocate-General for the
State
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Conduct of Government Business
|
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166
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Conduct of business of the
Government of a State
|
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167
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Duties of Chief Minister as
respects the furnishing of information to Governor, etc.
|
|
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Individual officers
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|
Chapter III
|
The State Legislature
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General
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|
168
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Constitution of
Legislatures in States
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169
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Abolition or creation of
Legislative Councils in States
|
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170
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Composition of the
Legislative Assemblies
|
|
171
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Composition of the
Legislative Councils
|
|
172
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Duration of State
Legislatures
|
|
173
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Qualification for
membership of the State Legislature
|
|
174
|
Sessions of the State
Legislature, prorogation and dissolution
|
|
175
|
Right of Governor to
address and send messages to the House or Houses
|
|
176
|
Special address by the
Governor
|
|
177
|
Rights of Ministers and
Advocate-General as respects the Houses
|
|
|
Officers of the State Legislature
|
|
178
|
The Speaker and Deputy
Speaker of the Legislative Assembly
|
|
179
|
Vacation and resignation
of, and removal from, the offices of Speaker and Deputy Speaker
|
|
180
|
Power of the Deputy
Speaker or other person to perform the duties of the office of, or to act as,
Speaker
|
|
181
|
The Speaker or the Deputy Speaker
not to preside while a resolution for his removal from office is under
consideration
|
|
182
|
The Chairman and Deputy
Chairman of the Legislative Council
|
|
183
|
Vacation and resignation of,
and removal from, the offices of Chairman and Deputy Chairman
|
|
184
|
Power of the Deputy
Chairman or other person to perform the duties of the office of, or to act
as, Chairman
|
|
185
|
The Chairman or the Deputy
Chairman not to preside while a resolution for his removal from office is
under consideration
|
|
186
|
Salaries and allowances of
the Speaker and Deputy Speaker and the Chairman and Deputy Chairman
|
|
187
|
Secretariat of State
Legislature
|
|
|
Conduct of Business
|
|
188
|
Oath or affirmation by
members
|
|
189
|
Voting in Houses, power of
Houses to act notwithstanding vacancies and quorum
|
|
|
Disqualifications of Members
|
|
190
|
Vacation of seats
|
|
191
|
Disqualifications for
membership
|
|
192
|
Decision on questions as
to disqualifications of members
|
|
193
|
Penalty for sitting and
voting before making oath or affirmation under article 188 or when not
qualified or when disqualified
|
|
|
Powers, Privileges and Immunities of State Legislatures and
their Members
|
|
194
|
Powers, privileges, etc.,
of the House of Legislatures and of the members and committees thereof
|
|
195
|
Salaries and allowances of
members
|
|
|
Legislative Procedure
|
|
196
|
Provisions as to
introduction and passing of Bills
|
|
197
|
Restriction on powers of
Legislative Council as to Bills other than Money Bills
|
|
198
|
Special procedure in
respect of Money Bills
|
|
199
|
Definition of "Money
Bills"
|
|
200
|
Assent to Bills
|
|
|
Governor’s assent to Bills
|
|
201
|
Bills reserved for
consideration
|
|
|
Procedure in Financial Matters
|
|
202
|
Annual financial statement
|
|
203
|
Procedure in Legislature
with respect to estimates
|
|
204
|
Appropriation Bills
|
|
205
|
Supplementary, additional
or excess grants
|
|
206
|
Votes on account, votes of
credit and exceptional grants
|
|
207
|
Special provisions as to financial
Bills
|
|
|
Procedure Generally
|
|
208
|
Rules of procedure
|
|
209
|
Regulation by law of
procedure in the Legislature of the State in relation to financial business
|
|
210
|
Language to be used in the
Legislature
|
|
211
|
Restriction on discussion
in the Legislature
|
|
212
|
Courts not to inquire into
proceedings of the Legislature
|
|
Chapter IV
|
Legislative Power Of The Governor
|
|
213
|
Power of Governor to
promulgate Ordinances during recess of Legislature
|
|
Chapter V
|
The High Courts In The States
|
|
214
|
High Courts for States
|
|
215
|
High Courts to be courts
of record
|
|
216
|
Constitution of High
Courts
|
|
217
|
Appointment and conditions
of the office of a Judge of a High Court
|
|
218
|
Application of certain
provisions relating to Supreme Court to High Courts
|
|
219
|
Oath or affirmation by
Judges of High Courts
|
|
220
|
Restriction on practice
after being a permanent Judge
|
|
221
|
Salaries etc., of Judges
|
|
222
|
Transfer of a Judge from
one High Court to another
|
|
223
|
Appointment of acting
Chief Justice
|
|
224
|
Appointment of additional
and acting Judges
|
|
224A
|
Appointment of retired
Judges at sittings of High Courts
|
|
225
|
Jurisdiction of existing
High Courts
|
|
226
|
Power of High Courts to
issue certain writs
|
|
|
Students
|
|
226A
|
[Repealed]
|
|
227
|
Power of superintendence
over all courts by the High Court
|
|
228
|
Transfer of certain cases
to High Court
|
|
228A
|
[Repealed]
|
|
229
|
Officers and servants and
the expenses of High Courts
|
|
230
|
Extension of jurisdiction
of High Courts to Union territories
|
|
231
|
Establishment of a common
High Court for two or more States
|
|
Chapter VI
|
Subordinate Courts
|
|
233
|
Appointment of district
judges
|
|
233A
|
Validation of appointments
of, and judgments, etc., delivered by, certain district judges
|
|
234
|
Recruitment of persons
other than district judges to the judicial service
|
|
235
|
Control over subordinate
courts
|
|
236
|
Interpretation
|
|
237
|
Application of the
provisions of this Chapter to certain class or classes of magistrates
|
|
Part VII
|
[Repealed]
|
|
Part VIII
|
The Union Territories
|
|
239
|
Administration of Union
territories
|
|
239A
|
Creation of local
Legislatures or Council of Ministers or both for certain Union territories
|
|
239B
|
Power of administrator to
promulgate Ordinances during recess of Legislature
|
|
240
|
Power of President to make
regulations for certain Union territories
|
|
241
|
High Courts for Union
territories
|
|
242
|
[Repealed]
|
|
Part IX
|
The Panchayats
|
|
243
|
Definitions
|
|
243A
|
Gram Sabha
|
|
243B
|
Constitution of
Panchayats
|
|
243C
|
Composition of Panchayats
|
|
243D
|
Reservation of seats
|
|
243E
|
Duration of Panchayats,
etc.
|
|
243F
|
Disqualifications for
membership
|
|
243G
|
Powers, authority and
responsibilities of Panchayats
|
|
243H
|
Powers to impose taxes
by, and funds of, the Panchayats
|
|
243I
|
Constitution of finance
Commissions to review financial position
|
|
243J
|
Audit of accounts of
Panchayats
|
|
243K
|
Elections to the
Panchayats
|
|
243L
|
Application to Union
territories
|
|
243M
|
Part not to apply to
certain areas
|
|
243N
|
Continuance of existing
laws and Panchayats
|
|
243O
|
Bar to interference by
courts in electoral matters
|
|
|
Election process (Gram Panchayats)
|
|
Part IX A
|
The Municipalities
|
|
243P
|
Definitions
|
|
243Q
|
Constitution of
Municipalities
|
|
243R
|
Composition of
Municipalities
|
|
243S
|
Constitution and
composition of wards Committees, etc.
|
|
243T
|
Reservation of seats
|
|
243U
|
Duration of
Municipalities, etc.
|
|
243V
|
Disqualifications for
membership
|
|
243W
|
Powers, authority and
responsibilities of Municipalities, etc.
|
|
243X
|
Power to impose taxes by,
and funds, of, the Municipalities
|
|
243Y
|
Finance Commission
|
|
243Z
|
Audit of accounts of
Municipalities
|
|
243ZA
|
Elections to the
Municipalities
|
|
243ZB
|
Application to Union
territories
|
|
243ZC
|
Part not to apply to
certain areas
|
|
243ZD
|
Committee for district
planning
|
|
243ZE
|
Committee for
Metropolitan Planning
|
|
243ZF
|
Continuance of existing
laws and Municipalities
|
|
243ZG
|
Bar to interference by
courts in electoral matters
|
|
Part X
|
The Scheduled And Tribal Areas
|
|
244
|
Administration of
Scheduled Areas and Tribal Areas
|
|
244A
|
Formation of an
autonomous State comprising certain tribal areas in
Assam and creation
of local Legislature or Council of Ministers or both therefor
|
|
Part XI
|
Relations Between The Union And The States
|
|
Chapter I
|
Legislative Relations
|
|
|
Distribution of Legislative Powers
|
|
245.
|
Extent of laws made by
Parliament and by the Legislatures of States
|
|
246.
|
Subject-matter of laws
made by Parliament and by the Legislatures of States
|
|
247.
|
Power of Parliament to provide
for the establishment of certain additional courts
|
|
248.
|
Residuary powers of
legislation
|
|
249.
|
Power of Parliament to legislate
with respect to a matter in the State List in the national interest
|
|
250
|
Power of Parliament to
legislate with respect to any matter in the State List if a Proclamation of
Emergency is in operation
|
|
251
|
Inconsistency between laws
made by Parliament under articles 249 and 250 and laws made by the
Legislatures of States
|
|
252
|
Power of Parliament to legislate
for two or more States by consent and adoption of such legislation by any
other State
|
|
253
|
Legislation for giving
effect to international agreements
|
|
254
|
Inconsistency between laws
made by Parliament and laws made by the Legislatures of States
|
|
255
|
Requirements as to
recommendations and previous sanctions to be regarded as matters of procedure
only
|
|
Chapter II
|
Administrative Relations
|
|
|
General
|
|
256
|
Obligation of States and
the
Union
|
|
257
|
Control of the
Union over
States in certain cases
|
|
257A
|
[Repealed]
|
|
258
|
Power of the
Union to
confer powers, etc., on States in certain cases
|
|
258A
|
Power of the States to
entrust functions to the
Union
|
|
259
|
[Repealed]
|
|
260
|
Jurisdiction of the
Union in
relation to territories outside India
|
|
261
|
Public acts, records and
judicial proceedings
|
|
|
Disputes relating to Waters
|
|
262
|
Adjudication of disputes
relating to waters of inter-State rivers or river valleys
|
|
|
Co-ordination
between States
|
|
263
|
Provisions with respect to
an inter-State Council
|
|
Part XII
|
Finance, Property, Contracts And Suits
|
|
Chapter I
|
Finance
|
|
|
General
|
|
264
|
Interpretation
|
|
265
|
Taxes not to be imposed
save by authority of law
|
|
|
Fee
|
|
266
|
Consolidated Funds and
public accounts of
India and of the States
|
|
267
|
Contingency Fund
|
|
|
Distribution of Revenues between the Union and the States
|
|
268
|
Duties levied by the
Union but
collected and appropriated by the States
|
|
269
|
Taxes levied and collected
by the
Union but assigned to the States
|
|
270
|
Taxes levied and
distributed between the
Union and the States
|
|
271
|
Surcharge on certain
duties and taxes for purposes of the
Union
|
|
272
|
Taxes which are levied and
collected by the
Union and may be distributed between the Union and the
States
|
|
273
|
Grants in lieu of export
duty on jute and jute products
|
|
274
|
Prior recommendation of
President required to Bills affecting taxation in which States are interested
|
|
275
|
Grants from the
Union to
certain States
|
|
276
|
Taxes on professions, trades,
callings and employments
|
|
277
|
Savings
|
|
278
|
[Repealed]
|
|
279
|
Calculation of "net
proceeds", etc.
|
|
280
|
Finance Commission
|
|
281
|
Recommendations of the
Finance Commission
|
|
|
Miscellaneous Financial Provisions
|
|
282
|
Expenditure defrayable by
the
Union or a State out of its revenues
|
|
283
|
Custody, etc. of
Consolidated Funds, Contingency Funds and moneys credited to the public
accounts
|
|
284
|
Custody of suitors’
deposits and other moneys received by public servants and courts
|
|
285
|
Exemption of property of
the
Union from State taxation
|
|
286
|
Restrictions as to
imposition of tax on the sale or purchase of goods
|
|
287
|
Exemption from taxes on
electricity
|
|
288
|
Exemption from taxation by
States in respect of water or electricity in certain cases
|
|
289
|
Exemption of property and
income of a State from Union taxation
|
|
290
|
Adjustment in respect of
certain expenses and pensions
|
|
290A
|
Annual payment to certain
Devaswom Funds
|
|
291
|
[Repealed]
|
|
Chapter II
|
Borrowing
|
|
292
|
Borrowing by the
Government of
India
|
|
293
|
Borrowing by States
|
|
Chapter III
|
Property, Contracts, Rights, Liabilities,
Obligations And Suits
|
|
294
|
Succession to property, assets,
rights, liabilities and obligations in certain cases
|
|
295
|
Succession to property,
assets, rights, liabilities and obligations in other cases
|
|
296
|
Property accruing by escheat
or lapse or as bona vacantia
|
|
297
|
Things of value within
territorial waters or continental shelf and resources of the exclusive
economic zone to vest in the
Union
|
|
298
|
Power to carry on trade,
etc.
|
|
299
|
Contracts
|
|
300
|
Suits and proceedings
|
|
Chapter IV
|
Right To Property
|
|
300A
|
Persons not to be deprived
of property save by authority of law
|
|
Part XIII
|
Trade, Commerce And Intercourse Within The
Territory Of India
|
|
301
|
Freedom of trade, commerce
and intercourse
|
|
302
|
Power of Parliament to
impose restrictions on trade, commerce and intercourse
|
|
303
|
Restrictions on the
legislative powers of the
Union and of the States with
regard to trade and commerce
|
|
304
|
Restrictions on trade,
commerce and intercourse among States Regulation and Prohibition must be
distinguished from each other
|
|
305
|
Saving of existing laws
and laws providing for State monopolies
|
|
306
|
[Repealed]
|
|
307
|
Appointment of authority
for carrying out the purposes of articles 301 to 304
|
|
Part XIV
|
Services Under The Union And The States
|
|
Chapter I
|
Services
|
|
308
|
Interpretation
|
|
309
|
Recruitment and conditions
of service of persons serving the
Union or a State
|
|
310
|
Tenure of office of
persons serving the
Union or a State
|
|
311
|
Dismissal, removal or
reduction in rank of persons employed in civil capacities under the
Union or a
State
|
|
312
|
All-India Services
|
|
312A
|
Power of Parliament to
vary or revoke conditions of service of officers of certain services
|
|
313
|
Transitional provisions
|
|
314
|
[Repealed]
|
|
Chapter II
|
Public Service Commission
|
|
315
|
Public Service Commissions
for the
Union and for the States
|
|
316
|
Appointment and term of
office of members
|
|
317
|
Removal and suspension of
a member of a Public Service Commission
|
|
318
|
Power to make regulations
as to conditions of service of members and staff of the Commission
|
|
319
|
Prohibition as to the holding
of offices by members of Commission on ceasing to be such members
|
|
320
|
Functions of Public
Service Commissions
|
|
321
|
Power to extend functions
of Public Service Commissions
|
|
322
|
Expenses of Public Service
Commission
|
|
323
|
Reports of Public Service
Commissions
|
|
Part XIVA
|
Tribunals
|
|
323A
|
Administrative tribunals
|
|
323B
|
Tribunals for other
matters
|
|
Part XV
|
Elections
|
|
324
|
Superintendence, direction
and control of elections to be vested in an Election Commission
|
|
325
|
No person to be ineligible
for inclusion in, or to claim to be included in a special, electoral roll on
grounds of religion, race, caste or sex
|
|
326
|
Elections to the House of
the People and to the Legislative Assemblies of States to be on the basis of adult
suffrage
|
|
327
|
Power of Parliament to make
provision with respect to elections to Legislatures
|
|
328
|
Power of Legislature of a
State to make provision with respect to elections to such Legislature
|
|
329
|
Bar to interference by
courts in electoral matters
|
|
329A
|
[Repealed]
|
|
Part XVI
|
Special Provisions Relating To Certain
Classes
|
|
330
|
Reservation of seats for Scheduled
Castes and Scheduled Tribes in the House of the People
|
|
331
|
Representation of the
Anglo-Indian community in the House of the People
|
|
332
|
Reservation of seats for Scheduled
Castes and Scheduled Tribes in the Legislative Assemblies of the States
|
|
333
|
Representation of the
Anglo-Indian community in the Legislative Assemblies of the States
|
|
334
|
Reservation of seats and
special representation to cease after fifty years
|
|
335
|
Claims of Scheduled Castes
and Scheduled Tribes to services and posts
|
|
336
|
Special provision for Anglo-Indian
community in certain services
|
|
337
|
Special provision with
respect to educational grants for the benefit of Anglo-Indian community
|
|
338
|
Special Officer for Scheduled
Castes and Scheduled Tribes, etc.
|
|
339
|
Control of the
Union over
the administration of Scheduled Areas and the welfare of Scheduled Tribes
|
|
340
|
Appointment of a Commission
to investigate the conditions of backward classes
|
|
341
|
Scheduled Castes
|
|
342
|
Scheduled Tribes
|
|
Part XVII
|
Official Language
|
|
Chapter I
|
Language Of The Union
|
|
343
|
Official language of the
Union
|
|
344
|
Commission and Committee
of Parliament on official language
|
|
Chapter II
|
Regional Languages
|
|
345
|
Official language or
languages of a State
|
|
346
|
Official language for
communication between one State and another or between a State and the
Union
|
|
347
|
Special provision relating
to language spoken by a section of the population of a State
|
|
Chapter III
|
Language Of The Supreme Court, High Courts,
Etc
|
|
348
|
Language to be used in the
Supreme Court and in the High Courts and for Acts, Bills, etc.
|
|
349
|
