The Andhra Pradesh reorganization Act, 2014

[No. 6 of 2014]

[1st March, 2014]

Contents
Sections	Particulars
Part I	Preliminary
1	Short title
2	Definitions
Part II	Reorganisation of the State of Andhra Pradesh
3	Formation of Telangana State
4	State of Andhra Pradesh and territorial divisions thereof
5	Hyderabad to be common capital for States of Telangana and Andhra Pradesh
6	Expert Committee for setting up of a capital for Andhra Pradesh
7	overnor of existing State of Andhra Pradesh to be common Governor
8	Responsibility of Governor to protect residents of common capital of Hyderabad
9	Assistance of police forces from Central Government to successor States, etc.
10	Amendment of First Schedule to Constitution
11	Saving powers of State Governments
Part III	Representation in The Legislatures
	The Council of States
12	Amendment of Fourth Schedule to Constitution
13	Allocation of sitting members
14	Representation in House of the People
15	Delimitation of Parliamentary and Assembly Constituencies
16	Provision as to sitting members
	The Legislative Assembly
17	Provisions as to Legislative Assemblies
18	Representation of Anglo-Indian community
19	Allocation of sitting members
20	Duration of Legislative Assemblies
21	Speaker, Deputy Speaker and rules of procedure
	The Legislative Councils
22	Legislative Council for successor States
23	Provisions as To Legislative Councils
24	Amendment of Delimitation of Council Constituencies Order
25	Chairman, Deputy Chairman and rules of procedure
	Delimitation of constituencies
26	Delimitation of Constituencies
27	Power of Election Commission to maintain Delimitation Orders up-to date
	Scheduled Castes and Scheduled Tribes
28	Amendment of Scheduled Castes Order
29	Amendment of Scheduled Tribes Order
Part IV	High Court
30	High Court of Judicature at Hyderabad to be common High Court till establishment of High Court of Andhra Pradesh
31	High Court of Andhra Pradesh
32	Judges of Andhra Pradesh High Court
33	Jurisdiction of Andhra Pradesh High Court
34	Special provision relating to Bar Council and advocates
35	Practice and procedure in Andhra Pradesh High Court
36	Custody of seal of Andhra Pradesh High Court
37	Form of writs and other processes
38	Powers of Judges
39	Procedure as to appeals to Supreme Court
40	Transfer of proceedings from Hyderabad High Court to Andhra Pradesh High Court
41	Right to appear or to act in proceedings transferred to Andhra Pradesh High Court
42	Interpretation
43	Savings
Part V	Authorisation of Expenditure and Distribution of Revenues
44	Authorisation of expenditure of Telangana State
45	Reports relating to accounts of Andhra Pradesh State
46	Distribution of revenue
Part VI	Apportionment of Assets and Liabilities
47	Application of Part
48	Land and goods
49	Treasury and bank balances
50	Arrears of taxes
51	Right to recover loans and advances
52	Investments and credits in certain funds
53	Assets and liabilities of State undertakings
54	Public Debt
55	Floating Debt
56	Refund of taxes collected in excess
57	Deposits, etc.
58	Provident Fund
59	Pensions
60	Contracts
61	Liability in respect of actionable wrong
62	Liability as guarantor
63	Items in suspense
64	Residuary provision
65	Apportionment of assets or liabilities by agreement
66	Power of Central Government to order allocation or adjustment in certain cases
67	Certain expenditure to be charged on Consolidated Fund
Part VII	Provisions as to Certain Corporations
68	Provisions for various companies and corporations
69	Continuance of arrangements in regard to generation and supply of electric power and supply of water
70	Provisions as to Andhra Pradesh State Financial Corporation
71	Certain provisions for companies
72	Temporary provisions as to continuance of certain existing road transport permits
73	Special provisions relating to, retrenchment compensation in certain cases
74	Special provision as to income-tax
75	Continuance of facilities in certain State institutions
Part VIII	Provisions as to Services
76	Continuance of facilities in certain State institutions
77	Provisions relating to other services
78	Other provisions relating to services
79	Provisions as to continuance of officers in same post
80	Advisory committees
81	Power of Central Government to give directions
82	Provision for employees of Public Sector Undertakings, etc.
83	Provisions as to State Public Service Commission
Part IX	Management and Development of Water Resources
84	Apex Council for Godavari and Krishna river water resources and their Management Boards
85	Constitution and functions of River Management Board
86	Staff of the Management Board
87	Jurisdiction of Board
88	Power of Board to make regulations
89	Allocation of water resources
90	Polavaram Irrigation Project to be a national project
91	Arrangements on Tungabhadra Board
Part X	Infrastructure and Special Economic Measures
92	Successor States to follow principles, guidelines, etc., issued by Central Government
93	Measures for progress and development of successor States
94	Fiscal measures including tax incentives
Part XI	Access to Higher Education
95	Equal opportunities for quality higher education to all students
Part XII	Legal and Miscellaneous Provisions
96	Amendment of article 168 of the Constitution
97	Amendment of article 371D of the Constitution
98	Amendment of section 15A of Act 43 of 1951
99	Amendment of section 15 of Act 37 of 1956
100	Territorial extent of laws
101	Power to adapt laws
102	Power to construe laws
103	Power to name authorities, etc., for exercising statutory functions
104	Legal proceedings
105	Transfer of pending proceedings
106	Right of pleaders to practice in certain cases
107	Effect of provisions of the Act inconsistent with other laws
108	Power to remove difficulties
Schedules
	First Schedule
	Second Schedule
	Third Schedule
	Fourth Schedule
	Fifth Schedule
	Sixth Schedule
	Seventh Schedule
	Eighth Schedule
	Ninth Schedule
	Tenth Schedule
	Eleventh Schedule
	Tweleth Schedule
	Thirteenth Schedule

An act to provide for the reorganization of the existing state of Andhra Pradesh and for matters connected therewith. Be it enacted by parliament in the sixty-fifth year of the republic of India as follows:-