| Contents |
| Title |
Assam Reorganisation (Meghalaya) Act, 1969 |
| Sections |
Particulars |
| Part I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| Part II |
Formation of The Autonomous State of Meghalaya |
| 3. |
Formation of Meghalaya |
| 4. |
Executive power of Meghalaya |
| 5. |
Extent of executive power of Meghalaya |
| 6. |
Council of Ministers |
| 7. |
Other provisions as to Ministers |
| 8. |
Advocate-General for Meghalaya |
| 9. |
Conduct of business |
| 10. |
Duties of Chief Minister as respects the furnishing of information to Governor, etc. |
| Part III |
The Legislature |
| 11. |
Constitution of the Legislature of Meghalaya |
| 12. |
Delimitation of constituencies |
| 13. |
Power of Election Commission to maintain delimitation orders up-to-date |
| 14. |
Electors and electoral rolls |
| 15. |
Right to vote |
| 16. |
Qualification for membership |
| 17. |
Election to the Legislative Assembly |
| 18. |
Duration of Legislative Assembly |
| 19. |
Sessions of Legislative Assembly, prorogation and dissolution |
| 20. |
Right of Governor to address and send messages to Legislative Assembly |
| 21. |
Special address by the Governor |
| 22. |
Rights of Ministers as respects Legislative Assembly |
| 23. |
Speaker and Deputy Speaker of Legislative Assembly |
| 24. |
Speaker and Deputy Speaker not to preside while a resolution for his removal from office is under consideration |
| 25. |
Secretariat of Legislative Assembly |
| 26. |
Oath or affirmation by members |
| 27. |
Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum |
| 28. |
Vacation of seats |
| 29. |
Disqualifications for membership |
| 30. |
Penalty for sitting and voting before making an oath or affirmation or when not qualified or when disqualified |
| 31. |
Powers, privileges, etc., of members |
| 32. |
Salaries and allowances of members |
| 33. |
Extent of Legislative power |
| 34. |
Exemption from taxation of properties of the Union and the State of Assam and of certain vehicles registered in Assam or Meghalaya |
| 35. |
Inconsistency between laws made by Parliament and laws made by the Legislature of Meghalaya |
| 36. |
Inconsistency between laws made by the Legislature of the State of Assam and laws made by the Legislature of Meghalaya |
| 37. |
Special provisions as to financial Bills |
| 38. |
Procedure as to lapsing of Bills |
| 39. |
Assent to Bills |
| 40. |
Bills reserved for consideration |
| 41. |
Requirements as to sanction and recommendation to be regarded as matters of procedure only |
| 42. |
Annual Financial Statement |
| 43. |
Procedure in Legislative Assembly with respect to estimates |
| 44. |
Appropriation Bills |
| 45. |
Supplementary, additional or excess grants |
| 46. |
Votes on Account and exceptional grant |
| 47. |
Rules of procedure |
| 48. |
Restrictions on discussion in the Legislative Assembly |
| 49. |
Courts not to enquire into the proceedings of Legislative Assembly |
| 50. |
Power of Governor to promulgate Ordinances during recess of Legislative Assembly |
| Part IV |
Financial Provisions |
| 51. |
Consolidated Fund |
| 52. |
Contingency Fund |
| 53. |
Custody of suitors' deposits and other moneys received by public servants and courts |
| 54. |
Custody, etc., of Consolidated Fund, Contingency Fund and moneys credited to the public account |
| 55. |
Certain taxes levied by Assam to be appropriated by Meghalaya |
| 56. |
Distribution of revenues |
| 57. |
Authorisation of expenditure pending its sanction by Legislative Assembly |
| Part V |
Assets and Liabilities |
| 58. |
Apportionment of assets and liabilities |
| Part VI |
Administrative Relations |
| 59. |
Obligation of Meghalaya, the State of Assam and the Union |
| 60. |
Control over the autonomous State in certain cases |
| 61. |
Entrustment of functions |
| Part VII |
Transitional Provisions |
| 62. |
Provisions as to Provisional Legislative Assembly |
| Part VIII |
Miscellaneous Provisions |
| 63. |
Special Committee for development of Shillong |
| 64. |
Provisions as to continuance of courts |
| 65. |
Provisions relating to services |
| 66. |
Continuance of existing laws and their adaptations |
| 67. |
Autonomous State to be a State for certain purposes of the Constitution |
| 68. |
Power of Governments of Assam and Meghalaya to carry on trade, etc., in Meghalaya |
| 69. |
Power to suspend provisions of this Act in case of failure of constitutional machinery |
| 70. |
Construction of reference to State and State Government in other laws in relation to Meghalaya |
| 71. |
Power to construe laws |
| 72. |
Effect of provisions of Act inconsistent with other laws |
| 73. |
Power to remove difficulties |
| 74. |
Amendment of the Sixth Schedule |
| 75. |
Amendment of Act 2 of 1934 |
| 76. |
Amendment of Act 37 of 1956 |
| 77. |
Power to make rules |
| The Schedules |
|
| First Schedule |
Forms of Oaths or Affirmations |
| Second Schedule |
Autonomous State List |
| Third Schedule |
Apportionment of Assets and Liabilities |
| Fourth Schedule |
Amendments to The Sixth Schedule of The Constitution |
