| Contents |
|
| Sections |
Particulars |
| Title |
The Bihar Reorganisation Act, 2000 |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Reorganisation of The State of Bihar |
| 3.
|
Formation of Jharkhand State |
| 4. |
State of Bihar and territorial divisions thereof |
| 5. |
Amendment of the First Schedule to the Constitution
|
| 6. |
Saving powers of State Governments |
| Part III |
Representation in the Legislatures |
|
The Council of States |
| 7. |
Amendment of the Fourth Schedule to the Constitution |
| 8. |
Allocation of sitting members |
|
The House of the People |
| 9. |
Representation in the House of the people |
| 10. |
Delimitation of Parliamentary and Assembly Constituencies |
| 11. |
Provisions as to sitting members |
|
The Legislative Assembly |
| 12. |
Provisions as to Legislative Assemblies |
| 13. |
Allocation of sitting members |
| 14. |
Duration of Legislative Assemblies |
| 15. |
Speaker and Deputy Speaker |
| 16. |
Rules of procedure |
|
The Legislative Council of Bihar |
| 17. |
Legislative Council of Bihar |
| 18. |
Council constituencies |
| 19. |
Provision as to sitting members |
| 20. |
Chairman and Deputy Chairman |
|
Delimitation of Constituencies |
| 21. |
Delimitation of constituencies |
| 22. |
Power of the Election Commission to maintain Delimitation Orders up-to-date |
|
Scheduled Castes and Scheduled Tribes |
| 23. |
Amendment of the Scheduled Castes Order |
| 24. |
Amendment of the Scheduled Tribes Order |
| Part IV |
High Court |
| 25. |
High Court for Jharkhand |
| 26. |
Judges of High Court |
| 27. |
Jurisdiction of High Court |
| 28. |
Special provision relating to Bar Council and Advocates |
| 29. |
Practice and procedure in common High Court |
| 30. |
Custody of seal of High Court |
| 31. |
Form of writs and other processes |
| 32. |
Powers of Judges |
| 33. |
Procedure as to appeals to Supreme Court |
| 34. |
Transfer to proceedings from High Court at Patna to High Court of Jharkhand |
| 35. |
Right to appear or to act in proceedings transferred to High Court of Jharkhand |
| 36. |
Interpretation
|
| 37. |
Saving |
| Part V |
Authorisation of Expenditure And Distribution of Revenues |
| 38. |
Authorisation of expenditure of Jharkhand State |
| 39. |
Reports relating to accounts of Bihar State |
| 40. |
Distribution of revenue |
| Part VI |
Apportionment of Assets and Liabilities |
| 41. |
Application of Part |
| 42. |
Land and goods |
| 43. |
Treasury and bank balances |
| 44. |
Arrears of taxes |
| 45
| Right to recover loans and advances
|
| 46.
|
Investments and credits in certain funds
|
| 47
| Assets and liabilities of State undertakings |
| 48.
|
Public Debt |
| 49.
|
Floating Debt
|
| 50.
|
Refund of taxes collected in excess |
| 51.
|
Deposits, etc |
| 52.
|
Provident fund |
| 53.
|
Pensions |
| 54.
|
Contracts |
| 55.
|
Liability in respect of actionable wrong |
| 56.
|
Liability as guarantor |
| 57.
|
Items in suspense |
| 58.
|
Residuary provision |
| 59.
|
Apportionment of assets or liabilities by agreement |
| 60.
|
Power of Central Government to order allocation or adjustment in certain cases |
| 61. |
Certain expenditure to be charged on Consolidated Fund |
| Part VII |
Provisions as to Certain Corporations |
| 62. |
Provisions as to Bihar State Electricity Board, State Warehousing Corporation and State Road Transport Corporation |
| 63. |
Continuance of arrangements in regard to generation and supply of electric power and supply of water |
| 64. |
Provisions as to Bihar State Financial Corporation |
| 65.
|
Provisions as to certain companies |
| 66. |
General provision as to statutory corporations
|
| 67. |
Temporary provisions as to continuance of certain existing road transport permits
|
| 68. |
Special provisions relating to retrenchment compensation in certain cases |
| 69. |
Special provision as to income-tax |
| 70. |
Continuance of facilities in certain State institutions |
| Part VIII |
Provisions as to Services |
| 71. |
Provisions relating to All-India Services |
| 72. |
Provisions relating to services in Bihar and Jharkhand |
| 73. |
Other provisions relating to services |
| 74. |
Provisions as to continuance of officers in same post
|
| 75. |
Advisory Committees |
| 76. |
Power of Central Government to give directions |
| 77. |
Provisions as to State Public Service Commission |
| Part IX |
Management and Development of Water Reources
|
| 78. |
Water Resources Development and its Management |
| 79. |
Constitution and functions of Management Board |
| 80. |
Staff of the Management Board |
| 81. |
Jurisdiction of the Board |
| 82. |
Power to make regulations |
| Part X |
Legal and Miscellaneous Provisions
|
| 83. |
Amendment of Act 37 of 1956 |
| 84. |
Territorial extent of laws |
| 85. |
Power to adapt laws |
| 86. |
Power to construe laws |
| 87. |
Power to name authorities, etc, for exercising statutory functions |
| 88. |
Legal proceedings
|
| 89. |
Transfer of pending proceedings |
| 90. |
Right of pleaders to practise in certain cases |
| 91. |
Effect of provisions of the Act inconsistent with other laws |
| 92. |
Power to remove difficulties |
| The First Schedule |
(See section 8) |
| The Second Schedule |
(See Section 10) |
| The Third Schedule |
Sitting Members Who Shall Continue to be Members of the Bihar Legislative Council Till Their Respective Present Terms of Office |
| The Fourth Schedule |
Amendments to the Delimitation of Council Constituencies (Bihar) Order, 1951
|
| The Fifth Schedule.
|
Amendment of the Constitution (Scheduled Castes) Order, 1950
|
| The Sixth Schedule
| Amendment to the Constitution (Scheduled Tribes) Order, 1950 |
| The Seventh Schedule.
|
(Investments and Credits in certain funds) |
| The Eighth Schedule.
|
Apportionment of Liability in Respect of Pensions and Other Retirement Benefits |
| The Ninth Schedule.
|
List of State Owned Corporations/Companies |
| The Tenth Schedule.
|
Continuance of Facilities in Certain State Institutions |
