| Contents |
|
| Sections |
Particulars |
| Title |
The Bombay Reorganisation Act, 1960 |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Reorganisation of Bombay State |
| 3.
|
Formation of Gujarat State |
| 4. |
Amendment of the First Schedule to the Constitution |
| 5. |
Saving powers of State Government
|
| Part III |
Representation in the Legislatures |
|
The Council of States |
| 6. |
Amendment of the Fourth Schedule to the Constitution |
| 7. |
Allocation of sitting members |
| 8. |
Bye-elections to fill vacancies |
| 9. |
Term of office |
|
The House of the People |
| 10. |
Representation in the House of the People |
| 11. |
Delimitation of parliamentary constituencies |
| 12. |
Provision as to sitting members |
|
The Legislative Assemblies |
| 13. |
Strength of Legislative Assemblies |
| 14. |
Delimitation of assembly constituencies |
| 15. |
Allocation of members |
| 16. |
Duration of Legislative Assemblies |
| 17. |
Speakers and Deputy Speakers |
| 18. |
Rules of procedure |
| 19. |
Special provisions in relation to Gujarat Legislative Assembly |
|
The Legislative Council |
| 20. |
Amendment of article 168 of the Constitution |
| 21. |
Legislative Council of Maharashtra |
| 22. |
Council constituencies |
| 23. |
Provision as to certain sitting members |
| 24. |
Special provision as to biennial elections |
| 25. |
Chairman and Deputy Chairman |
|
Scheduled Castes and Scheduled Tribes |
| 26. |
Amendment of the Scheduled Castes Order |
| 27. |
Amendment of the Scheduled Tribes Order |
| Part IV |
High Courts |
| 28. |
High Court for Gujarat |
| 29. |
Judges of Gujarat High Court |
| 30. |
Jurisdiction of Gujarat High Court |
| 31. |
[Repealed.] |
| 32. |
Practice and procedure in Gujarat High Court |
| 33. |
Custody of seal of Gujarat High Court |
| 34. |
Form of writs and other processes |
| 35. |
Powers of Judges |
| 36. |
Procedure as to appeals to Supreme Court
|
| 37. |
Transfer of proceeding from Bombay High Court to Gujarat High Court |
| 38. |
Right to appear or to act in proceedings transferred to Gujarat High Court |
| 39. |
Interpretation |
| 40. |
Savings |
| 41. |
Permanent Bench of Bombay High Court at Nagpur |
| Part V |
Authorisation of Expenditure |
| 42. |
Authorisation of expenditure of Gujarat State |
| 43. |
Reports relating to accounts of Bombay State |
| 44. |
Allowances and privileges of Governor of Gujarat |
| 45
| Distribution of revenues
|
| Part VI |
Apportionment of Assets and Liabilities |
| 46
|
Application of Part
|
| 47
| Land and goods |
| 48
|
Treasury and bank balances |
| 49
|
Arrears of taxes
|
| 50
|
Right to recover loans and advances |
| 51
|
Credits in certain funds |
| 52
|
Special Revenue Reserve Fund in Gujarat |
| 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 as to Bombay State Electricity Board and State Warehousing Corporation |
| 69. |
Continuance of arrangements in regard to generation and supply of electric power and supply of water |
| 70. |
Provisions as to Bombay State Financial Corporation |
| 71. |
Amendment of Act 64 of 1950 |
| 72. |
Special provision for Bar Council of Gujarat |
| 73. |
Amendment of Act 6 of 1942 |
| 74. |
General provision as to statutory corporations
|
| 75. |
Amendment of Act 38 of 1957 |
| 76. |
Temporary provisions as to continuance of certain existing road transport permits |
| 77. |
Special provision relating to retrenchment compensation in certain cases |
| 78. |
Special provision as to income-tax |
| 79. |
Continuance of facilities in certain State institutions |
| Part VIII |
Provisions as to Services |
| 80. |
Provisions relating to All-India Services |
| 81. |
Provisions relating to other services |
| 82. |
Provisions as to continuance of officers in same post |
| 83. |
Power of Central Government to give directions |
| 84. |
Provisions as to Bombay Public Service Commission |
| Part IX |
Legal and Miscellaneous Provisions
|
| 85. |
Amendment of article 371 of the Constitution |
| 86. |
Amendment of Act 37 of 1956 |
| 87. |
Territorial extent of law's |
| 88. |
Power to adapt laws
|
| 89. |
Power to construe laws |
| 90. |
Power to name authorities, etc., for exercising statutory functions |
| 91. |
Legal proceedings |
| 92. |
Transfer of pending proceedings |
| 93. |
Right of pleaders to practise in certain cases |
| 94. |
Effect of provisions of the Act inconsistent with other laws
|
| 95. |
Power to remove difficulties |
| 96. |
Power to make rules |
| The First Schedule |
Territories Transferred from the State of Bombay to the State of Gujarat |
| The Second Schedule |
Maharashtra Members of the Council of States |
| The Third Schedule |
Amendments to the First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956 |
| The Fourth Schedule
| Amendments to the Second Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956
|
| The Fifth Schedule
|
Amendments to the Delimitation of Council Constituencies (Bombay) Order, 1951
|
| The Sixth Schedule
| Sitting Members Who Shall Cease to be Members of the Bombay Legislative Council |
| The Seventh Schedule
|
Amendments of the Constitution (Scheduled Castes) Order, 1950 |
| The Eighth Schedul
|
Amendment of the Constitution (Scheduled Tribes) Order, 1960
|
| The Ninth Schedule
|
[See Section 45(1)]
|
| The Tenth Schedule
|
[See Section 47(2)]
|
| The Eleventh Schedule
|
Apportionment of Liability in Respect of Pensions
|
| The Twelfth Schedulel
|
(See Section 73)
|
| The Thirteenth Schedule
|
(See Section 79)
|
