| Contents |
| Title |
Goa, Daman and Diu Reorganisation Act, 1987 |
| Sections |
Particulars |
| Part I |
Preliminary |
| 1. |
Short title.- This Act may be called the Goa, Daman and Diu Reorganisation Act, 1987. |
| 2. |
Definitions |
| Part II |
Reorganisation of The Union Territory of Goa, Daman and Diu |
| 3. |
Formation of State of Goa |
| 4. |
Formation of Union territory of Daman and Diu |
| 5. |
[Amendment of First Schedule to the Constitution].- Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001) |
| Part III |
Representation in The Legislatures The Council of States |
| 6. |
[Amendment of the Fourth Schedule to the Constitution].- Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001). |
| 7. |
Election to fill the seat allotted to the State of Goa |
|
The House of the People |
| 8. |
Allocation of seats in the House of the People |
| 9. |
Parliamentary constituency of the Union territory of Daman and Diu |
| 10. |
Parliamentary constituencies |
| 11. |
Provisions as to sitting members |
|
The Legislative Assembly |
| 12. |
Provisions as to Legislative Assembly |
| 13. |
Provisional Legislative Assembly |
| 14. |
[Amendment of Delimitation Orders].- Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001). |
| 15. |
Speaker of the provisional Legislative Assembly |
| 16. |
Rules of procedure |
|
Delimitation of constituencies |
| 17. |
Delimitation of constituencies |
| 18. |
Power of Election Commission to maintain delimitation orders up-to-date |
| 19. |
[Amendment of Scheduled Castes and Scheduled Tribes Orders].- Rep. by the Repealing and Amending Act, 2001(30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001). |
| Part IV |
High Court |
| 20. |
Common High Court for Maharashtra, Goa, Dadra and Nagar Haveli and Daman and Diu |
| 21. |
Provision as to advocates |
| 22. |
Practice and procedure in the common High Court |
| 23. |
Custody of seal of the common High Court |
| 24. |
Form of writs and other processes |
| 25. |
Powers of Judges |
| 26. |
Principal seat and other places of sitting of the common High Court |
| 27. |
Procedure as to appeals to Supreme Court |
| 28. |
Transfer of proceedings to the common High Court |
| 29. |
Interpretation, etc |
| 30. |
Saving |
| Part V |
Authorisation of Expenditure and Distribution of Revenues |
| 31. |
Authorisation of expenditure pending its sanction by the Legislature |
| 32. |
Reports relating to the accounts of the existing Union territory |
| 33. |
Distribution of revenues |
| Part VI |
Assests and Liabilities |
| 34. |
Definition |
| 35. |
Land and goods |
| 36. |
Cash balances |
| 37. |
Arrears of taxes |
| 38. |
Right to recover loans and advances |
| 39. |
Investments in and loans, etc., to certain corporate bodies |
| 40. |
Assets and liabilities of State undertakings |
| 41. |
Refund of taxes collected in excess |
| 42. |
Certain deposits |
| 43. |
Provident fund |
| 44. |
Pensions granted by the Administrator, etc. |
| 45. |
Contracts |
| 46. |
Liability in respect of actionable wrong |
| 47. |
Liability as guarantor of co-operative societies |
| 48. |
Items in suspense |
| 49. |
Residuary provision |
| 50. |
Apportionment of assets or liabilities by agreement |
| 51. |
Power of Central Government to order allocation or adjustment in certain cases |
| Part VII |
Provisions as to Arrangements, Corporation and Inter-State Agreements |
| 52. |
Continuance of certain arrangements |
| 53. |
Provision as to co-operative banks |
| 54. |
General provisions as to statutory corporations |
| 55. |
Temporary provisions as to continuance of certain existing road transport permits |
| 56. |
Special provision relating to retrenchment compensation in certain cases |
| 57. |
Special provision as to income-tax |
| 58. |
Continuance of existing facilities in certain institutions |
| Part VIII |
Provisions as to Services |
| 59. |
Provisions relating to All India Services |
| 60. |
Provisions relating to other services |
| 61. |
Provisions as to continuance of officers in the same posts |
| 62. |
Powers of Central Government to give direction |
| Part IX |
Legal and Miscellaneous Provisions |
| 63. |
[Amendment of certain Articles].- Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001). |
| 64. |
[Amendment of Act 37 of 1956].- Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001). |
| 65. |
[Amendment of Act 20 of 1963].- Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001). |
| 66. |
Territorial extent of laws |
| 67. |
Power to adapt laws |
| 68. |
Power to construe laws |
| 69. |
Provisions as to continuance of courts, etc. |
| 70. |
Effect of provisions of Act inconsistent with other laws |
| 71. |
Power to remove difficulties |
| 72. |
Power to make rules |
| First Schedule |
Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First Schedule (w.e.f. 3-9-2001). |
| Second Schedule |
Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 3-9-2001). |
