| Contents |
|
| Sections |
Particulars |
| Title |
The Jammu and Kashmir Reorganisation Act, 2019 |
| Chapter I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Chapter II |
Reorganisation of the State of Jammu and Kashmir |
| 3.
|
Formation of Union territory of Ladakh without Legislature |
| 4. |
Formation of Union territory of Jammu and Kashmir with Legislature |
| 5. |
Governor of existing State of Jammu and Kashmir to be common Lieutenant Governor |
| 6. |
Amendment of First Schedule to the Constitution |
| 7. |
Saving powers of the Government of Union territory of Jammu and Kashmir |
| Chapter III |
The Medical Advisory Council |
|
The Council of States |
| 8. |
Amendment of Fourth Schedule to Constitution |
| 9. |
Allocation of sitting members |
|
The House of the People |
| 10. |
Representation in House of the People |
| 11. |
Delimitation of Parliamentary Constituencies Order, 1976 |
| 12. |
Provision as to sitting members |
|
The Lieutenant Governor and The Legislative Assembly of Union territory of Jammu and Kashmir |
| 13. |
Applicability of article 239A of Constitution |
| 14. |
Legislative Assembly for the Union Territory of Jammu and Kashmir and its composition |
| 15. |
Representation of women |
| 16. |
Qualification for membership of Legislative Assembly |
| 17. |
Duration of Legislative Assembly |
| 18. |
Sessions of Legislative Assembly, prorogation and dissolution |
| 19. |
Speaker and Deputy Speaker of Legislative Assembly |
| 20. |
Speaker or Deputy Speaker not to preside while a resolution for his removal from office is under consideration |
| 21. |
Special address by Lieutenant Governor to Legislative Assembly |
| 22. |
Rights of Ministers and Advocate General as respects Legislative Assembly |
| 23. |
Rights of Lieutenant Governor to address and send messages to the Legislative Assembly |
| 24. |
Oath or affirmation by members |
| 25. |
Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum |
| 26. |
Vacation of seats |
| 27. |
Disqualifications for membership |
| 28. |
Disqualification on ground of defection for being a member |
| 29. |
Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified |
| 30. |
Powers, privileges, etc., of members |
| 31. |
Salaries and allowances of members |
| 32. |
Extent of legislative power |
| 33. |
Exemption of property of the Union from taxation |
| 34. |
Restrictions on laws passed by Legislative Assembly with respect to certain matters |
| 35. |
Inconsistency between laws made by Parliament and laws made by Legislative Assembly |
| 36. |
Special provisions as to financial Bills |
| 37. |
Procedure as to lapsing of Bills |
| 38. |
Assent to Bills |
| 39. |
Bills reserved for consideration |
| 40. |
Requirements as to sanction and recommendations to be regarded as matters of procedure only |
| 41. |
Annual financial statement |
| 42. |
Procedure in Legislative Assembly with respect to estimates |
| 43. |
Appropriation Bills |
| 44. |
Supplementary, additional or excess grants |
| 45 |
Votes on account |
| 46 |
Rules of procedure |
| 47 |
Official language or languages of Union territory of Jammu and Kashmir and language or languages to be used in Legislative Assembly thereof |
| 48 |
Language to be used for Acts, Bills, etc |
| 49 |
Restriction on discussion in the Legislative Assembly |
| 50 |
Courts not to inquire into proceedings of Legislative Assembly |
| 51 |
Secretariat of the Legislative Assembly |
| 52 |
Power of Lieutenant Governor to promulgate Ordinances during recess of Legislative Assembly |
|
Council of Ministers for the Union territory of Jammu and Kashmir |
| 53 |
Council of Ministers |
| 54 |
Other provisions as to Ministers |
| 55 |
Conduct of business |
| 56 |
Duties of Chief Minister as respects the furnishing of information to the Lieutenant Governor,etc |
|
Legislative Council |
| 57 |
Abolition of Legislative Council of the State of Jammu and Kashmir |
| Chapter IV |
Administration of Union Territory of Ladakh |
| 58 |
Appointment of Lieutenant Governor of Union territory of Ladakh |
| Chapter V |
Delimitation of Constituenciesa |
| 59 |
Definitions |
| 60 |
Delimitation of constituencies |
| 61 |
Power of Election Commission to maintain Delimitation Orders up-to date |
| 62. |
Special provision as to readjustment of Parliamentary and Assembly Constituencies on the basis of 2011 census |
| 63. |
Special provisions as to readjustment of Assembly and Parliamentary Constituencies |
| 64. |
Procedure as to delimitation |
| Chapter VI |
Scheduled Castes and Scheduled Tribes |
| 65. |
Applicability of Scheduled Castes Order |
| 66. |
Applicability of Scheduled Tribes Order |
| Chapter VII |
Miscellaneous and Transitional Provisions |
| 67. |
Consolidated Fund of the Union territory of Jammu and Kashmir |
| 68. |
Public Account of the Union territory of Jammu and Kashmir and moneys credited to it |
| 69. |
Contingency Fund of Union territory of Jammu and Kashmir |
| 70. |
Borrowing upon the security of Consolidated Fund of Union territory of Jammu and Kashmir |
| 71. |
Form of accounts of the Union territory of Jammu and Kashmir |
| 72. |
Audit reports |
| 73. |
Provision in case of failure of constitutional machinery |
| 74. |
Authorisation of expenditure by President |
| Chapter VIII |
High Court |
| 75. |
High Court of Jammu and Kashmir to be common High Court |
| 76. |
Special provision relating to Bar Council and advocates |
| 77. |
Practice and procedure in common High Court of Jammu and Kashmir |
| 78. |
Savings |
| Part IX |
Advocate-General of Union Territory of Jammu and Kashmir |
| 79. |
Advocate General for Union territory of Jammu and Kashmir |
| Part X |
Authorisation of Expenditure and Distribution of Revenues |
| 80. |
Authorisation of expenditure of Union territory of Jammu and Kashmir |
| 81. |
Authorisation of expenditure of Union territory of Ladakh |
| 82. |
Reports relating to accounts of Jammu and Kashmir State |
| 83. |
Distribution of revenue |
| Part XI |
Apportionment of Assets and Liabilities |
| 84. |
Application of this Part |
| Part XII |
Provisions as to Certain Corporations and any other Matters |
| 85. |
PAdvisory Committee(s) |
| 86. |
Temporary provisions as to continuance of certain existing road transport permits |
| 87. |
Special provision as to income-tax |
| Part XIII |
Provisions as to Services
|
| 88. |
Provisions relating to All India Services |
| 89. |
Provisions relating to other services |
| 90. |
Other provisions relating to services |
| 91. |
Provisions as to continuance of officers in same post |
| 92. |
Provision for employees of Public Sector Undertakings, etc |
| 93. |
Provisions as to State Public Service Commission |
| Part XIV |
Legal and Miscellaneous Provisions
|
| 94. |
Amendment of section 15 of Act 37 of 1956 |
| 95. |
Territorial extent of laws |
| 96. |
Power to adapt laws |
| 97. |
Power to construe laws |
| 98. |
Power to name authorities, etc., for exercising statutory functions |
| 99. |
Legal proceedings |
| 100. |
Transfer of pending proceedings |
| 101. |
Right of pleaders to practise in certain cases |
| 102. |
Effect of provisions of the Act inconsistent with other laws |
| 103. |
Power to remove difficulties |
| The First Schedule |
Union territory of Jammu and Kashmir Members of Council of State |
| The Second Schedule |
Amendments to the Delimitation of Parliamentary Constituencies Order, 1976 |
| The Third Schedule |
Amendments to the Delimitation of Assembly Constituencies Order, 1995 |
| The Fourth Schedule
| Forms of Oaths or Affirmations
|
| The Fifth Schedule
|
Table 1
|
| The Fifth Schedule
| Table 2 |
| The Fifth Schedule |
Table 3 |
| The Fifth Schedule |
Table 4 |
