| Contents |
| Sections |
Particulars |
| Title |
The North-Eastern Areas (Reorganisation) Act, 1971 |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Establishment of the States of Manipur and Tripura and Formation of the State of Meghalaya and of the Union Territories of Mizoram and Arunachal Pradesh |
| 3.. |
Establishment of the State of Manipur |
| 4. |
Establishment of the State of Tripura |
| 5. |
Formation of the State of Meghalaya
|
| 6. |
Formation of the Union territory of Mizoram |
| 7. |
Formation of the Union territory of Arunachal Pradesh |
| 8. |
Territories of the State of the Assam |
| 9. |
Amendment of first Schedule to the Constitution |
| Part III |
Representation in the Legislatures |
|
The Council of States |
| 10. |
Amendment of Fourth Schedule to the Constitution |
| 11. |
Allocation of sitting members representing the existing Union territories of Manipur and Tripura |
| 12. |
Election to fill the seats allotted to the State of Meghalaya and the Union territories of Mizoram and Arunachal Pradesh |
| 13. |
Amendment of section 27A of Act 43 of 1950 |
|
The House of the People |
| 14. |
Allocation of seats in the existing House of the People |
| 15. |
Parliamentary constituencies of the States of Manipur and Tripura and provision as to sitting members |
| 16. |
Provision as to sitting members representing Cachar and Dhubri parliamentary constituencies in the House of the People and the election of representative from Diphu parliamentary constituency |
| 17. |
Parliamentary constituencies of the State of Meghalaya and provision as to sitting member representing the Autonomous Districts parliamentary constituency in the House of the People and the election of representative from Tura parliamentary constituency |
| 18. |
Parliamentary constituency of the Union territory of Mizoram |
| 19. |
Provision as to the member to represent Arunachal Pradesh in the House of the People |
| 20. |
Allocation of seats in the Legislative Assemblies |
| 21. |
Amendment of Second Schedule to Act 43 of 1950 |
| 22. |
Delimitation of constituencies |
| 23. |
Power of Election Commission to maintain delimitation orders up-to-date |
| 24. |
Validation of acts done previous to the commencement of the Act |
| 25. |
Amendment of Scheduled Castes Orders |
| 26. |
Amendment of Scheduled Tribes Orders |
| 27. |
Provision as to Provisional Legislative Assembly of the State of Meghalaya and as to Rules of Procedure and Conduct of Business of the Legislative Assemblies of the States of Meghalaya, Manipur and Tripura |
| Part IV |
High Court |
| 28. |
Common High Court for Assam, Nagaland, Meghalaya, Manipur and Tripura |
| 28 A. |
Establishment of separate High Courts for the States of Meghalaya, Manipur and Tripura |
| 28 B. |
Judges of High Courts of Meghalaya, Manipur and Tripura |
| 28 C. |
Jurisdiction of High Courts of Meghalaya, Manipur and Tripura |
| 28 D. |
Custody of seal of High courts of Meghalaya, Manipur and Tripura |
| 28 E. |
Practice and procedure in the High Courts of Meghalaya, Manipur and Tripura |
| 28 F. |
Forms of writs and other processes |
| 28 G. |
Powers of Judges |
| 28 H. |
Procedure as to appeals to Supreme Court |
| 28 I. |
Transfer of proceedings from common High Court to the High Courts of Meghalaya, Manipur and Tripura |
| 28 J. |
Interpretation |
| 28 K. |
Saving |
| 29. |
Jurisdiction of the common High Court |
| 30. |
Abolition of certain Courts |
| 31. |
Principal seat and other places of sitting of the common High Court |
| 32. |
Extension of jurisdiction of the common High Court to the Union territories of Mizoram and Arunachal Pradesh |
| 33. |
Allocation of expenditure of the common High Court |
| 34. |
Special provisions relating to advocates and Bar Council |
| 35. |
Practice and procedure in the common High Court |
| 36. |
Custody of seal of the common High Court
|
| 37. |
Form of writs and other processes |
| 38. |
Powers of Judges |
| 39. |
Procedure as to appeals to Supreme Court |
| 40. |
Transfer of proceedings from the High Court of Assam and Nagaland and the Courts of the Judicial Commissioners to the common High Court |
| 41. |
Interpretation |
| 42. |
Right to appear or act in proceedings transferred to the common High Court |
| 43. |
Savings |
| Part V |
Authorisation of Expenditure and Distribution of Revenues |
| 44. |
Authorisation of expenditure pending sanction by Legislatures |
| 45
| Appropriation of moneys for expenditure to the Union territory of Arunachal Pradesh
|
| 46. |
Reports relating to the accounts of the Union territories of Manipur and Tripura
|
| 47
| Reports relating to the accounts of the autonomous State of Meghalaya |
| 48. |
Allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura |
| 49. |
Distribution of revenues
|
| Part VI |
Assets and Liabilities |
| 50. |
Property, assets, rights, liabilities, obligations, etc, of the States of Manipur and Tripura |
| 51. |
Assets and liabilities of the State of Meghalaya |
| 52. |
Assets and liabilities (including public debt) relating to the Mizo District |
| Part VII |
Provisions as to Certain Corporations |
| 53. |
Provisions as to certain Corporations |
| 54. |
Continuance of arrangements in regard to generation and supply of electric power and supply of water |
| 55. |
Provisions as to Assam State Financial Corporation |
| 56. |
General provisions as to statutory corporations |
| 57. |
Temporary provisions as to continuance of certain existing road transport permits |
| 58. |
Special provision relating to retrenchment compensation in certain cases |
| 59. |
Special provisions as to income-tax |
| 60. |
Continuance of facilities in certain State institutions |
| Part VIII |
Provisions as to Services |
| 61. |
Provisions relating to All-India Services |
| 62. |
Provision relating to Services in Manipur and Tripura |
| 63. |
Special provisions relating to members of Central Health Service |
| 64. |
Provisions relating to Services in the existing State of Assam |
| 65. |
Provisions relating to Services in the autonomous State of Meghalaya |
| 66. |
Other provisions relating to Services
|
| 67. |
Provisions as to continuance of officers in same posts
|
| 68. |
Advisory Committees |
| 69. |
Power of Central Government to give directions |
| 70. |
Provisions as to State Public Service Commission |
| Part IX |
Legal and Miscellaneous Provisions |
| 71. |
Amendment of articles 210, 239A, 244, 244A, 275, 332, 371B and Fifth and Sixth Schedules to the Constitution |
| 72. |
Amendment of Act 2 of 1934 |
| 73. |
Amendment of Act 64 of 1950 |
| 74. |
Amendment of Act 37 of 1956
|
| 75. |
Amendment of Act 20 of 1963 |
| 76. |
Amendment of Act 56 of 1955 and the Tripura (Courts) Order, 1950 |
| 77. |
Territorial extent of laws |
| 78. |
Continuance of existing District Councils and Regional Council and members thereof |
| 79. |
Power to adapt laws |
| 80. |
Power to construe laws |
| 81. |
Power to name authorities, etc, for exercising statutory functions |
| 82. |
Legal proceedings |
| 83. |
Rights of pleaders to practise in certain cases |
| 84. |
Transfer of pending proceedings |
| 85. |
Provisions as to continuance of courts, etc |
| 86. |
Effect of provisions of the Act inconsistent with other laws |
| 87. |
Power to remove difficulties |
| 87 A. |
Power to remove difficulties |
| 88. |
Power to make rules
|
| The First Schedule |
Amendments to the Delimitation of Parliamentary and Assembly Constituencies Order, 1966 |
| The Second Schedule |
Amendments to the Constitution (Scheduled Castes) Order, 1950 |
| The Third Schedule |
Amendments to the Constitution (Scheduled Castes) (Union Territories) Order, 1951 |
| The Fourth Schedule |
Amendments to the Costitution (Scheduled Tribes) Order, 1950
|
| The Fifth Schedule. |
Amendments to the Constitution (Scheduled Tribes) (Union Territories) Order, 1951
|
| The Sixth Schedule
| Apportionment of Assets and Liabilities |
| The Seventh Schedule. |
List of Institutions Where Existing Facilities Shall be Continued |
| The Eighth Schedule. |
Amendments to the Sixth Schedule to the Constitution |
| The Ninth Schedule. |
Amendments to the Manipur (Courts) Act, 1955 |
| The Tenth Schedule. |
Amendments to the Tripura (Courts) Order, 1950 |
