| Contents |
| Title |
The State of Arunachal Pradesh Act, 1986 |
| Sections |
Particulars |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Establishment of The State of Arunachal Pradesh |
| 3. |
Establishment of the State of Arunachal Pradesh |
| 4. |
Amendment of First Schedule to the Constitution |
| Part III |
Representation in The Legislatures The Council of States |
| 5. |
Amendment of Fourth Schedule to the Constitution |
| 6. |
Allocation of sitting member |
| 7. |
Amendment of section 27A of Act 43 of 1950 |
| 8. |
Allocation of seats in the existing House of the People |
| 9. |
Provision as to sitting members |
| 10. |
Provision as to Legislative Assembly |
| 11. |
Provisional Legislative Assembly |
| 12. |
Speaker and Deputy Speaker |
| 13. |
Rules of procedure |
| 14. |
Delimitation of constituencies |
| 15. |
Power of Election Commission to maintain delimitation orders up-to-date |
| 16. |
Amendment of Scheduled Castes Orders |
| 17. |
Amendment of Scheduled Tribes Orders |
| Part IV |
High Court |
| 18. |
Common High Court for Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh |
| 19. |
Provision as to advocates |
| 20. |
Practice and procedure in the common High Court |
| 21. |
Custody of Seal of the common High Court |
| 22. |
Form of writs and other processes |
| 23. |
Powers of Judges |
| 24. |
Principal seat and other places of sitting of the common High Court |
| 25. |
Procedure as to appeals to Supreme Court |
| 26. |
Transfer of proceedings from the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram to the common High Court |
| 27. |
Interpretation |
| 28. |
Right to appear or to act in proceedings transferred to the common High Court |
| 29. |
Saving |
| Part V |
Authorisation of Expenditure and Distribution of Revenues |
| 30. |
Authorisation of expenditure pending its sanction by the Legislature |
| 31. |
Reports relating to the accounts of the existing Union territory of Arunachal Pradesh |
| 32. |
Allowances and privileges of Governor of Arunachal Pradesh |
| 33. |
Distribution of revenues |
| Part VI |
Assets and Liabilities |
| 34. |
Property, assets, rights, liabilities, obligations, etc |
| Part VII |
Provisions as to Services |
| 35. |
Provision relating to All-India Services |
| 36. |
Provisions relating to other services |
| 37. |
Other provisions as to services |
| 38. |
Provisions as to continuance of officers in same posts |
| 39. |
Advisory Committees |
| 40. |
Prohibition of representation after certain period |
| 41. |
Power of Central Government to give direcions |
| Part VIII |
Legal and Miscellaneous Provisions |
| 42. |
Amendment of article 210, article 239A and article 240 of the Constitution |
| 43. |
Amendment of Act 28 of 1958 |
| 44. |
Amendment of Act 20 of 1963 |
| 45. |
Amendment of Act 84 of 1971 |
| 46. |
Continuance of existing laws and their adaptations |
| 47. |
Power to construe laws |
| 48. |
Provisions as to continuance of courts, etc |
| 49. |
Effect of provisions of Act inconsistent with other laws |
| 50. |
Power to remove difficulties |
| 51. |
Power to make rules |
| The Schedules |
|
| Schedule I |
Declaration of Fidelity and Secrecy |
| Schedule II |
Declaration of Fidelity and Secrecy |
| Schedule III |
Declaration of Fidelity and Secrecy |
| Schedule IV |
Declaration of Fidelity and Secrecy |
