| Contents: |
| Title |
State of Himachal Pradesh Act, 1970 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title |
| 2. |
Definitions |
| Chapter II |
Establishment of The State of Himachal Pradesh |
| 3. |
Establishment of State of Himachal Pradesh |
| 4. |
Amendment of First Schedule to the Constitution |
| Chapter III |
Representation in The Legislatures |
| 5. |
Amendment of Fourth Schedule to the Constitution |
| 6. |
Allocation of sitting members |
| 7. |
Amendment of section 27A of Act 43 of 1950 |
| 8. |
[Omitted.] |
| 9. |
[Omitted.] |
| 10. |
Provision as to Legislative Assembly as constituted on the appointed day |
| 11. |
Duration of Legislative Assembly |
| 12. |
Speaker and Deputy Speaker |
| 13. |
Rules of procedure |
| 14. |
Allocation of seats in the House of the People |
| 15. |
Allocation of seats in the Legislative Assembly |
| 16. |
Amendment of First and Second Schedules to Act 43 of 1950 |
| 17. |
Delimitation of constituencies |
| 18. |
Power of Election Commission to maintain delimitation orders up-to-date |
| 19. |
Amendment of Scheduled Castes Orders |
| 20. |
Amendment of Scheduled Tribes Orders |
| Chapter IV |
High Court |
| 21. |
High Court for Himachal Pradesh |
| 22. |
Judges of High Court |
| 23. |
Jurisdiction of High Court |
| 24. |
Special provision relating to Advocates and Bar Council |
| 25. |
Practice and procedure in High Court |
| 26. |
Custody of seal of High Court |
| 27. |
Form of writs and other processes |
| 28. |
Powers of Judges |
| 29. |
Procedure as to appeals to Supreme Court |
| 30. |
Transfer of proceedings from High Court of Delhi to High Court of Himachal Pradesh |
| 31. |
Right to appear or to act in proceedings transferred to High Court of Himachal Pradesh |
| 32. |
Savings |
| Chapter V |
Authorisation of Expenditure and Distribution of Revenues |
| 33. |
Authorisation of expenditure pending its sanction by the Legislature |
| 34. |
Reports relating to the accounts of the existing Union territory of Himachal Pradesh |
| 35. |
Allowances and privileges of Governor of Himachal Pradesh |
| 36. |
Distribution of revenues |
| Chapter VI |
Assets and Liabilities |
| 37. |
Property, assets, rights, liabilities, obligations, etc |
| 38. |
Special provision as to transfer of assets, rights, liabilities, etc., of Union in relation to transferred territories under Act 31 of 1966 |
| Chapter VII |
Provisions as To Services |
| 39. |
Provisions relating to All-India Services |
| 40. |
Provision relating to certain Services |
| 41. |
Provisions relating to other services |
| 42. |
Other provisions as to services |
| 43. |
Provisions as to continuance of officers in same posts |
| 44. |
Advisory Committees |
| 45. |
Power of Central Government to give directions |
| Chapter VIII |
Legal and Miscellaneous Provisions |
| 46. |
Amendment of article 210 and article 239A |
| 47. |
Amendment of Act 37 of 1956 |
| 48. |
Amendment of Act 20 of 1963 |
| 49. |
Continuance of existing laws and their adaptation |
| 50. |
Power to construe laws |
| 51. |
Provisions as to continuance of courts, etc |
| 52. |
Effect of provisions of Act inconsistent with other laws |
| 53. |
Power to remove difficulties |
| 54. |
Power to make rules |
| Schedul I |
Amendment of The Constitution (Scheduled Castes) Order, 1950 |
| Schedul II |
Amendment of The Constitution (Scheduled Castes) (Union Territories) Order, 1951 |
| Schedul III |
Amendment of The Constitution (Scheduled Tribes) Order, 1950 |
| Schedul IV |
Amendment of The Constitution (Scheduled Tribes) (Union Territories) Order, 1951 |
