| Contents: |
| Title |
States Reorganisation Act, 1956 |
| Sections: |
|
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Territorial Changes and formation of New States |
| 3. |
Transfer of territory from Hyderabad to Andhra and alteration of name |
| 4. |
Transfer of territory from Travancore-Cochin to Madras |
| 5. |
Formation of Kerala State |
| 6. |
Laccadive, Minicoy and Amindivi Islands |
| 7. |
Formation of a new Mysore State |
| 8. |
Formation of a new Bombay State |
| 9. |
Formation of a new Madhya Pradesh State |
| 10. |
Formation of a new Rajasthan State |
| 11. |
Formation of a new Punjab State |
| 12. |
Amendment of the First Schedule to the Constitution |
| Part A |
Table 1 |
| Part B |
Table 2 |
| Part C |
Table 3 |
| 13. |
Saving powers of State Governments |
| Part III |
Zones and Zonal Councils |
| 14. |
[Repealed.] |
| 15. |
Establishment of Zonal Councils |
| 16. |
Composition of the Councils |
| 17. |
Meetings of the Councils |
| 18. |
Power to appoint Committees |
| 19. |
Staff of the Council |
| 20. |
Office of the Council |
| 21. |
Functions of the Councils |
| 22. |
Joint meetings of Zonal Councils |
| Part IV |
Representation in the legislatures |
|
The Council of States |
| 23. |
Amendment of the Fourth Schedule to the Constitution |
| 24. |
Allocation of sitting members in the Council of States |
| 25. |
By-elections to fill vacancies |
| 26. |
Term of office of members |
|
The House of the People |
| 27. |
Provision as to existing House |
|
The Legislative Assembly |
| 28. |
Changes in composition and allocation of sitting members |
| 29. |
Special provision for elections to the Andhra Pradesh Legislative Assembly |
| 30. |
Duration of Legislative Assemblies |
| 31. |
Speakers and Deputy Speakers |
| 32. |
Rules of procedure |
|
The Legislative Councils |
| 33. |
Madhya Pradesh Legislative Council |
| 34. |
Bombay Legislative Council |
| 35. |
Madras Legislative Council |
| 36. |
Mysore Legislative Council |
| 37. |
Punjab Legislative Council |
| 38. |
Chairman and Deputy Chairman |
| 39. |
Rules of procedure |
|
Delimitation of Constituencies |
| 40. |
Allocation of seats in the House of the People and assignment of seats to State Legislative Assemblies |
| 41. |
Modification of the Scheduled Castes and Scheduled Tribes Orders |
| 42. |
Determination of population of Scheduled Castes and Scheduled Tribes |
| 43. |
Constitution of Delimitation Commission |
| 44. |
Duties of the Commission |
| 45. |
Associate members |
| 46. |
Casual vacancies |
| 47. |
Procedure as to delimitation |
| 48. |
Special provision as to certain elections |
| Part V |
High Courts |
| 49. |
High Courts for the new States |
| 50. |
Abolition of certain Courts |
| 51. |
Principal seat and other places of sitting of High Courts for new States |
| 52. |
Jurisdiction of High Courts for new States |
| 53. |
Power to enrol advocates, etc |
| 54. |
Practice and procedure |
| 55. |
Custody of seal of the High Court |
| 56. |
Form of writs and other processes |
| 57. |
Powers of Judges |
| 58. |
Procedure as to appeals to the Supreme Court |
| 59. |
Transfer of proceedings to Bombay High Court |
| 60. |
Extension of jurisdiction of, and transfer of proceedings to, Kerala High Court |
| 61. |
Transfer of proceedings to Madhya Pradesh High Court |
| 62. |
Transfer of proceedings to Mysore High Court |
| 63. |
Transfer of proceedings to Punjab High Court |
| 64. |
Transfer of proceedings to Rajasthan High Court |
| 65. |
High Court of Andhra Pradesh |
| 66. |
High Court for the areas added to Madras |
| 67. |
Right to appear or act in proceedings transferred to other High Courts |
| 68. |
Interpretation |
| 69. |
Savings |
| Part VI |
Authorisation of Expenditure |
| 70. |
Authorisation of expenditure of new States |
| 71. |
Appropriation of moneys for expenditure in transferred territories under existing Appropriation Acts |
| 72. |
Reports relating to the accounts of certain States |
| 73. |
Allowances and privileges of Governors of certain States |
| 74. |
Distribution of revenues |
| Part VII |
Apportionment of Assets and Liabilities of Certain Part A and Part B States |
| 75. |
Application of Part |
| 76. |
Land and goods |
| 77. |
Treasury and bank balances |
| 78. |
Arrears of taxes |
| 79. |
Right to recover loans and advances |
| 80. |
Credits in certain funds |
| 81. |
Assets and liabilities of State undertakings |
| 82. |
Public debt |
| 83. |
Refund of taxes collected in excess |
| 84. |
Deposits |
| 85. |
Provident funds |
| 86. |
Pensions |
| 87. |
Contracts |
| 88. |
Liability in respect of actionable wrong |
| 89. |
Liability as guarantor of co-operative society |
| 90. |
Items in suspense |
| 91. |
Residuary provision |
| 92. |
Power of the Central Government to order allocation or adjustment in certain cases |
| 93. |
Certain expenditure to be charged on the Consolidated Fund |
| Part VIII |
Apportionment of Certain Assets and Liabilities of The Union |
| 94. |
Definitions |
| 95. |
Passing of certain assets and liabilities of the Union to successor States |
| 96. |
Arrears of taxes |
| 97. |
Loans and advances |
| 98. |
Debts due to Central Government |
| 99. |
Provident fund |
| 100. |
Pensions |
| 101. |
Contracts |
| Part IX |
Provisions as to Certain Corporations and Inter-State Agreements and Arrangements |
| 102. |
Provision as to certain State Financial Corporations |
| 103. |
Provisions as to the Madras Industrial Investment Corporation |
| 104. |
Amendment of Act 2 of 1934 |
| 21-B. |
Effect of agreements made between the Bank and certain States before the Ist November, 1956 |
| 105. |
Amendment of Act 6 of 1942 |
| 5A. |
Transitional provisions regarding certain co-operative societies affected by reorganisation of States |
| 5B. |
Power to delegate |
| 106. |
Provision as to certain State Electricity Boards and apportionment of their assets and liabilities |
| 107. |
Continuance of arrangements in regard to generation and supply of electric power and supply of water |
| 108. |
Continuance of agreements and arrangements relating to certain irrigation, power or multi-purpose projects |
| 109. |
General provision as to statutory corporations |
| 110. |
Temporary provisions as to the continuance of certain existing road transport permits |
| 111. |
Special provision relating to retrenchment compensation in certain cases |
| 112. |
Provision as to the Devaswom Surplus Fund of Travancore |
| 113. |
Continuance of facilities in certain State institutions |
| Part X |
Provisions as to Services |
| 114. |
Provisions relating to All-India Services |
| 115. |
Provisions relating to other services |
| 116. |
Provision as to continuance of officers in the same posts |
| 117. |
Power of Central Government to give directions |
| 118. |
Provisions as to State Public Service Commissions |
| Part XI |
Legal and Miscellaneous Provisions |
| 119. |
Territorial extent of laws |
| 120. |
Power to adapt laws |
| 121. |
Power to construe laws |
| 122. |
Power to name authorities, etc., for exercising statutory functions |
| 123. |
Legal proceedings |
| 124. |
Right of pleaders to practise in certain Courts |
| 125. |
Provisions as to certain pending proceedings |
| 126. |
[Repealed.] |
| 127. |
Effect of the provisions of the Act inconsistent with other laws |
| 128. |
Power to remove difficulties |
| 129. |
Power to make rules |
| 130. |
Repeal of Act 49 of 1951 |
| The Schedules |
|
| Schedule I |
[See Section 28 (3)] |
| Schedule II |
Modifications in The Delimitation of Council Constituencies (Madras) Order, 1951 |
| Schedule III |
Allocation of Seats in The House of the People and Assignment of Seats to State Legislative Assemblies |
| Schedule IV |
I. Modified form of Section 3 of the Union Duties of Excise (Distribution) Act, 1953 |
|
II. Modified form of Paragraphs 3 and 5 of The Constitution (Distribution of Revenues) Order, 1953 |
| Schedule V |
Apportionment of Liability in Respect of Pensions |
| Schedule VI |
[See Section 113] |
