Report No. 249

9. Delimitation of constituencies

The Reorganisation Acts amended the Delimitation of Parliamentary and Assembly Constituencies Order, 1976. The Delimitation Order of 1976 was replaced by the Delimitation of Parliamentary and Assembly Constituencies Order, 2008. The Delimitation Order of 2008 details the territories that fall into each Parliamentary and Assembly Constituency.

The said Order suitably incorporates the provisions of the concerned Reorganisation Acts. Recently, the Andhra Pradesh Reorganisation Act, 2014 has been enacted creating the new State of Telengana by bifurcating the then existing State of Andhra Pradesh.

The Delimitation Order of 2008 was suitably amended to provide for Parliamentary and Assembly Constituencies of the States of Andhra Pradesh and Telengana. Hence, the purpose of the Reorganisation Acts, in so far as delimitation of constituencies is concerned, has been fulfilled. The provisions relating to delimitation of constituencies can, therefore, be repealed.

	[Justice A.P. Shah] Chairman
[Justice S.N. Kapoor] Member	[Prof. (Dr.) Mool Chand Sharma] Member	[Justice Usha Mehra] Member
[Dr. S.S. Chahar] Member-Secretary	[P.K. Malhotra] Ex-officio Member	[Dr. Sanjay Singh] Ex-officio Member