Report No. 249

75. Legislative Assembly of Nagaland (Change in Representation) Act, Act 61 of 1968

Category: State Re-organisation and Extension of Laws

Recommendation: Repeal

The Act provided for a change in representation in the Legislative Assembly of Nagaland, and made consequential amendments to the State of Nagaland Act, 1962 and the Representation of the People Act, 1950. The Act amended Section 11 of the State of Nagaland Act, 1962 and also, the proviso to Section 7(1) of the Representation of the People Act, 1950 along with the Second Schedule of the Act.

Since the amendments have been duly made, the purpose of the Act has been fulfilled. Hence, the Central Government should repeal this Act with a suitable savings clause. This Act has also been recommended for review by the PC Jain Commission Report (Appendix B).