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The Andhra Pradesh reorganization Act, 2014

[No. 6 of 2014]

[1st March, 2014]

Contents
Sections Particulars
Part I Preliminary
1 Short title
2 Definitions
Part II Reorganisation of the State of Andhra Pradesh
3 Formation of Telangana State
4 State of Andhra Pradesh and territorial divisions thereof
5 Hyderabad to be common capital for States of Telangana and Andhra Pradesh
6 Expert Committee for setting up of a capital for Andhra Pradesh
7 overnor of existing State of Andhra Pradesh to be common Governor
8 Responsibility of Governor to protect residents of common capital of Hyderabad
9 Assistance of police forces from Central Government to successor States, etc.
10 Amendment of First Schedule to Constitution
11 Saving powers of State Governments
Part III Representation in The Legislatures
  The Council of States
12 Amendment of Fourth Schedule to Constitution
13 Allocation of sitting members
14 Representation in House of the People
15 Delimitation of Parliamentary and Assembly Constituencies
16 Provision as to sitting members
  The Legislative Assembly
17 Provisions as to Legislative Assemblies
18 Representation of Anglo-Indian community
19 Allocation of sitting members
20 Duration of Legislative Assemblies
21 Speaker, Deputy Speaker and rules of procedure
  The Legislative Councils
22 Legislative Council for successor States
23 Provisions as To Legislative Councils
24 Amendment of Delimitation of Council Constituencies Order
25 Chairman, Deputy Chairman and rules of procedure
  Delimitation of constituencies
26 Delimitation of Constituencies
27 Power of Election Commission to maintain Delimitation Orders up-to date
  Scheduled Castes and Scheduled Tribes
28 Amendment of Scheduled Castes Order
29 Amendment of Scheduled Tribes Order
Part IV High Court
30 High Court of Judicature at Hyderabad to be common High Court till establishment of High Court of Andhra Pradesh
31 High Court of Andhra Pradesh
32 Judges of Andhra Pradesh High Court
33 Jurisdiction of Andhra Pradesh High Court
34 Special provision relating to Bar Council and advocates
35 Practice and procedure in Andhra Pradesh High Court
36 Custody of seal of Andhra Pradesh High Court
37 Form of writs and other processes
38 Powers of Judges
39 Procedure as to appeals to Supreme Court
40 Transfer of proceedings from Hyderabad High Court to Andhra Pradesh High Court
41 Right to appear or to act in proceedings transferred to Andhra Pradesh High Court
42 Interpretation
43 Savings
Part V Authorisation of Expenditure and Distribution of Revenues
44 Authorisation of expenditure of Telangana State
45 Reports relating to accounts of Andhra Pradesh State
46 Distribution of revenue
Part VI Apportionment of Assets and Liabilities
47 Application of Part
48 Land and goods
49 Treasury and bank balances
50 Arrears of taxes
51 Right to recover loans and advances
52 Investments and credits in certain funds
53 Assets and liabilities of State undertakings
54 Public Debt
55 Floating Debt
56 Refund of taxes collected in excess
57 Deposits, etc.
58 Provident Fund
59 Pensions
60 Contracts
61 Liability in respect of actionable wrong
62 Liability as guarantor
63 Items in suspense
64 Residuary provision
65 Apportionment of assets or liabilities by agreement
66 Power of Central Government to order allocation or adjustment in certain cases
67 Certain expenditure to be charged on Consolidated Fund
Part VII Provisions as to Certain Corporations
68 Provisions for various companies and corporations
69 Continuance of arrangements in regard to generation and supply of electric power and supply of water
70 Provisions as to Andhra Pradesh State Financial Corporation
71 Certain provisions for companies
72 Temporary provisions as to continuance of certain existing road transport permits
73 Special provisions relating to, retrenchment compensation in certain cases
74 Special provision as to income-tax
75 Continuance of facilities in certain State institutions
Part VIII Provisions as to Services
76 Continuance of facilities in certain State institutions
77 Provisions relating to other services
78 Other provisions relating to services
79 Provisions as to continuance of officers in same post
80 Advisory committees
81 Power of Central Government to give directions
82 Provision for employees of Public Sector Undertakings, etc.
83 Provisions as to State Public Service Commission
Part IX Management and Development of Water Resources
84 Apex Council for Godavari and Krishna river water resources and their Management Boards
85 Constitution and functions of River Management Board
86 Staff of the Management Board
87 Jurisdiction of Board
88 Power of Board to make regulations
89 Allocation of water resources
90 Polavaram Irrigation Project to be a national project
91 Arrangements on Tungabhadra Board
Part X Infrastructure and Special Economic Measures
92 Successor States to follow principles, guidelines, etc., issued by Central Government
93 Measures for progress and development of successor States
94 Fiscal measures including tax incentives
Part XI Access to Higher Education
95 Equal opportunities for quality higher education to all students
Part XII Legal and Miscellaneous Provisions
96 Amendment of article 168 of the Constitution
97 Amendment of article 371D of the Constitution
98 Amendment of section 15A of Act 43 of 1951
99 Amendment of section 15 of Act 37 of 1956
100 Territorial extent of laws
101 Power to adapt laws
102 Power to construe laws
103 Power to name authorities, etc., for exercising statutory functions
104 Legal proceedings
105 Transfer of pending proceedings
106 Right of pleaders to practice in certain cases
107 Effect of provisions of the Act inconsistent with other laws
108 Power to remove difficulties
Schedules  
  First Schedule
  Second Schedule
  Third Schedule
  Fourth Schedule
  Fifth Schedule
  Sixth Schedule
  Seventh Schedule
  Eighth Schedule
  Ninth Schedule
  Tenth Schedule
  Eleventh Schedule
  Tweleth Schedule
  Thirteenth Schedule

An act to provide for the reorganization of the existing state of Andhra Pradesh and for matters connected therewith. Be it enacted by parliament in the sixty-fifth year of the republic of India as follows:-



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