Contents |
Title |
Assam Reorganisation (Meghalaya) Act, 1969 |
Sections |
Particulars |
Part I |
Preliminary |
1. |
Short title and commencement |
2. |
Definitions |
Part II |
Formation of The Autonomous State of Meghalaya |
3. |
Formation of Meghalaya |
4. |
Executive power of Meghalaya |
5. |
Extent of executive power of Meghalaya |
6. |
Council of Ministers |
7. |
Other provisions as to Ministers |
8. |
Advocate-General for Meghalaya |
9. |
Conduct of business |
10. |
Duties of Chief Minister as respects the furnishing of information to Governor, etc. |
Part III |
The Legislature |
11. |
Constitution of the Legislature of Meghalaya |
12. |
Delimitation of constituencies |
13. |
Power of Election Commission to maintain delimitation orders up-to-date |
14. |
Electors and electoral rolls |
15. |
Right to vote |
16. |
Qualification for membership |
17. |
Election to the Legislative Assembly |
18. |
Duration of Legislative Assembly |
19. |
Sessions of Legislative Assembly, prorogation and dissolution |
20. |
Right of Governor to address and send messages to Legislative Assembly |
21. |
Special address by the Governor |
22. |
Rights of Ministers as respects Legislative Assembly |
23. |
Speaker and Deputy Speaker of Legislative Assembly |
24. |
Speaker and Deputy Speaker not to preside while a resolution for his removal from office is under consideration |
25. |
Secretariat of Legislative Assembly |
26. |
Oath or affirmation by members |
27. |
Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum |
28. |
Vacation of seats |
29. |
Disqualifications for membership |
30. |
Penalty for sitting and voting before making an oath or affirmation or when not qualified or when disqualified |
31. |
Powers, privileges, etc., of members |
32. |
Salaries and allowances of members |
33. |
Extent of Legislative power |
34. |
Exemption from taxation of properties of the Union and the State of Assam and of certain vehicles registered in Assam or Meghalaya |
35. |
Inconsistency between laws made by Parliament and laws made by the Legislature of Meghalaya |
36. |
Inconsistency between laws made by the Legislature of the State of Assam and laws made by the Legislature of Meghalaya |
37. |
Special provisions as to financial Bills |
38. |
Procedure as to lapsing of Bills |
39. |
Assent to Bills |
40. |
Bills reserved for consideration |
41. |
Requirements as to sanction and recommendation to be regarded as matters of procedure only |
42. |
Annual Financial Statement |
43. |
Procedure in Legislative Assembly with respect to estimates |
44. |
Appropriation Bills |
45. |
Supplementary, additional or excess grants |
46. |
Votes on Account and exceptional grant |
47. |
Rules of procedure |
48. |
Restrictions on discussion in the Legislative Assembly |
49. |
Courts not to enquire into the proceedings of Legislative Assembly |
50. |
Power of Governor to promulgate Ordinances during recess of Legislative Assembly |
Part IV |
Financial Provisions |
51. |
Consolidated Fund |
52. |
Contingency Fund |
53. |
Custody of suitors' deposits and other moneys received by public servants and courts |
54. |
Custody, etc., of Consolidated Fund, Contingency Fund and moneys credited to the public account |
55. |
Certain taxes levied by Assam to be appropriated by Meghalaya |
56. |
Distribution of revenues |
57. |
Authorisation of expenditure pending its sanction by Legislative Assembly |
Part V |
Assets and Liabilities |
58. |
Apportionment of assets and liabilities |
Part VI |
Administrative Relations |
59. |
Obligation of Meghalaya, the State of Assam and the Union |
60. |
Control over the autonomous State in certain cases |
61. |
Entrustment of functions |
Part VII |
Transitional Provisions |
62. |
Provisions as to Provisional Legislative Assembly |
Part VIII |
Miscellaneous Provisions |
63. |
Special Committee for development of Shillong |
64. |
Provisions as to continuance of courts |
65. |
Provisions relating to services |
66. |
Continuance of existing laws and their adaptations |
67. |
Autonomous State to be a State for certain purposes of the Constitution |
68. |
Power of Governments of Assam and Meghalaya to carry on trade, etc., in Meghalaya |
69. |
Power to suspend provisions of this Act in case of failure of constitutional machinery |
70. |
Construction of reference to State and State Government in other laws in relation to Meghalaya |
71. |
Power to construe laws |
72. |
Effect of provisions of Act inconsistent with other laws |
73. |
Power to remove difficulties |
74. |
Amendment of the Sixth Schedule |
75. |
Amendment of Act 2 of 1934 |
76. |
Amendment of Act 37 of 1956 |
77. |
Power to make rules |
The Schedules |
|
First Schedule |
Forms of Oaths or Affirmations |
Second Schedule |
Autonomous State List |
Third Schedule |
Apportionment of Assets and Liabilities |
Fourth Schedule |
Amendments to The Sixth Schedule of The Constitution |