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The State of Arunachal Pradesh Act, 1986

[Act No. 69 of 1986]

[24th December, 1986.]

Contents
Title The State of Arunachal Pradesh Act, 1986
Sections Particulars
Part I Preliminary
1. Short title
2. Definitions
Part II Establishment of The State of Arunachal Pradesh
3. Establishment of the State of Arunachal Pradesh
4. Amendment of First Schedule to the Constitution
Part III Representation in The Legislatures The Council of States
5. Amendment of Fourth Schedule to the Constitution
6. Allocation of sitting member
7. Amendment of section 27A of Act 43 of 1950
8. Allocation of seats in the existing House of the People
9. Provision as to sitting members
10. Provision as to Legislative Assembly
11. Provisional Legislative Assembly
12. Speaker and Deputy Speaker
13. Rules of procedure
14. Delimitation of constituencies
15. Power of Election Commission to maintain delimitation orders up-to-date
16. Amendment of Scheduled Castes Orders
17. Amendment of Scheduled Tribes Orders
Part IV High Court
18. Common High Court for Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh
19. Provision as to advocates
20. Practice and procedure in the common High Court
21. Custody of Seal of the common High Court
22. Form of writs and other processes
23. Powers of Judges
24. Principal seat and other places of sitting of the common High Court
25. Procedure as to appeals to Supreme Court
26. Transfer of proceedings from the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram to the common High Court
27. Interpretation
28. Right to appear or to act in proceedings transferred to the common High Court
29. Saving
Part V Authorisation of Expenditure and Distribution of Revenues
30. Authorisation of expenditure pending its sanction by the Legislature
31. Reports relating to the accounts of the existing Union territory of Arunachal Pradesh
32. Allowances and privileges of Governor of Arunachal Pradesh
33. Distribution of revenues
Part VI Assets and Liabilities
34. Property, assets, rights, liabilities, obligations, etc
Part VII Provisions as to Services
35. Provision relating to All-India Services
36. Provisions relating to other services
37. Other provisions as to services
38. Provisions as to continuance of officers in same posts
39. Advisory Committees
40. Prohibition of representation after certain period
41. Power of Central Government to give direcions
Part VIII Legal and Miscellaneous Provisions
42. Amendment of article 210, article 239A and article 240 of the Constitution
43. Amendment of Act 28 of 1958
44. Amendment of Act 20 of 1963
45. Amendment of Act 84 of 1971
46. Continuance of existing laws and their adaptations
47. Power to construe laws
48. Provisions as to continuance of courts, etc
49. Effect of provisions of Act inconsistent with other laws
50. Power to remove difficulties
51. Power to make rules
The Schedules
Schedule I Declaration of Fidelity and Secrecy
Schedule II Declaration of Fidelity and Secrecy
Schedule III Declaration of Fidelity and Secrecy
Schedule IV Declaration of Fidelity and Secrecy


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