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 |
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|
First Schedule |
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Second Schedule |
|
Third Schedule |
|
Fourth Schedule |
|
Fifth Schedule |
|
Sixth Schedule |
|
Seventh Schedule |
|
Eighth Schedule |
|
Ninth Schedule |
|
Tenth Schedule |
|
Eleventh Schedule |
|
Tweleth Schedule |
|
Thirteenth Schedule |