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The Assam Reorganisation (Meghalaya) Act, 1969

[Act No. 55 of 1969]

[29th December, 1969.]

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


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