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The Bombay Reorganisation Act, 1960

[Act No. 11 of 1960]

[25th April, 1960.]

Contents
Sections Particulars
Title The Bombay Reorganisation Act, 1960
Part I Preliminary
1. Short title
2. Definitions
Part II Reorganisation of Bombay State
3. Formation of Gujarat State
4. Amendment of the First Schedule to the Constitution
5. Saving powers of State Government
Part III Representation in the Legislatures
The Council of States
6. Amendment of the Fourth Schedule to the Constitution
7. Allocation of sitting members
8. Bye-elections to fill vacancies
9. Term of office
The House of the People
10. Representation in the House of the People
11. Delimitation of parliamentary constituencies
12. Provision as to sitting members
The Legislative Assemblies
13. Strength of Legislative Assemblies
14. Delimitation of assembly constituencies
15. Allocation of members
16. Duration of Legislative Assemblies
17. Speakers and Deputy Speakers
18. Rules of procedure
19. Special provisions in relation to Gujarat Legislative Assembly
The Legislative Council
20. Amendment of article 168 of the Constitution
21. Legislative Council of Maharashtra
22. Council constituencies
23. Provision as to certain sitting members
24. Special provision as to biennial elections
25. Chairman and Deputy Chairman
Scheduled Castes and Scheduled Tribes
26. Amendment of the Scheduled Castes Order
27. Amendment of the Scheduled Tribes Order
Part IV High Courts
28. High Court for Gujarat
29. Judges of Gujarat High Court
30. Jurisdiction of Gujarat High Court
31. [Repealed.]
32. Practice and procedure in Gujarat High Court
33. Custody of seal of Gujarat High Court
34. Form of writs and other processes
35. Powers of Judges
36. Procedure as to appeals to Supreme Court
37. Transfer of proceeding from Bombay High Court to Gujarat High Court
38. Right to appear or to act in proceedings transferred to Gujarat High Court
39. Interpretation
40. Savings
41. Permanent Bench of Bombay High Court at Nagpur
Part V Authorisation of Expenditure
42. Authorisation of expenditure of Gujarat State
43. Reports relating to accounts of Bombay State
44. Allowances and privileges of Governor of Gujarat
45 Distribution of revenues
Part VI Apportionment of Assets and Liabilities
46 Application of Part
47 Land and goods
48 Treasury and bank balances
49 Arrears of taxes
50 Right to recover loans and advances
51 Credits in certain funds
52 Special Revenue Reserve Fund in Gujarat
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 as to Bombay State Electricity Board and State Warehousing Corporation
69. Continuance of arrangements in regard to generation and supply of electric power and supply of water
70. Provisions as to Bombay State Financial Corporation
71. Amendment of Act 64 of 1950
72. Special provision for Bar Council of Gujarat
73. Amendment of Act 6 of 1942
74. General provision as to statutory corporations
75. Amendment of Act 38 of 1957
76. Temporary provisions as to continuance of certain existing road transport permits
77. Special provision relating to retrenchment compensation in certain cases
78. Special provision as to income-tax
79. Continuance of facilities in certain State institutions
Part VIII Provisions as to Services
80. Provisions relating to All-India Services
81. Provisions relating to other services
82. Provisions as to continuance of officers in same post
83. Power of Central Government to give directions
84. Provisions as to Bombay Public Service Commission
Part IX Legal and Miscellaneous Provisions
85. Amendment of article 371 of the Constitution
86. Amendment of Act 37 of 1956
87. Territorial extent of law's
88. Power to adapt laws
89. Power to construe laws
90. Power to name authorities, etc., for exercising statutory functions
91. Legal proceedings
92. Transfer of pending proceedings
93. Right of pleaders to practise in certain cases
94. Effect of provisions of the Act inconsistent with other laws
95. Power to remove difficulties
96. Power to make rules
The First Schedule Territories Transferred from the State of Bombay to the State of Gujarat
The Second Schedule Maharashtra Members of the Council of States
The Third Schedule Amendments to the First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956
The Fourth Schedule Amendments to the Second Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956
The Fifth Schedule Amendments to the Delimitation of Council Constituencies (Bombay) Order, 1951
The Sixth Schedule Sitting Members Who Shall Cease to be Members of the Bombay Legislative Council
The Seventh Schedule Amendments of the Constitution (Scheduled Castes) Order, 1950
The Eighth Schedul Amendment of the Constitution (Scheduled Tribes) Order, 1960
The Ninth Schedule [See Section 45(1)]
The Tenth Schedule [See Section 47(2)]
The Eleventh Schedule Apportionment of Liability in Respect of Pensions
The Twelfth Schedulel (See Section 73)
The Thirteenth Schedule (See Section 79)


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