| Contents |
| Title |
The Madhya Pradesh Reorganisation Act, 2000 |
| Sections |
Particulars |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Reorganisation of The State of Madhya Pradesh |
| 3.
|
Formation of Chhattisgarh State |
| 4. |
State of Madhya Pradesh and territorial divisions thereof |
| 5. |
Amendment of the First Schedule to the Constitution
|
| 6. |
Saving powers of the State Government |
| Part III |
Representation in the Legislatures |
|
The Council of States |
| 7. |
Amendment of the Fourth Schedule to the Constitution |
| 8. |
Allocation of sitting members |
|
The House of the People |
| 9. |
Representation in the House of the people |
| 10. |
Delimitation of Parliamentary and Assembly Constituencies |
| 11. |
Provisions as to sitting members |
|
The Legislative Assembly |
| 12. |
Provisions as to Legislative Assemblies |
| 13. |
Allocation of sitting members |
| 14. |
Duration of Legislative Assemblies |
| 15. |
Speakers and Deputy Speakers |
| 16. |
Rules of procedure |
|
Delimitation of constituencies |
| 17. |
Delimitation of constituencies |
| 18. |
Power of the Election Commission to maintain Delimitation Orders up-to-date |
|
Schedule d Castes and Schedule d Tribes |
| 19. |
Amendment of the Schedule d Castes Order |
| 20. |
Amendment of the Schedule d Tribes Order |
| Part IV |
High Court |
| 21. |
High Court of Chhattisgarh |
| 22. |
Judges of Chhattisgarh High Court |
| 23. |
Jurisdiction of Chhattisgarh High Court |
| 24. |
Special provision relating to Bar Council and advocates |
| 25. |
APractice and procedure in Chhattisgarh High Court |
| 26. |
Custody of seal of Chhattisgarh High Court |
| 27. |
Form of writs and other processes |
| 28. |
Powers of Judges |
| 29. |
Procedure as to appeals to Supreme Court |
| 30. |
Transfer of proceedings from Madhya Pradesh High Court to Chhattisgarh High Court |
| 31. |
Right to appear or to act in proceedings transferred to Chhattisgarh High Court |
| 32. |
Interpretation |
| 33. |
Saving |
| Part V |
Authorisation of Expenditure and Distribution of Revenues |
| 34. |
Authorisation of expenditure of Chhattisgarh State |
| 35. |
Reports relating to accounts of Madhya Pradesh State |
| 36. |
Distribution of revenue
|
| Part VI |
Apportionment of Assets and Liabilities |
| 37. |
Application of Part |
| 38. |
Land and goods |
| 39. |
Treasury and bank balances |
| 40. |
Arrears of taxes |
| 41. |
Right to recover loans and advances |
| 42. |
Investments and credits in certain funds |
| 43. |
Assets and liabilities of State undertaking |
| 44. |
Public Debt |
| 45
| Floating loans
|
| 46
|
Refund of taxes collected in excess
|
| 47
| Deposits, etc |
| 48
|
Provident fund |
| 49
|
Pensions
|
| 50
|
Contracts |
| 51
|
Liability in respect of actionable wrong |
| 52
|
Liability as guarantor |
| 53
|
Items in suspense |
| 54
|
Residuary provision |
| 55
|
Apportionment of assets or liabilities by agreement |
| 56
|
Power of Central Government to order allocation or adjustment in certain cases |
| 57
|
Certain expenditure to be charged on Consolidated Fund |
| Part VII |
Provisions as to Certain Corporations |
| 58
|
Provisions as to Madhya Pradesh State Electricity Board, State Road Transport Corporation and State Warehousing Corporation, etc |
| 59
|
Provisions as to Madhya Pradesh State Financial Corporation |
| 60
|
Provisions as to certain companies |
| 61
|
Functioning of organisation, registered society or trust incorporated on behest of State Government |
| 62. |
General provisions as to statutory corporations |
| 63. |
Temporary provisions as to continuance of certain existing road transport permits |
| 64. |
Special provisions relating to retrenchment compensation in certain cases |
| 65.
|
Special provisions as to income-tax |
| 66. |
Continuance of facilities in certain State institutions
|
| Part VIII |
Provisions as to Services |
| 67. |
Provisions relating to All-India Services
|
| 68. |
Provisions relating to services in Madhya Pradesh and Chhattisgarh |
| 69. |
Provisions relating to other services |
| 70. |
Provisions as to continuance of officers in same post |
| 71. |
Advisory Committees |
| 72. |
Power of Central Government to give directions |
| 73. |
Provisions as to State Public Service Commission |
| 74. |
Jurisdiction of the Commissions, authorities and tribunals
|
| Part IX |
Management and Development of Power and Water Resources
|
| 75. |
Management of power and water supply in certain cases |
| 76. |
Inter-State River Water Board |
| Part X |
Legal and Miscellaneous Provisions
|
| 77. |
Amendment of Act 37 of 1956 |
| 78. |
Territorial extent of laws |
| 79. |
Power to adapt laws |
| 80. |
Power to construe laws |
| 81. |
Power to name authorities, etc., for exercising statutory functions |
| 82. |
Legal proceedings |
| 83. |
Transfer of pending proceedings |
| 84. |
Right of pleaders to practise in certain cases |
| 85. |
Effect of provisions of the Act inconsistent with other laws |
| 86. |
Power to remove difficulties |
| The First Schedule |
[See Section 8] |
| The Second Schedule |
Amendments to the Delimitation of Parliamentary and Assembly Constituencies Order, 1976 |
| The Third Schedule |
Amendment of the Constitution (Schedule d Castes) Order, 1950 |
| The Fourth Schedule |
Amendment of The Constitution (Schedule d Tribes) Order, 1950
|
| The Fifth Schedule
|
[See Section 42]
|
| The Sixth Schedule
| Apportionment of Liability In Respect of Pensions |
| The Seventh Schedule
|
List of Government Companies |
| The Eighth Schedule
|
Continuance of Facilities in Certain State Institution List of Training Institutions/Centres |
