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 |