Acts › The Jammu and Kashmir Reorganisation Act, 2019The Jammu and Kashmir Reorganisation Act, 2019 105 sections.
Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Definitions. Section 3 — Formation of Union territory of Ladakh without Legislature. Section 4 — Formation of Union territory of Jammu and Kashmir with Legislature. Section 5 — Governor of existing State of Jammu and Kashmir to be common Lieutenant Governor. Section 6 — Amendment of First Schedule to the Constitution. Section 7 — Saving powers of the Government of Union territory of Jammu and Kashmir. Section 8 — Amendment of Fourth Schedule to Constitution. Section 9 — Allocation of sitting members. Section 10 — Representation in House of the People. Section 11 — Delimitation of Parliamentary Constituencies Order, 1976. Section 12 — Provision as to sitting members. Section 13 — Applicability of article 239A of Constitution. Section 14 — Legislative Assembly for the Union Territory of Jammu and Kashmir and its composition. Section 15 — Representation of women. Section 15A — Nomination of Kashmiri Migrants. Section 15B — Nomination of displaced persons. Section 16 — Qualification for membership of Legislative Assembly. Section 17 — Duration of Legislative Assembly. Section 18 — Sessions of Legislative Assembly, prorogation and dissolution. Section 19 — Speaker and Deputy Speaker of Legislative Assembly. Section 20 — Speaker or Deputy Speaker not to preside while a resolution for his removal from office is under consideration. Section 21 — Special address by Lieutenant Governor to Legislative Assembly. Section 22 — Rights of Ministers and Advocate General as respects Legislative Assembly. Section 23 — Rights of Lieutenant Governor to address and send messages to the Legislative Assembly. Section 24 — Oath or affirmation by members. Section 25 — Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum. Section 26 — Vacation of seats. Section 27 — Disqualifications for membership. Section 28 — Disqualification on ground of defection for being a member. Section 29 — Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified. Section 30 — Powers, privileges, etc., of members. Section 31 — Salaries and allowances of members. Section 32 — Extent of legislative power. Section 33 — Exemption of property of the Union from taxation. Section 34 — Restrictions on laws passed by Legislative Assembly with respect to certain matters. Section 35 — Inconsistency between laws made by Parliament and laws made by Legislative Assembly. Section 36 — Special provisions as to financial Bills. Section 37 — Procedure as to lapsing of Bills. Section 38 — Assent to Bills. Section 39 — Bills reserved for consideration. Section 40 — Requirements as to sanction and recommendations to be regarded as matters of procedure only. Section 41 — Annual financial statement. Section 42 — Procedure in Legislative Assembly with respect to estimates. Section 43 — Appropriation Bills. Section 44 — Supplementary, additional or excess grants. Section 45 — Votes on account. Section 46 — Rules of procedure. Section 47 — Official language or languages of Union territory of Jammu and Kashmir and language or languages to be used in Legislative Assembly thereof. Section 48 — Language to be used for Acts, Bills, etc. Section 49 — Restriction on discussion in the Legislative Assembly. Section 50 — Courts not to inquire into proceedings of Legislative Assembly. Section 51 — Secretariat of the Legislative Assembly. Section 52 — Power of Lieutenant Governor to promulgate Ordinances during recess of Legislative Assembly. Section 53 — Council of Ministers. Section 54 — Other provisions as to Ministers. Section 55 — Conduct of business. Section 56 — Duties of Chief Minister as respects the furnishing of information to the Lieutenant Governor, etc. Section 57 — Abolition of Legislative Council of the State of Jammu and Kashmir. Section 58 — Appointment of Lieutenant Governor of Union territory of Ladakh. Section 59 — Definitions. Section 60 — Delimitation of constituencies. Section 61 — Power of Election Commission to maintain Delimitation Orders up-to date. Section 62 — Special provision as to readjustment of Parliamentary and Assembly Constituencies on the basis of 2011 census. Section 63 — Special provisions as to readjustment of Assembly and Parliamentary Constituencies. Section 64 — Procedure as to delimitation. Section 65 — Applicability of Scheduled Castes Order. Section 66 — Applicability of Scheduled Tribes Order. Section 67 — Consolidated Fund of the Union territory of Jammu and Kashmir. Section 68 — Public Account of the Union territory of Jammu and Kashmir and moneys credited to it. Section 69 — Contingency Fund of Union territory of Jammu and Kashmir. Section 70 — Borrowing upon the security of Consolidated Fund of Union territory of Jammu and Kashmir. Section 71 — Form of accounts of the Union territory of Jammu and Kashmir. Section 72 — Audit reports. Section 73 — Provision in case of failure of constitutional machinery. Section 74 — Authorisation of expenditure by President. Section 75 — High Court of Jammu and Kashmir to be common High Court. Section 76 — Special provision relating to Bar Council and advocates. Section 77 — Practice and procedure in common High Court of Jammu and Kashmir. Section 78 — Savings. Section 79 — Advocate General for Union territory of Jammu and Kashmir. Section 80 — Authorisation of expenditure of Union territory of Jammu and Kashmir. Section 81 — Authorisation of expenditure of Union territory of Ladakh. Section 82 — Reports relating to accounts of Jammu and Kashmir State. Section 83 — Distribution of revenue. Section 84 — Application of this Part. Section 85 — Advisory Committee(s). Section 86 — Temporary provisions as to continuance of certain existing road transport permits. Section 87 — Special provision as to income-tax. Section 88 — Provisions relating to All India Services. Section 89 — Provisions relating to other services. Section 90 — Other provisions relating to services. Section 91 — Provisions as to continuance of officers in same post. Section 92 — Provision for employees of Public Sector Undertakings, etc. Section 93 — Provisions as to State Public Service Commission. Section 94 — Amendment of section 15 of Act 37 of 1956. Section 95 — Territorial extent of laws. Section 96 — Power to adapt laws. Section 97 — Power to construe laws. Section 98 — Power to name authorities, etc., for exercising statutory functions. Section 99 — Legal proceedings. Section 100 — Transfer of pending proceedings. Section 101 — Right of pleaders to practise in certain cases. Section 102 — Effect of provisions of the Act inconsistent with other laws. Section 103 — Power to remove difficulties. Lexace India is a legal-information & technology platform — not a law firm. 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