The State of Himachal Pradesh Act, 1970

54 sections.

Section 1 — Short title.
Section 2 — Definitions.
Section 3 — Establishment of State of Himachal Pradesh.
Section 4 — Amendment of First Schedule to the Constitution.
Section 5 — Amendment of Fourth Schedule to the Constitution.
Section 6 — Allocation of sitting members.
Section 7 — Amendment of section 27A of Act 43 of 1950.
Section 8 — [Omitted.].
Section 9 — [Omitted.].
Section 10 — Provision as to Legislative Assembly as constituted on the appointed day.
Section 11 — Duration of Legislative Assembly.
Section 12 — Speaker and Deputy Speaker.
Section 13 — Rules of procedure.
Section 14 — Allocation of seats in the House of the People.
Section 15 — Allocation of seats in the Legislative Assembly.
Section 16 — Amendment of First and Second Schedules to Act 43 of 1950.
Section 17 — Delimitation of constituencies.
Section 18 — Power of Election Commission to maintain delimitation orders up-to-date.
Section 19 — Amendment of Scheduled Castes Orders.
Section 20 — Amendment of Scheduled Tribes Orders.
Section 21 — High Court for Himachal Pradesh.
Section 22 — Judges of High Court.
Section 23 — Jurisdiction of High Court.
Section 24 — Special provision relating to Advocates and Bar Council.
Section 25 — Practice and procedure in High Court.
Section 26 — Custody of seal of High Court.
Section 27 — Form of writs and other processes.
Section 28 — Powers of Judges.
Section 29 — Procedure as to appeals to Supreme Court.
Section 30 — Transfer of proceedings from High Court of Delhi to High Court of Himachal Pradesh.
Section 31 — Right to appear or to act in proceedings transferred to High Court of Himachal Pradesh.
Section 32 — Savings.
Section 33 — Authorisation of expenditure pending its sanction by the Legislature.
Section 34 — Reports relating to the accounts of the existing Union territory of Himachal Pradesh.
Section 35 — Allowances and privileges of Governor of Himachal Pradesh.
Section 36 — Distribution of revenues.
Section 37 — Property, assets, rights, liabilities, obligations, etc.
Section 38 — Special provision as to transfer of assets, rights, liabilities, etc., of Union in relation to transferred territories under Act 31 of 1966.
Section 39 — Provisions relating to All-India Services.
Section 40 — Provision relating to certain Services.
Section 41 — Provisions relating to other services.
Section 42 — Other provisions as to services.
Section 43 — Provisions as to continuance of officers in same posts.
Section 44 — Advisory Committees.
Section 45 — Power of Central Government to give directions.
Section 46 — Amendment of article 210 and article 239A.
Section 47 — Amendment of Act 37 of 1956.
Section 48 — Amendment of Act 20 of 1963.
Section 49 — Continuance of existing laws and their adaptation.
Section 50 — Power to construe laws.
Section 51 — Provisions as to continuance of courts, etc.
Section 52 — Effect of provisions of Act inconsistent with other laws.
Section 53 — Power to remove difficulties.
Section 54 — Power to make rules.

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