The Assam Reorganisation (Meghalaya) Act, 1969

77 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Formation of Meghalaya.
Section 4 — Executive power of Meghalaya.
Section 5 — Extent of executive power of Meghalaya.
Section 6 — Council of Ministers.
Section 7 — Other provisions as to Ministers.
Section 8 — Advocate-General for Meghalaya.
Section 9 — Conduct of business.
Section 10 — Duties of Chief Minister as respects the furnishing of information to Governor, etc.
Section 11 — Constitution of the Legislature of Meghalaya.
Section 12 — Delimitation of constituencies.
Section 13 — Power of Election Commission to maintain delimitation orders up-to-date.
Section 14 — Electors and electoral rolls.
Section 15 — Right to vote.
Section 16 — Qualification for membership.
Section 17 — Election to the Legislative Assembly.
Section 18 — Duration of Legislative Assembly.
Section 19 — Sessions of Legislative Assembly, prorogation and dissolution.
Section 20 — Right of Governor to address and send messages to Legislative Assembly.
Section 21 — Special address by the Governor.
Section 22 — Rights of Ministers as respects Legislative Assembly.
Section 23 — Speaker and Deputy Speaker of Legislative Assembly.
Section 24 — Speaker and Deputy Speaker not to preside while
Section 25 — Secretariat of Legislative Assembly.
Section 26 — Oath or affirmation by members.
Section 27 — Voting in Assembly, power of Assembly to act notwithstanding vacancies and quorum.
Section 28 — Vacation of seats.
Section 29 — Disqualifications for membership.
Section 30 — Penalty for sitting and voting before making an oath or affirmation or when not qualified or when disqualified.
Section 31 — Powers, privileges, etc., of members.
Section 32 — Salaries and allowances of members.
Section 33 — Extent of Legislative power.
Section 34 — Exemption from taxation of properties of the Union and the State of Assam and of certain vehicles registered in Assam or Meghalaya.
Section 35 — Inconsistency between laws made by Parliament and laws made by the Legislature of Meghalaya.
Section 36 — Inconsistency between laws made by the Legislature of the State of Assam and laws made by the Legislature of Meghalaya.
Section 37 — Special provisions as to financial Bills.
Section 38 — Procedure as to lapsing of Bills.
Section 39 — Assent to Bills.
Section 40 — Bills reserved for consideration.
Section 41 — Requirements as to sanction and recommendation to be regarded as matters of procedure only.
Section 42 — Annual Financial Statement.
Section 43 — Procedure in Legislative Assembly with respect to estimates.
Section 44 — Appropriation Bills.
Section 45 — Supplementary, additional or excess grants.
Section 46 — Votes on Account and exceptional grant.
Section 47 — Rules of procedure.
Section 48 — Restrictions on discussion in the Legislative Assembly.
Section 49 — Courts not to enquire into the proceedings of Legislative Assembly.
Section 50 — Power of Governor to promulgate Ordinances during recess of Legislative Assembly.
Section 51 — Consolidated Fund.
Section 52 — Contingency Fund.
Section 53 — Custody of suitors' deposits and other moneys received by public servants and courts.
Section 54 — Custody, etc., of Consolidated Fund, Contingency Fund and moneys credited to the public account
Section 55 — Certain taxes levied by Assam to be appropriated by Meghalaya.
Section 56 — Distribution of revenues.
Section 57 — Authorisation of expenditure pending its sanction by Legislative Assembly.
Section 58 — Apportionment of assets and liabilities.
Section 59 — Obligation of Meghalaya, the State of Assam and the Union.
Section 60 — Control over the autonomous State in certain cases.
Section 61 — Entrustment of functions.
Section 62 — Provisions as to Provisional Legislative Assembly.
Section 63 — Special Committee for development of Shillong.
Section 64 — Provisions as to continuance of courts.
Section 65 — Provisions relating to services.
Section 66 — Continuance of existing laws and their adaptations.
Section 67 — Autonomous State to be a State for certain purposes of the Constitution.
Section 68 — Power of Governments of Assam and Meghalaya to carry on trade, etc., in Meghalaya.
Section 69 — Power to suspend provisions of this Act in case of failure of constitutional machinery.
Section 70 — Construction of reference to "State" and "State Government" in other laws in relation to Meghalaya.
Section 71 — Power to construe laws.
Section 72 — Effect of provisions of Act inconsistent with other laws.
Section 73 — Power to remove difficulties.
Section 74 — Amendment of the Sixth Schedule.
Section 75 — Amendment of Act 2 of 1934.
Section 76 — Amendment of Act 37 of 1956.
Section 77 — Power to make rules.

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