The Andhra Pradesh Reorganisation Act, 2014

108 sections.

Section 1 — Short title.
Section 2 — Definitions.
Section 3 — Formation of Telangana State.
Section 4 — State of Andhra Pradesh and territorial divisions thereof.
Section 5 — Hyderabad to be common capital for States of Telangana and Andhra Pradesh.
Section 6 — Expert Committee for setting up of a capital for Andhra Pradesh.
Section 7 — Governor of existing State of Andhra Pradesh to be common Governor.
Section 8 — Responsibility of Governor to protect residents of common capital of Hyderabad.
Section 9 — Assistance of police forces from Central Government to successor States, etc.
Section 10 — Amendment of First Schedule to Constitution.
Section 11 — Saving powers of State Governments.
Section 12 — Amendment of Fourth Schedule to Constitution.
Section 13 — Allocation of sitting members.
Section 14 — Representation in House of the People.
Section 15 — Delimitation of Parliamentary and Assembly Constituencies.
Section 16 — Provision as to sitting members.
Section 17 — Provisions as to Legislative Assemblies.
Section 18 — Representation of Anglo-Indian community.
Section 19 — Allocation of sitting members.
Section 20 — Duration of Legislative Assemblies.
Section 21 — Speaker, Deputy Speaker and rules of procedure.
Section 22 — Legislative Council for successor States.
Section 23 — Provisions as to Legislative Councils.
Section 24 — Amendment of Delimitation of Council Constituencies Order.
Section 25 — Chairman, Deputy Chairman and rules of procedure.
Section 26 — Delimitation of constituencies.
Section 27 — Power of Election Commission to maintain Delimitation Orders up-to date.
Section 28 — Amendment of Scheduled Castes Order.
Section 29 — Amendment of Scheduled Tribes Order.
Section 30 — High Court of Judicature at Hyderabad to be common High Court till establishment of High Court of Andhra Pradesh.
Section 31 — High Court of Andhra Pradesh.
Section 32 — Judges of Andhra Pradesh High Court.
Section 33 — Jurisdiction of Andhra Pradesh High Court.
Section 34 — Special provision relating to Bar Council and advocates.
Section 35 — Practice and procedure in Andhra Pradesh High Court.
Section 36 — Custody of seal of Andhra Pradesh High Court.
Section 37 — Form of writs and other processes.
Section 38 — Powers of Judges.
Section 39 — Procedure as to appeals to Supreme Court.
Section 40 — Transfer of proceedings from Hyderabad High Court to Andhra Pradesh High Court.
Section 41 — Right to appear or to act in proceedings transferred to Andhra Pradesh High Court.
Section 42 — Interpretation.
Section 43 — Savings.
Section 44 — Authorisation of expenditure of Telangana State.
Section 45 — Reports relating to accounts of Andhra Pradesh State.
Section 46 — Distribution of revenue.
Section 47 — Application of Part.
Section 48 — Land and goods.
Section 49 — Treasury and bank balances.
Section 50 — Arrears of taxes.
Section 51 — Right to recover loans and advances.
Section 52 — Investments and credits in certain funds.
Section 53 — Assets and liabilities of State undertakings.
Section 54 — Public Debt.
Section 55 — Floating Debt.
Section 56 — Refund of taxes collected in excess.
Section 57 — Deposits, etc.
Section 58 — Provident Fund.
Section 59 — Pensions.
Section 60 — Contracts.
Section 61 — Liability in respect of actionable wrong.
Section 62 — Liability as guarantor.
Section 63 — Items in suspense.
Section 64 — Residuary provision.
Section 65 — Apportionment of assets or liabilities by agreement.
Section 66 — Power of Central Government to order allocation or adjustment in certain cases.
Section 67 — Certain expenditure to be charged on Consolidated Fund.
Section 68 — Provisions for various companies and corporations.
Section 69 — Continuance of arrangements in regard to generation and supply of electric power and supply of water.
Section 70 — Provisions as to Andhra Pradesh State Financial Corporation.
Section 71 — Certain provisions for companies.
Section 72 — Temporary provisions as to continuance of certain existing road transport permits.
Section 73 — Special provisions relating to, retrenchment compensation in certain cases.
Section 74 — Special provision as to income-tax.
Section 75 — Continuance of facilities in certain State institutions.
Section 76 — Provisions relating to All-India Services.
Section 77 — Provisions relating to other services.
Section 78 — Other provisions relating to services.
Section 79 — Provisions as to continuance of officers in same post.
Section 80 — Advisory committees.
Section 81 — Power of Central Government to give directions.
Section 82 — Provision for employees of Public Sector Undertakings, etc.
Section 83 — Provisions as to State Public Service Commission.
Section 84 — Apex Council for Godavari and Krishna river water resources and their Management Boards.
Section 85 — Constitution and functions of River Management Board.
Section 86 — Staff of the Management Board.
Section 87 — Jurisdiction of Board.
Section 88 — Power of Board to make regulations.
Section 89 — Allocation of water resources.
Section 90 — Polavaram Irrigation Project to be a national project.
Section 91 — Arrangements on Tungabhadra Board.
Section 92 — Successor States to follow principles, guidelines, etc., issued by Central Government.
Section 93 — Measures for progress and development of successor States.
Section 94 — Fiscal measures including tax incentives.
Section 95 — Equal opportunities for quality higher education to all students.
Section 96 — Amendment of article 168 of the Constitution.
Section 97 — Amendment of article 371D of the Constitution.
Section 98 — Amendment of section 15A of Act 43 of 1951.
Section 99 — Amendment of section 15 of Act 37 of 1956.
Section 100 — Territorial extent of laws.
Section 101 — Power to adapt laws.
Section 102 — Power to construe laws.
Section 103 — Power to name authorities, etc., for exercising statutory functions.
Section 104 — Legal proceedings.
Section 105 — Transfer of pending proceedings.
Section 106 — Right of pleaders to practise in certain cases.
Section 107 — Effect of provisions of the Act inconsistent with other laws.
Section 108 — Power to remove difficulties.

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