act 061 of 1968 : Legislative Assembly of Nagaland (Change in Representation) Act, 1968

Section 1.Short title.

This Act may be called the Legislative Assembly of Nagaland (Change in Representation) Act, 1968.

Section 2.Change in representation in the Legislative Assembly of Nagaland.

For the period referred to in clause (2) of article 371A of the Constitution, the total number of seats allotted to the Legislative Assembly of Nagaland shall be increased from forty-six to fifty-two, of which--

(a) the seats allotted to the Tuensang district shall be increased from six to twelve and shall be filled by persons chosen by the members of the regional council, referred to in that article, from amongst themselves in such manner as the Governor of Nagaland, after consulting that council may, by notification in the Official Gazette, specify, and

(b) the remaining forty seats shall be filled by persons chosen by direct elections from assembly constituencies in the rest of the State of Nagaland.

Section 3.[Repealed.].

[Amendment of Act 27of 1962.] Rep. by the Repealing and Amending Act, 1974 (56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).

Section 4.[Repealed.].

[Amendment of Act 43 of 1950.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).

Section 5.Saving as to present Legislative Assembly.

Nothing in this Act shall affect any representation in the present Legislative Assembly of Nagaland until its dissolution.