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act 031 of 1966 : Punjab Reorganisation Act, 1966

PART I
PART II
PART III
REPRESENTATION IN THE LEGISLATURES
PART IV
PART V
PART VI
PART VII
PART VIII
PART IX
PART X
Section 1. Short title.

This Act may be called the Punjab Reorganisation Act, 1966.



Section 2. Definitions.

In this Act, unless the context otherwise requires,—

(a) “Administrator” the administrator of a Union territory appointed by the President under article 239 of the Constitution;
(b) “appointed day” means the 1st day of November, 1966;
(c) “article” means an article of the Constitution;
(d) “assembly constituency”, “council constituency” and “parliamentary constituency” have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);
(e) “Delimitation Commission” means the Delimitation Commission constituted under section 3 of the Delimitation Commission Act, 1962 (61 of 1962);
(f) “existing State of Punjab” means the State of Punjab as existing immediately before the appointed day;
(g) “law” includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Punjab;
(h) “notified order” means an order published in the Official Gazette;
(i) “population ratio”, in relation to the States of Haryana and Punjab and the Union, means the ratio of 37.38 to 54.84 to 7.78;
(j) “prescribed” means prescribed by rules made under this Act;
(k) “sitting member”, in relation to either House of Parliament or of the Legislature of the existing State of Punjab, means a person who immediately before the appointed day is a member of that House;
(l) “State of Punjab” means the State with the same name, comprising the territories referred to in sub-section (1) of section 6;
(m) “successor State”, in relation to the existing State of Punjab, means the State of Punjab or Haryana, and includes also the Union in relation to the Union territory of Chandigarh and the transferred territory;
(n)“transferred territory” means the territory which on the appointed day is transferred from the existing State of Punjab to the Union territory of Himachal Pradesh;
(o) “treasury” includes a sub-treasury; and
(p) any reference to a district, tahsil or other territorial division of the existing State of Punjab shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1966.


Year Description Hindi Description Files(Eng) Files(Hindi)
28-04-1984 Extension of the Haryana Prevention of Beggary Act, 1971 to CHD Dt. 28.04.1984
23-04-1991 Extension of the Indian stamp (Punjab Amendment) Act, 1982 to Chandigarh Dt. 23.04.1991
Section 3. Formation of Haryana State.

(1) On and from the appointed day, there shall be formed a new State to be known as the State of Haryana comprising the following territories of the existing State of Punjab, namely:—

(a) Hissar, Rohtak, Gurgaon, Karnal and Mahendragarh districts;
(b) Norwana and Jind tahsils of Sangrur district;
(c) Ambala, Jagadhri and Naraingarh tahsils of Ambala district;
(d) Pinjore kanungo circle of Kharar tahsil of Ambala district; and
(e) the territories in Manimajra kanungo circle of Kharar tahsil of Ambala district specified in the First Schedule,
and thereupon the said territories shall cease to form part of the existing State of Punjab.
(2) The territories referred to in clause (b) of sub-section (1) shall form a separate district known as the Jind district in the State of Haryana.
(3) The territories referred to in clauses (c), (d) and (e) of sub-section (1) shall form a separate district to be known as Ambala district in the State of Haryana and in that district, —
(i) the territories referred to in clauses (d) and (e) of sub-section (1) shall be included in, and form part of, the Naraingarh tahsil, and
(ii) the territories referred to in clause (e) of sub-section (1) shall be included in, and form part of, Pinjore kanungo circle in the Naraingarh tahsil.


Year Description Hindi Description Files(Eng) Files(Hindi)
28-04-1984 Extension of the Haryana Prevention of Beggary Act, 1971 to CHD Dt. 28.04.1984
23-04-1991 Extension of the Indian stamp (Punjab Amendment) Act, 1982 to Chandigarh Dt. 23.04.1991
Section 4. Formation of Union territory of Chandigarh.

On and from the appointed day, there shall be formed a new Union territory to be known as the Union territory of Chandigarh comprising such of the territories of Manimajra and Manauli kanungo circles of Kharar tahsil of Ambala district in the existing State of Punjab as are specified in the Second Schedule and thereupon the territories so specified shall cease to form part of the existing State of Punjab.



Section 5. Transfer of territory from Punjab to Himachal Pradesh.

(1) On and from the appointed day, there shall be added to the Union territory of Himachal Pradesh the territories in the existing State of Punjab comprised in—

(a) Simla, Kangra, Kulu and Lahaul and Spiti districts;
(b) Nalagarh tahsil of Ambala district;
(c) Lohara, Amb and Una kanungo circles of Una tahsil of Hoshiarpur district;
(d) the territories in Santokhgarh kanungo circle of Una tahsil of Hoshiarpur district specified in Part I of the Third Schedule;
(e) the territories in Una tahsil of Hoshiarpur district specified in Part II of the Third Schedule; and
(f) the territories of Dhar Kalan kanungo circle of Pathankot tahsil of Gurdaspur district specified in Part III of the Third Schedule,
and thereupon the said territories shall cease to form part of the existing State of Punjab.
(2) The territories referred to in clause (b) of sub-section (1) shall be included in, and form part of, Simla district.
(3) The territories referred to in clauses (c), (d) and (e) of sub-section (1) shall be included in, and form part of, Kangra district, and
(i) the territories referred to in clauses (c) and (d) shall form a separate tahsil known as Una tahsil in that district and in that tahsil the territories referred to in clause (d) shall form a separate kanungo circle known as the Santokhgarh kanungo circle; and
(ii) the territories referred to in clause (e) shall form part of the Hamirpur tahsil in the said district.
(4) The territories referred to in clause (f) of sub-section (1) shall be included in, and form part of, the Bhattiyat tahsil of Chamba district in the Union territory of Himachal Pradesh and in that tahsil, the villages Dalhousie and Balun shall be included in, and form part of, Banikhet kanungo circle and the village Bakloh shall form part of Chowari kanungo circle.


Section 6. State of Punjab and territorial divisions thereof.

(1) On and from the appointed day, the State of Punjab shall comprise the territories of the existing State of Punjab other than those specified in sub-section (1) of section 3, section 4 and sub-section (1) of section 5.

(2) The territories which immediately before the appointed day were part of Ambala district in the existing State of Punjab but are not transferred by virtue of sections 3, 4 and 5, shall, together with the territories which immediately before that day were part of the Una tahsil of Hoshiarpur district in the existing State of Punjab but are not transferred by virtue of section 5, form a separate district known as the Rupar district in the State of Punjab and in that district—
(i) the territories which immediately before the appointed day were part of Manimajra kanungo circle of Kharar tahsil of Ambala district but are not transferred by virtue of sections 3 and 4, shall form in that tahsil a separate kanungo circle called the Mullanpur kanungo circle;
(ii) the territories which immediately before the appointed day were part of Una tahsil of Hoshiarpur district but are not transferred by virtue of section 5, shall form a separate tahsil known as Anandpur Sahib tahsil, and in that tahsil, the territories which immediately before the appointed day were part of Santokhgarh kanungo circle of Una tahsil of Hoshiarpur district but are not transferred by virtue of section 5, shall be included in, and form part of Nurpur Bedi kanungo circle.


Section 7. Amendment of the First Schedule to the Constitution.

On and from the appointed day, in the First Schedule to the Constitution,—

(a) under the heading “I. THE STATES”,—
(i) in the paragraph relating to the territories of the State of Punjab, the following shall be added at the end, namely:—
“and the territories specified in sub-section (1) of section 3, section 4 and sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966”;
(ii) after entry 16, the following entry shall be inserted, namely:—
“17. Haryana… The territories specified in sub-section (1) of section 3 of the Punjab
Reorganisation Act, 1966”;
(b) under the heading “II. THE UNION TERRITORIES”,—
(i) in the paragraph relating to the extent of the Union territory of Himachal Pradesh, the following shall be added at the end, namely:—
“and the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966”;
(ii) after entry 9, the following entry shall be inserted, namely:—
“10. Chandigarh… The territories specified in section 4 of the Punjab Reorganisation
Act, 1966.”.


Section 8. Saving powers of Government.

Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the Government of Punjab or Haryana or the Administrator of the Union territory of Himachal Pradesh to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State or Union territory, as the case may be.



Section 9. Amendment of the Fourth Schedule to the Constitution.

On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,—

(a) entries 5 to 21 shall be re-numbered as entries 6 to 22 respectively;
(b) after entry 4, the following entry shall be inserted, namely:—
“5. Haryana....5”;
(c) in entry 12 as so re-numbered, for the figures “11”, the figure “7” shall be substituted;
(d) in entry 19 as so re-numbered, for the figure “2”, the figure “3” shall be substituted; and
(e) for the figures “226”, the figures “228” shall be substituted.


Section 10. Allocation of sitting members.

(1) On and from the appointed day, the eleven sitting members of the Council of States representing the existing State of Punjab shall be deemed to have been elected to fill the seats allotted to the States of Haryana and Punjab and the Union territory of Himachal Pradesh, as specified in the Fourth Schedule.

(2) The term of office of such sitting members shall remain unaltered.


Year Description Hindi Description Files(Eng) Files(Hindi)
14-09-1977 Notification DT. 14.09.1977 regarding extension to Chandigarh
Section 11. Filling up of vacancies.

(1) As soon as may be after the appointed day, bye-elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the State of Haryana.

(2) The term of office of such one of the two members so elected, as the Chairman of the Council of States may determine by drawing lot, shall expire on the 2nd day of April, 1968, and the term of office of the other member shall expire on the 2nd day of April, 1972.


Section 12. Provision as to existing House.

Nothing in Part II shall be deemed to affect the constitution or duration of the existing House of the People or the extent of the constituency of any sitting member of that House.



Section 13. Provisions as to Legislative Assemblies.

(1) The number of seats as on the appointed day in the Legislative Assemblies of the States of Haryana and Punjab and the Union territory of Himachal Pradesh shall be fifty-four, eighty-seven and fifty-six respectively.

(2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950)—
(a) after entry 4, the following entry shall be inserted, namely:—
“4A. Haryana . . . 54”;
(b) in entry 11, for the figures “154”, the figures “87” shall be substituted; and
(c) in entry 16, for the figures “40”, the figures “54” shall be substituted.


Year Description Hindi Description Files(Eng) Files(Hindi)
15-12-1986 Notification DT. 15.12.1986 regarding extension to Chandigarh
Section 14. Amendment of Delimitation Orders.

On and from the appointed day, Part B of Schedule XI to the Delimitation of Parliamentary and Assembly Constituencies Order, 1961, and the Schedule to the Delimitation of Territorial Council Constituencies (Himachal Pradesh) Order, 1962, shall stand amended as directed in the Fifth Schedule to this Act.



Section 15. Allocation of sitting members.

(1) Every sitting member of the Legislative Assembly of Punjab elected to fill a seat in that Assembly from a constituency which on the appointed day by virtue of the provisions of section 14 stands allotted, with or without alteration of boundaries, to the State of Haryana or to the Union territory of Himachal Pradesh, shall, on and from that day, cease to be a member of the Legislative Assembly of Punjab and shall be deemed to have been elected to fill a seat in the Legislative Assembly of Haryana or in the Legislative Assembly of Himachal Pradesh, as the case may be, from that constituency as so allotted.

(2) All other sitting members of the Legislative Assembly of Punjab shall continue to be members of the Legislative Assembly of that State and any such sitting member representing a constituency the extent, or the name and extent, of which are altered by virtue of the provisions of section 14 shall be deemed to have been elected to the Legislative Assembly of Punjab by that constituency as so altered.
(3) Notwithstanding anything contained in any other law for the time being in force, the Legislative Assemblies of Haryana, Punjab and Himachal Pradesh shall be deemed to be duly constituted on the appointed day.


Year Description Hindi Description Files(Eng) Files(Hindi)
14-01-1975 Extension of the Haryana Housing Board Act, 1971 to CHD Dt. 14.01.1975
Section 16. Duration of Legislative Assembly of Haryana.

The period of five years referred to in clause (1) of article 172 shall, in the case of the Legislative Assembly of Haryana, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of Punjab.



Section 17. Duration of Legislative Assemblies of Punjab and Himachal Pradesh.

The changes in the composition of the Legislative Assemblies of Punjab and Himachal Pradesh shall not affect the duration of either of those Assemblies.



Section 18. Speakers and Deputy Speakers.

(1) The person who immediately before the appointed day is the Speaker of the Legislative Assembly of Punjab shall continue to be the Speaker of that Assembly on and from that day.

(2) As soon as may be after the appointed day, the Legislative Assembly of Haryana shall choose a member of that Assembly to be Speaker of that Assembly.
(3) The person who immediately before the appointed day is the Deputy Speaker of the Legislative Assembly of Punjab shall be the Deputy Speaker of the Legislative Assembly of Haryana.
(4) As soon as may be after the appointed day, the Legislative Assembly of Punjab shall choose a member of that Assembly to be Deputy Speaker of that Assembly.


Section 19. Rules of procedure.

The rules of procedure and conduct of business of the Legislative Assembly of Punjab as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of Haryana, subject to such modifications and adaptations as may be made therein by the Speaker thereof.



Year Description Hindi Description Files(Eng) Files(Hindi)
28-04-1984 Extension of the Haryana Prevention of Beggary Act, 1971 to CHD Dt. 28.04.1984
Section 20. Legislative Council of Punjab.

On and from the appointed day, there shall be forty seats in the Legislative Council of Punjab, and in the Third Schedule to the Representation of the People Act, 1950 (43 of 1950), for the existing entry 7, the following entry shall be substituted, namely:—

"7. Punjab . . 40 14 3 3 14 6".


Section 21. Council constituencies.

On and from the appointed day, the Delimitation of Council Constituencies (Punjab) Order, 1951, shall stand amended as directed in the Sixth Schedule.



Section 22. Provision as to certain sitting members.

(1) On the appointed day, the sitting members of the Legislative Council of Punjab specified in the Seventh Schedule shall cease to be members of that Council.

(2) On and from the appointed day, all sitting members of the Legislative Council of Punjab, other than those referred to in sub-section (1), shall continue to be members of that Council.
(3) Any of the sitting members continuing as aforesaid, representing a council constituency the extent of which is altered by virtue of the provisions of section 21 shall be deemed to have been elected to the Legislative Council of Punjab by that constituency as so altered.
(4) Every sitting member of the said Council representing immediately before the appointed day any of the council constituencies specified in column (1) of the Table below shall be deemed to have been elected to the said Council by the council constituency specified against that constituency in column (2) of the said Table:—
TABLE
(1) (2)
Punjab West Central Graduates Punjab Central Graduates.
Punjab East Central Graduates Punjab South Graduates.
Punjab West Central Teachers Punjab Central Teachers.
Punjab East Central Teachers Punjab South Teachers.
Patiala Local Authorities Patiala-cum-Rupar Local Authorities.
(5) The term of office of the members referred to in sub-section (2) shall remain unaltered.
(6) As soon as may be after the appointed day, elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the several council constituencies by the Delimitation of Council Constituencies (Punjab) Order, 1951, as amended by this Act and to fill the vacancy existing on that day in the seats to be filled by persons elected by the members of the Legislative Assembly.
(7) The term of office of the three members so elected from Ferozepur Local Authorities constituency, Jullundur Local Authorities constitutency and Ludhiana Local Authorities constituency and of the member so elected by the members of the Legislative Assembly shall expire on the 26th day of April, 1968, and the term of office of the member so elected from Patiala-cum-Rupar Local Authorities constituency shall expire on the 26th day of April, 1972.
(8) The person who immediately before the appointed day is the Chairman of the Legislative Council of Punjab shall continue to be the Chairman of that Council on and from that day.
(9) As soon as may be after the appointed day, the Legislative Council of Punjab shall choose one of its members to be the Deputy Chairman thereof.


Section 23. Allocation of seats in the House of the People.

In the House of the People to be constituted after the commencement of this Act, there shall be allotted,—

(a) nine seats to the State of Haryana of which two seats shall be reserved for the Scheduled Castes;
(b) thirteen seats to the State of Punjab of which three seats shall be reserved for the Scheduled Castes;
(c) six seats to the Union territory of Himachal Pradesh of which one seat shall be reserved for the Scheduled Castes; and
(d) one seat to the Union territory of Chandigarh which shall form one Parliamentary constituency.


Section 24. Allocation of seats in the Legislative Assembly.

(1) The total number of seats in the Legislative Assembly of Haryana to be constituted at any time after the appointed day, to be filled by persons chosen by direct election from territorial constituencies, shall be eighty-one of which fifteen seats shall be reserved for the Scheduled Castes.

(2) The total number of seats in the Legislative Assembly of Punjab to be constituted at any time after the appointed day, to be filled by persons chosen by direct election from territorial constituencies, shall be one hundred and four of which twenty-three seats shall be reserved for the Scheduled Castes.
(3) The total number of seats in the Legislative Assembly of Himachal Pradesh to be constituted at any time after the appointed day, to be filled by persons chosen by direct election from territorial constituencies, shall be sixty of which fourteen seats shall be reserved for the Scheduled Castes and three seats shall be reserved for the Scheduled Tribes.


Year Description Hindi Description Files(Eng) Files(Hindi)
28-04-1984 Extension of the Haryana Prevention of Beggary Act, 1971 to CHD Dt. 28.04.1984
Section 25. Delimitation of constituencies.

(1) The Delimitation Commission shall, in the manner herein provided, distribute the seats in the House of the People allotted to Haryana, Punjab and Himachal Pradesh under section 23 and the seats assigned to the Legislative Assembly of each of them under section 24 to single-member territorial constituencies and delimit them on the basis of the latest census figures, having regard to the provisions of the Constitution and to the following provisions, namely:—

(a) all constituencies shall, as far as practicable be geographically compact areas, and in delimiting them regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience;
(b) every assembly constituency shall be so delimited as to fall wholly within one parliamentary constituency;
(c) constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the State or Union territory, as the case may be, and located, as far as practicable, in those areas where the proportion of their population to the total population is comparatively large; and
(d) constituencies in which seats are reserved for the Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.
(2) For the purpose of assisting it in the performance of its functions under sub-section (1), the Delimitation Commission shall associate with itself in respect of each State and Union territory such six persons as the Central Government may by order specify, being persons who are members either of the House of the People or of the Legislative Assembly of Haryana, Punjab or Himachal Pradesh:
Provided that such persons shall be chosen, as far as practicable, from among those members who were associated before the commencement of this Act with the Delimitation Commission in delimiting constituencies of Punjab or Himachal Pradesh:
Provided further that none of the associate members shall have a right to vote or to sign any decision of the Delimitation Commission.
(3) The Delimitation Commission shall, by one or more orders, determine the delimitation of the parliamentary and assembly constituencies referred to in sub-section (1).
(4) The provisions of sections 7, 10 and 11 of the Delimitation Commission Act, 1962 (61 of 1962), shall apply in relation to the delimitation of parliamentary and assembly constituencies under this Part as they apply in relation to the delimitation of parliamentary and assembly constituencies under the said Act.
(5) Upon publication in the Gazette of India of the order or orders of the Delimitation Commission made under sub-section (3), the orders previously made by it delimiting the parliamentary and assembly constituencies of Punjab and Himachal Pradesh shall stand cancelled.


Section 26. Amendment of article 371 of the Constitution.

.On and from the appointed day, in article 371 of the Constitution, in clause (1), the words "or Punjab" shall be omitted.



Section 27. Amendment of Scheduled Castes Orders.

(1) On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the Eighth Schedule.

(2) On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Ninth Schedule.


Section 28. Amendment of Scheduled Tribes Orders.

(1) On and from the appointed day, the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Tenth Schedule.

(2) On and from the appointed day, the Constitution (Scheduled Tribes) (Union Territories) Order, 1951, shall stand amended as directed in the Eleventh Schedule.


Section 29. Common High Court for Punjab, Haryana and Chandigarh.

(1) On and from the appointed day,—

(a) there shall be a common High Court for the States of Punjab and Haryana and for the Union territory of Chandigarh to be called the High Court of Punjab and Haryana (hereinafter referred to as the common High Court);
(b) the Judges of the High Court of Punjab holding office immediately before that day shall, unless they have elected otherwise, become on that day the Judges of the common High Court.
(2) The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of Punjab and Haryana and the Union territory of Chandigarh in such proportion as the President may, by order, determine.


Section 30. Jurisdiction of the common High Court.

On and from the appointed day, the common High Court shall have, in respect of the territories comprised in the States of Punjab and Haryana and the Union territory of Chandigarh, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect of those territories by the High Court of Punjab and shall, save as otherwise provided in this Part, have no jurisdiction in respect of the transferred territory.



Section 31. Special provision relating to Bar Council and Advocates.

(1) On and from the appointed day,—

(a) in the Advocates Act, 1961 (25 of 1961), in sub-section (1) of section 3, for clause (d), the following clause shall be substituted, namely:—
“(d) for the States of Punjab and Haryana and the Union territories of Chandigarh and Himachal Pradesh, to be known as the Bar Council of Punjab and Haryana”;
(b) the Bar Council of Punjab shall be deemed to be the Bar Council of Punjab and Haryana with the Advocate-General of the State of Haryana also as an ex officio member.
(2) Any person who immediately before the appointed day is an advocate entitled to practice in the High Court of Punjab shall be entitled to practise as an advocate in the common High Court.
(3) All persons who immediately before the appointed day are advocates on the roll of the Bar Council of Punjab shall, as from that day, become advocates on the roll of the Bar Council of Punjab and Haryana.
(4) The right of audience in the common High Court shall be regulated in accordance with the like principles as immediately before the appointed day are in force with respect to the right of audience in the High Court of Punjab:
Provided that as between the Advocate-General of Punjab and the Advocate-General of Haryana, the right of audience shall be determined with reference to their dates of enrolment as advocates.


Section 32. Practice and procedure in common High Court.

Subject to the provisions of this Part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Punjab shall, with the necessary modifications, apply in relation to the common High Court.



Section 33. Custody of seal of common High Court.

The law in force immediately before the appointed day with respect to the custody of the seal of the High Court of Punjab shall, with the necessary modifications, apply with respect to the custody of the seal of the common High Court.



Section 34. Form of writs and other processes.

The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Punjab shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.



Section 35. Powers of Judges.

The law in force immediately before the appointed day with respect to the powers of the Chief Justice, single Judges and division courts of the High Court of Punjab and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the common High Court.



Section 36. Principal seat and other places of sitting of the common High Court.

(1) The principal seat of the common High Court shall, unless otherwise determined by the President after consultation with the Chief Justice of that High Court and the Governors of Punjab and Haryana, be at the same place as the principal seat of the High Court of Punjab immediately before the appointed day.

(2) The President may, after consultation with the Chief Justice of the common High Court and the Governors of the States of Punjab and Haryana, by notified order, provide for the establishment of a permanent bench or benches of that High Court at one or more places within the territories to which the jurisdiction of the High Court extends, other than the principal seat of the High Court, and for any matters connected therewith.
(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judges and division courts of the common High Court may also sit at such other place or places in the States of Punjab and Haryana as the Chief Justice may, with the approval of the Governors of the States of Punjab and Haryana, appoint.


Section 37. Procedure as to appeals to Supreme Court.

The law in force immediately before the appointed day relating to appeals to the Supreme Court from the High Court of Punjab and the Judges and division courts thereof, shall, with the necessary modifications, apply in relation to the common High Court.



Section 38. Extension of jurisdiction of the Court of Judicial Commissioner for Himachal Pradesh.

On and from the appointed day, the jurisdiction of the Court of the Judicial Commissioner for Himachal Pradesh shall extend to the transferred territory.



Section 39. Transfer of pending proceedings.

(1) All proceedings pending in the High Court of Punjab immediately before the appointed day shall, on that day, stand transferred to the common High Court.

(2) Such proceedings which stand transferred to the common High Court under sub-section (1) as are certified by the Chief Justice of the common High Court, having regard to the place of accrual of the cause of action and other circumstances, to be proceedings which ought to be heard and decided by the Court of the Judicial Commissioner for Himachal Pradesh shall, as soon as may be after such certification, be transferred to the Court of the Judicial Commissioner for Himachal Pradesh.
(3) Notwithstanding anything contained in the foregoing provisions of this Part, but save as hereinafter provided, the common High Court shall have, and the Court of the Judicial Commissioner for Himachal Pradesh shall not have, jurisdiction to entertain, hear or dispose of appeals, applications for leave to appeal to the Supreme Court, applications for review and other proceedings where any such proceedings seek any relief in respect of any order passed by the High Court of Punjab before the appointed day:
Provided that if, after any such proceedings have been entertained by the common High Court, it appears to the Chief Justice of that High Court that they ought to be transferred to the Court of the Judicial Commissioner for Himachal Pradesh, he shall order that they shall be so transferred, and such proceedings shall thereupon be transferred accordingly.
(4) Any order—
(a) made by the High Court of Punjab before the appointed day, in any proceeding transferred to the Court of the Judicial Commissioner for Himachal Pradesh by virtue of sub-section (2), or
(b) made by the common High Court in any proceeding with respect to which that High Court has jurisdiction by virtue of sub-section (3),
shall for all purposes have effect not only as an order of the High Court of Punjab or, as the case may be, of the common High Court, but also as an order made by the Court of the Judicial Commissioner for Himachal Pradesh.


Section 40. Interpretation.

For the purposes of this Part,—

(a) proceedings shall be deemed to be pending in a court until that court has disposed of all issues between the parties including any issues with respect to the taxation of the costs of the proceedings and shall include appeals, applications for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs; and
(b) references to a High Court shall be construed as including references to a Judge or division court thereof, and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.


Section 41. Savings.

Nothing in this Part shall affect the application to the common High Court of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the appointed day with respect to that High Court by any Legislature or other authority having power to make such provision.



Section 42. Authorisation of expenditure of the State of Haryana.

The Governor of the existing State of Punjab may at any time, before the appointed day, authorise such expenditure from the Consolidated Fund of the State of Haryana as he deems necessary for any period not extending beyond the 31st day of March, 1967, pending the sanction of such expenditure by the Legislative Assembly of Haryana:

Provided that the Governor of Haryana may, after the appointed day, authorise such further expenditure from the Consolidated Fund of the State as he deems necessary for the said period pending such sanction.


Section 43. Appropriation of moneys for expenditure in transferred territory.

(1) On and from the appointed day, any Act passed by the Legislative Assembly of the Union territory of Himachal Pradesh before that day for the appropriation of any money out of the Consolidated Fund of that Union Territory to meet any expenditure in respect of any part of the financial year 1966-67 shall have effect also in relation to the transferred territory and it shall be lawful for the Government of Himachal Pradesh to spend any amount in the transferred territory out of the amount authorised by such Act to be expended for any service in that Union territory.

(2) The Administrator of Himachal Pradesh may, after the appointed day, authorise such expenditure from the Consolidated Fund of the Union territory as he deems necessary for any purpose or service in the transferred territory for any period not extending beyond the 31st day of March, 1967, pending the sanction of such expenditure by the Legislative Assembly of Himachal Pradesh.


Section 44. Reports relating to the accounts of the existing State of Punjab.

(1) The reports of the Comptroller and Auditor-General of India referred to in clause (2) of article 151 relating to the accounts of the existing State of Punjab in respect of any period prior to the appointed day, shall be submitted to the Governor of each of the States of Punjab and Haryana and the Administrator of Himachal Pradesh who shall cause them to be laid before the Legislature of that State or Union territory, as the case may be.

(2) The President may by order—
(a) declare any expenditure incurred out of the Consolidated Fund of Punjab on any service in respect of any period prior to the appointed day during the financial year 1966-67 or in respect of any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub-section (1) to have been duly authorised, and
(b) provide for any action to be taken on any matter arising out of the said reports.


Section 45. Allowances and privileges of Governor of Haryana.

The allowances and privileges of the Governor of Haryana shall, until provision in that behalf is made by Parliament by law under clause (3) of article 158, be such as the President may, by order, determine.



Section 46. Distribution of revenues.

The Constitution (Distribution of Revenues) Order, 1965, the Union Duties of Excise (Distribution) Act, 1962 (3 of 1962), the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957), and the Estate Duty (Distribution) Act 1962, (9 of 1962), shall on and from the appointed day, stand amended as directed in the Twelfth Schedule.



Section 47. Application of Part.

The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Punjab immediately before the appointed day.



Year Description Hindi Description Files(Eng) Files(Hindi)
23-04-1991 Extension of the Indian stamp (Punjab Amendment) Act, 1982 to Chandigarh Dt. 23.04.1991
Section 48. Land and goods.

(1) Subject to the other provisions of this Part, all land and all stores, articles and other goods belonging to the existing State of Punjab shall,

(a) if within that State, pass to the successor State in whose territories they are situated; or
(b) if outside that State, pass to the State of Punjab:
Provided that where the Central Government is of the opinion that any goods or class of goods should be distributed among the successor States otherwise than according to the situation of the goods, the Central Government may issue such directions as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the successor States accordingly.
(2) Stores held for specific purposes, such as use or utilisation in particular institutions, workshops or undertakings or on particular works under construction, shall pass to the successor State in whose territories such institutions, workshops, undertakings or works are located.
(3) Stores relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State of Punjab shall be divided between the successor States in accordance with such directions as the Central Government may think fit to issue for a just and equitable distribution of such stores.
(4) Any other unissued stores of any class in the existing State of Punjab shall be divided between the successor States in proportion to the total stores of that class purchased in the period of three years ending with the 31st day of March, 1966, for the territories of the existing State of Punjab included respectively in each of the successor States:
Provided that where such proportion cannot be ascertained in respect of any class of stores or where the value of any class of such stores does not exceed rupees ten thousand, that class of stores shall be divided between the successor States according to the population ratio.
(5) Notwithstanding anything contained in this Act, the lands specified in the Thirteenth Schedule which were acquired by the Government of the existing State of Punjab
(i) for the sewerage scheme of Chandigarh,
(ii) for soil conservation measures in the catchment area of Sukhna lake, and
(iii) for the setting up of brick kilns of the Chandigarh Capital Project,
together with all connected works in or over such land (including any plant, machinery or implements) shall vest in the Union.
(6) In this section, the expression "land" includes immovable property of every kind and any rights in or over such property, and the expression "goods" does not include coins, bank notes and currency notes.


Section 49. Treasury and bank balances.

The total of the cash balances in all treasuries of the existing State of Punjab and the credit balances of that State with the Reserve Bank of India, the State Bank of India or any other bank immediately before the appointed day shall be divided between the successor States according to the population ratio:

Provided that for the purposes of such division, there shall be no transfer of cash balances from any treasury to any other treasury and the apportionment shall be effected by adjusting the credit balances of the successor States in the books of the Reserve Bank of India on the appointed day:
Provided further that if any successor State has no account with the Reserve Bank of India, the adjustment shall be made in such manner as the Central Government may by order, direct.


Section 50. Arrears of taxes.

The right to recover arrears of any tax or duty on property, including arrears of land revenue, shall belong to the successor State in whose territories the property is situated, and the right to recover arrears of any other tax or duty shall belong to the successor State in whose territories the place of assessment of that tax or duty is included.



Section 51. Right to recover loans and advances.

(1) The right to recover any loans or advances made before the appointed day by the existing State of Punjab to any local body, society, agriculturist or other person in an area within that State shall belong to the successor State in whose territories that area is included:

Provided that the right to recover loans or advances of pay and travelling allowance to a Government servant made before the appointed day by the existing State of Punjab shall pass to the successor State to which such Government servant is allotted.
(2) The right to recover any loans or advances made before the appointed day by the existing State of Punjab to any person or institution outside that State shall belong to the State of Punjab:
Provided that any sum recovered in respect of any such loan or advance shall be divided between all the successor States according to the population ratio.


Section 52. Investments and credits in certain funds.

(1) The investments made from the Cash Balance Investment Account, the Famine Relief Fund and any other general fund of the existing State of Punjab, the sums at the credit of that State in the Central Road Fund and the sums held in the Defence and Security Relief Fund shall be divided between the successor States according to the population ratio; and the investments in any special fund the objects of which are confined to a local area in the existing State of Punjab shall pass to the successor State in whose territories that area is included.

(2) The investments of the existing State of Punjab immediately before the appointed day in any private commercial or industrial undertaking, in so far as such investments have not been made or are deemed not to have been made from the Cash Balance Investment Account, shall pass to the successor State in whose territories the principal seat of business of the undertaking is located and where on that day the principal seat of business of the undertaking is located outside the territories of the existing State of Punjab such investments shall be divided between all the successor States in the population ratio.
(3) Where anybody corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Punjab or any part thereof has, by virtue of the provisions of Part II, become an interState body corporate, the investments in, or loans or advances to, any such body corporate by the existing State of Punjab made before the appointed day shall, save as otherwise expressly provided by or under this Act, be divided between the successor States in the same proportion in which the assets of the body corporate are divided under the provisions of Part VII.


Section 53. Assets and liabilities of State undertakings.

(1) The assets and liabilities relating to any commercial or industrial undertaking of the existing State of Punjab shall pass to the successor State in whose territories the undertaking is located.

(2) Where a depreciation reserve fund is maintained by the existing State of Punjab for any commercial or industrial undertaking, the securities held in respect of investments made from that fund shall pass to the successor State in whose territories the undertaking is located.
(3) Where any such undertaking is located in more than one successor State, the assets and liabilities and the securities referred to in sub-sections (1) and (2) respectively shall be divided in such manner as may be agreed upon between the successor States before the 1st day of November, 1967, or in default of such agreement, as the Central Government may by order direct.


Section 54. Public debt.

(1) The public debt of the existing State of Punjab attributable to loans raised by the issue of Government securities and outstanding with the public immediately before the appointed day shall, on and from that day, be the debt of the State of Punjab, and—

(a) the other successor States shall be liable to pay to the State of Punjab their shares of the sums due from time to time for the servicing and repayment of the debt, and
(b) for the purpose of determining the said shares, the debt shall be deemed to be divided between the successor States as if it were a debt referred to in sub-section (4).
(2) The public debt of the existing State of Punjab attributable to loans taken from the Central Government, the National Co-operative Development Corporation or the Khadi and Village Industries Commission or from any other source for the purpose of re-lending the same to a specific institution or class of institutions and outstanding immediately before the appointed day shall—
(a) if re-lent to any local body, body corporate or other institution in any local area, be the debt of the successor State in whose territories the local area is included on the appointed day; or
(b) if re-lent to the Punjab State Electricity Board or any other institution which becomes an interState institution on the appointed day, be divided between the successor States in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII.
(3) The public debt of the existing State of Punjab attributable to loans taken from the Central Government for the Beas Project and the Bhakra-Nangal Project as defined in sub-section (4) of section 78 shall be divided between the successor States in such proportion as may be agreed upon between them, or if no agreement is entered into within two years from the appointed day, as may be fixed by order of the Central Government.
(4) The remaining public debt of the existing State of Punjab attributable to loans taken from the Central Government, the Reserve Bank of India or any other body or bank before the appointed day shall be divided between the successor States in proportion to the total expenditure on all capital works and other capital outlays incurred or deemed to have been incurred up to the appointed day in the territories of the existing State of Punjab included respectively in each of those successor States:
Provided that in computing such expenditure, the expenditure on the Beas Project and the Bhakra-Nangal Project as defined in sub- section (4) of section 78 shall be excluded and the expenditure on other assets for which capital accounts have been kept shall be taken into account.
Explanation.—Where any expenditure on capital works or other capital outlays cannot be allocated between the territories included in the successor States, such expenditure shall, for the purposes of this sub-section, be deemed to have been incurred in those territories according to the population ratio.
(5) Where a sinking fund or depreciation fund is maintained by the existing State of Punjab for repayment of any loan referred to in sub-section (3), the securities held in respect of the investments made from that fund shall be divided between the successor States in the same proportion and in the same manner as the public debt referred to in sub-section (3).
(6) Where a sinking fund or depreciation fund is maintained by the existing State of Punjab for the repayment of any loan raised by it other than a loan referred to in sub-section (3), the securities held in respect of the investments made from that fund shall be divided between the successor States in the same proportion as the public debt referred to in sub-section (4).
(7) In this section, the expression "Government security" means a security created and issued by a State Government for the purpose of raising a public loan and having any of the forms specified in, or prescribed under clause (2) of section 2 of the Public Debt Act, 1944 (18 of 1944).


Section 55. Refund of taxes collected in excess.

The liability of the existing State of Punjab to refund any tax or duty on property, including land revenue, collected in excess shall be the liability of the successor State in whose territories the property is situated, and the liability of the existing State of Punjab to refund any other tax or duty collected in excess shall be the liability of the successor State in whose territories the place of assessment of that tax or duty is included.



Section 56. Deposits, etc.

(1) The liability of the existing State of Punjab in respect of any civil deposit or local fund deposit shall, on and from the appointed day, be the liability of the successor State in whose territories the deposit has been made:

Provided that if the deposit is made in any area outside the existing State, the liability shall be that of the State of Punjab in the first instance and shall be adjusted between the successor States according to the population ratio.
(2) The liability of the existing State of Punjab in respect of any charitable or other endowment shall, on and from the appointed day, be the liability of the successor State in whose territories the institution entitled to the benefit of the endowment is located or of the successor State to which the objects of the endowment, under the terms thereof, are confined.


Section 57. Provident fund.

(1) The liability of the existing State of Punjab in respect of the provident fund account of a Government servant in service on the appointed day shall, on and from that day, be the liability of the successor State to which that Government servant is permanently allotted.

(2) The liability of the existing State of Punjab in respect of the provident fund account of a Government servant who has retired from service before the appointed day shall be the liability of the State of Punjab in the first instance and shall be adjusted between the successor States according to the population ratio.


Section 58. Pensions.

The liability of the existing State of Punjab in respect of pensions shall pass to, or be apportioned between, the successor States in accordance with the provisions contained in the Fourteenth Schedule.



Section 59. Contracts.

(1) Where before the appointed day the existing State of Punjab has made any contract in the exercise of its executive power for any purpose of the State, that contract shall be deemed to have been made in the exercise of the executive power—

(a) if the purposes of the contract are, on and from the appointed day, exclusively purposes of any one of the successor States,—of that State; and
(b) if the purposes of the contract are, on and from that day, not exclusively purposes of any one of the successor States,—of the State of Punjab,
and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights or liabilities of the existing State of Punjab, be rights or liabilities of the successor State or, as the case may be, the State of Punjab specified above:
Provided that in any such case as is referred to in clause (b), the initial allocation of rights and liabilities made by this sub-section shall be subject to such financial adjustment as may be agreed upon between all the successor States concerned, or in default of such agreement, as the Central Government may by order direct.
(2) For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract—
(a) any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and
(b) any liability in respect of expenses incurred in or in connection with any such proceedings.
(3) This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions.


Section 60. Liability in respect of actionable wrong.

Where, immediately before the appointed day, the existing State of Punjab is subject to any liability in respect of an actionable wrong other than breach of contract, that liability shall,—

(a) if the cause of action arose wholly within the territories which on and from that day are the territories of one of the successor States, be a liability of that successor State; and
(b) in any other case, be initially a liability of the State of Punjab, but subject to such financial adjustment as may be agreed upon between all the successor States concerned, or in default of such agreement, as the Central Government may by order direct.


Section 61. Liability as guarantor.

Where, immediately before the appointed day, the existing State of Punjab is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability of the existing State of Punjab shall—

(a) if the area of the operations of such society or person is limited to the territories which on and from that day are the territories of one of the successor States, be a liability of that successor State; and
(b) in any other case, be a liability of the State of Punjab:
Provided that in any such case as is referred to in clause (b) the initial allocation of liabilities under this section shall be subject to such financial adjustment as may be agreed upon between all the successor States, or in default of such agreement, as the Central Government may by order direct.


Section 62. Items in suspense.

If any item in suspense is ultimately found to affect an asset or liability of the nature referred to in any of the foregoing provisions of this Part, it shall be dealt with in accordance with that provision.



Section 63. Residuary provision.

The benefit or burden of any assets or liabilities of the existing State of Punjab not dealt with in the foregoing provisions of this Part shall pass to the State of Punjab in the first instance, subject to such financial adjustment as may be agreed upon between all the successor States before the 1st day of November, 1967, or in default of such agreement, as the Central Government may by order direct.



Section 64. Apportionment of assets or liabilities by agreement.

Where the successor States agree that the benefit or burden of any particular asset or liability should be apportioned between them in a manner other than that provided for in the foregoing provisions of this Part, then, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.



Section 65. Power of Central Government to order allocation or adjustment in certain cases.

Where, by virtue of any of the provisions of this Part, any of the successor States becomes entitled to any property or obtains any benefits or becomes subject to any liability, and the Central Government is of opinion, on a reference made within a period of three years from the appointed day by any State that it is just and equitable that that property or those benefits should be transferred to, or shared with, one or more of the other successor States, or that a contribution towards that liability should be made by one or more of the other successor States, the said property or benefits shall be allocated in such manner, or the other successor State or States shall make to the State primarily subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with State Governments concerned by order determine.



Section 66. Certain expenditure to be charged on the Consolidated Fund.

All sums payable by the Union to any State or by any State to any other State or to the Union by virtue of the provisions of this Part, or sub-section (4) of section 72, or section 77, or Part VIII shall be charged on the Consolidated Fund of India, or as the case may be, the Consolidated Fund of the State by which such sums are payable:

Provided that where any sums are payable as aforesaid by the Union in relation to the transferred territory, the Central Government may by order direct that sums payable in respect of such liabilities as may be specified therein shall be charged on the Consolidated Fund of the Union territory of Himachal Pradesh.


Section 67. Provisions as to certain Corporations.

(1) The following bodies corporate constituted for the existing State of Punjab, namely:—

(a) the State Electricity Board constituted under the Electricity Supply Act, 1948 (54 of 1948); and
(b) the State Warehousing Corporation established under the Warehousing Corporations Act, 1962 (58 of 1962),
shall, on and from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.
(2) Any directions issued by the Central Government under sub-section (1) in respect of the Board or the Corporation may include a direction that the Act under which the Board or the Corporation was constituted shall, in its application to that Board or Corporation, have effect subject to such exceptions and modifications as the Central Government thinks fit.
(3) The Board or the Corporation referred to in sub-section (1) shall cease to function as from, and shall be deemed to be dissolved on, the 1st day of November, 1967, or such earlier date as the Central Government may, by order, appoint; and upon such dissolution, its assets, rights and liabilities shall be apportioned between the successor States in such manner as may be agreed upon among them within one year of the dissolution of the Board or the Corporation, as the case may be, or if no agreement is reached, in such manner as the Central Government may, by order, determine.
(4) Nothing in the preceding provisions of this section shall be construed as preventing the Government of any of the successor States from constituting at any time on or after the appointed day, a State Electricity Board or a State Warehousing Corporation for that State under the provisions of the Act relating to such Board or Corporation; and if such a Board or a Corporation is so constituted in any of the successor States before the dissolution of the Board or the Corporation referred to in sub-section (1),—
(a) provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over from the existing Board or Corporation all or any of its undertakings, assets, rights and liabilities in that State, and
(b) upon the dissolution of the existing Board or Corporation, any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State.


Section 68. Continuance of arrangements in regard to generation and supply of electric power and supply of water.

If it appears to the Central Government that the arrangement in regard to the generation or supply of electric power or the supply of water for any area or in regard to the execution of any project for such generation or supply has been or is likely to be modified to the disadvantage of that area by reason of the fact that it has been transferred by the provisions of Part II from the State in which the power stations and other installations for the generation and supply of such power, or the catchment area, reservoirs and other works for the supply of water, as the case may be, are located, the Central Government may give such directions as it deems fit, to the State Government or other authority concerned for the maintenance, so far as practicable, of the previous arrangement.



Section 69. Provisions as to Punjab State Financial Corporation.

(1) The Punjab State Financial Corporation Established under the State Financial Corporations Act, 1951 (53 of 1951), shall on and from the appointed day continue to function in those areas in respect of which it was functioning immediately before that day subject to the provisions of this section and to such directions, as may from time to time, be issued by the Central Government.

(2) Any directions issued by the Central Government under sub-section (1) in respect of the Corporation may include a direction that the said Act, in its application to the Corporation, shall have effect subject to such exceptions and modifications as may be specified in the direction.
(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the Board of Directors of the Corporation may, with the previous approval of the Central Government and shall, if so required by the Central Government, convene at any time after the appointed day a meeting for the consideration of a scheme for the reconstitution or reorganisation or dissolution, as the case may be, of the Corporation, including proposals regarding the formation of new corporations and the transfer thereto of the assets, rights and liabilities of the existing Corporation, and if such a scheme is approved at a general meeting by a resolution passed by a majority of the shareholders present and voting, the scheme shall be submitted to the Central Government for its sanction.
(4) If the scheme is sanctioned by the Central Government either without modifications or with modifications which are approved at a general meeting, the Central Government shall certify the scheme, and upon such certification the scheme shall, notwithstanding anything to the contrary contained in any law for the time being in force, be binding on the Corporations affected by the scheme as well as the shareholders and creditors thereof.
(5) If the scheme is not so approved or sanctioned, the Central Government may refer the scheme to such Judge of the High Court of Punjab and Haryana as may be nominated in this behalf by the Chief Justice thereof and the decision of the Judge in regard to the scheme shall be final and shall be binding on the Corporations affected by the scheme as well as the shareholders and creditors thereof.
(6) Nothing in the preceding provisions of this section shall be construed as preventing the Government of the State of Haryana or Punjab from constituting, at any time after the appointed day and with the approval of the Central Government, a State Financial Corporation for that State under the State Financial Corporations Act, 1951 (63 of 1951).


Section 70. Amendment of Act 6 of 1942.

In the Multi-Unit Co-operative Societies Act, 1942, after section 5C, the following section shall be inserted, namely:—

"5D. Transitional provision relating to certain multiunit co-operative societies.—(1) Where, in respect of any co-operative society specified in the Fifteenth Schedule to the Punjab Reorganisation Act, 1966, which under the provisions of sub-section (1) of section 5A would become a multi-unit co-operative society, the Board of Directors adopts, by a majority of not less than threefourths of the directors, any scheme for the reconstitution, reorganisation or dissolution of the society, including proposals regarding—
(a) the formation of new co-operative societies and the transfer thereto, in whole or in part, of the assets and liabilities and employees of that society; or
(b) the transfer, in whole or in part, of the assets and liabilities and employees of that society to any other co-operative society in the existing State of Punjab or in the Union territory of Himachal Pradesh;
and the State Government of Punjab certifies the scheme at any time before the 1st day of November, 1966, then, notwithstanding anything contained in sub-section (2) or sub-section (3) or sub-section (4) of the said section or any other law, regulation or bye-law for the time being in force in relation to that society, the scheme so certified shall be binding on all societies affected by the scheme, as well as the shareholders, creditors and employees of all such societies, subject to such financial adjustments as may be directed in this behalf under sub-section (3), but no such scheme shall be given effect to before the said day:
Provided that where a scheme includes any proposal regarding the transfer of assets and liabilities and employees to any co-operative society referred to in clause (b), the scheme shall not be binding on that existing society or the shareholders and creditors thereof, unless the proposal relating to such transfer is accepted by the existing society by a resolution passed by a majority of the members present at a meeting of its general body.
(2) When a scheme in respect of a co-operative society is so certified, the Central Registrar shall place the scheme at a meeting, held in such manner as may be prescribed by rules made under this Act, of all the persons who, immediately before the date of certification of the scheme, were members of the society, and the scheme may be approved by a resolution passed by a majority of the members present and voting at the said meeting.
(3) If the scheme is not so approved or is approved with modifications, the Central Registrar may refer the scheme to such Judge of the High Court of Punjab and Haryana as may be nominated in this behalf by the Chief Justice thereof and the Judge may direct such financial adjustments to be made among the societies affected as he deems necessary, and the scheme shall be deemed to be approved subject to those financial adjustments.
(4) If, in consequence of the directions given under sub-section (3), a society becomes liable to pay any sum of money, the successor State within whose area the society is located shall be deemed to be guarantor in respect of the payment of such money and shall be liable as such.".


Section 71. Provision as to co-operative banks.

Notwithstanding anything contained in section 22 of the Banking Regulation Act, 1949 (10 of 1949), where on account of the reorganisation of the existing State of Punjab, a co-operative bank is newly formed on the appointed day or within three months thereof in any of the successor States, it may commence and conduct banking business without obtaining a licence under that section from the Reserve Bank of India, until it is granted such a licence or until it is informed by the Reserve Bank of India that such a licence cannot be granted to it;

Provided that such bank applies to the Reserve Bank of India for such a licence within a period of three months from the date of formation of the bank.


Section 72. General provisions as to statutory corporations.

(1) Save as otherwise expressly provided by the foregoing provisions of this Part, where any body corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Punjab or any part thereof serves the needs of the successor States or has, by virtue of the provisions of Part II, become an inter-State body corporate, then, the body corporate shall, on and from the appointed day, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may from time to time be issued by the Central Government, until other provisions is made by law in respect of the said body corporate.

(2) Any direction issued by the Central Government under sub-section (1) in respect of any such body corporate may include a direction that any law by which the said body corporate is governed shall, in its application to that body corporate, have effect, subject to such exceptions and modifications as may be specified in the direction.
(3) For the removal of doubt it is hereby declared that the provisions of this section shall apply also to the Punjab University constituted under the Punjab University Act, 1947 (East Punjab Act 7 of 1947), the Punjab Agricultural University constituted under the Punjab Agricultural University Act, 1961 (Punjab Act 32 of 1961), and the Board constituted under the provisions of Part III of the Sikh Gurdwaras Act, 1925 (Punjab Act 8 of 1925).
(4) For the purpose of giving effect to the provisions of this section in so far as it relates to the Punjab University and the Punjab Agricultural University referred to in sub-section (3) the successor States shall make such grants as the Central Government may, from time to time, by order, determine.


Section 73. Provision as to certain companies.

(1) Notwithstanding anything contained in the foregoing provisions of this Part, each of the following companies, namely:—

(i) the Punjab Export Corporation;
(ii) the Punjab State Small Industries Corporation;
(iii) the Punjab Dairy Development Corporation;
(iv) the Punjab Poultry Corporation;
(v) the Land Development and Seed Corporation;
(vi) the Industrial Development Corporation; and
(vii) the Agro-Industrial Corporation,
shall, on and from the appointed day and until otherwise provided for in any law, or in any agreement among the successor States, or in any direction issued by the Central Government, continue to function in the areas in which it was functioning immediately before that day; and the Central Government may from time to time issue such directions in relation to such functioning as it may deem fit, notwithstanding anything to the contrary contained in the Companies Act, 1956 (1 of 1956), or in any other law.
(2) Any directions issued under sub-section (1) in respect of a company referred to in that sub-section, may include directions—
(a) regarding the division of the interests and shares of the existing State of Punjab in the company among the successor States;
(b) requiring the reconstitution of the Board of Directors of the company so as to give adequate representation to all the successor States.


Section 74. Temporary provisions as to continuance of certain existing road transport permits.

(1) Notwithstanding anything contained in section 63 of the Motor Vehicles Act, 1939 (4 of 1939), a permit granted by the State or a Regional Transport Authority in the existing State of Punjab shall, if such permit was, immediately before the appointed day, valid and effective in any area therein, be deemed to continue to be valid and effective in that area after that day subject to the provisions of that Act as for the time being in force in that area and it shall not be necessary for any such permit to be countersigned by any State or Regional Transport Authority for the purpose of validating it for use in such area:

Provided that the Central Government may, after consultation with the State Government or Governments concerned, add to, amend or vary the conditions attached to the permit by the authority by which the permit was granted.
(2) No tolls, entrance fees or other charges of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in any of the successor States under any such permit, if such vehicle was immediately before that day exempt from the payment of any such toll, entrance fees or other charges for its operations within the existing State of Punjab:
Provided that the Central Government may, after consultation with the State Government or Governments concerned, authorise the levy of any such toll, entrance fees or other charges, as the case may be.


Section 75. Special provision relating to retrenchment compensation in certain cases.

Where, on account of the reorganisation of the existing State of Punjab under this Act, any body corporate constituted under a Central Act, State Act or Provincial Act, any co-operative society registered under any law relating to co-operative societies or any commercial or industrial undertaking of that State is reconstituted or reorganised in any manner whatsoever or is amalgamated with any other body corporate, co-operative society or undertaking, or is dissolved and in consequence of such reconstitution, reorganisation, amalgamation or dissolution, any workman employed by such body corporate or any such co-operative society or undertaking, is transferred to, or re-employed by any other body corporate, or in any other co-operative society or undertaking then notwithstanding anything contained in section 25F, 25FF or 25FFF, of the Industrial Disputes Act, 1947 (14 of 1947), such transfer or re-employment shall not entitle him to any compensation under that section:

Provided that—
(a) the terms and conditions of service applicable to the workman after such transfer or re-employment are not less favourable to the workman than those applicable to him immediately before the transfer or re-employment; and
(b) the employer in relation to the body corporate, the cooperative society or the undertaking where the workman transferred or re-employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of his retrenchment, compensation under section 25F, 25FF or 25FFF of the Industrial Disputes Act, 1947 (14 of 1947), on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.


Year Description Hindi Description Files(Eng) Files(Hindi)
14-01-1975 Extension of the Haryana Housing Board Act, 1971 to CHD Dt. 14.01.1975
Section 76. Special provision as to income-tax.

Where the assets, rights and liabilities of any body corporate carrying on business are, under the provisions of this Part, transferred to any other bodies corporate which after the transfer carry on the same business, the losses of profits or gains sustained by the body corporate first mentioned which, but for such transfer, would have been allowed to be carried forward and set off in accordance with the provisions of Chapter VI of the Income-tax Act, 1961 (43 of 1961), shall be apportioned amongst the transferee bodies corporate in accordance with the rules to be made by the Central Government in this behalf and, upon such apportionment, the share of loss allotted to each transferee body corporate shall be dealt with in accordance with the provisions of Chapter VI of the said Act as if the transferee body corporate had itself sustained such loss in a business carried on by it in the years in which these losses were sustained.



Section 77. Continuance of facilities in certain State institutions.

(1) The Government of the State of Haryana or Punjab, or, as the case may be, the Central Government in relation to the transferred territory or the Union territory of Chandigarh, shall in respect of the institutions specified in the Sixteenth Schedule located in the State or territory aforesaid continue to provide facilities to any other Government aforesaid and the people of the States and territories aforesaid which shall not, in any respect, be less favourable to such Government and people than what were being provided to them before the appointed day for such period and upon such terms and conditions (including those relating to any contributions to be made for the provision of such facilities) as may be agreed upon between the said Governments before the 1st day of April, 1967, or if no agreement is reached by the said date, as may be fixed by order of the Central Government.

(2) The Central Government may, at any time before the 1st day of April, 1967, by notification in the Official Gazette, specify in the Sixteenth Schedule any other institution existing on the appointed day in the said States and territories and on the issue of such notification, the Schedule shall be deemed to be amended by the inclusion of the said institution therein.


Section 78. Rights and liabilities in regard to Bhakra-Nangal and Beas Projects.

(1) Notwithstanding anything contained in this Act but subject to the provisions of sections 79 and 80, all rights and liabilities of the existing State of Punjab in relation to Bhakra-Nangal Project and Beas Project shall, on the appointed day, be the rights and liabilities of the successor States in such proportion as may be fixed, and subject to such adjustments as may be made, by agreement entered into by the said States after consultation with the Central Government or, if no such agreement is entered into within two years of the appointed day, as the Central Government may by order determine having regard to the purposes of the Projects:

Provided that the order so made by the Central Government may be varied by any subsequent agreement entered into by the successor States after consultation with the Central Government.
(2) An agreement or order referred to in sub-section (1) shall, if there has been an extension or further development of either of the projects referred to in that sub-section after the appointed day, provide also for the rights and liabilities of the successor States in relation to such extension or further development.
(3) The rights and liabilities referred to in sub-sections (1) and (2) shall include
(a) the rights to receive and to utilise the water available for distribution as a result of the projects, and
(b) the rights to receive and to utilise the power generated as a result of the projects,
but shall not include the rights and liabilities under any contract entered into before the appointed day by the Government of the existing State of Punjab with any person or authority other than Government.
(4) In this section and in sections 79 and 80,—
(A) "Beas Project" means the works which are either under construction or are to be constructed as components of the Beas-Sutlej Link Project (Unit I) and Pong Dam Project on the Beas river (Unit II) including—
(i) Beas-Sutlej Link Project (Unit I) comprising—
(a) Pandoh Dam and works appurtenant thereto,
(b) Pandoh-Baggi Tunnel,
(c) Sundernagar Hydel Channel,
(d) Sundernagar-Sutlej Tunnel,
(e) By-pass Tunnel,
(f) four generating units each of 165 M.W. capacity at Dehar Power House on the right side of Sutlej river,
(g) fifth generating unit of 120 M.W. capacity at Bhakra Right Bank Power House,
(h) transmission lines,
(i) Balancing Reservoir;
(ii) Pong Dam Project (Unit II) comprising—
(a) Pong Dam and works appurtenant thereto,
(b) Outlet Works,
(c) Penstock Tunnels,
(d) Power plant with four generating units of 60 M.W. each;
(iii) such other works as are ancillary to the works aforesaid and are of common interest to more than one State;
(B) "Bhakra-Nangal Project" means—
(i) Bhakra Dam, Reservoir and works appurtenant thereto;
(ii) Nangal Dam and Nangal-Hydel Channel;
(iii) Bhakra Main Line and canal system;
(iv) Bhakra Left Bank Power House, Ganguwal Power House and Kotla Power House, switchyards, sub-stations and transmission lines;
(v) Bhakra Right Bank Power House with four units of 120 M.W. each.


Section 79. Bhakra Management Board.

(1) The Central Government shall constitute a Board to be called the Bhakra Management Board for the administration, maintenance and operation of the following works, namely:—

(a) Bhakra Dam and Reservior and works appurtenant thereto;
(b) Nangal Dam and Nangal-Hydel Channel up to Kotla Power House;
(c) the irrigation headworks at Rupar, Harike and Ferozepur;
(d) Bhakra Power Houses:
Provided that the administration, maintenance and operation by the said Board of the generating units of the Right Bank Power House as have not been commissioned shall commence as and when any such unit has been commissioned;
(e) Ganguwal and Kotla Power Houses;
(f) Sub-stations at Ganguwal, Ambala, Panipat, Delhi, Ludhiana, Sangrur and Hissar and the main 220 KV transmission lines connecting the said sub-stations with the power stations specified in clauses (d) and (e); and
(g) such other works as the Central Government may, by notification in the Official Gazette, specify.
(2) The Bhakra Management Board shall consist of—
(a) a whole-time Chairman and two whole-time members to be appointed by the Central Government;
(b) a representative each of the Governments of the States of Punjab, Haryana and Rajasthan and the Union territory of Himachal Pradesh to be nominated by the respective Governments or Administrator, as the case may be;
(c) two representatives of the Central Government to be nominated by that Government.
(3) The functions of the Bhakra Management Board shall include—
(a) the regulation of the supply of water from the Bhakra-Nangal Project to the States of Haryana, Punjab and Rajasthan having regard to—
(i) any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan, and
(ii) the agreement or the order referred to in sub-section (1) of section 78;
(b) the regulation of the supply of power generated at the power houses referred to in sub-section (1) to any Electricity Board or other authority in charge of the distribution of power having regard to—
(i) any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan,
(ii) the agreement or the order referred to in sub-section (1) of section 78; and
(iii) any agreement entered into or arrangement made by the existing State of Punjab or the Punjab Electricity Board or the State of Rajasthan or the Rajasthan Electricity Board with any other Electricity Board or authority in charge of distribution of power before the appointed day in relation to the supply of power generated at the power houses specified in sub-section (1);
(c) the construction of such of the remaining works connected with the Right Bank Power House as the Central Government may specify;
(d) such other functions as the Central Government may, after consultation with the Governments of the States of Haryana, Punjab and Rajasthan, entrust to it.
(4) The Bhakra Management Board may employ such staff as it may consider necessary for the efficient discharge of its functions under this Act:
Provided that every person who immediately before the constitution of the said Board was engaged in the construction, maintenance or operator of the works in sub-section (1) shall continue to be so employed under the Board in connection with the said works on the same terms and conditions of service as were applicable to him before such constitution until the Central Government by order directs otherwise:
Provided further that the said Board may at any time in consultation with State Government or the Electricity Board concerned and with the previous approval of the Central Government return any such person for service under that Government or Board.
(5) The Governments of the successor States and of Rajasthan shall at all times provide the necessary funds to the Bhakra Management Board to meet all expenses (including the salaries and allowances of the staff) required for the discharge of its functions and such amounts shall be apportioned among the successor States, the State of Rajasthan and Electricity Boards of the said States in such proportion as the Central Government may, having regard to the benefits to each of the said States or Boards, specify.
(6) The Bhakra Management Board shall be under the control of the Central Government and shall comply with such directions, as may from time to time, be given to it by that Government.
(7) The Bhakra Management Board may with the approval of the Central Government delegate such of its powers, functions and duties as it may deem fit to the Chairman of the said Board or to any officer subordinate to the Board.
(8) The Central Government may, for the purpose of enabling the Bhakra Management Board to function effectively, issue such directions to the State Governments of Haryana, Punjab and Rajasthan and the Administrator of the Union territory of Himachal Pradesh or any other authority, and the State Governments, Administrator or authority shall comply with such directions.
(9) The Bhakra Management Board may, with the previous approval of the Central Government and by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder, to provide for—
(a) regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;
(b) delegation of powers and duties to the Chairman or any officer of the Board;
(c) the appointment, and the regulation of the conditions of service, of the officers and other staff of the Board;
(d) any other matter for which regulations are considered necessary by the Board.


Section 80. Construction of Beas Project.

(1) Notwithstanding anything contained in this Act or in any other law, the construction (including the completion of any work already commenced) of the Beas Project shall, on and from the appointed day, be undertaken by the Central Government on behalf of the successor States and the State of Rajasthan:

Provided that the Governments of the successor States and the State of Rajasthan shall at all times provide the necessary funds to the Central Government for the expenditure on the project [including the expenses of the Board referred to in sub-section (2)] and such amounts shall be apportioned among the successor States and the State of Rajasthan in such proportion as may be fixed by the Central Government
after consultation with the Governments of the said States.
(2) For the discharge of its functions under sub-section (1), the Central Government may—
(a) by notification in the Official Gazette and in consultation with the Governments of the successor States and the State of Rajasthan, constitute a Board to be called the Beas Construction Board with such members as it may deem fit and assign to the Board such functions as it may consider necessary; and
(b) issue such directions to the State Governments of Haryana, Punjab and Rajasthan and the Administrator of the Union territory of Himachal Pradesh or any other authority, and the State Governments, Administrator or other authority shall comply with such directions.
(3) The notification constituting a Board under clause (a) of sub-section (2) may empower the Board to appoint such staff as may be necessary for the efficient discharge of its functions:
Provided that every person who immediately before the constitution of the Board was engaged in the construction or any work relating to the Beas Project shall continue to be so employed by the Board in connection with the said works on the same terms and conditions of service as were applicable to him before such constitution until the Central Government by order directs otherwise:
Provided further that the Board may at any time in consultation with the State Government or the Electricity Board concerned and with the previous approval of the Central Government return any such person for service under that Government or Board.
(4) Nothing contained in this section shall be construed as enabling the Central Government to reduce or enlarge the scope of the Beas Project as agreed to between the Governments of the State of Rajasthan and the existing State of Punjab except after consultation with the Governments of the States of Haryana, Punjab and Rajasthan.
(5) Any component of the Beas Project in relation to which the construction has been completed after the appointed day may be transferred by the Central Government to the Board constituted under section 79 whereupon the provisions of that section shall apply as if it were a work included in sub-section (1) of that section.
(6) The Bhakra Management Board constituted under section 79 shall be re-named as the Bhakra Beas Management Board when any of the components of the Beas Project has been transferred under sub-section (5), and the Beas Construction Board shall cease to exist when all the components of the Beas Project have been so transferred.


Year Description Hindi Description Files(Eng) Files(Hindi)
14-01-1975 Extension of the Haryana Housing Board Act, 1971 to CHD Dt. 14.01.1975
Section 81. Provisions relating to All-India Services.

(1) In this section, the expression “State cadre”—

(a) in relation to the Indian Administrative Service, has the meaning assigned to it in the Indian Administrative Service (Cadre) Rules, 1954, and
(b) in relation to the Indian Police Service, has the meaning assigned to it in the Indian Police Service (Cadre) Rules, 1954.
(2) In place of the cadres of the Indian Administrative Service and the Indian Police Service for the existing State of Punjab, there shall, on and from the appointed day, be two separate cadres, one for the State of Punjab and the other for the State of Haryana, in respect of each of these Services.
(3) The initial strength and composition of each of the State cadres for the States of Punjab and Haryana and the strength and composition of the Delhi-Himachal Pradesh State cadres shall be such as the Central Government may, by order, determine before the appointed day.
(4) The members of each of the said Services borne on the State cadres for the existing State of Punjab immediately before the appointed day shall be allocated to the State cadres of the same Service for each of the States of Punjab and Haryana and to the Delhi-Himachal Pradesh State cadres in such manner and with effect from such date or dates as the Central Government may, by order, specify.
(5) Nothing in this section shall be deemed to affect the operation, on or after the appointed day, of the All-India Services Act, 1951 (61 of 1951), or the rules made thereunder in relation to the State cadres of the said Services referred to in sub-section (3) and in relation to the members of those Services borne on the said cadres.


Section 82. Provisions relating to other Services.

(1) Every person who immediately before the appointed day is serving in connection with the affairs of the existing State of Punjab shall, on and from that day, provisionally continue to serve in connection with the affairs of the State of Punjab unless he is required, by general or special order of the Central Government, to serve provisionally in connection with the affairs of any other successor State.

(2) As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the successor State to which every person referred to in sub-section (1) shall be finally allotted for service and the date with effect from which such allotment shall take effect or be deemed to have taken effect.
(3) Every person who is finally allotted under the provisions of sub-section (2) to a successor State shall, if he is not already serving therein, be made available for serving in the successor State from such date as may be agreed upon between the Governments concerned or in default of such agreement, as may be determined by the Central Government.
(4) The Central Government may, by order, establish one or more advisory committees for the purpose of assisting it in regard to—
(a) the division and integration of the services among the successor States; and
(b) the ensuring of fair and equitable treatment to all persons affected by the provisions of this section and the proper consideration of any representations made by such persons.
(5) The foregoing provisions of this section shall not apply in relation to any person to whom the provisions of section 81 apply.
(6) Nothing in this section shall be deemed to affect on or after the appointed day the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to the determination of the conditions of service of persons serving in connection with the affairs of the Union or any State:
Provided that the conditions of service applicable immediately before the appointed day to the case of any person referred to in sub- section (1) or sub-section (2) shall not be varied to his disadvantage except with the previous approval of the Central Government.


Section 83. Provisions as to continuance of officers in the same post.

Every person who immediately before the appointed day is holding or discharging the duties of any post or office in connection with the affairs of the existing State of Punjab in any area which on that day falls within any of the successor States shall continue to hold the same post or office in that successor State and shall be deemed, on and from that day, to have been duly appointed to the post or office by the Government of, or other appropriate authority in, that successor State:

Provided that nothing in this section shall be deemed to prevent a competent authority on or after the appointed day from passing in relation to such person any order affecting his continuance in such post or office.


Section 84. Power of Central Government to give directions.

The Central Government may give such directions to the State Governments of Punjab and Haryana and to the Administrators of the Union terriories of Himachal Pradesh and Chandigarh as may appear to it to be necessary for the purpose of giving effect to the foregoing provisions of this Part and the State Governments and the Administrators shall comply with such directions.



Section 85. Provisions as to State Public Service Commissions.

(1) The Public Service Commission for the existing State of Punjab shall, on and from the appointed day, cease to exist.

(2) The person holding office immediately before the appointed day as Chairman of the Public Service Commission for the existing State of Punjab shall become the Chairman of the Public Service Commission for the State of Haryana or Punjab as the President shall, by order, specify and every other person holding office immediately before that day as member of that Commission shall become a member, or if so specified by the President, the Chairman, of such one of the said Commissions as the President shall, by order, specify.
(3) Every person who becomes the Chairman or other member of a Public Service Commission on the appointed day under sub-section (2) shall—
(a) be entitled to receive from the Government of the State conditions of service not less favourable than those to which he was entitled under the provisions applicable to him immediately before the appointed day;
(b) subject to the proviso to clause (2) of article 316, hold office or continue to hold office until the expiration of his term of office as determined under the provisions applicable to him immediately before the appointed day.
(4) The report of the Punjab Public Service Commission as to the work done by the Commission in respect of any period prior to the appointed day shall be presented under clause (2) of article 323 to the Governors of Punjab and Haryana, and the Governor of Punjab shall, on receipt of such report, cause a copy thereof together with a memorandum explaining as far as possible, as respects the cases, if any, where the advice of the Commission was not accepted, the reasons for such non-acceptance to be laid before the Legislature of the State of Punjab and it shall not be necessary to cause such report or any such memorandum to be laid before the Legislative Assembly of Haryana.


Section 86. Amendment of Act 37 of 1956.

In clause (a) of section 15 of the States Reorganisation Act, 1956,—

(i)for the word “Punjab”, the words “Haryana, Punjab” shall be substituted;
(ii) for the words “and Himachal Pradesh”, the words “Himachal Pradesh and Chandigarh” shall be substituted.


Section 87. Power to extend enactments to Chandigarh.

The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit, to the Union territory of Chandigarh any enactment which is in force in a State at the date of the notification.



Year Description Hindi Description Files(Eng) Files(Hindi)
01-11-1966 Notification Dt. 01.11.1966 regarding Chandigarh
02-05-1967 Extension of the Punjab Professions, Trades, Calling and Employments Taxation Act, 1966 to CHD Dt. 02.05.1967
24-08-1967 Extension of the Madras Chit Funds Act, 1961 to CHD Dt. 24.08.1967
01-02-1969 Notification Dt. 01.02.1969 regarding extension to CHD
13-01-1970 Extension of the Punjab Cinemas (Regulation) Haryana Amendment Act, 1969 to CHD Dt. 13.01.1970
27-08-1971 Extension of the Punjab Aided School (Security of Service) Act, 1969 to CHD Dt. 27.08.1971
14-01-1975 Extension of the Haryana Housing Board Act, 1971 to CHD Dt. 14.01.1975
13-03-1975 Notification regarding Extension of Haryana Housing Board Act to UT of Chandigarh
25-03-1975 Extension of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974 to CHD dt. 25.03.1975
24-03-1976 Sharing of Ravi Beas Water between Punjab and Haryana
30-03-1976 Extension of the Indian stamp (Punjab Amendment) Act, 1974 to Chandigarh Dt. 30.03.1976
28-05-1976 Extension of the Haryana Relief of Agricultural Indebtedness Act, 1976 to CHD Dt. 28.05.1976
07-07-1976 Extension of the Punjab Agricultural Produce Markets (Haryana Amendment and Validation) Act, 1976 to Chandigarh
17-12-1976 Extension of the Dowry Prohibition (Punjab Amendment) Act, 1976 to CHD Dt. 17.12.1976
13-01-1977 Extension of the Punjab Entertainments Tax (Cinematograph Shows) Amendment Act, 1971 to CHD Dt. 13.01.1977
14-09-1977 Notification DT. 14.09.1977 regarding extension to Chandigarh
21-09-1977 Extension of the Punjab Village Common Lands (Regulation) Haryana Amendment Act, 1976 to CHD Dt. 21.09.1977
07-10-1977 Extension of the Punjab Motor Spirit (Taxation of Sales) 2nd Amendment Act, 1974 to CHD Dt. 07.10.1977
19-10-1977 Extension of the Punjab Cycle-rickshaws (Regulation of License) Act, 1976 to CHD Dt. 19.10.1977
21-07-1978 Extension of the Punjab Affiliated Colleges (Security of Service) Act, 1974 to CHD Dt. 21.07.1978
01-08-1978 Extension of the Punjab Water Supply and Sewerage Board Act, 1976 to CHD Dt. 01.08.1978
19-11-1978 Extension of the Punjab Land Reforms Act, 1972 to CHD Dt. 19.11.1978
26-12-1978 Extension of the Punjab General Sales Tax (Second Amendment) Act, 1973 Dt. 26.12.1978
13-07-1982 Extension of the Punjab Electricity (Duty) Amendment Act, 1981 to CHD Dt. 13.07.1982
01-11-1983 Notification DT. 01.11.1983 regarding extension to Chandigarh
28-04-1984 Extension of the Haryana Prevention of Beggary Act, 1971 to CHD Dt. 28.04.1984
27-07-1984 Extension of the Code of Criminal Procedure (Punjab Amendment) Act, 1983 to CHD Dt. 27.07.1984
22-08-1984 Extension of the Indian Soldiers (Litigation) Act, 1925 to CHD Dt. 22.08.1984
27-08-1984 Extension of the Criminal Procedure Laws (Punjab Amendment) Act, 1984 to CHD Dt. 27.08.1984
25-01-1985 Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to CHD Dt. 25.01.1985
15-12-1986 Notification DT. 15.12.1986 regarding extension to Chandigarh
15-12-1986 Extenstion of EPURR ACT to Chandigarh dt 15.12.1986
17-12-1986 Notification DT. 17.12.1986 regarding extension to Chandigarh
30-12-1986 Extension of the Indian stamp (Punjab Amendment) Act, 1981 to Chandigarh Dt. 30.12.1986
18-09-1987 Extension of the Punjab Motor vehicles Taxation (Amendment) Act, 1986 to CHD Dt. 18.09.1987
09-12-1988 Extension of the Punjab Courts (Haryana Amendment) Act, 1978 to CHD Dt. 09.12.1988
07-03-1991 Notification DT. 07.03.1991 regarding extension to Chandigarh
23-04-1991 Extension of the Indian stamp (Punjab Amendment) Act, 1982 to Chandigarh Dt. 23.04.1991
31-05-1991 Extension of the Delhi Fire Prevention and Safety Act, 1986 to CHD Dt. 31.05.1991
28-03-1994 Notification DT. 28.03.1994 regarding extension to Chandigarh
23-04-1994 Extension of the Punjab Panchayati Raj Act, 1994 to CHD Dt. 23.04.1994
11-09-1997 Extension of the Punjab Courts (Amendment) Act, 1995 to Chandigarh Dt. 11.09.1997
19-12-1997 Extension of the Punjab Agriculture Credit Operations and Miscellaneous Provisions (Banks) Act, 1978 to Chandigarh Dt. 19.12.1997
10-09-1998 Extension of the Punjab Panchayati Raj (Amendment) Act, 1997 to CHD Dt. 10.09.1998
08-04-1999 Extension of Punjab Good Conduct Prisoners (Temporary Release) Amendment Act, 1978 to CHD Dt. 08.04.1999
28-03-2000 Extension of the Punjab General Sales Tax (Second Amendment) Ordinance, 1999 Dt. 28.03.2000
25-04-2000 Extension of the Punjab Public Moneys (Recovery of Dues) Act 1983 to CHD Dt. 25.04.2000
28-06-2000 Extension of the Punjab General Sales Tax (Second Amendment and Validation) Act, 2000 to CHD Dt. 28.06.2000
19-03-2001 Extension of the Punjab General Sales Tax (Amendment) Act, 1999 Dt. 19.03.2001
03-04-2001 Extension of the Punjab Tax on Entry of Goods into Local Areas Act, 2000 to UT of Chandigarh
03-04-2001 Extension of the Punjab Tax on Entry of Goods into Local Areas Act, 2000 to Chandigarh Dt. 03.04.2001
30-10-2002 Notification DT. 30.10.2002 regarding extension to Chandigarh
09-03-2006 Extension of the Punjab Agricultural Produce Markets (Amendment) Act, 2005 to Chandigarh Dt. 09.03.2006
15-11-2007 Extension of the Indian stamp (Punjab Amendment) Act, 1994and 1998 to Chandigarh Dt. 15.11.2007
28-01-2008 Extension of the Punjab Value Added Tax (Amendment) Act, 2007 to Chandigarh Dt. 28.01.2008
29-09-2008 Extension of the East Punjab War Awards (Amendment) Act, 2006 to Chandigarh Dt. 29.09.2008
28-05-2009 Extension of the Punjab Labour Welfare Fund (Amendment) Act, 2005 to Chandigarh Dt 28.05.2009.
28-05-2009 Extension of the Punjab Value Added Tax (Amendment) Act, 2008 to Chandigarh Dt. 28.05.2009
20-07-2009 Extension of the Court Fees Act, 1870 to Chandigarh Dt. 20.07.2009
09-10-2009 Extension of the East Punjab Urban Rent Restriction Act, 1949 to Chandigarh Dt. 09.10.2009
09-10-2009 Extension to UT of Chandigarh provisions of East Punjab Urban Rent Restriction Act 1949
04-11-2009 Extension of the Haryana Compulsory Registration of Marriages Act, 2008 to UT Chandigarh Dt. 04.11.2009
29-03-2010 Extension of the Punjab Police Act, 2007 to Chandigarh Dt. 29.03.2010
13-10-2010 Extension of the Punjab Value Added Tax (4th Amendment) Act, 2011 to Chandigarh Dt. 13.10.2010
10-12-2012 Extension of the Punjab Labour Welfare Fund (2nd Amendment) Act, 2010 to Chandigarh Dt. 10.12.2012
28-07-2015 Extension of the Punjab Value Added Tax (2nd Amendment) Act, 2013 to Chandigarh Dt. 28.07.2015
28-07-2015 Extension of the Punjab Value Added Tax (3rd Amendment) Act, 2011 to Chandigarh Dt. 28.07.2015
28-07-2015 Extension of the Punjab Value Added Tax (4th Amendment) Act, 2011 to Chandigarh Dt. 28.07.2015
17-09-2015 Extension of the Delhi Prevention of Defacement of Property Act, 2007 to Chandigarh Dt. 17.09.2015
29-06-2016 Extension of the Punjab Value Added Tax (2nd Amendment) Act, 2013 to Chandigarh Dt. 29.06.2016
25-07-2017 Extension of the provisions of the Court Fees Act, 1870 (7 of 1870), as amended by the Court Fees (Punjab Amendment) Act, 2016 (Punjab Act No. 8 of 2016) to Chandigarh
14-08-2017 Extension of Punjab Right to Service Act, 2011 to Chandigarh
13-04-2018 Extension of Punjab Regulation of Fee of Unaided Education Institution Act, 2016 to Chanidgarh
23-05-2018 Extension of Punjab Privately Managed Recognized School Employees (Security of Service) Act, 1979 to UT Chandigarh
Section 88. Territorial extent of laws.

The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Punjab shall, until otherwise provided by a competent Legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day.



Section 89. Power to adapt laws.

For the purpose of facilitating the application in relation to the State of Punjab or Haryana or to the Union territory of Himachal Pradesh or Chandigarh of any law made before the appointed day, the appropriate Government may, before the expiration of two years from that day, by order, make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent legislature or other competent authority.

Explanation.—In this section, the expression “appropriate Government” means—
(a) as respects any law relating to a matter enumerated in the Union List, the Central Government; and
(b) as respects any other law,—
(i) in its application to a State, the State Government, and
(ii) in its application to a Union territory, the Central Government.


Section 90. Power to construe laws.

(1) Notwithstanding that no provision or insufficient provision has been made under section 89 for the adaptation of a law made before the appointed day, any court, tribunal or authority, required or empowered to enforce such law may, for the purpose of facilitating its application in relation to the State of Punjab or Haryana, or to the Union territory of Himachal Pradesh or Chandigarh construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.

(2) Any reference to the High Court of Punjab in any law shall, unless the context otherwise requires, be construed, on and from the appointed day, as a reference to the High Court of Punjab and Haryana.


Section 91. Power to name authorities, etc., for exercising statutory functions.

The Central Government, as respects the Union territory of Chandigarh or the transferred territory, and the Government of the State of Haryana as respects the territories thereof may, by notification in the Official Gazette, specify the authority, officer or person who, on and from the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification and such law shall have effect accordingly.



Section 92. Legal proceedings.

Where, immediately before the appointed day, the existing State of Punjab is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment under this Act, the successor State which succeeds to, or acquires a share in, that property or those rights or liabilities by virtue of any provision of this Act shall be deemed to be substituted for the existing State of Punjab or added as a party to those proceedings, and the proceedings may continue accordingly.



Section 93. Transfer of pending proceedings.

(1) Every proceeding pending immediately before the appointed day before a court (other than a High Court), tribunal, authority or officer in any area which on that day falls within a State or Union territory shall, if it is a proceeding relating exclusively to the territories which as from that day are the territories of another State or Union territory, stand transferred to the corresponding court, tribunal, authority or officer in that other State or Union territory, as the case may be.

(2) If any question arises as to whether any proceeding should stand transferred under sub-section (1), it shall be referred to the High Court having jurisdiction in respect of the area in which the court, tribunal, authority or officer before which or whom such proceeding is pending on the appointed day, is functioning, and the decision of that High Court shall be final.
(3) In this section—
(a) “proceeding” includes any suit, case or appeal; and
(b) “corresponding court, tribunal, authority or officer” in a State or a Union territory means—
(i) the court, tribunal, authority or officer in that State or a Union territory in which or before whom, the proceeding would have lain if it had been instituted after the appointed day; or
(ii) in case of doubt, such court, tribunal, authority or officer in that State or Union territory, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Punjab, to be the corresponding court, tribunal, authority or officer.


Section 94. Right of pleaders to practise in certain cases.

Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate courts in the existing State of Punjab shall, for a period of one year from that day, continue to be entitled to practise in those courts, notwithstanding that the whole or any part of the territories within the jurisdiction of those courts has been transferred to the State of Haryana or to a Union territory.



Section 95. Effect of provisions of the Act inconsistent with other laws.

The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law.



Section 96. Power to remove difficulties.

If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty.



Section 97. Power to make rules.

(1) The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
(a) the procedure to be followed by the Bhakra Management Board and the Beas Construction Board for the conduct of business and for the proper functioning of the Boards and the manner of filling casual vacancies among the members of the said Boards;
(b) the salaries and allowances to be paid to the whole-time Chairman and whole-time members of the Bhakra Management Board;
(c) the salaries and allowances and other conditions of service of the members of the staff of the Bhakra Management Board or the Beas Construction Board;
(d) the maintenance of records of all business transacted at the meetings of the Bhakra Management Board or the Beas Construction Board and the submission of copies of such records to the Central Government;
(e) the conditions subject to which, and the mode in which, contracts may be made on behalf of the successor States and the State of Rajasthan in relation to the functions of the Bhakra Management Board or the Beas Construction Board;
(f) the preparation of the budget estimates of the receipts and expenditure of the said Boards and the authority by which such estimates shall be approved;
(g) the conditions subject to which the said Boards may incur expenditure or re-appropriate funds from any budget head to another such head;
(h) the preparation and submission of annual reports;
(i) the maintenance of accounts of the expenditure incurred by the said Boards;
(j) any other matter which is to be, or may be, prescribed.
(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or 1 in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validly of anything previously done under that rule.


1. Subs. by Act 4 of 1986, s. 2 and the Schedule, for certain words (w.e.f. 15-5-1986).

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