(1) This Act may be called the Delimitation (Amendment) Act, 2008.

(2) It shall be deemed to have come into force on the 14th day of January, 2008.

In Section 10 of the Delimitation Act, 2002 (33 of 2002) (hereinafter referred to as the principal Act),

(i) in sub-section (4), the following proviso shall be inserted, namely:

Provided that nothing in this sub-section shall apply to the delimitation orders published in relation to the State of Jharkhand. ;

(ii) in sub-section (6), for the words within two years of the constitution of the Commission , the words within a period not later than 31st day of July, 2008 shall be substituted.

After Section 10 of the principal Act, the following sections shall be inserted, namely:

10-A. Deferment of delimitation in certain cases. (1) Notwithstanding anything contained in Sections 4, 8 and 9, if the President is satisfied that a situation has arisen whereby the unity and integrity of India is threatened or there is a serious threat to the peace and public order, he may, by order, defer the delimitation exercise in a State.

(2) Every order made under this section shall be laid before each House of Parliament.

10-B. Delimitation Commission's order with respect to the State of Jharkhand not to have any legal effect. Notwithstanding anything contained in sub-section (2) of Section 10, the final orders relating to readjustment of number of seats and delimitation of constituencies in respect of the State of Jharkhand published under the said section vide order O.N. 63(E), dated 30th April, 2007 and O.N. 110(E), dated 17th August, 2007 shall have no legal effect and the delimitation of the constituencies as it stood before the publication of the said order shall continue to be in force until the year 2026 in relation to every election to the House of the People or to the Legislative Assembly, as the case may be, held after the commencement of the Delimitation (Amendment) Act, 2008. .

(1) The Delimitation (Amendment) Ordinance, 2008 (Ord. 1 of 2008) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.

1. Received the assent of the President on 28-3-2008 and published in the Gazette of India, Extraordinary, Part II, Section 1.

2. Ed.: Act 9 of 2008 repealed by Act 17 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.