Andaman and Nicobar Islands act 004 of 1979 : The Andaman and Nicobar Islands Administration Regulation 1979

froci tho o.roo.s of

the Union turritory op?cit'ied ⁱⁿ col.umn (2) ^{of tho} ?ubio

bvlow rurncro.ph I 0£ the First Schedu?,

in t):le

1:1..'l.nnor ape cifi?L1 ^{intho. t}Sch?duJ.-.;

(e) ^onep0reon.bolonging to ony of tho

BcheJulvd

Tribeo ^of nndo.manea?,

OnG?a o.nJ ..:>nowpcatn..i ^to l>-.;1 11omino"t..,d

by

the A.dciiniatro.tG,. o.nC1

(:!) ^onewoman^tobe nomino.ted ^{by tho} AJminiotr?tor ^{if no} wom..;..n becomes u mcmbar 1t

tha Pr,.Jush

Council un1.l...1r ^o.ny of ^tha:for.;o i?^_ clo\loeo.

4. ^A

pereon ^who ie ^o.member

of the Proddeh Cc?ncil

under

o?ue?

(a) ^orolnuee^{(b) ur} ol.a.u??

(o) ^ofeoction ^'3, or who ie

olocted ^ornomin.o.to.1 c e a

mdmber undet'

clo.v.se

(d) ^{of the}ea.id aectio:l

eh.nil

coo.oo ^to b? ouch m?mber wh?n ^hecoaaes tq

be tha

A?m)..nistro.tor,^?

member ^{of the} House o? ^t J?oopl.o, ::;.i J..

the Cho.i.rmo.n of the J?ort 131.o.ir

Muni1 ^t Boo.rd ^or,th?

??nior ^Vic?

Cho.irrna.n ^{of th?}

J?ort ^L

1'1unicipo.l. Boe.rd.I ^a.a thu

co.oE$ tno.Y oe,

oaa.oeo ^to hold ^theoffice, if

o.nY, by

virtue or which ^ha wo.e el.ectuJ. ^or r.or:-ino.toJ. ^{a.o o.}me:mber of ^the

l'ri?'- L!ounc il.i

3

r,·1,-111

•L..1ll

lie J1:,qu.1\l11<'.d^l1l[being ^l>1111ll.!led ^or e lccre d a-, and

I,»

111..:111\l?• ^{,.. p.or} \i-111.', ^{,,111, ••},be1 nt' tll\.: Pr.1,k?h

l_(llll ^{li[1t ne}lt.t!> ^II curred ^{or rncurs},Illy ,,r

ul 1•,_d ^{lt '- •,11}

11,c d1•qu

,1111,

.111111.

1 ,1,ct:il1ed

111

"'1·< :,,111 1, ,,I tl,1· .\nJ.1111:in

and Nrcobur \.,I.ind,; cit (j1.1111 l1.1n1.•l1. ?..11'> 1:qul.1t1u11, l'J1tl:

? or 1961.

u: dcr

tht

:,..:..:11011

m...:r.:11 v.h1d1 ^he

becomes. ^or hu s

,1h)ll r J1,,11h

d^,:;\1,t\l c,11tinue ^{forIuu r} 1i1,t

111.:1:1111"^{,nJ no}longer, .m I the exp ir^a-

!1 ^,II

^{.1· ,1}di,,oluuun of the I'rudesb ?,. N,,

:,ct ^orproc..:eJ1nl! or t\11.: l'r..iJ..:,h C"u11.;il

?h,dl be invalid ^hvreason only!) ^rll.1..·

l.'.Xl'ldll.l' 1)f :1ny

v.1ca, ^cy

a111011g it? 111cmlicr? ^..irof^JllYJefc:cl ^Ill th1:

cun\lltUliOII

thcr!llt".

(.!1 ^\1.,..1,q.,\ ^,.,,11cv 1n th•· 111..:111b,·1 ll·p

of the· Council under

el,1u?; (,IJ or

d.,u:,,•

1..:1 ^u1Ll,1u-^{..(: 1} 01·

,.:c11on^\

,11111

1...: !ii l.'.J

ny

cle..:tll111 ^or nom1n,1ti,1n, ^as tit.: ^La,c111Jy o ^111" t:urJ,111..:...:

"itil^ti,·

11euVl!>l'""

ul Lill? ltcgul·1ti,in:

l'ro\iJ ^{· tiii111!,}Ad11,i1

j:,\1,11111 ni.1v, "·tit ti I! 1.rc\ii'u, ,1pprllval

1 1 f

the l'.e-,1d..:11t, ^b\

,rJ...:1 ¹¹¹\11111·1,., e\t.,11J

tl,i:

-.,11^I

[hJ111 ,1 ^p..:

,,,d ^urp..:r,,,,1, r,ut ^l,,·e.:d11 !', ^1,e'1..·¹¹¹¹¹

11 1..: ar?r1·?1,11 1.:,^{11 1J1.:1·r1} ·

uch order

,l1JII

b.: no1,11..:J in

the 011,c1,il ^1.,..,?11,·. Prv\ ,J:J dt,ll ^{a 1 ...i}!>,111 ::.li,111 '"" 1,c::^{<'., 1u}t\111,ll llll t h e "fllllild 11'

111,

l ui-111" tltc

,,IL' b,^vuiuc

:

b.1.:' ^··,111111,.leJ^crll,lttu .?.,, ::.111.il^..,l11l,er. 1'ro11.icJ ^{that :1}1w?mh..:r ^el ·ch!,)' ⁿl1111n 1t.:J unJ.:r thi-, ::.uh-:-.et:•ion

,h,dl hu\J

,ill1^c01dy

f,,r ^thl! rem?111Jc? ^,.tlii..:

t.:rrn^ututllcc ut' ^the111.::mber ¹¹¹

.....^1w?c pl,,.t!

ii.:,., e\e.t,•d ^{l I} llOllllll<.1Ltd. G ,ti, or ,11,,,.... \, l ,dy m.:mhi:r (utile?

th.in lh•·

\d1111111,1r ,t,H) ^{nf1h ·}

Pr,,dc:,h C0u111:1l 1,u b; 111c11:l,e1•. -.Ii.di,

,,1.\

ir1..· !Jl..111?

Iii-.

?c.it m.1\..t: .11111 -.ub,i:11\l..:

h1..111r1· the'

.\Jm11>1'>tra10r or

:,l)1ll.: p::r,,111 ^,

1)p

>1111 J ^1nthitbi.:11,, 1·

1,y

111111,

..111

I tit.:,\

11111111 ^1111ur)h,111 lwfurt'

1.il.111b his

),·at, m,1ke ,tnd .,ub,i..:r1b;

bd."r ·

-.)111? 1)..:1.1111 ..1p1m1

11..:

i 1(1 th..1t behalf by ^tl1cCcn1r,,1 ^(j0v rnment, ^:1nuJtll ^or .i1l1rm.1t1011 ac.:NJ,ng ^toth!f,)1 m !>Ct out

f0r ^the

pt1rpu-;e ¹¹¹tile:

Second

?c·h, Jul•·. \j\;•n?,e, ^lll.

1 ,0, LO ,n,·al,

t.,te a,·td ^{or1 "} .d-

11 ^,of

t Ot11 1·i! t<,

r!"1,,, :. ,I) \111.·:111"r,,f1\,1.1'rMi,,hC•1^.. 1lc:k ... ,c:Jor111)min1tnl

·ii.kr d1u,c

11 ,·11 1IJe1.t,11 • ^{11 .t}

LJl ^ord.iu ^{...r1., rI} I ,,e d¹,,1·^?ct1t>11 ^{;1m 1y} re,i_•n Iii, ntlicc ^a'I.?uch ml'mu:r ^bv

1'

'f

u1 ^"'·

1nL1111-i1111l! 1n \\ril11"

1,1, i1,11..r,ti11n

t•

(..,,

·,o tt;^tlt:Admin1,1rntor

:.inJ !>UCh Uhl ",,^.1u

I\.:'• u

n.:?1;n..1L1un ^{,11 ill}tJ\..1.., lk?L t',0111

111,• J^{,t.: ..} ! 1h^ru. ..:,pt by

tl1e ,\J1111ni,tr.nor. D•• ^u.^,.,,f

",.1- 11. Till' 1'1aJc,.h l'.111111·d, unlevs

.re ''-"' ^,

, ^{._ ""}rr o m .1, d ^1t.;

:,p H)1111...:d for¹¹ u ,». or'

the :,.11J f)

1,

d vf

t.iur

)C ¹¹

t \,uncil:

--

-

--

....

--------?-----

--------

Ill

(1)

'l'hc A l1111ni?tr;.1tor ?wall, from 11111:.:

tu t une, ,u11,n1011

the Pradesh ^Scs1ou?0r

Cc un-

Co uncil t? 111c·.:t^Htsuch time and

plJCC ^a,; he 1h111k?

lit,

but ^?·x11101,1!1-< sh.i l! not cit.

i r.tcr

v

.

..;1,a.;,: b,·1w..;..:n it?

l..nt ?1tl111g in 11n:.:

,c,?inn ^{,,ndthe Jde}:1rr\)1r11cJ ^forits u ^rs t

,tl\111!.! ^Illl"l'11,·.?l '.,Ll?,ilJII.

----'-

(?J ^·1he·Au1n111i?1r..1tur ^{m ,y,}fr0111 ^t i rn c to 1i.ne,--

I ^l.

ti

J 1'11<.:^lruJt::,li Council^may d,?cu:,s

.111J maku rt.:t:,11111111:11Jati011:,^to the 1·l10,·11ons^of

AJm1n1:,11.1tor

un--'- Prsd•?h Council- (.a)

111.itt..:1:;^uf,1,im111i,tr.1ti011, rel.u i ng

t...l the Un1J11 general

qu,.;,t1on,i^or

policy ^andschemes of dcvdopme11l r cl.uc

t,, ^mn

ters onu.uer.ned ¹¹¹ the Srat^eLi??^{or 111}th:

tlte Se\ nth Schedule ^tothe Coo?titution; t• ^rn

tory. invulving i11 '>0 f.H^.istuey Concurrent List ¹¹¹ .b: ^the

five-year plans

and annual^pianprop.;:,ab for ^theJt:vclop:ncnt of ^tl1eU11:01,

tcmtory ^; (c ^{:theestimated i}

eccipt ^s and e»penditurc

pl:rta1111ng ^tothe Union

t er^r

itory ^tobe crediicd to, ^uud

to l,u ^met

r\om.

the Co11?ul1dJ1cd

Fund of

J11d1..t

:.

·

(d

pro

pus

.. d:, tor undertaking

leg is l.i tion for the ·

Unio11 territory

with revpect ^{10 anyof the}

rnutrer ^s e11urncrated ^inihe

Srare^{List orin} the Con·

<.:u1ru111 I i,1¹¹¹LL,; S..:\,;1,lit

S,J,..:JLilc tu ^thc Cun,utuiion;

(c) :any other

Jll:llter which the Admini?tratu? ^mayrcl"er ^totho Prauc:,h

Cuuncil ^f0ri.:0n,idcr..ltion ^andaJvic,. (?) St..bj-:t:t ^tu1ult.:\ r:.::;ul

a1ing ^th::

proc.:Jurc t\f ^thel'r..1J.>h

Ct)uocil^:.iid suhJe?·t ^'",11-:

d1,..:n.:u,1n ^lolli1c .\u1111111,tra101 ¹⁰r:.:1·thc¹⁰

t•i\e

inf.)1tnJtio11 ^or

10

:tlluw

d1-n1 ^""'u11..111'y ·,uhj..:,.;t

i11 tli..:

J'Lil>ltC intc1c,1,

e,,1:, ,lll:ll1bcr^ofthe l'1aul.'. ¹¹C.:oun,·JI

,II.ill

l1av:.:

lilt.: ^rr1 h1 10 a,k

que:-1i,i11·•^uo1111.1rt..:rs uf

public i11t.:re:,t c11un'. ^1ll•d¹ⁱ¹1h..:

'd..llu Li,t ur

111 11\..: Cu1,t.:urrc,11

L•!>l ^'"ti.,· ?:_.v,·1,til St.:11,dulo: ^t0 tli,; Lu1,,t,1u11.,., ^111::,uf.,r^.1,?t1..:

1 111.llt..:r, rel.do.:,,, t!,,.., U.,i,111

l:111t,11y. t lt:: ruli!, and Pu.?..:r,^... oo

plivi- tile: e ?lwll

be I ..:..:• ol rnem· b, ^r·.

,It

1:1.

(

) S11hj.:d ^tu:lie

prv,"io,:;

of tliis lt?gul,1ti ^,n:.inG ^to .,1,wd111?

.i1.kl'.¹

eg1il:11111g \Ill:

pr,\C'L·dur,... uf tl1c J 'r.1de::,ll

C,!un..:il, l1LLJv111 ^vi

?p1.:Ld1^i1,th,., Prar.k?l1 C1\lJrn.:il

• ol t.li: P1:1J?,1i Adu1111111r..11ur ¹⁰ pr, 1,I"" ^,"er1l1L·e ^..

111 1g, 01·

l'r.1 tc,h CJJn..:al. ('.:)

nuri11'.!

Lili.! ab,ent.:c ^olthi.::

Admini::,ll',1t0r

frJll\^anyll'C\ tins• .,,f 1'11.!

l'r:1<.le ^,11t'.111i1c1'. ,uclt

p.:rson ^a, tit.: i\dmi11i

tr,itor

111.1\^d,

,1;·n.1k

1 ·1 , ill :.i

I' 11,·I

1 i1 i:1 1 ,1 1 ..:•?^{I,) 1 1 1 1 1 I',,1 1 1} .1 1 1 w1 1 ;:)t ti,.: t.:kcl:U

111 cmb..:r, ^ul11...: 1'1.it.lc,h

Cou11nl, ·lia1l pre::.id..:^..t:1u...ll

111.·..:ting. I·. \ l I I l., .\,11111 ^:1 1u1u1 \ii.,ll pr..:s,

'c Couu,11. 1-L J·;v.ry rnember

01th1: l'1o1L1e,h Counr·i\

uLh.:r ^th?nth..: 1Jmini,1ra1cr :,k1ilS1l,rk- ^{..n,I al-} be enutlt:,l ^tt,re,t.:i,c :..uch ?a!:11v 11!' .,\ILw:.incc:,,

r botl1^...?

1!1c ^{I Ll11}ir11?1r^...to1

m:..y lo· ^....,n?c, ol

•

m?mll'1,, w11h ^the...r,pru,,tl ^{.-,r tl1c}l'roidenr. l•y urJer,.det..:1m)nr..

.

I

.

(1 ^IIi•·l'rJdL,li C,n1ncil Jl1JY make rule::, ^a11d·t.1r,di1,r

urdl'f, ror ..^ulc•c.fpr(Cc;- regu!Jllll?!. ,ubj

·i.:t ^1,,tl1cprovi?iun?

ot" tlti,

ll..c?ul,it,..>n, ^1·?p10..::.:Jurt ^anJ till! ^Jure

cu11dut:l ^i)!'11,lh1>i:., ^?

('!)

".'\,

iil1.r^tit:Ad11lilli:-.tra1or nor

any

other 111en1L...^r or ti,. l'r.1Jc,h Cou11c1I ?ll:1Il ^lm1..il>'·: ^1,:1nvp11,t.:1.:ed111g,^i11a1,y t:oun ¹¹¹1..;?pec1·of a11ytl1i11).! ,,,1•tl¹¹¹tic Cuuni.:il ^11ra11,t.:u1111111tl..:<: thcr.:of ,1llll n,)

p.:r?u11 ?!i,dl

be^?11 11.al>k 111

re,[XL'l

ul· publicotio11^{h:, or}und,r^liteautlto(i1y ui" ^thcCou11,..,d ^1,I'dll\ri.:pu1 ^l.

pap--i, or

proceedings. Cou1,, ^nt10 ir

q,, ^1....111(11

I

I<.,- ^?C•all, ^Uf 11,ILk ^l.Ct Ll'l· ,·11.

11 ? •,

•l^I

1l)r.^on \11 •L^{IIlllf !,ti)} 1,...:. l..,1.J\.I ... I, l

Ullll?ll

1 7. 1 Ii

'I

Ii-: ,.1li,11 ^\ul· a••) p1tll'L_d11 ?)· 111 111..:^l1.1t'L,I. ^l\,u1..11 ?hall

111.t b..: c.:.1ll:,I ^11,?111

•1,11, ^n:1 d,1· 1•ri,1,1 c 01·:·11\

alll:. J^;11.:11J.4111y ,,1·1,rJ1,d1,re. I/.. 'l\ ,:^I1",11•1\ ·.I :,ll ^t ,l-.1·

pl ^,c,i1 11111 l'l,!l1L'¹¹LO\,. L',I ^\1111^fl'

r.c,·1 ^lu t lt..: c.:,i1,dt,L:

1,I^..

)

.I, ,I^>Itilt.:

:--up1i.:,11,·

C,1111

l ,11 , ,1 ^:.1I!.•

I:

< ·,11.1 t ¹¹¹'ill:

c.J1,cl1.,._·..: ^•I111.,,IOli,·-. ( ^?)U^1,ti I^{.,I\ y ru}k^{,o 1} ?ta ^·1d iⁿ

g ^ord^{i.:r::.ar c111} Jc u n^{dc1 ,u}b ^{· ?L<.:t111 n}( ^I

)^,the procc.:Llu1i;^{uf Lhc}l'rnJc:11 r011ncil

,11\d^1heL'•ndu..:t^ur11' b,1,11,·;?::, ?1i.i1: ^bl! n·gul.11cd ^i:1

aCLMu,.1 ^ti.:with>Llt:h gL'!!e1.1,· r :ipe..:i.d urJi.:r?^:.i"t1

i: ,\l1ll1ini?tr:.itur m,:y

111.,;,c.

( 2f. ^Noa:.cr?:L,n· u?^chv

Pradush Counc ^t

L

.i n wuot,.

r,o,,,.:r

....

_in .. v c i: t-.,d

by or undvr t.hi.1:.> h.u

0ru:L ..• t ior, for

r...:,_;"Jl.o.

?

.in0

the p

r-oc e dwz-e oz- .t h e c c nd uc t or

l1,..!:>iavss o i' or ror l'WJ.int!.4inin?

o,:dt... r

in, ^1.hv

Council 6hn.ll

be uubjticl. ^{to tht:}

juri:JJiction of o.n.y court in

?uupvct

of

?h?

uxurciub

by

him uf those pow..,rb ^.. cu,·.r•1·??.. r 1I -

..

C

OU,·? '.j

c: Ll .LJH.S fLP^{lJoint.me nt} of

Courio0..Llord. thuir v

c

r-m CJ.f o!'ficu. ^0tc.. i'unctionD of

(..!ounovl.1.ore.

• lOo

(1) SuLj?ct

to ?hJ

provi§ions

0£

sub- ?e?tion

(?.),^th?.ld,:n.nistrator^may

o.ppO.Lnt

6

L

:fivo

porao?] as Courn:.'3llore t·:i:·om

amongst tho rne mo e r-o o r th? l?raLluJh Council

,:c,f

clauoo

(a)

o?

sootion

3.

7 ^·.r( 2)

of

th?

CounaeJ.l.era

appointed

under at'b-eection ,1),

ut

1.?uat one Counu?llor aha.ll. b e a member of n.ny of

tho· Schedul.od Tribus from thu

Nicobur group of

Ial.?nda anu o.t

louot two

Counaallore

?hull

b? from the

Andaman 1&roup,

of

Is

Le.n dn , / -

(3) A Couns?llor

ahal.l hol.d office during ^t1.c

pl.ea.suro

of

the Admd n Lu tra. tor.

(4)

Before a Counsellor enters upon his oft"ict:1,

th..:

aumi.nit:Jtro.tor ohall

o.d[:liniater --to him the ou t h e of o

r r a c e o.nd

of e e c r-o

c

y o.cco.Jin? ^tothu fo?no a?t out for

the purpose, ^intho'.rhird .Schedule. ( 5) .Evel.·y

Counsall.or sho.ll be anti tl.ed to

rttct.-1ivt1 such

eu...Lary

or a..l..l.owa.ncv3 or both as th?

AJmini?trator rnuy, with

tho npprovul ^ortho

Presid?nt, by order, ciot?rrnine.

1?.

(1)

Thd

A?ministrutor ?'l.Y, £rom time to ti?e,

con8u.l.t an.v Counou.l.ler or o..l.l

the Counae.l..l.oro on

any mo.ttdr

re.lo.tin?.

to tho odminietra.tion of tht., Union

territory 011d n.ny vie"'s e

xp

r-e o e

e d

by

tl.e Coun?Jllor or Coun?ell.oru on ouch

matters

ohol.l.

Lv r?oomm?nda.tory ⁱⁿno.tureo

(2) ^The

AJmini3tra.tor may m?ke ru1es doiining ^thu

proc?duro

to be

followdd for conoulting ^tho

Coun?dllora •

....

-.

CH.\l''l'Elt

iv l)i,41 f 01

vi ^l'r?

ell

Power to

••kc ^rule,,

20. (1)

The Admioi::itrator may, b1 1,01iu1.-a1io11 in the Otlii.;ial

Ga;ctte, make

rules ^{to car ry} out the:

purpo?t::,

of this Regulation.

(2) ^Inparticular, and withuut p1cjuJice ^tothe grncrality ^oltheforegoing power, :.uch

r u lcs

may providi.; for 1?11 or

any of

the following mallt:r?. n..101cly:-

(u) ^theprocedure ^to be followed ^forconsulliog the Coun?el\or?

under ?ub-?ection

(?) of bec1ion \\J;

(b) ^any01her

matter fur wl11ch

rules 11rc,· in the opinion of ^the

Administrotor, ^toLe made:

under^tuisRegul:.ttton. '1'1^fI·?1<'1lt?^l':-;CII l·.DU L ^!-:

[iSre

sccrio» ^:{

(il)J ).\.\N\I:ll ^!?

\\'IIIC'll 1'1·:1::-;0;>:?

'\11.\l.l. 111: ELEC''l'l·:1J

Oil ?O.\ll\ \TJ-:IJ ^ro'l"Jl\<. 1'1?\lll'.:-;11 ^l'OI

?l'll, ·'

--·---

\,0. of^{(WI ?011} (:;, Areas

( ?)

11iglipur ^{'fo l,,d} !\L,yabu11tlc'l '1'.d,,il t{;1t1t'••l ^\ali,,il^.

.

\r,·•, ^,,it

}1111ti,.: juri:,Jic1 io u uf^11,cI\Hl tiiair

'.\lun1c:ip.i! ^l\c,...,J : ._,it l;,air 'L'.ilbil (?.>.c:iudilll! ,11cu, cO\Cft'U ^b) the

I .irl ts,.1.1 '.iu111C:11 ,d l3.,.11c..l)

l L' r

f ^{IJl' \\o.}i

'I^,,Ii^,

I

(': • r^t'i;i::(,t",,^r'I^{.ii,, ,\} :\.,, l'U\\11

'J'.i1,-.il;,cluJ11,? li11·,1t '.\,cuL:.1r l;,i:.i? N:c1.,b,,r

------

------

----

-

--·-··----------·- ^.

-

-------

------ ^-··

l. Fer

th"

purpJ:.o of ckL:ti->n ^orno111in;,1ion of members

of ^the Pradc,I Council

under

clau?c ,u) ^,ti?c1;lil>fl^{:.I, :lie} numbr r of pcrbon::. ¹⁰ 1eprc,c11t

tli'° ari.:.,, :,1wcilitd in t..:tJllllllll

(2) ^{of the}T.1blc nelow ?It:\\\

be ^a"?p1•c:ifi1.:J

1 1 1 1 \1 1 c11rri::.1,onuing^{1..u r yin}culunrn t:1) of ^the:?..iiJ

Table.

Ar?a?· ^a!ld

rh e ir reorcbOll

t,LliOO.

s. No.

(l)

..

..

·I 0"

5

LIO

(j

·,

?

..

'.1 -----

---

-·-^- -- ^- -? ^... ------- ^-

,

__./-------·

7

?L,nnor or nnn1111,tl

1or'I lt) l'rJO

Coun- ?-

(I) '):be pL:r?on?^to

represent

the arc:,s within lite

juri?u1ctio11 of

the Por t Bl:-;ir,r,Jui,icir,:.il

Hourd

in

l he l'radc-,b Cr-unci' ?h,ill nc l'IU:tcd

by

tl.c members ^o:'thesnit! ^Mun

ivrpa!

Board ^{!rtm amc ngst}

thomse lves. ld :rv1n ... 11,vi.?

(:!}

?llhj.:C! ⁽⁰lh.:-provi?iom

of sub-par^{ugraphs (:3) a11J(4),} the

represcnta-

altJ•. rives or^an

y ^are

a, othfi: tl11-::11 thi·_pr?u ^within^the

j

urisd ict ron

.ui:

tl1c l'.t r:.t Blair ,\lunic:p:tl ^{Bou rd},^{shu l!be} clc.:ctc

an e^Iecioralcolt. pe ^{consisiiogof the}

I

r.,

t1! all t^i.cJ

;11,d,o)'at:, ⁱⁿthe Ur.ioⁿt1:11i101?

Jr,>111

k>mu11)!:,t the l'i adha ns ot 11J1.: l'a11Cl,.1) ^>LISinⁱhu; arca.:

-

• ,.,^• t:3) ^The

repro,entative,i ^{ofan? nreain the:}N'11.:0b.1r £TOU!1 11!

1?1?11d?,

other than ⁱhc

,11:.it

Nu.:.nb:1r ^urcu,shul

l,

until

Pancl.ayats ^{are ,}u.istu^{utcd111 any} such area, Le elected

by ^{ao e}le ctoru^l

culk?e consr-r.ng of

:,ll \!IL

Captain-

or Trrba ^lsin ^theUnion tcrruory ^Irom

l;Ulllni;:,l ^thcCu

pu-ius l>f J

rib.JI?

in tbat area

-

-

-

..(f)-1 ^he:

r..:pre:,..:n•ali\C

oftl1c

C.n:·1t l\1L••b,1r

:trrn st,;,11. u1itd

J>,1ncl1):its 1t1c coo,cr?ut..;d ^{iu that}.irca,J1c no111i11at?<.l

by ^il,cCcnl1 ^al lio1·crurn..:1,1. •^:

l:".>,pl,i11atw11 1.-111 1lii:,^pJ1q:r:.iph ^unJ111

pH:.tgr,q1lt:,

:1.i?1J

:, ^..

n:::?r, :,,eui;,ti,,-;·. in

rd:.iuon ¹⁰

any ^area

mc:.i?'>^the

pcrs:.Jn

10

1cp1t':,,

nt th.1t^areain 1hc

l'rnoc?, Cou11ril. Ex1•/011atio11^'.'.lo'tt,is

par:igr:q,h ^{anJ inP} ,r.t)!rvr>h 3, ^the

'npr.t:,siun ··C1pt.i111-;^orTribals'' includes •·Clue!"

Capt.,in:, u! 'I', 11:lub".

I

3. If the Pradhan-. or the l'.rnclrnyat,;

or.,,.., 11tc CJ,'lt'. ^1-....

1y be.:, the

C'apt.1in;. of N:111,111"· Trib ...^{h tail to},·IL:ct tl1u

fl.!JHC?t·nt;1t1vcs ot :111v

,ul·;;.,

tlli.:

Jt'Jlto<.:1ilulivt::,^utIll ^'I riun ^,n

. .

.

...

c, fJJ ill artJ :,hull

b..: 11u1ui11,1lt:Li

hy

tlii.: Centr..il Go,?1

nmer,1. ^<.:.

• · a ri: ^.1, ?' ^-

'4. The tlection

·of ^the

·reprc.:?ent:Hiv1> ?11.ill

br::

by

:,h<1w ^·or lw,;ds allll ?iall

C.111

'u,.;1 b ^,,

l J ^h A·'

· ·

b '(' · . . uf, lcl- e conctucteu )Y

?,,i.: 1

Jll!?)>,HI

;;s' ^o

•

u111111,?l?ator

lll:.1)°,

y

r,ot1 1Cat1,111 lll the 011,ciul G:17c\tt:,

authufl)C ⁱⁿtlii:,

bchJII.

...

1'"·

·--

THE SECOND SCHEDULE

(Ser

Section ^{, X)} fo1:l\l ^01·'0.\.'J'Jl^{01:.\ FFJ}l:.\t.\.'l'IIJ'.\' ^TOHI:?I\ 1>1: IIY

.\ .\l 1:.\lllt:1: 01:

'I'll

1-:

1 1:.un:::,tL (.'01^:-.c11.

•·J, ^{A 13, a}mi.:n,bL·r ^ortht:PrilJebh C11e11cil ^furtlictJn:011

tcrritory

of :,\vt:ar in

ti;-: 11arn..: of GuJ, the

Andarnun^andNcobar h!H1d?. ^ilo - -- --

---- ^--th.it

:,Okm11ly

all,rm •. I ,,ill h1:.1r

t111c fJi ^llant:.JIILµi.incc ^toIlic CH1?1i1u1i1l11 ^ut11,di..1^{ashv l.iw} t:?1. t,h,hLLI,

1'1:11 I 1\111

upl11>ld

the ?uv..:1c:il.!111y :iml i11t,

?·rit,

,,f 11,Jw :i11J th.it I v,i11 la11h1.lly

J1,d1;1r?1:

1hc

tit.Ly upon ?ll1d1 lam

auout^toc1111.:1."

'l'H ^E'l'll^{r lt l)}?c

11EDUL ^E

See Section !h

(-l J t,'oi:.,t <.H' O.\Tlt ^01,•1.JF.FIC.l!i 1·01: ^,\.CtJl1.Ns1c1.1.u1:

.r

swear in the^{n ...?e}of

God

"1, ^I\

H,

d0-----

that ^willb..:ar ^t1uef,1ith

and solem11ly

allirm .ilkgiancc ^totheCun?t1tu11011^of India us

by ^lawe?tuLli?bcd, ^{thal I}

will

uphold the :,ovcrl'.ignty

and intc/.'rity

uf

In

r.,,rhfully

and

ron:.c1ent1ously di:,cli..irge ^rnyt.lu?1e:, ^usaCouil!>c,lor 10th..: AJm1u1:.tracor ^<•tth1.: Union

tc:rritory of th.; ,\nd:.1111.10 anti NicuL:.ir

blandti aud

th.,t

1.

\>.ill

Ull ^·

r1?lll^tuall manner or

pc,,, ¹¹¹ui.:<.:urdancc with ^th.:Con,-1itu1ion :inti ^the:law. without fc:ar^or fa, our, ;..Jh:ction ^orill-wit

t."

.Fo1ol ^OF0.i.'l'H ^OFSECHEC\ l!'OH ^.\.Cu?s1-:LL01:

swear in the name of God

''I. AB. ^do-

-----that I will

not, directly ^orio- ?olt:muly

aflirm directly,

communicate ^or{eveal ^{to any}per?on ^or

persons ^any matter which shall be brought

u11 orshull become k1,o.,.,n ^{to mi.: a:, a}Cuun:,cllor to the A<.lm1n1!>Lrntor of

the Ur,iun

territo1y ^otthe

A11Jan1.1n :.iud Nicobar [gfa11ds except

:.i:i

m..iy be

required

for ^theuuedischargo 01· my duties^i..ssuch CuuO)\;llor."

-,.,.- --1 uau.s.,u

..i.:i.i.s pub.lice. ^t

ion

in t:h1;; Ga.za,tt.., of lndi11,. Extra.ordino.r;y, l't:.rt.. .i•

:J..,ot.iv::.+ ^{.1 on}'/-6-1

>17?

e.r.J

i;,h<., a:;o,me ropubliahud ⁱⁿ

.,..-----

2

J· ?

.

- Under aub-stic'tion (,_}of ^{aect Lcn1o.f'}

tho"· r?ogu.J.o. ^tion(^4of1979}, ^thoCentro^...l.G-ovor1'l.lllant 'l'"lpointod ^{tho15thday o:f}

Apri1 ^1981a.atheldate o n which

tha so.id lwgul.o.

t

Lon oo.uacd

into

:toroe in

thu Uo?•

of,A &·N Islnn

GOI,

Ministry of.HoiliJ Affair's

Notifioa.tion ^No.U-11023/1/77-UTL ciu.t?d 30th

Maroh, ¹⁹⁸¹

-published ^{in theMN}Gazette .h:xtrci.ordinary ^{No. 3}dated ^10th

Api?il ^1981vid• Admn'e

Notification ^No.

3/81/8-15/80-Leeai ^III da.t8d ^tho

?iocl:d«%a.il ^10th

April,

1981.

Lao.id ) Substituted by ^{S•2 of}

Regult?'tiotj. ^1of1982 ·

pubJ..ioh?d ⁱⁿli-o.:z.ette ^ofInct.i? ?xtraord.ina.ry, ·

Pa.rt

II,

.:i?o't ion

1 t d!.l. tdd

'/th

1)60uffibetr,

1

982 and cn.Ut3'3d

i?to :t'oroo fro·m

tho }':Lrat

l)aY

of

J.o.nuo.r;;-,

1

983^e.etho du.t..::

a.p-pointeu

by ^thvCei:itro.l.

G-ovt.^vide

thlalir Hot i:fic:1.tion ^No.U-11023/1 /82-UT ^Ldntad 29-12-1982 u.nu ^both

th1;1Lllu__:ulati0n

and notif?co.ti:..,n

ther•to rupubliahed ^1ntheAA,?Gazette ?xcra?rui.ne.ry No.164 dt.

31-12-1982. 4 :::iubat

i tuted

by

a. 2 of

Regulation ^No.1o

r¹':'Jlb1 L:'

pc.Ui:,?J ^into:force^o.toncewhich

pub1iehed ^{in th?}

Ga.zett.? ^o:fIndio.,

.l!:xtro.ordinury,

:!:'a.rt

II11 Dl3otion

r^•. datod·25th Maroh, 1981

.... .

5

;;lube:sti. tutod

by ^?o21 ^of

Regu?tion ^No.1of1982.

6 Sub st ^it

o.tdd

by ao

3(a?^of

Reeulation ^{Ho.1 of}

1981.

7 Subetitute

ibido

8 Subotitutod

by '

4. i.bidots. ( -

I

' ^...