374. Provisions as to Judges of the Federal Court and proceedings
pending in the Federal Court or before His Majesty in Council.—
(1) The
Judges of the Federal Court holding office immediately before the
commencement of this Constitution shall, unless they have elected otherwise,
become on such commencement the Judges of the Supreme Court and shall
thereupon be entitled to such salaries and allowances and to such rights in
respect of leave of absence and pension as are provided for under article 125 in
respect of the Judges of the Supreme Court.
(2) All suits, appeals and proceedings, civil or criminal, pending in the
Federal Court at the commencement of this Constitution shall stand removed to
the Supreme Court, and the Supreme Court shall have jurisdiction to hear and
determine the same, and the judgments and orders of the Federal Court delivered
or made before the commencement of this Constitution shall have the same force
and effect as if they had been delivered or made by the Supreme Court.
(3) Nothing in this Constitution shall operate to invalidate the exercise of
jurisdiction by His Majesty in Council to dispose of appeals and petitions from,
or in respect of, any judgment, decree or order of any court within the territory
of India in so far as the exercise of such jurisdiction is authorised by law, and
any order of His Majesty in Council made on any such appeal or petition after
the commencement of this Constitution shall for all purposes have effect as if it
were an order or decree made by the Supreme Court in the exercise of the
jurisdiction conferred on such Court by this Constitution.
(4) On and from the commencement of this Constitution the jurisdiction of
the authority functioning as the Privy Council in a State specified in Part B of the
First Schedule to entertain and dispose of appeals and petitions from or in respect
of any judgment, decree or order of any court within that State shall cease, and all
appeals and other proceedings pending before the said authority at such
commencement shall be transferred to, and disposed of by, the Supreme Court.
(5) Further provision may be made by Parliament by law to give effect to
the provisions of this article.
249 THE CONSTITUTION OF INDIA
(Part XXI.—Temporary, Transitional and Special Provisions)
375. Courts, authorities and officers to continue to function subject
to the provisions of the Constitution.—All courts of civil, criminal and
revenue jurisdiction, all authorities and all officers, judicial, executive and
ministerial, throughout the territory of India, shall continue to exercise their
respective functions subject to the provisions of this Constitution.
376. Provisions as to Judges of High Courts.—
(1) Notwithstanding
anything in clause
(2) of article 217, the Judges of a High Court in any
Province holding office immediately before the commencement of this
Constitution shall, unless they have elected otherwise, become on such
commencement the Judges of the High Court in the corresponding State, and
shall thereupon be entitled to such salaries and allowances and to such rights in
respect of leave of absence and pension as are provided for under article 221 in
respect of the Judges of such High Court. 1[Any such Judge shall,
notwithstanding that he is not a citizen of India, be eligible for appointment as
Chief Justice of such High Court, or as Chief Justice or other Judge of any
other High Court.]
(2) The Judges of a High Court in any Indian State corresponding to any
State specified in Part B of the First Schedule holding office immediately
before the commencement of this Constitution shall, unless they have elected
otherwise, become on such commencement the Judges of the High Court in the
State so specified and shall, notwithstanding anything in clauses
(1) and
(2) of
article 217 but subject to the proviso to clause
(1) of that article, continue to hold
office until the expiration of such period as the President may by order determine.
(3) In this article, the expression “Judge” does not include an acting Judge
or an additional Judge.
377. Provisions as to Comptroller and Auditor-General of India.—The
Auditor-General of India holding office immediately before the commencement of
this Constitution shall, unless he has elected otherwise, become on such
commencement the Comptroller and Auditor-General of India and shall thereupon
be entitled to such salaries and to such rights in respect of leave of absence and
pension as are provided for under clause
(3) of article 148 in respect of the
Comptroller and Auditor-General of India and be entitled to continue to hold office
until the expiration of his term of office as determined under the provisions which
were applicable to him immediately before such commencement.
______________________________________________
1. Added by the Constitution (First Amendment) Act, 1951, s. 13 (w.e.f. 18-6-1951).
250 THE CONSTITUTION OF INDIA
(Part XXI.—Temporary, Transitional and Special Provisions)
378. Provisions as to Public Service Commissions.—
(1) The members
of the Public Service Commission for the Dominion of India holding office
immediately before the commencement of this Constitution shall, unless they
have elected otherwise, become on such commencement the members of the
Public Service Commission for the Union and shall, notwithstanding anything in
clauses
(1) and
(2) of article 316 but subject to the proviso to clause
(2) of that
article, continue to hold office until the expiration of their term of office as
determined under the rules which were applicable immediately before such
commencement to such members.
(2) The Members of a Public Service Commission of a Province or of a
Public Service Commission serving the needs of a group of Provinces holding
office immediately before the commencement of this Constitution shall, unless they
have elected otherwise, become on such commencement the members of the Public
Service Commission for the corresponding State or the members of the Joint State
Public Service Commission serving the needs of the corresponding States, as the
case may be, and shall, notwithstanding anything in clauses
(1) and
(2) of article
316 but subject to the proviso to clause
(2) of that article, continue to hold office
until the expiration of their term of office as determined under the rules which were
applicable immediately before such commencement to such members.
1
[378A. Special provision as to duration of Andhra Pradesh
Legislative Assembly.—Notwithstanding anything contained in article 172, the
Legislative Assembly of the State of Andhra Pradesh as constituted under the
provisions of sections 28 and 29 of the States Reorganisation Act, 1956, shall,
unless sooner dissolved, continue for a period of five years from the date referred
to in the said section 29 and no longer and the expiration of the said period shall
operate as a dissolution of that Legislative Assembly.]
379. [Provisions as to provisional Parliament and the Speaker and
Deputy Speaker thereof.].—Omitted by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
380. [Provision as to President.].—Omitted by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
381. [Council of Ministers of the President.].—Omitted by the
Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
382. [Provisions as to provisional Legislatures for States in Part A of the
First Schedule.].—Omitted by the Constitution (Seventh Amendment) Act,
1956, s. 29 and Sch. (w.e.f. 1-11-1956).
383. [Provision as to Governors of Provinces.].—Omitted by the
Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
______________________________________________
1. Art 378A ins. by the Constitution (Seventh Amendment) Act, 1956, s. 24
(w.e.f. 1-11-1956).
251 THE CONSTITUTION OF INDIA
(Part XXI.—Temporary, Transitional and Special Provisions)
384. [Council of Ministers of the Governors.].—Omitted by the
Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
385. [Provision as to provisional Legislatures in States in Part B of the
First Schedule.].—Omitted by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
386. [Council of Ministers for States in Part B of the First Schedule.].—
Omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
(w.e.f. 1-11-1956).
387. [Special provision as to determination of population for the
purposes of certain elections.].—Omitted by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
388. [Provisions as to the filling of casual vacancies in the provisional
Parliament and provisional Legislatures of the States.].—Omitted by the
Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
389. [Provision as to Bills pending in the Dominion Legislatures and in
the Legislatures of Provinces and Indian States.] —Omitted by the Constitution
(Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
390. [Money received or raised or expenditure incurred between the
commencement of the Constitution and the 31st day of March, 1950].—Omitted
by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-
1956).
391. [Power of the President to amend the First and Fourth Schedules in
certain contingencies.].—Omitted by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
392. Power of the President to remove difficulties.—
(1) The President
may, for the purpose of removing any difficulties, particularly in relation to the
transition from the provisions of the Government of India Act, 1935, to the
provisions of this Constitution, by order direct that this Constitution shall,
during such period as may be specified in the order, have effect subject to such
adaptations, whether by way of modification, addition or omission, as he may
deem to be necessary or expedient:
Provided that no such order shall be made after the first meeting of
Parliament duly constituted under Chapter II of Part V.
(2) Every order made under clause
(1) shall be laid before Parliament.
(3) The powers conferred on the President by this article, by article 324, by
clause
(3) of article 367 and by article 391 shall, before the commencement of this
Constitution, be exercisable by the Governor-General of the Dominion of India.
PART XXII
SHORT TITLE, COMMENCEMENT, 1[AUTHORITATIVE
TEXT IN HINDI] AND REPEALS
393. Short title.—This Constitution may be called the Constitution of
India.
394. Commencement.—This article and articles 5, 6, 7, 8, 9, 60, 324,
366, 367, 379, 380, 388, 391, 392 and 393 shall come into force at once, and
the remaining provisions of this Constitution shall come into force on the
twenty-sixth day of January, 1950, which day is referred to in this Constitution
as the commencement of this Constitution.
2
[394A. Authoritative text in the Hindi language.—
(1) The President
shall cause to be published under his authority,—
(a) the translation of this Constitution in the Hindi language,
signed by the members of the Constituent Assembly, with such
modifications as may be necessary to bring it in conformity with the
language, style and terminology adopted in the authoritative texts of
Central Acts in the Hindi language, and incorporating therein all the
amendments of this Constitution made before such publication; and
(b) the translation in the Hindi language of every amendment of
this Constitution made in the English language.
(2) The translation of this Constitution and of every amendment thereof
published under clause
(1) shall be construed to have the same meaning as the
original thereof and if any difficulty arises in so construing any part of such
translation, the President shall cause the same to be revised suitably.
(3) The translation of this Constitution and of every amendment thereof
published under this article shall be deemed to be, for all purposes, the
authoritative text thereof in the Hindi language.]
395. Repeals.— The Indian Independence Act, 1947, and the
Government of India Act, 1935, together with all enactments amending or
supplementing the latter Act, but not including the Abolition of Privy Council
Jurisdiction Act, 1949, are hereby repealed.
______________________________________________
1. Ins. by the Constitution (Fifty-eighth Amendment) Act, 1987, s. 2 (w.e.f. 9-12-1987).
2. Art 394A, Ins. by s. 3, ibid. (w.e.f. 9-12-1987).
252
1
[FIRST SCHEDULE
[Articles 1 and 4]
I. THE STATES
Name Territories
2
1. Andhra [The territories specified in sub-section
(1) of section 3 of
Pradesh the Andhra State Act, 1953, sub-section
(1) of section 3 of
the States Reorganisation Act, 1956, the First Schedule to
the Andhra Pradesh and Madras (Alteration of Boundaries)
Act, 1959, and the Schedule to the Andhra Pradesh and
Mysore (Transfer of Territory) Act, 1968, but excluding
the territories specified in the Second Schedule to the
Andhra Pradesh and Madras (Alteration of Boundaries)
Act, 1959] 3[and the territories specified in section 3 of
the Andhra Pradesh Reorganisation Act, 2014].
2. Assam The territories which immediately before the
commencement of this Constitution were comprised in the
Province of Assam, the Khasi States and the Assam Tribal
Areas, but excluding the territories
specified in the Schedule to the Assam
4
(Alteration of Boundaries) Act, 1951 [and the territories
specified in sub-section
(1) of section 3 of the State of
Nagaland Act, 1962] 5[and the territories specified in
sections 5, 6 and 7 of the North-Eastern Areas
(Reorganisation) Act, 1971] 6[and the territories referred
to in Part I of the Second Schedule to the Constitution
(One Hundredth Amendment) Act, 2015,
notwithstanding anything contained
in clause
(a) of section 3 of the Constitution
(Ninth Amendment) Act, 1960, so far as it relates to the
territories referred to in Part I of the Second Schedule to
the Constitution (One Hundredth Amendment) Act,
2015.]
______________________________________________
1. Subs. by the Constitution (Seventh Amendment) Act, 1956, s. 2, for the First Sch. (w.e.f. 1-11-1956).
2. Subs. by the Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968 (36 of 1968), s. 4,
for the former entry (w.e.f. 1-10-1968).
3. Ins. by the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014), s. 10 (w.e.f. 2-6-2014).
4. Added by the State of Nagaland Act, 1962 (27 of 1962), s. 4 (w.e.f. 1-12-1963).
5. Added by the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), s. 9 (w.e.f. 21-1-1972).
6. Added by the Constitution (One Hundredth Amendment) Act, 2015, s. 3 (w.e.f. 31-7-2015). For
the text of the Act, see Appendix I.
253
254 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1
3. Bihar [The territories which immediately before the
commencement of this Constitution were either
comprised in the Province of Bihar or were being
administered as if they formed part of that Province
and the territories specified in clause
(a) of
sub-section
(1) of section 3 of the Bihar and Uttar
Pradesh (Alteration of Boundaries) Act, 1968, but
excluding the territories specified in sub-section
(1) of
section 3 of the Bihar and West Bengal
(Transfer of Territories) Act, 1956, and the territories
specified in clause
(b) of sub-section
(1) of section
3 of the first mentioned Act 2[and the territories
specified in section 3 of the Bihar Reorganisation Act,
2000].]
3
[4. Gujarat The territories referred to in sub-section
(1) of section 3 of
the Bombay Reorganisation Act, 1960.]
5. Kerala The territories specified in sub-section
(1) of section 5
of the States Reorganisation Act, 1956.
6. Madhya The territories specified in sub-section
(1) of section 9 of
Pradesh the States Reorganisation Act, 1956 4[and the First
Schedule to the Rajasthan and Madhya Pradesh (Transfer
of Territories) Act, 1959], 5[but excluding the territories
specified in section 3 of the Madhya Pradesh
Reorganisation Act, 2000].
______________________________________________
1. Subs. by the Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968
(24 of 1968), s. 4, for the former entry (w.e.f. 10-6-1970).
2. Added by the Bihar Reorganisation Act, 2000 (30 of 2000), s. 5 (w.e.f. 15-11- 2000).
3. Subs. by the Bombay Reorganisation Act, 1960 (11 of 1960), s. 4 (w.e.f. 1-5-1960).
4. Ins. by the Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959
(47 of 1959), s. 4 (w.e.f. 1-10-1959).
5. Added by the Madhya Pradesh Reorganisation Act, 2000 (28 of 2000), s. 5
(w.e.f. 1-11-2000).
255 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1[7. Tamil Nadu] The territories which immediately before the
commencement of this Constitution were either
comprised in the Province of Madras or were being
administered as if they formed part of that Province and
the territories specified in section 4 of the States
Reorganisation Act, 1956, 2[and the Second Schedule to
the Andhra Pradesh and Madras (Alteration of
Boundaries) Act, 1959], but excluding the territories
specified in sub-section
(1) of section 3 and
sub-section
(1) of section 4 of the Andhra State Act, 1953
and 3[the territories specified in clause
(b) of sub-section
(1) of section 5, section 6 and clause
(d) of sub-section
(1) of section 7 of the States Reorganisation Act, 1956
and the territories specified in the
First Schedule to the Andhra Pradesh and Madras
(Alteration of Boundaries) Act, 1959.]
4[8. Maharashtra The territories specified in sub-section
(1) of section 8
of the States Reorganisation Act, 1956, but excluding
the territories referred to in sub-section
(1) of section 3
of the Bombay Reorganisation Act, 1960.]
5[6[9.] The territories specified in sub-section
(1) of section 7
Karnataka] of the States Reorganisation Act, 1956 7[but excluding
the territory specified in the Schedule to the Andhra
Pradesh and Mysore (Transfer of Territory) Act, 1968.]
______________________________________________
1. Subs. by the Madras State (Alteration of Name) Act, 1968 (53 of 1968), s. 5,
for "7. Madras" (w.e.f. 14-1-1969).
2. Ins. by the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959
(56 of 1959), s. 6 (w.e.f. 1-4-1960).
3. Subs. by s. 6, ibid., for certain words (w.e.f. 1-4-1960).
4. Ins. by the Bombay Reorganisation Act, 1960 (11 of 1960), s. 4 (w.e.f. 1-5-1960).
5. Subs. by the Mysore State (Alteration of Name) Act, 1973 (31 of 1973), s. 5, for
"9. Mysore" (w.e.f. 1-11-1973).
6. Entries 8 to 14 renumbered as entries 9 to 15 by the Bombay Reorganisation Act,
1960 (11 of 1960), s. 4 (w.e.f. 1-5-1960).
7. Ins. by the Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968 (36 of
1968), s. 4 (w.e.f. 1-10-1968).
256 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1[10.] 2[Odisha]
The territories which immediately before the
commencement of this Constitution were either comprised
in the Province of Orissa or were being administered as if
they formed part of that Province.
1
[11.] Punjab The territories specified in section 11 of the States
Reorganisation Act, 1956 3[and the territories referred
to in Part II of the First Schedule to the Acquired
Territories (Merger) Act, 1960] 4[but excluding the
territories referred to in Part II of the First Schedule to
the Constitution (Ninth Amendment) Act, 1960] 5[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.]
1
[12.] The territories specified in section 10 of the States
Rajasthan Reorganisation Act, 1956 6[but excluding the territories
specified in the First Schedule to the Rajasthan and
Madhya Pradesh (Transfer of Territories) Act, 1959].
______________________________________________
1. Entries 8 to 14 renumbered as entries 9 to 15 by the Bombay Reorganisation Act,
1960 (11 of 1960), s. 4 (w.e.f. 1-5-1960).
2. Subs. by the Orissa (Alteration of Name) Act, 2011 (15 of 2011), s. 6, for "Orissa"
(w.e.f. 1-11-2011).
3. Ins. by the Acquired Territories (Merger) Act, 1960 (64 of 1960), s. 4
(w.e.f. 17-1-1961).
4. Added by the Constitution (Ninth Amendment) Act, 1960, s. 3 (w.e.f. 17-1-1961).
5. Added by the Punjab Reorganisation Act, 1966 (31 of 1966), s. 7 (w.e.f. 1-11-1966).
6. Ins. by the Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959
(47 of 1959), s. 4 (w.e.f. 1-10-1959).
257 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1 2
[13.] Uttar [The territories which immediately before the
Pradesh commencement of this Constitution were either comprised
in the Province known as the United Provinces or were
being administered as if they formed part of that Province,
the territories specified in clause
(b) of sub-section
(1)
of section 3 of the Bihar and Uttar Pradesh (Alteration of
Boundaries) Act, 1968, and the territories specified in
clause
(b) of sub-section
(1) of section 4 of the Haryana
and Uttar Pradesh (Alteration of Boundaries) Act, 1979,
but excluding the territories specified in clause
(a) of sub-
section
(1) of section 3 of the Bihar and Uttar Pradesh
(Alteration of Boundaries) Act, 1968, 3[and the territories
specified in section 3 of the Uttar Pradesh Reorganisation
Act, 2000] and the territories specified in clause
(a) of sub-
section
(1) of section 4 of the Haryana and Uttar Pradesh
(Alteration of Boundaries) Act, 1979.]
1
[14.] West The territories which immediately before the
Bengal commencement of this Constitution were either comprised
in the Province of West Bengal or were being administered
as if they formed part of that Province and the territory of
Chandernagore as defined in clause
(c) of section 2 of
the Chandernagore (Merger) Act, 1954 and also the
territories specified in sub-section
(1) of section 3 of the
Bihar and West Bengal (Transfer of Territories) Act, 1956
4
[and also the territories referred to in Part III of the First
Schedule but excluding the territories referred to in Part III of
the Second Schedule to the Constitution (One Hundredth
Amendment) Act, 2015, notwithstanding anything contained
in clause
(c) of section 3 of the Constitution (Ninth
Amendment) Act, 1960, so far as it relates to the territories
referred to in Part III of the First Schedule and the territories
referred to in Part III of the Second Schedule to the
Constitution (One Hundredth Amendment) Act, 2015.]
______________________________________________
1. Entries 8 to 14 renumbered as entries 9 to 15 by the the Bombay Reorganisation Act,
1960 (11 of 1960), s. 4 (w.e.f. 1-5-1960).
2. Subs. by the Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 (31 of
1979), s. 5, for the entry against "13. Uttar Pradesh" (w.e.f. 15-9-1983).
3. Ins. by the Uttar Pradesh Reorganisation Act, 2000 (29 of 2000), s. 5 (w.e.f. 9-11-2000).
4. Ad d e d by th e C on st itut io n (On e Hu n d red th Ame n d ment ) Ac t , 20 1 5, s. 3
(w.e.f. 31-7-2015). For the text of the Act, see Appendix I.
258 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1 2
[ [** * * *]]
3 4
[ [15.] The territories specified in sub-section
(1) of section 3
Nagaland of the State of Nagaland Act, 1962.]
3 5 6
[ [16.] [The territories specified in sub-section
(1) of section 3
Haryana of the Punjab Reorganisation Act, 1966 and the
territories specified in clause
(a) of sub-section
(1) of
section 4 of the Haryana and Uttar Pradesh (Alteration
of Boundaries) Act, 1979, but excluding the territories
specified in clause
(v) of sub-section
(1) of section 4 of
that Act.]]
3 7
[ [17.] The territories which immediately before the
Himachal commencement of this Constitution were being
Pradesh administered as if they were Chief Commissioners’
Provinces under the names of Himachal Pradesh and
Bilaspur and the territories specified in sub-section
(1)
of section 5 of the Punjab Reorganisation Act, 1966.]
3 8
[ [18.] The territory which immediately before the
Manipur commencement of this Constitution was being
administered as if it were a Chief Commissioner’s
Province under the name of Manipur.]
______________________________________________
1. **Entry 15 relating to Jammu and Kashmir deleted by the Jammu and Kashmir
Reorganisation Act, 2019 (34 of 2019), s. 6 (w.e.f. 31-10-2019).
2. Entries 8 to 14 renumbered as 9 to 15 by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 4 (w.e.f. 1-5-1960).
3. Entries 16 to 29 renumbered as entries 15 to 28 by the Jammu and Kashmir
Reorganisation Act, 2019 (34 of 2019), s. 6 (w.e.f. 31-10-2019).
4 Ins. by the State of Nagaland Act, 1962 (27 of 1962), s. 4 (w.e.f. 1-12-1963).
5. Ins. by the Punjab Reorganisation Act, 1966 (31 of 1966), s. 7 (w.e.f. 1-11-1966)
and the entry therein subsequently amended by the Haryana and Uttar Pradesh
(Alteration of Boundaries) Act, 1979 (31 of 1979), s. 5 (w.e.f. 15-9-1983).
6. Subs. by the Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(31 of 1979), s. 5, for the entry against "17. Haryana" (w.e.f. 15-9-1983).
7. Ins. by the State of Himachal Pradesh Act, 1970 (53 of 1970), s. 4 (w.e.f. 25-1-1971).
8. Ins. by the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), s. 9
(w.e.f. 21-1-1972).
259 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1
[19.] Tripura The territory which immediately before the
commencement of this Constitution was being
administered as if it were a Chief Commissioner’s
Province under the name of Tripura 2[and the territories
referred to in Part II of the First Schedule to the
Constitution (One Hundredth Amendment) Act, 2015,
notwithstanding anything contained in clause
(d) of
section 3 of the Constitution (Ninth Amendment) Act,
1960, so far as it relates to the territories referred to in
Part II of the First Schedule to the Constitution (One
Hundredth Amendment) Act, 2015.]
1
[20.] Meghalaya The territories specified in section 5 of the North-Eastern
Areas (Reorganisation) Act, 1971] 2[and the territories referred to
in Part I of the First Schedule but excluding the territories
referred to in Part II of the Second Schedule to the Constitution
(One Hundredth Amendment) Act, 2015.]
1 3
[ [21.] Sikkim The territories which immediately before the commencement of
the Constitution (Thirty-sixth Amendment) Act, 1975, were
comprised in Sikkim.]
1 4
[ [22.] Mizoram The territories specified in section 6 of the North-Eastern
Areas (Reorganisation) Act, 1971.]
1 5
[ [23.] Arunachal The territories specified in section 7 of the North-Eastern
Pradesh Areas (Reorganisation) Act, 1971.]
1 6
[ [24.] Goa The territories specified in section 3 of the Goa, Daman and
Diu Reorganisation Act, 1987.]
______________________________________________
1. Entries 16 to 29 renumbered as entries 15 to 28 by the Jammu and Kashmir
Reorganisation Act, 2019 (34 of 2019), s. 6 (w.e.f. 31-10-2019).
2. Added by the Constitution (One Hundredth Amendment) Act, 2015, s. 3
(w.e.f. 31-7-2015). For the text of the Act, see Appendix I.
3. Ins. by the Constitution (Thirty-sixth Amendment) Act, 1975, s. 2 (w.e.f. 26-4-1975).
4. Ins. by the State of Mizoram Act, 1986 (34 of 1986), s. 4 (w.e.f. 20-2-1987).
5. Ins. by the State of Arunachal Pradesh Act, 1986 (69 of 1986), s. 4 (w.e.f. 20-2-1987).
6. Ins. by the Goa, Daman and Diu Reorganisation Act, 1987 (18 of 1987), s. 5
(w.e.f. 30-5-1987).
260 THE CONSTITUTION OF INDIA
(First Schedule)
Name Territories
1[2[25.] Chhattisgarh The territories specified in section 3 of the Madhya
Pradesh Reorganisation Act, 2000.]
1[3[26.] 4[Uttarakhand] The territories specified in section 3 of the Uttar Pradesh
Reorganisation Act, 2000.]
1[5[27.] Jharkhand The territories specified in section 3 of the Bihar
Reorganisation Act, 2000.]
1[6[28.] Telangana The territories specified in section 3 of the Andhra
Pradesh Reorganisation Act, 2014.]
II. THE UNION TERRITORIES
Name Extent
1. Delhi The territory which immediately before the
commencement of this Constitution was comprised in the
Chief Commissioner’s Province of Delhi.
7
[* * * * *]
8
[2.] The Andaman The territory which immediately before the
and Nicobar commencement of this Constitution was comprised in
Islands the Chief Commissioner’s Province of the
Andaman and Nicobar Islands.
______________________________________________
1. Entries 16 to 29 renumbered as entries 15 to 28 by the Jammu and Kashmir
Reorganisation Act, 2019 (34 of 2019), s. 6 (w.e.f. 31-10-2019).
2. Added by the Madhya Pradesh Reorganisation Act, 2000 (28 of 2000),
s. 5 (w.e.f. 1-11-2000).
3. Ins. by the Uttar Pradesh Reorga