[10A. 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.
10B. 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 Orders 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 (9 of 2008).]
11. Power to maintain delimitation orders up-to-date.—
(1) The Election Commission may, from
time to time, by notification in the Gazette of India and in the Official Gazette of the State concerned,—
(a) correct any printing mistake in any of the orders made by the Commission under section 9 or
any error arising therein from an inadvertent slip or omission; and
(b) where the boundaries or name of any district or any territorial division mentioned in any of
the said orders are or is altered, make such amendments as appear to it to be necessary or expedient
for bringing the orders up-to-date, so, however, that the boundaries or areas or extent of any
constituency shall not be changed by any such notification.
2
[Provided that the Election Commission may make such amendments, as appear to it to be
necessary or expedient, for bringing the said orders up-to-date by including therein and excluding
therefrom the relevant areas, consequent upon the exchange of one hundred and eleven enclaves of
India and fifty-one enclaves of Bangladesh with effect from 31st July, 2015, in pursuance of the
Constitution (One Hundredth Amendment) Act, 2015.]
(2) Every notification under this section shall be laid, as soon as may be after it is issued, before the
House of the People and the Legislative Assembly of the State concerned.
12. Repeal.—The Delimitation Act, 1972 (76 of 1972), is hereby repealed.
1. Ins. by Act 9 of 2008, s. 3, (w.e.f. 14-1-2008).
2. The proviso ins. by Act 10 of 2016, s. 3 (w.e.f. 4-3-2016).
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