[25A. Conditions of registration as elector in Sangha constituency in
Sikkim.—Notwithstanding anything contained in sections 15 and 19, for the Sangha constituency in
the State of Sikkim, only the Sanghas belonging to monasteries, recognised for the purpose of the
elections held in Sikkim in April, 1974, for forming the Assembly for Sikkim, shall be entitled to be
registered in the electoral roll, and the said electoral roll shall, subject to the provisions of
sections 21 to 25, be prepared or revised in such manner as may be directed by the Election
Commission, in consultation with the Government of Sikkim.]
PART IV
6
[ELECTORAL ROLLS FOR COUNCIL CONSTITUENCIES]
26. [Preparation of electoral rolls for Assembly constituencies.] Omitted by the Representation
of the People (Amendment) Act, 1956 (2 of 1956), s. 17.
27. Preparation of electoral roll for Council constituencies.—
(1) In this section, “local
authorities’ constituency”, “graduates' constituency” and “teachers' constituency” mean a constituency
for the purpose of elections to a Legislative Council under sub-clause
(a), sub-clause
(b) and
sub-clause
(c), respectively, of clause
(3) of article 171.
7
[
(2) For the purpose of elections to the Legislative Council of a State in any local authorities’
constituency—
(a) the electorate shall consist of members of such local authorities exercising jurisdiction in
any place or area within the limits of that constituency as are specified in relation to that State in
the Fourth Schedule;
(b) every member of each such local authority within a local authorities' constituency
shall be entitled to be registered in the electoral roll for that constituency;
(c) the electoral registration officer for every local authorities' constituency shall maintain
in his office in the prescribed manner and form the electoral roll for that constituency
corrected up-to-date;
(d) in order to enable the electoral registration officer to maintain the electoral roll corrected
up-to-date, the chief executive officer of every local authority (by whatever designation such
officer may be known) shall immediately inform the electoral registration officer about every
change in the membership of that local authority; and the electoral registration officer shall, on
receipt of the information, strike off from the electoral roll the names of persons who have
ceased to be, and include therein the names of persons who have become, members of that
local authority; and
1. Ins. by Act 40 of 1961, s. 3 (w.e.f. 20-9-1961).
2. Subs. by Act 41 of 2009, s. 2, for certain words (w.e.f. 1-2-2010).
3. The word “and” omitted by Act 47 of 1966, s. 11 (w.e.f. 14-12-1966).
4. Ins. by Act 41 of 2009, s. 2 (w.e.f. 1-2-2010).
5. Ins. by Act 10 of 1976, s. 2 and the Schedule (w.e.f. 9-9-1975).
6. Subs. by Act 2 of 1956, s. 16, for the heading (w.e.f. 1-3-1956).
7. Subs. by s. 18, ibid., for sub-section
(2) (w.e.f. 1-3-1956).
16
(e) the provisions of sections 15, 16, 18, 22 and 23 shall apply in relation to local
authorities' constituencies as they apply in relation to assembly constituencies.]
(3) For the purpose of elections to the Legislative Council of a State in the graduates'
constituencies and the teachers' constituencies, the State Government concerned may, with the
concurrence of the Election Commission, by notification in the Official Gazette, specify—
(a) the qualifications which shall be deemed to be equivalent to that of a graduate of a
university in the territory of India, and
(b) the educational institutions within the State not lower in standard than that of a
secondary school.
1
[
(4) The provisions of sections 15, 16, 18, 21, 22 and 23 shall apply in relation to graduates'
constituencies and teachers' constituencies as they apply in relation to assembly constituencies.]
(5) Subject to the foregoing provisions of this section,—
2
* * * * *
3
[
(a)] every person who 4[is] ordinarily resident in a graduates' constituency and has, for at
least three years 5[before the qualifying date], been either a graduate of a University in the
territory of India or in possession of any of the qualifications specified under
clause
(a) of sub-section
(3) by the State Government concerned, shall be entitled to be
registered in the electoral roll for that constituency; and
6
[
(b)] every person who 5[is] ordinarily resident in a teachers' constituency, and has,
within the six years immediately 6[before the qualifying date] for a total period of at least three
years, been engaged in teaching in any of the educational institutions specified under clause
(b)
of sub-section
(3) by the State Government concerned shall be entitled to be registered in the
electoral roll for that constituency.
7
[
(6) For the purposes of sub-sections
(4) and
(5) the qualifying date shall be the 1st day of
November of the year in which the preparation or revision of the electoral roll is commenced.]
8
[PART IVA
MANNER OF FILLING SEATS IN THE COUNCIL OF STATES TO BE FILLED BY
REPRESENTATIVES OF 9[UNION TERRITORIES]
27A. Constitution of electoral colleges for the filling of seats in the Council of States allotted
to Union territories.—
(1) 10[For the purpose of filling any seat] or seats in the Council of States
allotted to any 6[Union territory] 11* * * in the Fourth Schedule to the Constitution there shall be an
electoral college for 12[each such territory] 13* * *.
14
* * * * *
15
* * * * *
1. Subs. by Act 2 of 1956, s. 18
(b), for sub-section
(4) (w.e.f. 1-3-1956).
2. Clause
(a) omitted by s. 18
(c), ibid. (w.e.f. 1-3-1956).
3. Clause
(b) re-lettered as clause
(a) by s. 18
(c), ibid. (w.e.f. 1-3-1956).
4. Subs. by Act 40 of 1961, s. 4, for “on the qualifying date was” (w.e.f. 20-9-1961).
5. Subs. by s. 4, ibid., for “before that date” (w.e.f. 20-9-1961).
6. Clause
(c) re-lettered as clause
(b) by Act 2 of 1956, s. 18
(c) (w.e.f. 1-3-1956).
7. Subs. by Act 40 of 1961, s. 4
(b), ibid., for sub-section
(6) (w.e.f. 20-9-1961). Earlier sub-section
(6) was substituted by
Act 2 of 1956, s. 18
(d) (w.e.f. 1-3-1956).
8. Ins. by Act 73 of 1950, s. 8 (w.e.f. 23-12-1950).
9. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “Part C States” (w.e.f. 23-12-1950).
10. Subs. by Act 29 of 1975, s. 11
(a), for certain words (w.e.f. 15-8-1975).
11. The words “or group of such States” omitted by the Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1-3-1956).
12. Subs., ibid., for “each such State” .
13. The words “or group of States” omitted by Act 2 of 1956, s. 19 (w.e.f. 1-3-1956).
14. The proviso omitted by s.19, ibid (w.e.f. 1-3-1956).
15. Omitted by Act 20 of 1963, s. 57
(1)
(b) and the Second Schedule. Earlier sub-section
(2) was amended by Act 49 of
1951, s.44 and Schudle 5 (w.e.f. 13-5-1963).
17
1 2
[ [
(3) The electoral college for the Union territory of Delhi shall consist of the elected members
of the Legislative Assembly constituted for that territory under the Government of National Capital
Territory of Delhi Act, 1991 (1 of 1992).]
3
[
(4) 4[The electoral college for the Union territory of 5*** Pondicherry] shall consist of the
elected members of the Legislative Assembly constituted for that territory under the Government of
Union Territories Act, 1963 (20 of 1963).]]
6
* * * * *
7
* * * * *
27B. [Electoral College constituencies.] Omitted by the Territorial Councils Act, 1956
(103 of 1956), s. 65.
27C. [Delimitation of Electoral College constituencies.] Omitted by s. 65, ibid.
27D. [Power to alter or amend orders.] Omitted. by s. 65, ibid.
27E. [Procedure as to orders delimiting constituencies.] Omitted by the Representation of the
People (Amendment) Act, 1956 (2 of 1956), s. 21.
27F. [Electoral rolls for Council of States constituencies.] Omitted by s. 22, ibid.
27G. Termination of membership of electoral college for certain disqualifications.—If a
person who is a member of an electoral college becomes subject to any disqualification for
membership of Parliament under the provisions of any law relating to corrupt and illegal practices
and other offences in connection with elections to Parliament, he shall thereupon cease to be such
member of the electoral college.
27H. Manner of filling of seats in the Council of States allotted to Union territories.— 8* * *
The seat or seats in the Council of States allotted to any 9[Union territory] 10* * * in the Fourth
Schedule to the Constitution shall be filled by a person or persons elected by the members of the
electoral college for 11[that territory] 12* * * in accordance with the system of proportional
representation by means of the single transferable vote:
13
[
Provided that the person who immediately before the commencement of the Constitution
(Seventh Amendment) Act, 1956, is filling the seat allotted to the Part C States of Manipur and
Tripura shall, as from such commencement, be deemed to have been duly elected to fill the seat
allotted to the Union territory of Tripura.]
27-I. [Special provisions for the filling of the seats in the Council of States allotted to the States
of Ajmer and Coorg and the States of Manipur and Tripura.] Omitted by the Adaptation of Laws
(No. 2) Order, 1956.
27J. Powers of electoral colleges to elect notwithstanding vacancies therein. —No election by
the members of an electoral college 14*** under this Act shall be called in question on the ground
merely of the existence of any vacancy in the membership of such college 7* * *.
1. Subs. by Act 103 of 1956, s. 65
(f), for sub-sections
(3),
(4) or
(5) (w.e.f. 1-1-1957).
2. Subs. by Act 1 of 1992, s. 55, for sub-section
(3) (w.e.f. 2-10-1993).
3. Subs. by Act 20 of 1963, s. 57
(1)
(b) and the second Schedule, for sub-section
(4) (w.e.f. 13-5-1963).
4. Subs. by Act 69 of 1986, s. 7, for certain words (w.e.f. 20-2-1987).
5. The word “Mizoram” omitted by Act 34 of 1986, s. 7 (w.e.f. 20-2-1987).
6. Sub-section
(5) omitted by Act 29 of 1975, s. 11
(c) (w.e.f. 15-8-1975).
7. Sub-section
(6) omitted by Act 32 of 1954, s. 7 (w.e.f. 1-7-1954).
8. Certain words omitted by the Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1-11-1956).
9. Subs., ibid., for “Part C State” (w.e.f. 1-11-1956).
10. The words “or group of such States” omitted, ibid. (w.e.f. 1-11-1956).
11. Subs., ibid., for “such State”. (w.e.f. 1-11-1956).
12. The words “or group of States” omitted by Act 2 of 1956, s. 23 (w.e.f. 1-3-1956).
13. Ins. by the Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1-11-1956).
14. Certain words omitted by Act 49 of 1951, s. 44 and the Fifth Schedule (w.e.f. 6-9-1951).
18
27K. [Electoral colleges for certain States for which Legislative Assemblies have been
constituted.] Omitted by the Adaptation of Laws (No. 2) Order, 1956.] (w.e.f. 1-11-1956).
PART V
GENERAL
28. Power to make rules.—
(1) The Central Government may, after consulting the
Election Commission, by notification in the Official Gazette, make rules for carrying out the
purposes 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:—
1
[
(a) the determination of ordinary residence under sub-section
(7) of section 20;
(aa) the particulars to be entered in the electoral rolls;]
(b) the preliminary publication of electoral rolls 2* * *;
(c) the manner in which and the time within which claims and objections as to entries in
electoral rolls may be preferred;
3
* * * * *
(e) the manner in which notices of claims or objections shall be published;
(f) the place, date and time at which claims or objections shall be heard and the manner in
which claims or objections shall be heard and disposed of;
(g) the final publication of electoral rolls;
4
[
(h) the revision and correction of electoral roll and inclusion of names therein;]
5
[(hh) the procedure for proper verification of facts for amending, transposing or deleting any
entry in the electoral rolls, under section 22;
(hhh) the procedure for proper verification of facts for inclusion of or striking off, names in
the electoral rolls, under sub-section
(2) of section 23;]
6
[(hhha) the authority and the form and manner of intimation of Aadhaar number under
sub-section
(5) of section 23;
(hhhb) the sufficient cause and furnishing of alternate documents to be provided by the
individual under sub-section
(6) of section 23;]
(i) any other matter required to be prescribed by this Act.
7
[
(3) Every rule made by the Central Government under this Act 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 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 be
validity of anything previously done under that rule.]
1. Subs. by Act 47 of 1966, s. 12, for clause
(a) (w.e.f. 14-12-1966).
2. Certain words omitted by Act 73 of 1950, s. 9 (w.e.f. 23-12-1950).
3. Clause
(d) omitted by Act 20 of 1960, s. 3 (w.e.f. 8-5-1960).
4. Subs. by Act 2 of 1956, s. 24
(a), for clause
(h) (w.e.f. 1-3-1956).
5. Ins. by Act 36 of 2010, s. 5 (w.e.f. 10-2-2011).
6. Ins. by Act 49 of 2021, s. 5 (w.e.f. 1-8-2022).
7. Subs. by Act 88 of 1976, s. 6, for sub-section
(3) (w.e.f. 2-9-1976).
19
1
[29. Staff of local authorities to be made available.—Every local authority in a State shall,
when so requested by the chief electoral officer of the State, make available to any electoral
registration officer such staff as may be necessary for the performance of any duties in connection
with the preparation and revision of electoral rolls.]
30. Jurisdiction of civil courts barred.—No civil court shall have jurisdiction—
(a) to entertain or adjudicate upon any question whether any person is or is not entitled to
be registered in an electoral roll for a constituency; or
(b) to question the legality of any action taken by or under the authority of an electoral
registration officer, or of any decision given by any authority appointed under this Act for the
revision of any such roll.
2 3
[ [31. Making false declarations.—If any person makes in connection with—
(a) the preparation, revision or correction of an electoral roll, or
(b) the inclusion or exclusion of any entry in or from an electoral roll,
a statement or declaration in writing which is false and which he either knows or believes to be
false or does not believe to be true, he shall be punishable with imprisonment for a term which may
extend to one year, or with fine, or with both.]
32. Breach of official duty in connection with the preparation, etc., of electoral rolls.—
(1) If
any electoral registration officer, assistant electoral registration officer or other person required by
or under this Act to perform any official duty in connection with the preparation, revision or
correction of an electoral roll or the inclusion or exclusion of any entry in or from that roll, is
without reasonable cause, guilty of any act or omission in breach of such official duty, he shall be
punishable 4[with imprisonment for a term which shall not be less than three months but which may
extend to two years and with fine].
(2) No suit or other legal proceeding shall lie against any such officer or other person for
damages in respect of any such act or omission as aforesaid.
(3) No court shall take cognizance of any offence punishable under sub-section
(1) unless there
is a complaint made by order of, or under authority from, the Election Commission or the Chief
Electoral Officer of the State concerned.]
1. Subs. by Act 2 of 1956, s. 25, for section 29 (w.e.f. 1-3-1956).
2. Ins. by Act 58 of 1958, s. 11 (w.e.f. 30-12-1958).
3. Subs. by Act 20 of 1960, s. 4, for section 31 (w.e.f. 8-5-1960).
4. Subs. by Act 21 of 1996, s. 2, for certain words (w.e.f. 1-8-1996).
20
1
[THE FIRST SCHEDULE
(See section 3)
Allocation of Seats in the House of the People
Name of the State/Union Number of seats in the House as constituted in 2004 Number of seats in the House as subsequently constituted as
territory on the basis of the Delimitation of Parliamentary and per the Delimitation of Parliamentary and Assembly
Assembly Constituencies Order, 1976 as amended Constituencies Order, 2008
from time to time
Total Reserved for Reserved for Total Reserved for the Reserved for the
the Scheduled the Scheduled Scheduled Castes Scheduled Tribes
Castes Tribes
1 2 3 4 5 6 7
I. STATES
2[1.Andhra Pradesh 42 6 2 25 4 1]
2. Arunachal Pradesh 2 - - 2 - -
3. Assam 14 1 2 14 1 2
4. Bihar 40 7 - 40 6 -
5.Chhattisgarh 11 2 4 11 1 4
6. Goa 2 - - 2 - -
7. Gujarat 26 2 4 26 2 4
8. Haryana 10 2 - 10 2 -
9. Himachal Pradesh 4 1 - 4 1 -
3[* * * * * * *]
10. Jharkhand 14 1 5 14 1 5
11. Karnataka 28 4 - 28 5 2
12. Kerala 20 2 - 20 2 -
13. Madhya Pradesh 29 4 5 29 4 6
14. Maharashtra 48 3 4 48 5 4
15. Manipur 2 - 1 2 - 1
16. Meghalaya 2 - - 2 - 2
17. Mizoram 1 - 1 1 - 1
18. Nagaland 1 - - 1 - -
19. Orissa 21 3 5 21 3 5
20. Punjab 13 3 - 13 4 -
21. Rajasthan 25 4 3 25 4 3
22. Sikkim 1 - - 1 - -
23. Tamil Nadu 39 7 - 39 7 -
4[24. Telangana - - - 17 3 2]
25. Tripura 2 - 1 2 - 1
26. Uttarakhand 5 - - 5 1 -
27. Uttar Pradesh 80 18 - 80 17 -
28. West Bengal 42 8 2 42 10 2
II. UNION TERRITORIES
1. Andaman and Nicobar 1 - - 1 - -
Islands
2. Chandigarh 1 - - 1 - -
5[3. Dadra and Nagar 1 - 1 2 - 1]
Haveli Daman and Diu
4. Delhi 7 1 - 7 1 -
5. Lakshadweep 1 - 1 1 - 1
6. Puducherry 1 - - 1 - -
6[7. Jammu and Kashmir 5 - - 5 - -]
8. Ladakh 1 - - 1 - -
543 79 41 543 84 47
1. Subs. by Act 10 of 2008, s. 8, for the First Schedule (w.e.f. 16-4-2008).
2. Subs. by Act 6 of 2014, s. 14 and the Second Schedule, for “1. Andhra Pradesh 42 6 2 42 7 3” (w.e.f. 2-6-2014 ).
3. Entry “10. Jammu and Kashmir” deleted by Act 34 of 2019, s. 10 (w.e.f. 31-10-2019). Now Jammu and Kashmir is a
Union territory, vide Act 34 of 2019, s. 2 (w.e.f. 31-10-2019).
4. Ins. by Act 6 of 2014, s. 14 and the Second Schedule (w.e.f. 2-6-2014).
5. Subs. by Act 44 of 2019, ss. 3 and 6 (w.e.f. 26-1-2020).
6. Ins. by Act 34 of 2019, ss. 3 and 10 (w.e.f. 31-10-2019).
21
1
[THE SECOND SCHEDULE]
(See sections 7 and 7A)
Total number of Seats in the Legislative Assemblies
Name of the State/Union Number of seats in the House as constituted on Number of seats in the House as subsequently
territory the basis of the Delimitation of Parliamentary constituted as per the Delimitation of Parliamentary
and Assembly Constituencies Order, 1976 as and Assembly Constituencies Order, 2008
amended from time to time
Total Reserved for Reserved for Total Reserved for the Reserved for the
the Scheduled the Scheduled Scheduled Scheduled
Castes Tribes Castes Tribes
1 2 3 4 5 6 7
I. STATES
2[1. Andhra Pradesh 294 39 15 175 29 7]
2. Arunachal Pradesh 60 - 59 60 - 59
3. Assam 126 8 16 126 8 16
4. Bihar 243 39 - 243 38 2
5.Chhattisgarh 90 10 34 90 10 29
6. Goa 40 1 - 40 1 -
7. Gujarat 182 13 26 182 13 27
8. Haryana 90 17 - 90 17 -
9. Himachal Pradesh 68 16 3 68 17 3
3[* * * * * * *]
4[10. Jharkhand 81 9 28 81 9 28
11. Karnataka 224 33 2 224 36 15
12. Kerala 140 13 1 140 14 2
13. Madhya Pradesh 230 34 41 230 35 47
14. Maharashtra 288 18 22 288 29 25
15. Manipur 60 1 19 60 1 19
16. Meghalaya 60 - 55 60 - 55
5[39]
17. Mizoram 40 - 39 40 -
18. Nagaland 60 - 59 60 - 59
19. Orrisa 147 22 34 147 24 33
20. Punjab 117 29 - 117 34 -
21. Rajasthan 200 33 24 200 34 25
22. Sikkim 32 2 12** 32 2 12**
23. Tamil Nadu 234 42 3 234 44 2
6[24. Telangana - - - 119 19 12]
25. Tripura 60 7 20 60 10 20
26. Uttarakhand 70 12 3 70 13 2
27.Uttar Pradesh 403 89 - 403 85 -
28. West Bengal 294 59 17 294 68 16]
II. UNION
TERRITORIES
1. Delhi 70 13 - 70 12 -
2. Puducherry 30 5 - 30 5 -
7[3. Jammu and Kashmir 83 6 - 83 6 -]
1. Subs. by Act 10 of 2008, s. 8, for the Second Sch. (w.e.f. 16-4-2008).
2. Subs. by Act 6 of 2014, s. 17, for entry 1 (w.e.f. 2-6-2014).
3. Entry 10 omitted by Act 34 of 2019, s. 14 (w.e.f. 31-10-2019).
4. Entries 11 to 29 renumbered as 10 to 28 by Act 34 of 2019, s. 14
(9)
(b) (w.e.f. 31-10-2019).
5. Subs. by Act 41 of 2009, s. 3, for “38” (w.e.f. 1-2-2010).
6. Ins. by Act 6 of 2014, s. 17 (w.e.f. 2-6-2014).
7. Ins. by Act 34 of 2019, s. 14 (w.e.f. 31-10-2019).
22
*Under the Constitution of Jammu and Kashmir, the number of seats in the Legislative Assembly of that State excluding the 24 seats
earmarked for Pakistan occupied territory is 87 out of which 7 seats have been reserved for the Scheduled Castes in pursuance of the
Jammu and Kashmir Representation of the People Act, 1957.
** Reserved 1 seat for Sanghas and 12 seats for the Sikkimese of Bhutia Lepcha origin.]
23
1
[THE THIRD SCHEDULE
(See section 10)
Allocation of Seats in the Legislative Councils
Name of State Total number of Number to be elected or nominated under article 171
(3)
seats
Sub-clause Sub-clause Sub-clause Sub-clause Sub-clause
(a)
(b)
(c)
(d)
(e)
1 2 3 4 5 6 7
2[1. Andhra Pradesh 58 20 5 5 20 8]
3[2. Bihar 75 24 6 6 27 12]
4* * * * * * *
5[3.] Madhya Pradesh 90 31 8 8 31 12
6* * * * * * *
7[5. Maharashtra 78 22 7 7 30 12]
8[6. 9[Karnataka] 75 25 7 7 25 11]
10* * * * * * *
11[7. Tamil Nadu 78 26 7 7 26 12]
12
[7A. Telangana 40 14 3 3 14 6]
13[8. Uttar Pradesh 100 36 8 8 38 10]
1. Subs. by Act 37 of 1957, s. 12, for the Third Schedule (w.e.f. 18-9-1957).
2. Subs. by Act 12 of 2015, s. 3, for the existing entry 1 (w.e.f. 29-4-2015).
3. Subs. by Act 30 of 2000, s.17, for entry 2 (w.e.f. 15-11-2000).
4. Entry relating to Bombay omitted by Act 11 of 1960, s. 21 (w.e.f. 1-5-1960).
5. Entry 4 renumbered as entry 3 by s. 21, ibid. (w.e.f. 1-5-1960).
6. Omitted by Act 40 of 1986, s. 5 (w.e.f. 1-11-1986).
7. Ins. by Act 11 of 1960, s. 21 (w.e.f. 1-5-1960).
8. Subs. by Act 31 of 1987, s. 2, for entry 6 (w.e.f. 8-9-1987).
9. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and
Schedule, for “Mysore” (w.e.f. 1-11- 1973).
10. Omitted by Act 46 of 1969, s. 5 (w.e.f. 7-1-1970).
11. Ins. by Act 16 of 2010, s. 4 (w.e.f. 18-5-2010).
12. Ins. by Act 6 of 2014, s. 17 (w.e.f. 2-6-2014).
13. Subs. by Act 29 of 2000, s.18, for entry 8 (w.e.f. 9-11-2000).
24
THE FOURTH SCHEDULE
[See section 27
(2)]
Local authorities for purposes of elections to Legislative Councils
1
[ANDHRA PRADESH
1. Municipal Corporations.
2. Municipalities.
3. Nagar Panchayats.
4. Cantonment Boards.
5. Zila Praja Parishads.
6. Mandal Praja Parishads.]
2
[BIHAR
1. Nagar Parishads.
2. Cantonment Boards.
3. Nagar Panchayats.
4. Zila Parishads.
5. Panchayat Samitis.
6. Nagar Nigams (Corporations).
7. Gram Panchayats.]
3
[MADHYA PRADESH
4
[1. Municipalities.
2. Janapada Sabhas.
3. Mandal Panchayats.
4. Cantonment Boards.
5. Notified Area Committees.
6. Town Area Committees.]]
5
****
6
[MAHARASHTRA
7
[1. Municipalities.
2. Cantonment Boards.
8
* * * * *
4. Zilla Parishad.]]
1. Ins. by Act 1 of 2006, s. 4
(b) (w.e.f. 11-1-2006).
2. Subs. by Act 6 of 2003, s. 2, for “BIHAR” (w.e.f. 6-1-2003).
3. Ins. by the Adaptation of Laws (No. 2) Order, 1956.
4. Subs. by Act 37 of 1957, s. 12
(c) (iii), for the existing entries (w.e.f. 1-11-1956).
5. The heading “TAMIL NADU” and the entries relating thereto omitted by the Tamil Nadu Legislative Council (Abolition) Act, 1986,
s. 5 (w.e.f. 1-11-1986).
6. Ins. by Act 40 of 1961, s. 6 (w.e.f. 20-9-1961).
7. Subs. by Act 2 of 1963, s. 2, for the existing entries (w.e.f. 25-1-1963).
8. Omitted by Act 21 of 1989, s. 5 (w.e.f. 22-5-1989).
25
1
[KARNATAKA]
2
[1. City Municipal Corporations.
2. City Municipal Councils.
3. Town Municipal Councils.
4. Town Panchayats.
5. Zilla Panchayats.
6. Taluk Panchayats.
7. Grama Panchayats.
8. Cantonment Boards.]]
3* * * * *
4
[TAMIL NADU
1. Municipalities, as referred to in article 243Q of the Constitution.
2. Panchayat Councils.
3. Cantonment Boards.
4. District Panchayats referred to in the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).]
5
[TELANGANA
1. Municipal Corporations.
2. Municipalities.
3. Nagar Panchayats.
4. Cantonment Boards.
5. Zila Praja Parishads.
6. Mandal Praja Parishads. ]
UTTAR PRADESH
6
[1. Municipal Corporations.
2. Municipal Councils.
3. Zila Panchayats.
4. Nagar Panchayats.
5. Kshettra Panchayats.
6. Cantonment Boards.]
7
* * * * *
8
* * * * *
1. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and
Schedule, for “MYSORE” (w.e.f. 1-11- 1973).
2. Subs. by Act 29 of 1996, s. 2, for the entries 1 to 5 (w.e.f. 13-9-1996).
3. Omitted by Act 46 of 1969, s. 5 (w.e.f. 7-1-1970).
4. Ins. by Act 16 of 2010, s. 4 (w.e.f. 18-5-2010).
5. Ins. by Act 6 of 2014, s. 23 (w.e.f. 2-6-2014).
6. Subs. by Act 29 of 1996, s. 2, for the entries 1 to 6 (w.e.f. 13-9-1996).
7. Omitted by Act 20 of 1969, s. 5 (w.e.f. 11-8-1969).
8. Omitted by the Adaptation of Laws (No. 2) order, 1956.
26
[THE FIFTH SCHEDULE.] Omitted by the Government of Union Territories Act, 1963
(20 of 1963), s. 57 and the Second Schedule.
27
[THE SIXTH SCHEDULE.] Omitted by the Representation of the People (Amendment)
Act, 1956 (2 of 1956), s. 27.
28
[THE SEVENTH SCHEDULE.] Omitted by s. 27, ibid.
29
