8. Consolidation of delimitation orders.—
1[
(1) Having regard to all the orders referred to in
sub-section
(5) of section 4 and sub-section
(3) of section 7 relating to the delimitation of
parliamentary and assembly constituencies in all States and Union Territories, except the States of
Arunachal Pradesh, Assam, Jharkhand, Manipur and Nagaland, made by the Delimitation
Commission and published in the Official Gazette, the Election Commission shall—
(a) after making such amendments as appear to it to be necessary for bringing up-to-date the
description of the extent of the parliamentary and assembly constituencies as given in such orders,
without, however, altering the extent of any such constituency;
(b) after taking into account the provisions of the Delimitation of Parliamentary and
Assembly Constituencies Order, 1976, as made applicable pursuant to the orders made by the
President under section 10A of the Delimitation Act, 2002 (33 of 2002) relating to delimitation of
parliamentary and assembly constituencies in the States of Arunachal Pradesh, Assam, Manipur
and Nagaland, and the provisions of section 10B of the said Act relating to delimitation of
parliamentary and assembly constituencies in the State of Jharkhand,
consolidate all such orders into one single order to be known as the Delimitation of Parliamentary and
Assembly Constituencies Order, 2008 and shall send authentic copies of that Order to the Central
Government and to the Government of each State having a Legislative Assembly; and thereupon that
Order shall supersede all the orders referred to in sub-section
(5) of section 4 and sub-section
(3) of
section 7 and shall have the force of law and shall not be called in question in any court.]
(2) As soon as may be, after the said Order is received by the Central Government or by the
Government of a State, that Government shall cause it to be laid before the House of the People or,
as the case may be, the Legislative Assembly of the State.
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[
(3) The consolidation under sub-section
(1) of the orders referred to in sub-section
(5) of
section 4, or as the case may be, sub-section
(3) of section 7 shall not, 3[as provided in sub-section
(5)
of section 10 of the Delimitation Act, 2002 (33 of 2002)], affect the representation in, and the
territorial constituencies of, the House of the People or the Legislative Assembly of the State
existing on the date of publication in the Gazette of India of any such order or orders as may be
relevant.]
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