[CONSTITUTION
(AMENDMENT OF THE FIRST AND FOURTH SCHEDULES) ORDER, 1950][1] whereas on divers
dates between the passing of the Constitution of India and its commencement, action
has been taken under the provisions of the Government of India Act, 1935, which
requires amendment of the First and Fourth Schedules to the Constitution; Now, therefore, in
exercise of the powers conferred by article 391 and clause (3) of article 392
of the Constitution, the Governor-General of the Dominion of India is pleased
to make the following Order: (1)
This Order may be called the Constitution
(Amendment of the First and Fourth Schedules) Order, 1950. (2)
It shall come into force at once. The
following amendments shall be made in the First Schedule to the Constitution,
namely: (1)
In Part A, (a)
for the entry "8. The United
Provinces", the entry "8. Uttar Pradesh" shall be substituted;
and (b)
the paragraph relating to the territory of
the State of West Bengal shall be omitted. (2)
In Part B, (a)
the entry "9. Vindhya Pradesh"
shall be omitted; and (b)
for the description of the Territories of
States, the following shall be substituted, namely: "The
territory of each of the States in this Part shall comprise the territory
which, immediately before the commencement of this Constitution, was comprised
in or administered by the Government of, the corresponding Indian State, and in
the case of the State of Madhya Bharat, shall also comprise the territory
which, immediately before such commencement, was comprised in the Chief
Commissioner's Province of Panth Piploda." (3)
In Part C, (a)
the entry "4. Cooch Behar" shall be
omitted; (b)
entries 5 to 10 shall be renumbered as
entries 4 to 9 respectively ; and (c)
after entry 9 as so renumbered, the entry
"10. Vindhya Pradesh" shall be inserted. The
following amendments shall be made in the Fourth Schedule to the Constitution,
namely: (1)
In the Table of Seats relating to States
specified in Part A of the First Schedule, for the words "The United
Provinces", the words "Uttar Pradesh" shall be substituted. (2)
In the Table of Seats relating to States
specified in Part B of the First Schedule, the entry "9. Vindhya Pradesh......4"
shall be omitted, and for the figures "53" the figures "49"
shall be substituted. (3)
In the Table of Seats relating to States
specified in Part C of the First Schedule, (a)
the entry "6. Cooch-Behar......1"
shall be omitted ; (b)
entries 7 to 10 shall be renumbered as
entries 6 to 9, respectively ; (c)
after entry 9 as so renumbered, the entry
"10. Vindhya Pradesh......4" shall be inserted ; and (d)
for the total "7" the total
"10" shall be substituted. (4)
At the end of the said Tables, for the
figures "205", the figures "204" shall be substituted. In
clause (1) of article 168 of the Constitution, for the words "the United
Provinces", the words "Uttar Pradesh" shall be substituted. [1]
Published with the Ministry of Law Notification No. C.O.3, dated
the 25th January, 1950, Gazzette of India Extraordinary, 1950.CONSTITUTION (AMENDMENT OF
THE FIRST AND FOURTH SCHEDULES) ORDER, 1950
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