THE
GOVERNMENT OF UNION TERRITORIES AND THE GOVERNMENT OF NATIONAL CAPITAL
TERRITORY OF DELHI (AMENDMENT) ACT, 2005 [Act No. 19 of 2005] [21st May, 2005] An Act further to amend the Government of Union
Territories Act, 1963 and to amend the Government of National Capital Territory
of Delhi Act, 1991. BE it enacted by Parliament in the Fifty-sixth Year
of the Republic of India as follows:-- This
Act may be called the Government of Union Territories and the Government Short
title of National Capital Territory of Delhi (Amendment) Act, 2005. In section 3
GOVERNMENT OF UNION TERRITORIES AND THE GOVERNMENT
OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2005 [REPEALED]
Preamble I - GOVERNMENT OF UNION
TERRITORIES AND THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
(AMENDMENT) ACT, 2005PREAMBLE
(i)
for the figures "2000", the figures "2026" shall be
substituted; (ii) for the figures "1971", the figures
"2001" shall be substituted.
Section 3 - Amendment of section 38
In section 38 of
the Union Territories Act, in clause (b), for the words and figures "the
Delimitation Commission Act, 1962(61 of 1962)", the words and figures
"the Delimitation Act, 2002(33 of 2002)" shall be substituted.
Section 4 - Amendment of section 43E
In section 43E of the Union Territories Act,--
(i)
for the figures "2000", the figures "2026" shall be
substituted;
(ii)
for the figures "1971", the figures "2001" shall be
substituted.
Section 5 - Amendment of section 3
In
section 3 of the National Capital Territory of Delhi Act, 1991(15 of 1992), in
the Explanation, for the proviso, the following proviso shall be substituted,
namely:--
"Provided
that the reference in this Explanation to the last preceding census of which
the relevant figures have been published shall, until the relevant figures for
the first census taken after the year 2026 have been published, be construed as
a reference to the 2001 census.".
Annexure 1 -
ANNEXURE
EXTRACTS FROM THE GOVERNMENT OF UNION
TERRITORIES ACT, 1963
(20 OF 1963)
* * * * *
PART II
LEGISLATIVE ASSEMBLIES
3.
Legislative Assemblies for Union Territories and their compositions.--
(1)*
* * * *
(5)
The number of seats reserved for the scheduled castes or the scheduled tribes
in the Legislative Assembly of the Union territory under sub-section (4) shall
bear, as nearly as may be, the same proportion to the total number of seats in
the Assembly as the population of the scheduled castes in the Union territory
or of the scheduled tribes in the Union territory, as the case may be, in
respect of which seats are so reserved, bears to the total population of the
Union territory.
Explanation.--In
this sub-section, the expression "population" means the population as
ascertained at the last preceding census of which the relevant figures have
been published:
Provided
that the reference in this Explanation to the last preceding census of which
the relevant figures have been published shall, until the relevant figures for
the first census taken after the year 2000 have been published, be construed as
a reference to the 1971 census.
*
* * * *
PART
III
DELIMITATION OF CONSTITUENCIES
38.
Definitions.--
In
this Part, unless the context otherwise requires,--
*
* * * *
(b)
"Delimitation Commission" means the Delimitation Commission
constituted under section 3 of
the Delimitation Commission Act, 1962 (61 of 1962);
*
* * * *
43E.
Special provision as to readjustment of territorial constituencies.--
Notwithstanding
anything contained in sections 38 to 43D (both inclusive), until the relevant
figures for the first census taken after the year 2000 have been published, it
shall not be necessary to readjust the division of each Union territory into
territorial constituencies and any reference to the "latest census
figures" in this Part shall be construed as a reference to the 1971 census
figures.
*
* * * *
EXTRACT
FROM THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI ACT, 1991
(1 OF 1992)
*
* * * *
PART
II
LEGISLATIVE ASSEMBLY
3.
Legislative Assembly and its composition.--
(1) The total number of seats in the Legislative
Assembly to be filled by persons chosen by direct election from territorial
constituencies shall be seventy.
(2) For the purpose of elections to the Legislative
Assembly, the Capital shall be divided into single-member assembly
constituencies in accordance with the provisions of Part III in such manner
that the population of each of the constituencies shall, so far as practicable,
be the same throughout the Capital.
(3) Seats shall be reserved for the Scheduled Castes in
the Legislative Assembly, and the number of seats so reserved shall bear, as
nearly as may be, the same proportion to the total number of seats in the
Assembly as the population of the Scheduled Castes in the Capital bears to the
total population of the Capital and the provisions of article 334 shall apply to such reservation.
Explanation.--In this section, the expression
"population" means the population as ascertained in the last
preceding census of which the relevant figures have been published:
Provided
that where such figures have not been published, then for the purposes of
elections for the constitution of the first Legislative Assembly under this
Act, the provisional figures of the population of the Capital as published in
relation to the 1991 census shall be deemed to be the population of the
Capital.