THE PUNJAB REORGANISATION ACT, 1966

[Act No. 31 of 1966][1]

[18th September, 1966]

PREAMBLE

An Act to provide for the reorganisation of the existing State of Punjab and for matters connected therewith.

Be It Enacted By Parliament In The Seventeenth Year Of The Republic Of India As Follows:--

Section 1 - Short title

This Act may be called the Punjab Reorganisation Act, 1966.

Section 2 - Definitions

In this Act, unless the context otherwise requires,--

(a) "Administrator" means the administrator of a Union territory appointed by the President under article 239 of the Constitution;

(b) "appointed day" means the 1st day of November, 1966;

(d) "assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);

(e) "Delimitation Commission" means the Delimitation Commission constituted under section 3 of the Delimitation Commission Act, 1962 (1 of 1962);

(f) "existing State of Punjab" means the State of Punjab as existing immediately before the appointed day;

(g) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, of the force of law in the whole or in any part of the existing state of Punjab;

(h) "notified order" means an order published in the Official Gazette;

(i) "population ratio", in relation to the States of Haryana and Punjab and the union, means the ration of 37.38 to 54.84 to 7.78;

(j) "prescribed" means prescribed by rules made under this Act;

(k) "sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Punjab, means a person who immediately before the appointed day is a member of that House;

(l) "State of Punjab" means the State with the same name, comprising the territories referred to in sub-section (1) of section 6;

(m) "successor state", in relation to the existing State of Punjab means the State of Punjab or Haryana, and includes also the Union in relation to the Union Territory of Chandigarh and the transferred territory;

(n) "transferred territory" means the territory which on the appointed day is transferred from the existing State of Punjab to the Union territory of Himachal Pradesh;

(o) "treasury" includes a sub-treasury; and

(p) any reference to a district, tehsil or other territorial division of the existing State of Punjab shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1966.

Section 3 - Formation of Haryana State

(1) On and from the appointed day, there shall be formed a new State to be known as the State of Haryana comprising the following territories of the existing State of Punjab, namely:--

(a) Hissar, Rohtak, Gurgaon, Karnal and Mahendragarh districts;

(b) Narwana and Jind tehsils of Sangrur district;

(d) Pinjore kanungo circle of Kharar tehsil of Ambala district; and

(e) the territories in Manimajra kanungo circle of Kharar tehsil of Ambala district specified in the First Schedule, and thereupon the said territories shall cease to form part of the existing State of Punjab.

(2) The territories referred to in clause (b) of sub-section (1) shall form a separate district known as the district in the State of Haryana.

(3) The territories referred to in clauses (c), (d) and (e) of sub-section (1) shall form separate district to be known as Ambala district in the State of Haryana and in that district,--

(i) the territories referred to in clauses (d) and (e) of sub-section (1) shall be included in, and form part of, the Naraingarh tehsil, and

(ii) the territories referred to in clause (e) of sub-section (1) shall be included in, and form part of, Pinjore kanungo circle in the Naraingarh tehsil.

Section 4 - Formation of Union territory of Chandigarh

On and from the appointed day, there shall be formed a new Union territory to be known as the Union territory of Chandigarh comprising such of the territories of Manimajra and Manauli kanungo circles of Kharar tehsil of Ambala district in the existing State of Punjab as are specified in the Second Schedule and thereupon the territories so specified shall cease to form part of the existing State of Punjab.

Section 5 - Transfer of territory from Punjab to Himachal Pradesh

(1) On and from the appointed day, there shall be added to the Union territory of Himachal Pradesh the territories in the existing State of Punjab comprised in--

(a) Simla, Kangra, Kulu and lahul and Spiti districts;

(b) Nalagarh tehsil of Ambala district;

(d) the territories in Santokhgarh kanungo circle of Una tehsil of Hoshiarpur district specified in Part I of the Third Schedule;

(e) the territories in Una tehsil of Hoshiarpur district specified in part II of the Third Schedule; and

(f) the territories of Dhar Kalan Kanungo circle of Pathankot tehsil of Gurdaspur district specified in Part III of the Third Schedule, and thereupon the said territories shall cease to form part of the existing State of Punjab.

(2) The territories referred to in clause (b) of sub section (1) shall be included in, and form part of Simla district.

(3) The territories referred to in clauses (c), and (d) and (e) of sub-section (1) shall be included in and form part of Kangra district, and

(i) the territories referred to in clauses (c) and (d) shall form a separate tehsil known as Una tehsil in that district and in that tehsil the territories referred to in clause (d) shall form a separate kanungo circle known as the Santokhgarh kanungo circle; and

(ii) the territories referred to in clause (e) shall form part of the Hamirpur tehsil in the said district.

(4) The territories referred to in clause (f) of sub-section (1) shall be included in, and form part of the Bhattiyat tehsil of Chamba district in the Union territory of Himachal Pradesh and in that tehsil, the villages Dalhousie and Balun shall be included in, and form part of Banikhet kanungo circle and the village Bakloh shall form part of Chowari kanungo circle.

Section 6 - State of Punjab and territorial divisions thereof

(1) On and from the appointed day, the State of Punjab shall comprise the territories of the existing State of Punjab other than those specified in sub-section (1) of section 3, section 4 and sub-section (1) of section 5.

(2) The territories which immediately before the appointed day were part of Ambala district in the existing State of Punjab but are not transferred by virtue of section, 3, 4 and 5, shall together with the territories which immediately before that day were part of the Una tehsil of Hoshiarpur district in the existing State of Punjab but are not transferred by virtue of section 5, form a separate district known as the Ropar district in the State of Punjab and in that district--

(i) the territories which immediately before the appointed day were part of Manimaja kanungo circle of Kharar tehsil of Ambala district but are not transferred by virtue of sections 3 and 4, shall form in that tehsil a separate kanungo circle called the Mullanpur kanungo circle;

(ii) the territories which immediately before the appointed day were part of Una tehsil of Hoshiarpur district but are not transferred by virture of section 5, shall form a separate tehsil known as Anandpur Sahib tehsil, and in that tehsil the territories which immediately before the appointed day were part of Santokhgarh kanungo circle of Una tehsil of Hoshiarpur district but are not transferred by virture of section 5, shall be included in, and form part of Nurpur Bedi, Kanungo circle.

Section 7 - Amendment of the First Schedule to the Constitution

On and from the appointed day, in the First Schedule to the Constitution,-

(a) under the heading "I. THE STATES",--

(i) in the paragraph relating to the territories of the State of Punjab, the following shall be added at the end, namely:-

"and the territories specified in sub-section (1) of section 3, section 4 and sub-sections (1) of Section 5 of the Punjab Reorganisation Act, 1966";

(ii) after entry 16, the following entry shall be inserted, namely:--

"17. Haryana: The territories specified in sub-section (1) of section 3 of the Punjab Reorganisation Act, 1966";

(b) under the heading "II. THE UNION TERRITORIES",-

(i) in the paragraph relating to the extent of the Union territory of Himachal Pradesh, the following shall be added at the end, namely:--

and the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966";

(ii) after entry 9, the following entry shall be inserted, namely:--

"10. Chandigarh............The territories specified in section 4 of the Punjab Reorganisation Act, 1966".

Section 8 - Saving power of Government

Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the Government of Punjab or Haryana or the Administrator of the Union territory of Himachal Pradesh to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State or Union territory, as the case may be.

Section 9 - Amendment of the Fourth Schedule to the Constitution

The Council of State

On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,--

(a) entries 5 to 21 shall be re-numbered as entries 6 to 22 respectively;

(b) after entry 4, the following entry shall be inserted, namely:--

"5. Haryana............................5";

(d) in entry 19 as so re-numbered, for the figure, "2", the figure "3", shall be substituted; and

(e) for the figures "226", the figures "228" shall be substituted.

Section 10 - Allocation of sitting members

(1) On and from the appointed day, the eleven sitting members of the Council of States representing the existing State of Punjab shall be deemed to have been elected to fill the seats allotted to the States of Haryana and Punjab and the Union territory of Himachal Pradesh, as specified in the Fourth Schedule.

(2) the term of office of such sitting members shall remain unaltered.

Section 11 - Filling up of vacancies

(1) As soon as may be after the appointed day, bye-elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the State of Haryana.

(2) The term of office of such one of the two members so elected, as the Chairman of the Council of States may determine by drawing lot, shall expire on the 2nd day of April, 1968, and the term of office of the other members shall expire on the 2nd day of April, 1972.

The House of the People

Section 12 - Provision as to existing House

Nothing in Part II shall be deemed to affect the constitution or duration of the existing House of the People or the extent of the constituency of any sitting member of that House.

The Legislative Assemblies

Section 13 - Provisions as to Legislative Assemblies

(1) The number of seats as on the appointed day in the Legislative Assemblies of the State of Haryana and Punjab and the Union territory of Himachal Pradesh shall be fifty-four, eighty-seven and fifty-six, respectively.

(2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950);

(a) after entry 4, the following entry shall be inserted, namely:--

"4A. Haryana ........54";

(b) in entry 11, for the figures "154", the figures "87" shall be substituted; and

Section 14 - Amendment of Delimitation Orders

On and from the appointed day, part B of Schedule XI to the Delimitation of Parliamentary and Assembly Constituencies Order, 1961, and the Schedule to the Delimitation of Territorial Council Constituencies (Himachal Pradesh) Order, 1962, shall stand amended as directed in the Fifth Schedule to this Act.

Section 15 - Allocation of sitting members

(1) Every sitting member of the Legislative Assembly of Punjab elected to fill a seat in that Assembly from a constituency which on the appointed day by virtue of the provisions of section 14 stands allotted, with or without alteration of boundaries, to the State of Haryana or to the Union territory of Himachal Pradesh, shall, on and from that day, cease to be a member of the Legislative Assembly of Punjab and shall be deemed to have been elected to fill a seat in the Legislative Assembly of Haryana or in the Legislative Assembly of Himachal Pradesh, as the case may be, from that constituency as so allotted.

(2) All other sitting members of the Legislative Assembly of Punjab shall continue to be members of the Legislative Assembly of that State, and any such sitting member representing a constituency the extent, or the name and extent, of which are altered by virtue of the provisions of section 14 shall be deemed to have been elected to the Legislative Assembly of Punjab by that constituency as so altered.

(3) Notwithstanding anything contained in any other law for the time being in force, the Legislative Assemblies of Haryana, Punjab and Himachal Pradesh shall be deemed to be duly constituted on the appointed day.

Section 16 - Duration of Legislative Assembly of Haryana

The period of five years referred to in clause (1) of article 172 shall, in the case of the Legislative Assembly of Haryana, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of Punjab.

Section 17 - Duration of Legislative Assemblies of Punjab and Himachal Pradesh

The changes in the composition of the Legislative Assemblies of Punjab and Himachal Pradesh shall not affect the duration of either of those Assemblies.

Section 18 - Speakers and Deputy Speakers

(1) The person who immediately before the appointed day is the Speaker of the Legislative Assembly of Punjab shall continue to be the Speaker of that Assembly on and from that day.

(2) As soon as may be after the appointed day, the Legislative Assembly of Haryana shall choose a member of that Assembly to be Speaker of that Assembly.

(3) The person who immediately before the appointed day is the Deputy Speaker of the Legislative Assembly of Punjab shall be the Deputy Speaker of the Legislative Assembly of Haryana.

(4) As soon as may be after the appointed day, the Legislative Assembly of Punjab shall chose a member of that Assembly to be Deputy Speaker of that Assembly.

Section 19 - Rules of procedure

The rules of procedure and conduct of business of the Legislative Assembly of Punjab as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of Haryana subject to such modifications and adaptations as may be made therein by the Speaker thereof.

The Legislative Council

Section 20 - Legislative Council of Punjab

On and from the appointed day, there shall be forty seats in the Legislative Council of Punjab, and in the Third Schedule to the Representation of the People Act, 1950 (43 of 1950), for the existing entry 7, the following entry shall be substituted, namely:--

"7. Punjab 40 14 3 3 14 6"

Section 21 - Council constituencies

On and from the appointed day, the Delimitation of Council Constituencies (Punjab) Order, 1951, shall stand amended as directed in the Sixth Schedule.

Section 22 - Provision as to certain sitting members

(1) On the appointed day, the sitting members of the Legislative Council of Punjab specified in the Seventh Schedule shall cease to be members of that Council.

(2) On and from the appointed day, all sitting members of the Legislative Council of Punjab other than those referred to in sub-section (1), shall continue to be members of that Council.

(3) Any of the sitting members continuing as aforesaid, representing a council constituency the extent of which is altered by virtue of the provisions of section 21 shall be deemed to have been elected to the Legislative Council of Punjab by that constituency as so altered.

(4) Every sitting member of the said Council representing immediately before the appointed day any of the Council constituencies specified in column (1) of the Table below shall be deemed to have been elected to the said Council by the Council constituency specified against that constituency in column (2) of the said Table:--

TABLE

Punjab West Central Graduates	Punjab Central Graduates
Punjab East Central Graduates	Punjab South Graduates
Punjab West Central Teachers	Punjab Central Teachers
Punjab East Central Teachers	Punjab South Teachers
Patiala Local Authorities	Patiala-cum-Ropar Local Authorities

(5) The term of office of the members referred to in sub-section (2) shall remain unaltered.

(6) As soon as may be after the appointed day, elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the several Council constituencies by the Delimitation of Council Constituencies (Punjab) Order, 1951, as amended by this Act, and to fill the vacancy existing on that day in the seats to be filled by persons elected by the members of the Legislative Assembly.

(7) The term of office of the three members so elected from Ferozepur Local Authorities Constituency, Jullundur Local Authorities Constituency and Ludhiana Local Authorities Constituency and of the members so elected by the members of the Legislative Assembly shall expire on the 26th day of April, 1968, and the term of office of the member so elected from Patiala-cum-Ropar Local Authorities Constituency shall expire on the 26th day of April, 1972.

(8) The person who immediately before the appointed day is the Chairman of the Legislative Council of Punjab shall continue to be the Chairman of that Council on and from that day.

(9) As soon as may be after the appointed day, the Legislative Council of Punjab shall choose one of its members to be the Deputy Chairman thereof.

Delimitation of constituencies

Section 23 - Allocation of seats in the House of the People.-

In the House of the People to be constituted after the commencement of this Act, there shall be allotted,--

(a) nine seats to the State of Haryana of which two seats shall be reserved for the Scheduled Castes;

(b) thirteen seats to the State of Punjab of which three seats shall be reserved for the Scheduled Castes;

(c) six seats to the Union territory of Himachal Pradesh1 of which one seat shall be reserved for the Scheduled Castes; and

(d) one seat to the Union territory of Chandigarh which shall form one parliamentary Constituency.

Section 24 - Allocation of seats in the Legislative Assembly

(1) The total number of seats in the Legislative Assembly of Haryana to be constituted at any time after the appointed day, to be filled by persons chosen by direct election from territorial constituencies, shall be eighty-one of which fifteen seats shall be reserved for the Scheduled Castes.

(2) The total number of seats in the Legislative Assembly of Punjab to be constituted at any time after the appointed day to be filled by persons chosen by direct election from territorial constituencies, shall be one hundred and four of which twenty three seats shall be reserved for the Scheduled Castes.

(3) The total number of seats in the Legislative Assembly of Himachal Pradesh to be constituted at any time after appointed day, to be filled by persons chosen by direct election from territorial constituencies, shall be sixty of which fourteen seats shall be reserved for the Scheduled Castes and three seats shall be reserved for the Scheduled Tribes.

Section 25 - Delimitation of constituencies

(1) The Delimitation Commission shall, in the manner herein provided, distribute the seats in the House of the People allotted to Haryana, Punjab and Himachal Pradesh under section 23 and the seats assigned to the Legislative Assembly of each of them under section 24 to single-member territorial constituencies and delimit them on the basis of the latest census figures, having regard to the provisions of the Constitution and to the following provisions, namely:--

(a) all constituencies shall, as far as practicable, be geographically compact areas, and in delimiting them regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience;

(b) every assembly constituency shall be so delimited as to fall wholly within one parliamentary constituency;

(c) constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the State or Union territory, as the case may be, and located, as far as practicable in those areas where the proportion of their population to the total population is comparatively large; and

(d) constituencies in which seats are reserved for the Scheduled Tribes shall, as far as practicable, be located in area, where the proportion of their population to the total population is the largest.

(2) For the purpose of assisting it in the performance of its functions under sub-section (1), the Delimitation Commission shall associate with itself in respect of each State and Union territory such six persons as the Central Government may be order specify, being persons who are members either of the House of the People or of the Legislative Assembly of Haryana, Punjab or Himachal Pradesh:

Provided that such persons shall be chosen, as far as practicable, from among those members who were associated before the commencement of this Act with the Delimitation Commission in delimiting constituencies of Punjab or Himachal Pradesh:

Provided further that none of the associate members shall have a right to vote or to sign any decision of the Delimitation Commission.

(3) The Delimitation Commission shall, by one or more orders, determine the delimitation of the parliamentary and assembly constituencies referred to in sub-section (1).

(4) The provisions of section 7, 10 and 11 of the Delimitation Commission Act, 1962 (61 of 1962) shall apply in relation to the delimitation of parliamentary and assembly constituencies under this Part as they apply in relation to the delimitation of parliamentary and assembly constituencies under the said Act.

(5) Upon publication in the Gazette of India of the order or orders of the Delimitation Commission made under sub-section (3), the orders previously made by it delimiting the parliamentary and assembly constituencies of Punjab and Himachal Pradesh shall stand cancelled.

Section 26 - Amendment of article 371 of the Constitution

On and from the appointed day, in article 371 of the Constitution, in clause (1), the words "or Punjab", shall be omitted.

Section 27 - Amendment of Scheduled Castes Orders

(1) On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the Eighth Schedule.

(2) On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Ninth Schedule.

Section 28 - Amendment of Scheduled Tribes Orders

(1) On and from the appointed day, the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Tenth Schedule.

(2) On and from the appointed day, the Constitution (Scheduled Tribes) (Union Territories) Order, 1951, shall stand amended as directed in the Eleventh Schedule.

Section 29 - Common High Court for Punjab, Haryana and Chandigarh

(1) On and from the appointed day,--

(a) there shall be a common High Court for the States of Punjab and Haryana and for the Union territory of Chandigarh to be called the High Court of Punjab and Haryana (hereinafter referred to as the common High Court);

(b) the Judges of the High Court of Punjab holding office immediately before that date shall, unless they have elected otherwise, become on that day the Judges of the common High Court.

(2) The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of Punjab and Haryana and the Union in such proportion as the President may, by order, determine.

Section 30 - Jurisdiction of the Common High Court

On and from the appointed day, the common High Court shall have, in respect of the territories comprised in the States of Punjab and Haryana and the Union territory of Chandigarh, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect of those territories by the High Court of Punjab and shall, save as otherwise provided in this Part, have no jurisdiction in respect of the transferred territory.

Section 31 - Special provision relating to Bar Council and Advocates

(1) On and from the appointed day,--

(a) in the Advocates Act, 1961 (25 of 1961), in sub-section (1) of section 3, for clause (d), the following clause shall be substituted, namely:--

"(d) for the States of Punjab and Haryana and the Union territories of Chandigarh and Himachal Pradesh, to be known as the Bar Council of Punjab and Haryana.";

(b) the Bar Council of Punjab shall be deemed to be the Bar Council of Punjab and Haryana with the Advocate-General of the State of Haryana also as an ex-officio member.

(2) Any person who immediately before the appointed day is an advocate entitled to practise in the High Court of Punjab shall be entitled to practise as an advocate in the common High Court.

(3) All persons who immediately before the appointed day are advocates on the roll of the Bar Council of Punjab shall, as from that day, become advocates on the roll of the Bar Council of Punjab and Haryana.

(4) The right of audience in the common High Court shall be regulated in accordance with the like principles as immediately before the appointed day are in force with respect to the right of audience in the High Court of Punjab:

Provided that as between the Advocate-General of Punjab and the Advocate-General of Haryana, the right of audience shall be determined with reference to their dates of enrolment as advocates.

Section 32 - Practice and procedure in common High Court

Subject to the provisions of this Part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Punjab shall, with the necessary modifications, apply in relation to the common High Court.

Section 33 - Custody of seal of common High Court

The law in force immediately before the appointed day with respect to the custody of the seal of the High Court of Punjab shall, with the necessary modifications, apply with respect to the custody of the seal of this common High Court.

Section 34 - Form of writs and other processes

The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Punjab shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.

Section 35 - Powers of Judges

The law in force immediately before the appointed day with respect to the powers of the Chief Justice, single Judges and division courts of the High Court of Punjab and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the common High Court.

Section 36 - Principal seat and other places of sitting of the common High Court

(1) The principal seat of the common High Court shall, unless otherwise determined by the president after consultation with the Chief Justice of that High Court and the Governors of Punjab and Haryana, be at the same place as the Principal seat of the High Court of Punjab immediately before the appointed day.

(2) The President may, after consultation with the Chief Justice of the common High Court and the Governors of the States of Punjab and Haryana, by notified order, provide for the establishment of a permanent bench or benches of that High Court at one or more places within the territories to which the jurisdiction of the High Court extends, other than the principal seat of the High Court, and for any matters connected therewith.

(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judges and division courts of the common High Court may also sit at such other place or places in the States of Punjab and Haryana as the Chief Justice may, with the approval of the Governors of the States of Punjab and Haryana, appoint.

Section 37 - Procedure as to appeals to Supreme Court

The law in force immediately before the appointed day relating to appeals to the Supreme Court from the High Court of Punjab and the Judges and division courts thereof, shall, with the necessary modifications, apply in relation to the common High Court.

Section 38 - Extension of jurisdiction of the Court of Judicial Commissioner for Himachal Pradesh

On and from the appointed day, the jurisdiction of the Court of the Judicial Commissioner for Himachal Pradesh shall extend to the transferred territory.

Section 39 - Transfer of pending proceedings

(1) All proceedings pending in the High Court of Punjab immediately before the appointed day shall, on that day, stand transferred to the common High Court.

(2) Such proceedings which stand transferred to the common High Court under sub-section (1) as are certified by the Chief Justice of the common High Court, having regard to the place of accrual of the cause of action and other circumstances, to be proceedings which ought to be heard and decided by the Court of the Judicial Commissioner for Himachal Pradesh shall, as soon as may be after such certification, be transferred to the Court of the Judicial Commissioner for Himachal Pradesh.

(3) Notwithstanding anything contained in the foregoing provisions of this Part, but save as hereinafter provided, the common High Court shall have, and the Court of the Judicial Commissioner for Himachal Pradesh shall not have, jurisdiction to entertain, hear or dispose of appeals, applications for leave to appeal to the Supreme Court, applications for review and other proceedings where any such proceedings seek any relief in respect of any order passed by the High Court of Punjab before the appointed day:

Provided that if, after any such proceedings have been entertained by the common High Court, it appears to the Chief Justice of that High Court that they ought to be transferred to the Court of the Judicial Commissioner for Himachal Pradesh, he shall order that they shall be so transferred, and such proceedings shall thereupon be transferred accordingly.

(4) Any order--

(a) Made by the High Court of Punjab before the appointed day, in any proceeding transferred to the Court of the Judicial Commissioner for Himachal Pradesh by virture of sub-section (2), or

(b) made by the common High Court in any proceeding with respect to which that High Court has jurisdiction by virtue of sub-section (3), shall for all purposes have effect not only as an order of the High Court of Punjab or, as the case may be, of the common High Court, but also as an order made by the Court of the Judicial Commissioner for Himachal Pradesh.

Section 40 - Interpretation

For the purposes of this Part,--

(a) proceedings shall be deemed to be pending in a court until that court has disposed of all issues between the parties including any issues with respect to the taxation of the costs of the proceedings and shall include appeals, applications for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs; and

(b) references to a High Court shall be construed as including references to a Judge or division court thereof, and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.

Section 41 - Savings

Nothing in this Part shall affect the application to the common High Court of any provisions of the Constitution and this Part shall have effect subject to any provision that may be made on or after the appointed day with respect to that High Court by any Legislature or other authority having power to make such provision.

Section 42 - Authorisation of expenditure of the State of Haryana

The Governor of the existing State of Punjab may at any time, before the appointed day, authorise such expenditure from the Consolidated Fund of the State of Haryana as he deems necessary for any period not extending beyond the 31st day of March, 1967, pending the sanction of such expenditure by the Legislative Assembly of Haryana.

Provided that the Governor of Haryana may, after the appointed day, authorise such further expenditure from the Consolidated Fund of the State as he deems necessary for the said period pending such sanction.

Section 43 - Appropriation of moneys for expenditure in transferred territory

(1) On and from the appointed day, any Act passed by the Legislative Assembly of the Union territory of Himachal Pradesh before that day for the appropriation of any money out of the Consolidated Fund of that Union territory to meet any expenditure in respect of any part of the financial year, 1966-67 shall have effect also in relation to the transferred territory and it shall be lawful for the Government of Himachal Pradesh to spend any amount in the transferred territory out of the amount authorised by such Act to be expended for any service in that Union territory.

(2) The Administrator of Himachal Pradesh may, after the appointed day, authorise such expenditure from the Consolidated Fund of the Union territory as he deems necessary for any purpose or service in the transferred territory for any period not extending beyond the 31st day of March, 1967, pending the sanction of such expenditure by the Legislative Assembly of Himachal Pradesh.

Section 44 - Reports relating to the accounts of the existing State of Punjab

(1) The reports of the Comptroller and Auditor-General of India referred to in clause (2) of article 151 relating to the accounts of the existing State of Punjab in respect of any period prior to the appointed day, shall be submitted to the Governor of each of the States of Punjab and Haryana and the Administrator of Himachal Pradesh who shall cause them to be laid before the Legislature of that State or Union territory, as the case may be.

(2) The President may by order--

(a) declare any expenditure incurred out of the Consolidated Fund of Punjab on any service in respect of any period prior to the appointed day during the financial year, 1966-67 or in respect of any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub-section (1) to have been duly authorised, and

(b) provide for any action to be taken on any matter arising out of the said reports.

Section 45 - Allowances and privileges of Governor of Haryana

The allowances and privileges of the Governor of Haryana shall, until provision in that behalf is made by Parliament by law under clause (3) of article 158, be such as the President may, by order determine.

Section 46 - Distribution of revenues

The Constitution (Distribution of Revenues) Order, 1965, the Union Duties of Excise (Distribution) Act, 1962 (3 of 1962), the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957), and the Estate Duty (Distribution) Act, 1962 (9 of 1962), shall on and from the appointed day, stand amended as directed in the Twelfth Schedule.

Section 47 - Application of Part

The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Punjab immediately before the appointed day.

Section 48 - Land and goods

(1) Subject to the other provisions of this Part, all land and all stores, articles and other goods belonging to the existing State of Punjab shall,--

(a) if within that State, pass to the successor State in whose territories they are situated, or

(b) if outside that State, pass to the State of Punjab:

Provided that where the Central Government is of the opinion that any goods or class of goods should be distributed among the successor State otherwise than according to the situation of the goods, the Central Government may issue such direction as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the successor States accordingly.

(2) Stores held for specific purposes, such as use or utilisation in particular institutions, workshops or undertakings or on particular works under construction, shall pass to the successor State in whose territories, such institutions, workshops, undertakings or works are located.

(3) Stores relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State of Punjab shall be divided between the successor States in accordance with such directions as the Central Government may think fit to issue for a just and equitable distribution of such stores.

(4) Any other unissued stores of any class in the existing State of Punjab shall be divided between the successor States in proportion to the total stores of that class purchased in the period of three years ending with the 31st day of March, 1966, for the territories of the existing State of Punjab included respectively in each of the successor States:

Provided that where such proportion cannot be ascertained in respect of any class of stores or where the value of any class of such stores does not exceed rupees ten thousand, that class of stores shall be divided between the successor States according to the population ratio.

(5) Notwithstanding anything contained in this Act, the lands specified in the Thirteenth Schedule which were acquired by the Government of the existing State of Punjab--

(i) for the sewerage scheme of Chandigarh,

(ii) for soil conservation measures in the catchment area of Sukhna lake, and

(iii) for the setting up of brick kilns of the Chandigarh Capital Project, together with all connected works in or over such land (including any plant, machinery or implements) shall vest in the Union.

(6) In this section, the expression "land" includes immovable property of every kind and any rights in or over such property, and the expression "goods" does not include coins, bank notes and currency notes.

Section 49 - Treasury and bank balances

The total of the cash balances in all treasuries of the existing State of Punjab and the credit balances of that State with the Reserve Bank of India, the State Bank of India or any other bank immediately before the appointed day shall be divided between the successor States according to the population ratio:

Provided that for the purpose of such division, there shall be no transfer of cash balances from any treasury to any other treasury and the apportionment shall be effected by adjusting the credit balances of the successor States in the books of the Reserve Bank of India on the appointed day:

Provided further that if any successor State has no account with the Reserve Bank of India the adjustment shall be made in such manner as the Central Government may, by order, direct.

Section 50 - Arrears of taxes

The right to recover arrears of any tax or duty on property, including arrears of land revenue, shall belong to the successor State in whose territories the property is situated, and the right to recover arrears of any other tax or duty shall belong to the successor State in whose territories the place of assessment of that tax or duty is included.

Section 51 - Right to recover loans and advances

(1) The right to recover any loans or advances made before the appointed day by the existing State of Punjab to any local body, society, agriculturist or other person in an area within that State shall belong to the successor State in whose territories that area is included:

Provided that the right to recover loans or advances of pay and travelling allowance to a Government servant made before the appointed day by the existing State of Punjab shall pass to the successor State to which such Government servant is allotted.

(2) The right to recover any loans or advances made before the appointed day by the existing State of Punjab to any person or institution outside that State shall belong to the State of Punjab:

Provided that any sum recovered in respect of any such loan or advance shall be divided between all the successor States according to the population ratio.

Section 52 - Investments and credits in certain funds

(1) The investments made from the Cash Balance Investment Account, the Famine Relief Fund and any other general fund of the existing State of Punjab, the sums at the credit of that State in the Central Road Fund and the sums held in the Defence and Security Relief Fund shall be divided between the successor States according to the population ratio; and the investments in any special fund the objects of which are confined to a local area in the existing State of Punjab shall pass to the successor State in whose territories that area in included.

(2) The investments of the existing State of Punjab immediately before the appointed day in any private commercial or industrial undertaking, in so far as such investments have not been made or are deemed not to have been made from the Cash Balance Investment Account, shall pass to the successor State in whose territories the principal seat of business of the undertaking is located and where on that day the principal seat of business of the undertaking is located outside the territories of the existing State of Punjab, such investments shall be divided between all the successor States in the population ratio.

(3) Where any body corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Punjab or any part thereof, has, by virtue of the provisions of Part II, become an inter-State body corporate, the investments in, or loans or advances to, any such body corporate by the existing State of Punjab made before the appointed day shall save as otherwise expressly provided by or under this Act, be divided between the successor States in the same proportion in which the assets of the body corporate are divided under the provisions of Part VII.

Section 53 - Assets and liabilities of State undertakings

(1) The assets and liabilities relating to any commercial or industrial undertaking of the existing State of Punjab shall pass to the successor State in whose territories the undertaking is located.

(2) Where a depreciation reserve fund is maintained by the existing State of Punjab for any commercial or industrial undertaking, the securities held in respect of investments made from that fund shall pass to the successor State in whose territories the undertaking is located.

(3) Where any such undertaking is located in more that one successor State, the assets and liabilities and the securities referred to in sub-sections (1) and (2) respectively shall be divided in such manner as may be agreed upon between the successor States before the 1st day of November, 1967 or in default of such agreement, as the Central Government may by order direct.

Section 54 - Public debt

(1) The public debt of the existing State of Punjab attributable to loans raised by the issue of Government securities and outstanding with the public immediately before the appointed day shall, on and from that day, be the debt of the State of Punjab, and--

(a) the other successor States shall be liable to pay to the State of Punjab their shares of the sums due from time to time for the servicing and repayment of the debt, and

(b) for the purpose of determining the said shares, the debt shall be deemed to be divided between the successor States as if it were a debt referred to in sub-section (4).

(2) The public debt of the existing State of Punjab attributable to loans taken from the Central Government, the National Co-operative Development Corporation or the Khadi and Village Industries Commission or from any other source for the purpose of re-lending the same to a specific institution or class of institutions and outstanding immediately before the appointed day shall--

(a) if re-lent to any local body, body corporate or other institution in any local area, be the debt of the successor State in whose territories the local area is included on the appointed day; or

(b) if re-lent to the Punjab State Electricity Board or any other institution which becomes an inter-State institution on the appointed day, be divided between the successor States in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII.

(3) The public debt of the existing State of Punjab attributable to loans taken from the Central Government for the Beas Project and the Bhakra-Nangal Project as defined in sub-section (4) of section 78 shall be divided between the successor States in such proportion as may be agreed upon between them, or if no agreement is entered into within two years from the appointed day as may be fixed by order of the Central Government.

(4) The remaining public debt of the existing State of Punjab attributable to loans taken from the Central Government, the Reserve Bank of India or any other body or bank before the appointed day shall be divided between the successor States in proportion to the total expenditure on all capital works and other capital outlays incurred or deemed to have been incurred up to the appointed day in the territories of the existing State of Punjab included respectively in each of those successor States:

Provided that in computing such expenditure, the expenditure on the Beas Project and the Bhakra-Nangal Project as defined in sub-section (4) of section 78 shall be excluded and the expenditure on other assets for which capital accounts have been kept shall be taken into account.

Explanation.--Where any expenditure on capital works or other capital outlays cannot be allocated between the territories included in the successor States, such expenditure shall, for the purpose of this subsection, be deemed to have been incurred in those territories according to the population ratio.

(5) Where a sinking funds or depreciation fund is maintained by the existing State of Punjab for repayment of any loan referred to in sub-section (3), the securities held in respect of the investments made from the fund shall be divided between the successor States in the same proportion and in the same manner as the public debt referred to in sub-section (3).

(6) Where a sinking fund or depreciation fund is maintained by the existing State of Punjab for the repayment of any loan raised by it other than a loan referred to in sub-section (3), the securities held in respect of the investments made from that fund shall be divided between the successor States in the same proportion as the public debt referred to in sub-section (4).

(7) In this section, the expression "Government security" means a security created and issued by a State Government for the purpose of raising a public loan and having any of the forms specified in, or prescribed under, clause (2) of section 2 of the Public Debt Act, 1944 (18 of 1944).

Section 55 - Refund of taxes collected in excess

The liability of the existing State of Punjab to refund any tax or duty on property, including land revenue, collected in excess shall be the liability of the successor State in whose territories the property is situated, and the liability of the existing State of Punjab to refund any other tax or duty collected in excess shall be the liability of the successor State in whose territories the place of assessment of that tax or duty is included.

Section 56 - Deposits, etc

(1) The liability of the existing State of Punjab in respect of any civil deposit or local fund deposit shall, on and from the appointed day, be the liability of the successor State in whose territories the deposit has been made:

Provided that if the deposit is made in any area outside the existing State, the liability shall be that of the State of Punjab in the first instance and shall be adjusted between the successor States according to the population ratio.

(2) the liability of the existing State of Punjab in respect of any charitable or other endowment shall, on and from the appointed day, be the liability of the successor State in whose territories the institution entitled to the benefit of the endowment is located or of the successor State to which the objects of the endowment, under the terms thereof, are confined.

Section 57 - Provident fund

(1) The liability of the existing State of Punjab in respect of the provident fund account of a Government servant in service on the appointed day shall, on and from that day, be the liability of the successor State to which that Government servant is permanently allotted.

(2) The liability of the existing State of Punjab in respect of the provident fund account of a Government servant who has retired from service before the appointed day shall be the liability of the State of Punjab in the first instance and shall be adjusted between the successor States according to the population ratio.

Section 58 - Pensions

The liability of the existing State of Punjab in respect of pensions shall pass to, or be apportioned between, the successor States in accordance with the provisions contained in the Fourteenth Schedule.

Section 59 - Contracts

(1) Where before the appointed day the existing State of Punjab has made any contract in exercise of its executive power for any purposes of the State, that contract shall be deemed to have been made in the exercise of the executive power--

(a) if the purposes of the contract are, on and from the appointed day, exclusively purposes of any one of the successor States,--of that State; and

(b) if the purpose of the contract are, on and from that day, not exclusively purposes of any one of the successor States,--of the State of Punjab,and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights or liabilities of the existing State of Punjab, be rights or liabilities of the successor State or, as the case may be, the State of Punjab specified above:

Provided that in any such case as is referred to in clause (b), the initial allocation of rights and liabilities made by this sub-section shall be subject so such financial adjustment as may be agreed upon between all the successor States concerned, or in default of such agreement, as the Central Government may by order direct.

(2) For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract--

(a) any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and

(b) any liability in respect of expenses incurred in or in connection with any such proceedings.

(3) This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions.

Section 60 - Liability in respect of actionable wrong

Where, immediately before the appointed day, the existing State of Punjab is subject to any liability in respect of an actionable wrong other than breach of contract, that liability shall--

(a) if the cause of action arose wholly within the territories which on and from that day are the territories of one of the successor States, be a liability of that successor State; and

(b) in any other case, be initially a liability of the State of Punjab, but subject to such financial adjustment as may be agreed upon between all the successor States concerned, or in default of such agreement, as the Central Government may by order direct.

Section 61 - Liability as guarantor

Where, immediately before the appointed day, the existing State of Punjab is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability of the existing State of Punjab shall--

(a) if the area of the operation of such society or person is limited to the territories which on and from that day are the territories of one of the successor States, be a liability of that successor State; and

(b) in any other case, be a liability of the State of Punjab:

Provided that in any such case as is referred to in clause (b) the initial allocation of liabilities under this section shall be subject to such financial adjustment as may be agreed upon between all the successor States, or in default of such agreement as the Central Government may by order direct.

Section 62 - Items in suspense

If any item in suspense is ultimately found to affect an asset or liability of the nature referred to in any of the foregoing provisions of this Part, it shall be dealt with in accordance with that provision.

Section 63 - Residuary provision

The benefit or burden of any assets or liabilities of the existing State of Punjab not dealt with in the foregoing provisions of this Part shall pass to the State of Punjab in the first instance, subject to such financial adjustment as may be agreed upon between all the successor States before the 1st day of November, 1967, or in default of such agreement, as the Central Government may by order direct.

Section 64 - Apportionment of assets or liabilities by agreement

Where the successor States agree that the benefit or burden of any particular asset or liability should be apportioned between them in a manner other than that provided for in the foregoing provisions of this Part, then, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.

Section 65 - Power of Central Government to order allocation or adjustment in certain cases

Where, by virtue of any of the provisions of this Part, any of the successor States becomes entitled to any property or obtains any benefit or becomes subject to any liability, and the Central Government is of opinion, on a reference made within a period of three years from the appointed day by any State, that it is just and equitable that that property or those benefits should be transferred to, or shared with, one or more of the other successor States, or that a contribution towards that liability should be made by one or more of the other successor States, the said property or benefits shall be allocated in such manner, or the other successor State or States shall make to the State primarily subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with State Governments concerned by order determine.

Section 66 - Certain expenditure to be charged on the Consolidated Fund

All sums payable by the Union to any State or by any State to any other State or to the Union by virtue of the provisions of this Part, or sub-section (4) of section 72, or section 77, or Part VIII shall be charged on the Consolidated Fund of India, or as the case may be, the Consolidated Fund of the State by which such sums are payable:

Provided that where any sums are payable as aforesaid by the Union in relation to the transferred territory, the Central Government may by order direct that sums payable in respect of such liabilities may be specified therein shall be charged on the Consolidated Fund of the Union territory of Himachal Pradesh.

Section 67 - Provisions as to certain Corporations

(1) The following bodies corporate constituted for the existing State of Punjab, namely:--

(a) the State Electricity Board constituted under the Electricity Supply Act, 1948 (54 of 1948), and

(b) the State Warehousing Corporation established under the Warehousing Corporation Act, 1962 (58 of 1962), shall, on and from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.

(2) Any directions issued by the Central Government under sub-section (1) in respect of the Board or the Corporation may include a direction that the Act under which the Board or the Corporation was constituted shall, in its application to that Board or Corporation, have effect subject to such exceptions and modifications as the Central Government thinks fit.

(3) The Board or the Corporation referred to in sub-section (1) shall cease to function as from, and shall be deemed to be dissolved on, the 1st day of November, 1967, or such earlier date as the Central Government may, by order, appoint; and upon such dissolution, its assets, rights and liabilities shall be apportioned between the successor States in such manner as may be agreed upon among them within one year of the dissolution of the Board or the Corporation, as the case may be, or if no agreement is reached, in such manner as the Central Government may, by order, determine.

(4) Nothing in the preceding provisions of this section shall be construed as preventing the Government or any of the successor States from constituting at any time on or after the appointed day, a State Electricity Board or a State Warehousing Corporation for that State under the provisions of the Act relating to such Board or Corporation; and if such a Board or a Corporation is so constituted in any of the successor States before the dissolution of the Board or the Corporation referred to in sub-section (1),--

(a) provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over from the existing Board or Corporation all or any of its undertakings, assets, rights and liabilities in that State, and

(b) upon the dissolution of the existing Board or Corporation, any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State.

Section 68 - Continuance of arrangements in regard to generation and supply of electric power and supply of water

If it appears to the Central Government that the arrangement in regard to the generation or supply of electric power or the supply of water for any area or in regard to the execution of any project for such generation or supply has been or is likely to be modified to the disadvantage of that area by reason of the fact that it has been transferred by the provisions of Part II from the State in which the power stations and other installations for the generation and supply of such power, or the catchment area, reservoirs and other works for the supply of water, as the case may be, are located, the Central Government may give such directions as it deems fit, to the State Government or other authority concerned for the maintenance, so far as practicable, of the previous arrangement.

Section 69 - Provisions as to Punjab State Financial Corporation

(1) The Punjab State Financial Corporation established under the State Financial Corporations Act, 1951 (63 of 1951), shall on and from the appointed day continue to function in those areas in respect of which it was functioning immediately before that day subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.

(2) Any directions issued by the Central Government under sub-section (1) in respect of the Corporation may include a direction that the said Act, in its application to the Corporation, shall have effect subject to such exceptions and modifications as may be specified in the direction.

(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the Board of Directions of the Corporation may, with the previous approval of the Central Government and shall, if so required by the Central Government, convene at any time after the appointed day a meeting for the consideration of a scheme for the reconstitution or reorganisation or dissolution as the case may be, of the Corporation, including proposals regarding the formation of new Corporations and the transfer thereto of the assets, rights and liabilities of the existing Corporation, and if such a scheme is approved at a general meeting by a resolution passed by a majority of the shareholders present and voting, the scheme shall be submitted to the Central Government for its sanction.

(4) If the scheme is sanctioned by the Central Government either without modifications or with modifications which are approved at a general meeting, the Central Government shall certify the scheme, and upon such certification the scheme shall, notwithstanding anything to the contrary contained in any law for the time being in force, be binding on the Corporations affected by the scheme as well as the shareholders and creditors thereof.

(5) If the scheme is not so approved or sanctioned, the Central Government may refer the scheme to such Judge of the High Court of Punjab and Haryana as may be nominated in this behalf by the Chief Justice thereof and the decision of the Judge in regard to the scheme shall be final and shall be binding on the Corporations affected by the scheme as well as the share holders and creditors thereof.

(6) Nothing in the preceding provisions of this section shall be construed as preventing the Government of the State of Haryana or Punjab from constituting, at any time after the appointed day and with the approval of the Central Government, a State Financial Corporation for that State under the State Financial Corporations Act, 1951 (63 of 1951).

Section 70 - Amendment of Act 6 of 1942

In the Multi-Unit Co-operative Societies Act, 1942, after section 5C, the following section shall be inserted namely:--

"5D. Transitional provision relating to certain multi-unit co-operative societies.--

(1) Where, in respect of any co-operative society specified in the Fifteenth Schedule to the Punjab Reorganisation Act, 1966, which under the provisions of sub-section (1) of section 5A would become a multi-unit co-operative society, the Board of Directors, adopts, by a majority of not less than three-fourths of the directors, any scheme for the reconstitution, reorganisation or dissolution of the society, including proposals regarding--

(a) the formation of new co-operative societies and the transfer thereto, in whole or in part, of the assets and liabilities and employees of that society; or

(b) the transfer, in whole or in part, of the assets and liabilities and employees of that society to any other co-operative society in the existing State of Punjab or in the Union territory of Himachal Pradesh; and the State Government of Punjab certifies the scheme at any time before the 1st day of November, 1966, then, notwithstanding anything contained in sub-section (2) or sub-section (3) or sub-section (4) of the said section or any other law, regulation or bye-law for the time being in force in relation to that society, the scheme so certified shall be binding on all societies affected by the scheme, as well as the shareholders, creditors and employees of all such societies, subject to such financial adjustments as may be directed in this behalf under sub-section (3), but no such scheme shall be given effect to before the said day:

Provided that where a scheme includes any proposal regarding the transfer of assets and liabilities and employees to any co-operative society referred to in clause (b), the scheme shall not be binding on that existing society or the shareholders and creditors thereof unless the proposal relating to such transfer is accepted by the existing society by a resolution passed by a majority of the members present at a meeting of its general body.

(2) When a scheme in respect of a co-operative society is so certified, the Central Registrar shall place the scheme at a meeting, held in such manner as may be prescribed by rules made under this Act, of all the persons who, immediately before the date of certification of the scheme, were members of the society, and the scheme may be approved by a resolution passed by a majority of the members present and voting at the said meeting.

(3) If the scheme is not so approved or is approved with modifications, the Central Registrar may refer the scheme to such Judge of the High Court of Punjab and Haryana as may be nominated in this behalf by the Chief Justice thereof and the Judge may direct such financial adjustments to be made among the societies affected as he deems necessary, and the scheme shall be deemed to be approved subject to those financial adjustments.

(4) If, in consequence of the directions given under sub-section (3), a society becomes liable to pay any sum of money, the successor State within whose area the society is located shall be deemed to be guarantor in respect of the payment of such money and shall be liable as such.

Section 71 - Provision as to co-operative banks

Notwithstanding anything contained in section 22 of the Banking Regulation Act, 1949 (10 of 1949), where on account of the reorganisation of the existing State of Punjab, a co-operative bank is newly formed on the appointed day or within three months thereof in any of the successor States, it may commence and conduct banking business without obtaining a license under that section from the Reserve Bank of India, until it is granted such a licence or until it is informed by the Reserve Bank of India that such a licence cannot be granted to it:

Provided that such bank applies to the Reserve Bank of India for such a licence within a period of three months from the date of formation of the Bank.

Section 72 - General provisions as to statutory corporations

(1) Save as otherwise expressly provided by the foregoing provisions of this Part, where any body corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Punjab or any part thereof, serves the needs of the successor States or has, by virtue of the provisions of Part II, become an inter-State body corporate, then, the body corporate shall, on and from the appointed day, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may from time to time be issued by the Central Government, until other provision is made by law in respect of the said body corporate.

(2) Any direction issued by the Central Government under sub-section (1) in respect of any such body corporate may include a direction that any law by which the said body corporate is governed shall, in its application to that body corporate, have effect, subject to such exceptions and modifications as may be specified in the direction.

(3) For the removal of doubt it is hereby declared that the provisions of this section shall apply also to the Punjab University constituted under the Punjab University Act, 1947, (East Punjab Act 7 of 1947), the Punjab Agriculture University constituted under the Punjab Agriculture University Act, 1961 (Punjab Act, 32 of 1961), and the Board constituted under the provisions of Part III of the Sikh Gurdwaras Act, 1925 (Punjab Act 8 of 1925).

(4) For the purpose of giving effect to the provisions of this section in so for as it relates to the Punjab University and Punjab Agriculture University referred to in sub-section (3) the successor States shall make such grants as the Central Government may, from time to time, by order, determine.

Section 73 - Provision as to certain companies

(1) Notwithstanding anything contained in the foregoing provisions of this Part, each of the following companies, namely:--

(i) the Punjab Export Corporation;

(ii) the Punjab State Small Industries Corporation;

(iii) the Punjab Dairy Development Corporation;

(iv) the Punjab Poultry Corporation;

(v) the Land Development and Seed Corporation;

(vi) the Industrial Development Corporation; and

(vii) the Agro-Industrial Corporation;

shall, on and from the appointed day and until otherwise provided for in any law, or in any agreement among the successor States, or in any direction issued by the Central Government, continue to function in the areas in which it was functioning immediately before that day; and the Central Government may from time to time issue such directions in relation to such functioning as it may deem fit, notwithstanding anything to the contrary contained in the Companies Act, 1956 (1 of 1956), or in any other law.

(2) Any directions issued under sub-section (1) in respect of a company referred to in that sub-section, may include directions--

(a) regarding the division of the interests and shares of the existing State of Punjab in the company among the successor States;

(b) requiring the reconstitution of the Board of Directors of the company so as to give adequate representation to all the successor States.

Section 74 - Temporary provisions as to continuance of certain existing road transport permits

(1) Notwithstanding anything contained in section 63 of the Motor Vehicles Act, 1939 (4 of 1939), a permit granted by the State or a Regional Transport Authority in the existing State of Punjab shall, if such permit was immediately before the appointed day, valid and effective in any area therein, be deemed to continue to be valid and effective in that area after that day subject to the provisions of that Act as the time being in force in that area and it shall not be necessary for any such permit to be countersigned by any State Regional Transport Authority for the purpose of validating it for use in such area:

Provided that the Central Government may, after consultation with the State Government or Governments concerned, add to, amend or vary the conditions attached to the permit by the authority by which the permit was granted.

(2) No tolls, entrance fees or other charges of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in any of the successor States under any such permit, if such vehicle was immediately before that day exempt from the payment of any such toll, entrance fees or other charges for its operations within the existing State of Punjab:

Provided that the Central Government may, after consultation with the State Government or Governments concerned, authorise the levy of any such toll, entrance fees or other charges, as the case may be.

Section 75 - Special Provision relating to retrenchment compensation in certain cases

Where, on account of the reorganisation of the existing State of Punjab under this Act, any body corporate constituted under a Central Act, State Act or Provincial Act, any co-operative society registered under any law relating to co-operative societies or any commercial or industrial undertaking of that State is reconstituted or reorganised in any manner whatsoever or is amalgamated with any other body corporate, co-operative society or undertaking, or is dissolved and in consequence of such reconstitution, reorganisation, amalgamation or dissolution, any workman employed by such body corporate or any such co-operative society or undertaking, is transferred to, or re-employed by any other body corporate, or in any other co-operative society or undertaking then notwithstanding anything contained in section 25 F, 25FF or 25FFF of the Industrial Disputes Act, 1947 (14 of 1947), such transfer or re-employment shall not entitle him to any compensation under that section:

Provided that--

(a) the terms and conditions of service applicable to the workman after such transfer or re-employment are not less favourable to the workman than those applicable to him immediately before the transfer or reemployment; and

(b) the employer in relation to the body corporate, the co-operative society or the undertaking where the workman transferred or re-employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of his retrenchment, compensation under section 25F, 25FF or 25FFF of the Industrial Disputes Act, 1947 (14 of 1947), on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.

Section 76 - Special provision as to income tax

Where the assets, rights and liabilities of any body corporate carrying on business are, under the provisions of this Part, transferred to any other body corporate which after the transfer carry on the same business, the losses or profits or gains sustained by the body corporate first-mentioned which, but for such transfer, would have been allowed to be carried forward and set off in accordance with the provisions of Chapter VI of the Income Tax Act, 1961 (43 of 1961), shall be apportioned amongst the transferee bodies corporate in accordance with the rules to be made by the Central Government in this behalf and, upon such apportionment, the share of loss allotted to each transferee body corporate shall be dealt with in accordance with the provisions of Chapter VI of the said Act as if the transferee body corporate had itself sustained such loss in a business carried on by it in the years in which these losses were sustained.

Section 77 - Continuance of facilities in certain State institutions

(1) The Government of the State of Haryana or Punjab, or, as the case may be, the Central Government in relation to the transferred territory or the Union territory of Chandigarh, shall in respect of the institutions specified in the Sixteenth Schedule located in the State or Territory aforesaid continue to provide facilities to any other Government aforesaid and the people of the States and territories aforesaid which shall not in any respect, be less favourable to such Government and people than what were being provided to them before the appointed day for such period and upon such terms and conditions (including those relating to any contributions to be made for the provision of such facilities) as may be agreed upon between the said Government before the 1st day of April, 1967, or if no agreement is reached by the said date, as may be fixed by order of the Central Government.

(2) The Central Government may, at any time before the 1st day of April, 1967, by notification in the Official Gazette, specify in the Sixteenth Schedule any other institution existing on the appointed day in the said States and territories and on the issue of such notification, the Schedule shall be deemed to be amended by the inclusion of the said institution therein.

Section 78 - Rights and liabilities in regard to Bhakra-Nangal and Beas Projects.-

(1) Notwithstanding anything contained in this Act but subject to the provisions of sections 79 and 80, all rights and liabilities of the existing State of Punjab in relation to Bhakra-Nangal Project and Beas Project shall, on the appointed day, be the rights and liabilities of the successor States in such proportion as may be fixed, and subject to such adjustments as may be made, by agreement entered into by the said States after consultation with the Central Government, or, if no such agreement is entered into within two years of the appointed day, as the Central Government may by order determine having regard to the purposes of the projects:

Provided that the order so made by the Central Government may be varied by any subsequent agreement entered into by the successor States after consultation with the Central Government.

(2) An agreement or order referred to in sub-section (1) shall, if there has been an extension or further development of either of the projects referred to in that sub-section after the appointed day, provide also for the rights and liabilities of the successor States in relation to such extension or further development.

(3) The rights and liabilities referred to in sub-sections (1) and (2) shall include--

(a) the rights to receive and to utilise the water available for distribution as a result of the projects, and

(b) the rights to receive and to utilise the power generated as a result of the projects, but shall not include the rights and liabilities under any contract entered into before the appointed day by the Government of the existing State of Punjab with any person or authority other than Government.

(4) In this section and in sections 79 and 80,--

(A) "Beas Project" means the works which are either under construction or are to be constructed as components of the Beas-Sutlej Link Project (Unit I) and Pong Dam Project on the Beas river (Unit II) including--

(i) Beas-Sutlej Link Project (Unit I) comprising--

(a) Pandoh Dam and Works appurtenant thereto,

(b) Pandoh-Baggi Tunnel,

(d) Sundernagar Sutlej Tunnel,

(e) By-pass Tunnel,

(f) four generating units each of 165 M.W. capacity at Dehar Power House on the right side of Sutlej river,

(g) fifth generating unit of 120 M.W. capacity at Bhakra Right Bank Power House,

(h) Transmission Lines,

(i) Balancing Reservoir;

(ii) Pong Dam Project (Unit II) comprising--

(a) Pond Dam and Works appurtenant thereto,

(b) Outlet Works,

(d) Power Plant with four generating units of 60 M.W. each;

(iii) such other works as are ancillary to the works aforesaid and are of common interest to more than one State;

(B) "Bhakra-Nangal Project" means--

(i) Bhakra Dam, Reservoir and Works appurtenant thereto,

(ii) Nangal Dam and Nangal-Hydel Channel;

(iii) Bhakra Main Line and Canal System;

(iv) Bhakra Left Bank Power House, Ganguwal Power House and Kotla Power House, switch-yards, sub-stations and transmission lines;

(v) Bhakra Right Bank Power House with four units of 120 M.W. each.

Section 79 - Bhakra Management Board

(1) The Central Government shall constitute a Board to be called the Bhakra Management Board for the administration, maintenance and operation of the following works, namely:--

(a) Bhakra Dam and Reservoir and Works appurtenant thereto;

(b) Nangal Dam and Nangal-Hydel Channel upto Kotla Power House;

(d) Bhakra Power Houses:

Provided that the administration, maintenance and operation by the said Board of the generating units of the Right Bank Power House as have not been commissioned shall commence as and when any such unit has been commissioned;

(e) Ganguwal and Kotla Power Houses;

(f) Sub-sections at Ganguwal, Ambala, Panipat, Delhi, Ludhiana, Sangrur and Hissar and the main 220 KV transmission lines connecting the said sub-stations with the power stations specified in clauses (d) and ; and

(g) such other works as the Central Government may, by notification in the Official Gazette, specify.

(2) The Bhakra Management Board shall consist of--

(a) a whole-time Chairman and two whole-time members to be appointed by the Central Government;

(b) a representative each of the Governments of the States of Punjab, Haryana and Rajasthan and the Union territory of Himachal Pradesh to be nominated by the respective Governments or Administrator, as the case may be;

(3) The functions of the Bhakra Management Board shall include--

(a) the regulation of the supply of water from the Bhakra Nangal Project to the States of Haryana, Punjab and Rajasthan having regard to--

(i) any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan, and

(ii) the agreement or the order referred to in sub-section (1) of section 78;

(b) the regulation of the supply of power generated at the power houses referred to in sub-section (1) to any Electricity Board or other authority in charge of the distribution of power having regard to--

(i) any agreement entered into or arrangement made between the Government of the existing State of Punjab and the State of Rajasthan,

(ii) any agreement entered into or arrangement made by the existing State of Punjab or the Punjab Electricity Board or the State of Rajasthan or the Rajasthan Electricity Board with any other Electricity Board or authority in charge of distribution of power before the appointed day in relation to the supply of power generated at the power houses specified in sub-section (1);

(c) the construction of such of the remaining works connected with the Right Bank Power House as the Central Government may specify;

(d) such other functions as the Central Government may, after consultation with the Government of the States of Haryana, Punjab and Rajasthan, entrust to it.

(4) The Bhakra Management Board may employ such staff as it may consider necessary for the efficient discharge of its functions under this Act:

Provided that every person who immediately before the constitution of the said Board was engaged in the construction, maintenance or operation of the works in sub-section (1) shall continue to be so employed under the Board in connection with the said works on the same terms and conditions of service as were applicable to him before such constitution until the Central Government by order directs otherwise:

Provided further that the said Board may at any time in consultation with State Government or the Electricity Board concerned and with the previous approval of the Central Government return any such person for service under that Government or Board.

(5) The Governments of the successor States and of Rajasthan shall at all times provide the necessary funds to the Bhakra Management Board to meet all expenses (including the salaries and allowances of the staff) required for the discharge of its functions and such amounts shall be apportioned among the successor States, the State of Rajasthan and Electricity Boards of the said States in such proportion as the Central Government may, having regard to the benefits to each of the said States or Boards, specify.

(6) The Bhakra Management Board shall be under the control of the Central Government and shall comply with such directions, as may from time to time, be given to it by that Government.

(7) The Bhakra Management Board may with the approval of the Central Government delegate such of its powers, functions and duties as it may deem fit to the Chairman of the said Board or to any officer subordinate to the Board.

(8) The Central Government may, for the purpose of enabling the Bhakra Management Board to function effectively, issue such directions to the State Governments of Haryana, Punjab and Rajasthan and the Administrator of the Union territory of Himachal Pradesh or any other authority, and the State Governments, Administrator or authority shall comply with such directions.

(9) The Bhakra Management Board may with the previous approval of the Central Government and by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder, to provide for--

(a) regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;

(b) delegation of powers and duties to the Chairman or any officer of the Board;

(d) any other matter for which regulations are considered necessary by the Board.

Section 80 - Construction of Beas Project

(1) Notwithstanding anything contained in this Act or in any other law, the construction (including the completion of any work already commenced) of the Beas Project shall, on and from the appointed day, be undertaken by the Central Government on behalf of the successor States and the State of Rajasthan:

Provided that the Governments of the successor States and the State of Rajasthan shall at all times provide the necessary funds to the Central Government for the expenditure on the Project [including the expenses of the Board referred to in sub-section (2)] and such amounts shall be apportioned among the successor States and the State of Rajasthan in such proportion as may be fixed by the Central Government after consultation with the Governments of the said States.

(2) For the discharge of its functions under sub-section (1), the Central Government may--

(a) by notification in the Official Gazette and in consultation with the Governments of the successor States and the State of Rajasthan, constitute a Board to be called the Beas Construction Board with such members as it may deem fit and assign to the Board such functions as it may consider necessary; and

(b) issue such directions to the State Governments of Haryana, Punjab and Rajasthan and the Administrator of the Union territory of Himachal Pradesh or any other authority and the State Governments, Administrator or other authority shall comply with such directions.

(3) The notification constituting a Board under clause (a) of sub-section (2) may empower the Board to appoint such staff as may be necessary for the efficient discharge of its functions:

Provided that every person who immediately before the constitution of the Board was engaged in the construction of any work relating to the Beas Project shall continue to be so employed by the Board in connection with the said works on the same terms and conditions of service as were applicable to him before such constitution until the Central Government by order directs otherwise:

Provided further that the Board may at any time in consultation with the State Government or the Electricity Board concerned and with the previous approval of the Central Government return any such person for service under that Government or Board.

(4) Nothing contained in the section shall be construed as enabling the Central Government to reduce or enlarge the scope of the Beas as Project as agreed to between the Governments of the State of Rajasthan and the existing State of Punjab except after consultation with the Governments of the States of Haryana, Punjab and Rajasthan.

(5) Any component of the Beas Project in relation to which the construction has been completed after the appointed day may be transferred by the Central Government to the Board constituted under section 79 whereupon the provisions of that section shall apply as if it were a work included in sub-section (1) of that section.

(6) The Bhakra Management Board constituted under section 79 shall be renamed as the Bhakra Beas Management Board when any of the components of the Beas Project has been transferred under sub-section (5), and the Beas Construction Board shall cease to exist when all the components of the Beas Project have been so transferred.

Section 81 - Provisions relating to All India Services

(1) In this section, the expression "State Cadre"--

(a) in relation to the Indian Administrative Service, has the meaning assigned to it in the Indian Administrative Service (Cadre) Rules, 1954; and

(b) in relation to the Indian Police Service, has the meaning assigned to it in the Indian Police Service (Cadre) Rules, 1954.

(2) In place of the cadres of the Indian Administrative Service and the Indian Police Service for the existing State of Punjab, there shall, on and from the appointed day, be two separate cadres, one for the State of Punjab and the other for the State of Haryana, in respect of each of these Services.

(3) The initial strength and composition of each of the State cadres for the States of Punjab and Haryana and the strength and composition of the Delhi, Himachal Pradesh State cadres shall be such as the Central Government may, by order, determine before the appointed day.

(4) The members of each of the said Services borne on the State cadres for the existing State of Punjab immediately before the appointed day shall be allocated to the State cadres of the same Service for each of the States of Punjab and Haryana and to the Delhi-Himachal Pradesh State cadres in such manner and with effect from such date or dates as the Central Government may, by order, specify.

(5) Nothing in this section shall be deemed to affect the operation, on or after the appointed day, of the All-India Services Act, 1951 (61 of 1951), or the rules made thereunder in relation to the State cadres of the said Services referred to in sub-section (3) and in relation to the members of those Services borne on the said cadres.

Section 82 - Provisions relating to other Services

(1) Every person who immediately before the appointed day is serving in connection with affairs of the existing State of Punjab shall, on and from that day, provisionally continue to serve in connection with the affairs of the State of Punjab unless he is required, by general or special order of the Central Government, to serve provisionally in connection with the affairs of any other successor State.

(2) As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the successor State to which every person referred to in sub-section (1) shall be finally allotted for service and the date with effect from which such allotment shall take effect or be deemed to have taken effect.

(3) Every person who is finally allotted under the provisions of sub-section (2) to a successor State shall, if he is not already serving therein, be made available for serving in the successor State from such date as may be agreed upon between the Governments concerned or in default of such agreement, as may be determined by the Central Government.

(4) The Central Government may, by order, establish one or more advisory committees for the purpose of assisting it in regard to--

(a) the division and integration of the services among the successor States; and

(b) the ensuring of fair and equitable treatment to all persons affected by the provisions of this section and the proper consideration of any representations made by such persons.

(5) The foregoing provisions of this section shall not apply in relation to any person to whom the provisions of section 81 apply.

(6) Nothing in this section shall be deemed to affect on or after the appointed day the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to the determination of the conditions of service of persons serving in connection with the affairs of the Union or any State:

Provided that the conditions of service applicable immediately before the appointed day to the case of any person referred to in sub-section (1) or (2) shall not be varied to his disadvantage except with the previous approval of the Central Government.

Section 83 - Provisions as to continuance of officers in the same posts

Every person who immediately before the appointed day is holding or discharging the duties of any post or office in connection with the affairs of the existing State of Punjab in any area which on that day falls within any of the successor States shall continue to hold the same post or office in that successor State and shall be deemed, on and from that day, to have been duly appointed to the post or office by the Government of, or other appropriate authority in that successor State:

Provided that nothing in this section shall be deemed to prevent a competent authority on or after the appointed day from passing in relation to such person any order affecting his continuance in such post or office.

Section 84 - Power of Central Government to give directions

The Central Government may give such directions to the State Governments of Punjab and Haryana and to the Administrators of the Union territories of Himachal Pradesh and Chandigarh as may appear to it to be necessary for the purpose of giving effect to the foregoing provisions of this Part and the State Governments and the Administrators shall comply with such directions.

Section 85 - Provisions as to State Public Service Commissions

(1) The Public Service Commission for the existing State of Punjab shall, on and from the appointed day, cease to exist.

(2) The person holding office immediately before the appointed day as Chairman of the Public Service Commission for the existing State of Punjab shall become the Chairman of the Public Service Commission for the State of Haryana or Punjab as the President shall, by order, specify and every other person holding office immediately before that day as member of that Commission shall become a member, or if so specified by the President, the Chairman, of such one of the said Commissions as the President shall, by order, specify.

(3) Every person who becomes the Chairman or other member of a Public Service Commission on the appointed day under sub-section (2) shall--

(a) be entitled to receive from the Government of the State conditions of service not less favourable than those to which he was entitled under the provisions applicable to him immediately before the appointed day;

(b) subject to the proviso to clause (2) of article 316, hold office or continue to hold office until the expiration of his term of office as determined under the provisions applicable to him immediately before the appointed day.

(4) The report of the Punjab Public Service Commission as to the work done by the Commission in respect of any period prior to the appointed day shall be presented under clause (2) of article 323 to the Governors of Punjab and Haryana, and the Governor of Punjab shall, on receipt of such report, cause a copy thereof together with a memorandum explaining as far as possible, as respects the cause, if any, where the advice of the Commission was not accepted, the reasons for such non-acceptance to be laid before the Legislature of the State of Punjab and it shall not be necessary, to cause report or any such memorandum to be laid before the Legislative Assembly of Haryana.

Section 86 - Amendment of Act 37 of 1956

In clause (a), section 15 of the States Re-organisation Act, 1956,--

(a) for the word "Punjab", the words "Haryana, Punjab" shall be substituted;

(b) for the words "and Himachal Pradesh", the words "Himachal Pradesh and Chandigarh" shall be substituted.

Section 87 - Power to extend enactments to Chandigarh

The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit, to the Union territory of Chandigarh any enactment which is in force in a State at the date of the notification.

Section 88 - Territorial extent of laws

The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Punjab shall, until otherwise provided by a competent Legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day.

Section 89 - Power to adapt laws

For the purpose of facilitating the application in relation to the State of Punjab or Haryana or to the Union territory of Himachal Pradesh or Chandigarh of any law made before the appointed day, the appropriate Government may, before the expiration of two years from that day, by order, make such adaptations and modifications of the law whether by way of repeal or amendment as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.

Explanation.--In this section, the expression "appropriate Government" means--

(a) as respects any law relating to a matter enumerated in the Union List, the Central Government; and

(b) as respect any other law,--

(i) in its application to a State, the State Government, and

(ii) in its application to a Union Territory, the Central Government.

Section 90 - Power to construe laws

(1) Notwithstanding that no provision or insufficient provision has been made under section 89 for the adaptation of a law made before the appointed day, any court, tribunal or authority, required or empowered to enforce such law may, for the purpose of facilitating its application in relation to the State of Punjab or Haryana, or to the Union territory of Himachal Pradesh or Chandigarh construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.

(2) Any reference to the High Court of Punjab in any law shall, unless the context otherwise requires, be construed, on and from the appointed day, as a reference to the High Court of Punjab and Haryana.

Section 91 - Power to name authorities, etc., for exercising statutory functions

The Central Government as respects the Union territory of Chandigarh or the transferred territory, and the Government of the State of Haryana as respects the territories thereof may, by notification in the Official Gazette, specify the authority, officer or person who, on and from the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification and such law shall have effect accordingly.

Section 92 - Legal proceedings

Where, immediately before the appointed day, the existing State of Punjab is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment under this Act, the successor State which succeeds to, or acquires a share in, that property or those rights or liabilities by virtue of any provision of this Act shall be deemed to be substituted for the existing State of Punjab or added as a party to those proceedings, and the proceedings may continue accordingly.

Section 93 - Transfer of pending proceeding

(1) Every proceeding pending immediately before the appointed day before a court (other than a High Court), tribunal, authority or officer in any area which on that day falls within a State or Union territory shall, if it is a proceeding relating exclusively to the territories which as from that day are the territories of another State or Union territory, stand transferred to the corresponding court, tribunal, authority or officer in that an other State or Union territory, as the case may be.

(2) If any question arises as to whether any proceeding should stand transferred under sub-section (1), it shall be referred to the High Court having jurisdiction in respect of the area in which the court, tribunal, authority or officer before which or whom such proceeding is pending on the appointed day, is functioning and the decision of that High Court shall be final.

(3) In this section--

(a) "proceeding" includes any suit, case or appeal; and

(b) "corresponding court, tribunal, authority or officer" in a State or a Union territory means--

(i) the court, tribunal, authority or officer in that State or Union territory in which or before whom, the proceeding would have lain if it had been instituted after the appointed day; or

(ii) in case of doubt, such court, tribunal, authority or officer in that State or Union territory, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Punjab to be the corresponding court, tribunal, authority or officer.

Section 94 - Right of pleaders to practise in certain cases

Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate courts in the existing State of Punjab shall, for a period of one year from that day, continue to be entitled to practise in those courts, notwithstanding that the whole or any part of the territories within the jurisdiction of those courts has been transferred to the State of Haryana or to a Union territory.

Section 95 - Effect of provisions of the Act inconsistent with other laws

The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law.

Section 96 - Power to remove difficulties

If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty.

Section 97 - Power to make rules

(1) The Central Government may, by notification in the Official Gazette, make rules to give effect to the provisions 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:--

(a) the procedure to be followed by the Bhakra Management Board and the Beas Construction Board for the conduct of business and for the proper functioning of the Boards and the manner of filling casual vacancies among the members of the said Boards;

(b) the salaries and allowances to be paid to the whole-time Chairman and whole-time members of the Bhakra Management Board;

(c) the salaries and allowances and other conditions of service of the members of the staff of the Bhakra Management Board or the Beas Construction Board;

(d) the maintenance of records of all business transacted at the meetings of the Bhakra Management Board or the Beas Construction Board and the submission of copies of such records to the Central Government;

(e) the conditions subject to which, and the mode in which, contracts may be made on behalf of the successor States and the State of Rajasthan in relation to the functions of the Bhakra Management Board or the Beas Construction Board;

(f) the preparation of the budget estimates of the receipts and expenditure of the said Boards and the authority by which such estimates shall be approved;

(g) the conditions subject to which the said Boards may incur expenditure or re-appropriate funds from any budget head to another such head;

(h) the preparation and submission of annual reports;

(i) the maintenance of accounts of the expenditure incurred by the said Boards;

(j) any other matter which is to be, or may be, prescribed.

(3) Every rule made under this section 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 in which it is so laid or the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rules or both Houses agree that the rules 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 the validity of anything previously done under that rule.

Schedule

THE FIRST SCHEDULE

[See section 3(1)(e)]

Territories transferred from Manimajra Kanungo circle of Kharar tehsil of Ambala district in the existing State of Punjab to the new State of Haryana

1. The following patwar circles:--

Bhareli

Batawar

Barwala

Majri

Kalka

2. So much of the territories of the following patwar circles as have not been transferred to form the Union territory of Chandigarh under section 4:---

Manimajra

Mauli

Chandimander.

Schedule II

THE SECOND SCHEDULE

(See section 4)

Territories transferred from the existing State of Punjab to form the Union territory of Chandigarh

1. The following patwar circles of Manimajra kanungo circle of Kharar tehsil of Ambala district:

Dhanas

Kalibar

Kailer

Dadu Majra

Kanthala

Hallo Majra

2. The following villages of Manimajra Kanungo circle of Kharar tehsil of Ambala district:--

Name of village 1	Hadbast No. 2	Name of patwar circle in which village is included 3
Lahora	348	Lahora
Sarangpur	347	Sarangpur
Khuda Alisher	353	Kansal
Daria	374]	Manimajra
Manimajra	375	Manimajra
Mauli Jagran	373	Mauli
Bara Raipur	371
Chota Raipur	232

3. The following portions, the extent whereof is specified in column 3 of the Table below, of the village specified in corresponding entry in column 1 below, of Manimajra kanungo circle of Kharar tehsil of Ambala district, acquired by the Government of the existing State of Punjab by their notifications referred to in the corresponding entry in column 4 of the said Table:--

Table

Name of village 1	Hadbast No. 2	Area acquired (in acres) 3		Punjab 4	Government notification under which acquired 5
Suketri	376	77.74		C-11544-55/VI-1003, dated the 12th November, 1955
				C-11544-5 /VI-1008, dated the 12th November, 1955.
Karoran	352		214.59	C-2707-51/1232, dated the 22nd/23rd May, 1951.
				C-1058-53/1111, dated the 26th February, 1953.
				C-539-52/351, dated the 29th January, 1952.
				C-3144/53/2106, dated the 15th April, 1953.
				C-2352-W-64/1/6710, dated the 14th March, 1964.
Kansil	354		199.78	C-542-52/399, dated the 1st February, 1952.
				C-1152-52/734, dated the 15th February, 1952.

4. The following villages of Manauli kanungo circle of Kharar tehsil of Ambala district:--

Name of village 1	Hadbast No. 2	Name of patwar circle in which village is included 3
Behlana	231	Bhabat
Chuharpur	233	Bhabat
Bair Majra	224	Dharamgarh
Nizampur Kumbra	197	Kumbra
Budheri	12	Kujheri
Kujheri	198
Attawa	199
Palsora	11	Mataur
Maloya	13	Maloya
Salahpur	201	Maloya
Burail	222	Burail
Nizampur Burail	259
Jumro	260

Schedule III

THE THIRD SCHEDULE

[See section 5(1)]

Territories referred to in clauses (d), (e) and (f) of sub-section (1) of section 5 transferred from the existing State of Punjab to the Union territory of Himachal Pradesh

PART I

1. The following patwar circles of Santokhgarh kanungo circle of Una tehsil of Hoshiarpur district:--

Name of parwar circle	Patwar circle No.
Palkwah	60
Pubowal	62
Polian	63
Dulehar	64
Bietan	65
Kungrat	66
Nangal Kalan	67
Nangran	68
Bathu	74

2. The following villages of Santokhgarh kanungo circle of Una tehsil of Hoshiarpur district:--

Name of village 1	Hadbast No. 2	Name of patwar circle in which village is included 3
Fattewal	460	61 Jakhera
Bangarh	461	61 Jakhera
Charatgarh	225	72 Charatgarh
Khanpur	226	72 Charatgarh
Chhatharpur	227	73 Santokhgarh
Jatpur	255
Takhatpur	257
Santokhgarh	246
Bathri	476	75 Bathri

3. The following villages of Santokhgarh kanungo circle of Una tehsil of Hoshiarpur district except portions of those villages as have been included in the local area comprising Naya Nangal which has been declared to be a notified area for the purposes of the Punjab Municipal Act, 1911, by the Notification of the Government of Punjab No. 2225-cl (3CI)-61-9484, dated the 21st March, 1961:--

Name of village 1	Hadbast No. 2	Name of patwar circle in which village is included 3
Jakhera	229	61 Jakhera
Malikpur	242	69 Kanchehra
Binewal	243
Majara	248
Mehatpur	230	70 Bhabhaur
Bhatoli	231	70 Bhabhaur
Basdehra	228	71 Basdehra
Ajauli	237
Puna	244
Raipur	218	72 Charatgarh
Sanoli	249	77 Sanoli

PART II

4. Village Kosar forming part of Una tehsil of Hoshiarpur district.

PART III

5. The following villages of Dhar Kalan kanungo circle of Pathankot tehsil of Gurdaspur district:--

Name of village	Hadbast No.
Bakloh	421
Balun	422
Dalhousie	423

Schedule IV

THE FOURTH SCHEDULE

(See Section 10)

1. Of the three sitting members whose term of office will expire on the 2nd April, 1968, Shri Surjit Singh and such one of the two members, namely, Shri Abdul Ghani and Shri Chaman Lal, as the Chairman of the Council of States may determine by drawing lot, shall be deemed to have been elected to fill two of the seats allotted to the State of Punjab and the remaining member shall be deemed to have been allotted to fill one of the seats allotted to the State of Haryana.

2. Of the four sitting members whose term of office will expire on the 2nd April, 1970 namely, Shri Anup Singh, Shri Jagat Narain, Shrimati Mohinder Kaur and Shri Uttam Singh Duggal, such one as the Chairman of the Council of States may determine by drawing lot, shall be deemed to have been elected to fill one of the seats allotted to the State of Haryana, and the other three sitting members shall be deemed to have been elected to fill three of the seats allotted to the State of Punjab.

3. Of the four sitting members whose term of office will expire on the 2nd April, 1972, Shri Neki Ram shall be deemed to have been elected to fill one of the seats allotted to the State of Haryana; Shri Narinder Singh and Shri Raghubir Singh shall be deemed to have been elected to fill two of the seats allotted to the State of Punjab; and Shri Salig Ram shall be deemed to have been elected to fill one of the seats allotted to the Union territory of Himachal Pradesh.

Schedule V

THE FIFTH SCHEDULE

(See section 14)

I. Amendment of Part B of Schedule XI to the Delimitation of Parliamentary and Assembly Constituencies Order, 1961

1. Below the heading "B-Assembly Constituencies", insert the sub-heading "I-HARYANA".

2. Delete the heading "Lahaul and Spiti, Kulu and Kangra Districts Area" and entries 1 to 13.

3. For entry 14, substitute the following, namely:--

"14.Naraingarh

Naraingarh tehsil (excluding Sadhaura, Haveli and Gadauli zails and Sadhaura M.C. in Sadhaura thana)."

4. Delete the heading "SHIMLA DISTRICT" and entry 20.

5. Before entry 21, for the heading "KARNAL DISTRICT AREA", substitute the heading "KARNAL AND JING DISTRICTS".

6. In entry 26, for the word "Sangrur", substitute the word "Jind".

7. After entry 68, insert the sub-heading "II-PUNJAB".

8. In entry 129, for the words "and Dalhousie thana", substitute the words and brackets "and zail Tarhari (Part) in Dalhousie thana".

9. After entry 130, for the heading "HOSHIARPUR DISTRICT AREA", substitute "HOSHIARPUR AND RUPAR DISTRICTS".

10. Delete entries 136 and 137 and re-number entries 138 and 139 as 136 and 137, respectively.

11. For entry 140, substitute the following:--

"138.	Anandpur	Anandpur Sahib tehsil in Rupar District; and Rattewal zail in Balachaur thana in Garhshankar tehsil in Hoshiarpur district.
139.	Rupar	Rupar thana in Rupar tehsil; and Khizrabad, Sialba and Tira zails in Kharar Thana in Kharar Tehsil.
140.	Morinda (SC)	Morinda and Chamkaur thanas in Rupar tehsil; and Kurali town and Kurali zail in Kharar thana in Kharar tehsil.
140A.	Kharar	Kharar tehsil (excluding Khizrabad, Sialba, Tira and Kurali zails and Kurali town in Kharar thana)."

12. In the Appendix, omit the entries relating to Ambala district.

13. Insert the following Note at the end of this Part, namely:--

"Note.--Any reference in entries 14, 26, 138 and 140A of this Part to a District, Tehsil, kanungo circle, patwar circle or other territorial division shall be taken to mean the area comprised within that District, tehsil, kanungo circle, patwar circle or other territorial division on the 1st day of November, 1966, including all municipal towns and forest villages lying within the periphery".

II. Amendment of the Schedule to the Delimitation of Territorial Council Constituencies (Himachal Pradesh) Order, 1962

1. In paragraph 5, for the words "shall be taken", substitute "shall, save as otherwise expressly provided, be taken".

2. After entry 41, add the following, namely:--

"LAHAUL AND SPITI, KULU AND KANGRA DISTRICTS.

42.	Kulu	Lahaul and Spiti district and Kulu thana (excluding Kanawar, Harkandhi, Chung, Kot Kandhi, Bhallan and Sainsar zails) in Kulu
		tehsil of Kullu district; and Bir Bhangal zail in Palampur thana in Palampur tehsil of Kangra District.
43.	Seraj (SC)	Seraj thana and Kanawar, Harkandhi, Chung, Kot Kandhi, Bhallan and Sainsar zails in Kullu thana in Kullu Tehsil of Kullu district.
44.	Palampur	Palampur thana (excluding Naura and Bir Bhangal zails) in Palampur Tehsil.
45.	Kangra	Kangra Tehsil (excluding Dharamsala thana Shahpur part-thana and Narwana, Chetru, Tayara and Ramgarh part-zails in Kangra thana); Changar zail in Dera Gopipur tehsil; Sujanpur part-thana and Naura zail in Palampur thana in Palampur tehsil.
46.	Dharamsala	Dharamsala thana, Shahpur part-thana and Narwana, Chetru, Tayara and Ramgarh part-zails in Kangra thana in Kangra tehsil.
47.	Nurpur	Nurpur tehsil and Dhameta and Nagrota zails in Dera Gopipur tehsil.
48.	Dera Gopipur	Dera Gopipur tehsil (excluding Dhameta, Nagrota and Changar zails)
49.	Hamirpur (SC)	Sujanpur, Rajgir, Ugialta, Mewa and Mehlta zails in Hamirpur tehsil.
50.	Barsar	Hamirpur tehsil (excluding Sujanpur, Rajgir, Ugialta, Mewa and Mehlta zails)
51.	Amb	Amb thana and Pandoga and Basal zails and Khad part-zail in Una thana in Una tehsil.
52.		Una tehsil (excluding Amb thana and Pandoga and Basal zails and Khad part-zail in Una thana) in Kangra district.

SIMLA DISTRICT

53.	Simla	Simla district (excluding Nalagarh tehsil).
54.	Nalagarh	Nalagarh tehsil in Simla district."

3. Insert the following Note at the end of the Schedule, namely:--

"Note.--Any reference in entries 3, 4, 42, 43, 50, 53 and 54 of this Schedule to a district, tehsil, kanungo circle, patwar circle or other territorial division shall be taken to mean the area comprised within that district, tehsil, kanungo circle, patwar circle or other territorial division on the 1st day of November, 1966, including all municipal areas, notified areas, small town areas and forest villages lying within the periphery."

Schedule VI

THE SIXTH SCHEDULE

(See section 21)

Modifications in the Delimitation of Council Constituencies (Punjab) Order, 1951

In the Table appended to the said Order--

(1) In the entries under the sub-heading "Graduates' Constituencies "--

(i) in column 2 against the entry "Punjab North Graduates", for the existing entry, substitute the following, namely:--

"Amritsar, Gurdaspur and Hoshiarpur districts";

(ii) for the existing entries 2 and 3, substitute the following, namely:--

"2. Punjab Central Graduates.

Ferozpur, Kapurthala and Jullundur districts I

3. Punjab South Graduates.

Ludhiana, Rupar, Patiala, Sangrur and Bhatinda districts I"; and

(iii) omit entry 4;

(2) in the entries under the sub-heading "Teachers' Constituencies "--

(i) in column 2, against the entry "Punjab North Teachers" for the existing entry, substitute the following namely:--

"Amritsar, Gurdaspur and Hoshiarpur districts";

(ii) for the existing entries 2 to 4, substitute the following, namely:--

"2. Punjab Central Teachers	Ferozpur, Kapurthala and Jullundur districts I
3. Punjab South Teachers.	Ludhiana, Rupar, Patiala, Sangrur and Bhatinda districts I";

(3) under the sub-heading "Local authorities Constituencies"--

(i) omit entries 3 and 11 to 15;

(ii) for entry 10, substitute the following, namely:--

"10. Patiala-cum-Rupar Local Authorities

Patiala and Rupar, districts 2"; and

(iii) in column 3, against entries 5, 6 and 9, relating to Jullundur Local Authorities' Ferozepur Local Authorities and Ludhiana Local Authorities, for the existing figure "I", substitute the figure "2";

(4) in paragraph 3 of the Order, for the word and figures "April, 1965", substitute the word and figures "November, 1966".

Schedule VII

THE SEVENTH SCHEDULE

(See section 22)

List of Members of the Legislative Council of Punjab who shall cease to be such members on the 1st day of November, 1966

1. Shri Chander Bhan

2. Shri Amir Singh

3. Shri S.L. Chopra

4. Shri Shri Chand Goyal

6. Shrimati Lekhwati Jain

7. Shri Om Parkash

8. Shri Premsukh Das

9. Shri Birender Singh

10. Shri Sher Singh

11. Shri Dharam Singh

12. Shri Nasib Singh

13. Shri Sultan Singh

14. Shrimati Lajja

15. Shri Beli Ram

16. Shri Siri Chand

17. Shrimati Savita Behan.

Schedule VIII

THE EIGHTH SCHEDULE

[See section 27(1)]

Amendment of the Constitution (Scheduled Castes) Order, 1950

(1) For paragraph 4, substitute--

"4. Any reference in this Order, except in Parts IV, IVA, VIIA and X of the Schedule, to a State or to a district or other territorial division thereof, shall be construed as a reference to the State, district or other territorial division, constituted as from the first day of November, 1956; and reference in Parts IV and VIIA of the Schedule to a State or to a district or other territorial division thereof, shall be construed as a reference to the State, district or other territorial division constituted as from the first day of May, 1960; and any reference in Part IVA and X of the Schedule to a State or to a district or other territorial division thereof, shall be construed as a reference to the State, district or other territorial division constituted as from the first day of November, 1966.".

(2) After Part IV, the following Part shall be inserted, namely:--

"PART IVA--Haryana

1. Throughout the State:--

1. Ad Dharmi

2. Bangali

3. Barar, Burar or Berar

4. Batwal

5. Bauria or Bawaria

6. Bazigar

7. Balmiki, Chura or Bhangi

8. Bhanjra

9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi or Ravidasi

10. Chanal

11. Dagi

12. Dhanak

13. Dumna, Mahasha or Doom

14. Gagra

15. Gandhila or Gandil Gondola

16. Kabirpanthi or Julaha

17. Khatik

18. Kori or Koli

19. Marija or Marecha

20. Mazhabi

21. Megh

22. Nat

23. Od

24. Pasi

25. Perna

26. Pherera

27. Sanhai

28. Sanhal

29. Sansi, Bhedkut or Manesh

30. Sapela

31. Sarera

32. Sikligar

33. Sirkiband.

2. Throughout the State except in the Mahendragarh and Jind districts:--

1. Darain

2. Dhogri, Dhangri or Siggi

3. Sansoi.

4. In the Mahendragarh and Jind districts:--

Deha, Dhaya or Dhea.

(3) In Part X, omit the word "Mohindergarh" occurring in paragraphs 2 and 3 thereof.

Schedule IX

THE NINTH SCHEDULE

[(See section 27(2)]

Amendment of the Constitution (Scheduled Castes) (Union Territories) Order, 1951

(1) For paragraph 4, substitute:--

"4. Any reference in this Order except in Part II and V of the Schedule, to a Union territory shall be construed as a reference to the territory constituted as a Union territory as from the 1st day of November, 1956; and any reference to a Union territory in Part II and V of the Schedule shall be construed as a reference to that territory as existing on the 1st day of November, 1966".

(2) In Part II of the Schedule--

(a) for the words "Throughout the Union territory", the figures, words and brackets "1. Throughout the Union territory except the territories specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966" shall be substituted;

(b) the following shall be added at the end:--

"2. In the territories specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966:--

1. Ad Dharmi

2. Bangali

3. Barar, Burar or Berar

4. Batwal

5. Bauria or Bawaria

6. Bazigar

7. Balmiki, Chura or Bhangi

8. Bhanjra

9. Chamar, Jatia Chamar, Rahgar, Raigar, Ramdasi or Ravidasi

10. Chanal

11. Dagi

12. Darain

13. Dhanak

14. Dhogri, Dhangri or Siggi

15. Dumna, Mahasha or Doom

16. Gagra

17. Gandhila or Gandil Gondola

18. Kabirpanthi or Julaha

19. Khatik

20. Kori or Koli

21. Marija or Marecha

22. Mazhabi

23. Megh

24. Nat

25. Od

26. Pasi

27. Perna

28. Pherera

29. Sanhai

30. Sanhal

31. Sansoi

32. Sansi, Bhedkut or Manesh

33. Sapela

34. Sarera

35. Sikligar

36. Sirkiband".

(3) After Part IV, the following Part shall be inserted:--

"PART V--Chandigarh

1. Ad Dharmi

2. Bangali

3. Barar, Burar or Berar

4. Batwal

5. Bauria or Bawaria

6. Bazigar

7. Balmiki, Chura or Bhangi

8. Bhanjra

9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi or Ravidasi

10. Chanal

11. Dagi

12. Darain

13. Dhanak

14. Dhogri, Dhangri or Siggi

15. Dumna, Mahasha or Doom

16. Gagra

17. Gandhila or Gandil Gondola

18. Kabirpanthi or Julaha

19. Khatik

20. Kori or Koli

21. Marija or Marecha

22. Mazhabi

23. Megh

24. Nat

25. Od

26. Pasi

27. Perna

28. Pherera

29. Sanhai

30. Sanhal

31. Sansoi

32. Sansi, Bhedkut or Manesh

33. Sapela

34. Sarera

35. Sikligar

36. Sirkiband".

Note.--Now see Schedule-I to Central Act No. 108 of 1976 Section 3.

Schedule X

THE TENTH SCHEDULE

[See section 28(1)]

Amendment of the Constitution (Scheduled Tribes) Order, 1950

Part X shall be omitted.

Schedule XI

THE ELEVENTH SCHEDULE

[See section 28(2)]

Amendment of the Constitution (Scheduled Tribes) (Union Territories) Order, 1951

(1) For paragraph 3, substitute--

"3. Any reference in this Order, except in Part I of the Schedule, to a Union territory shall be construed as a reference to the territory constituted as a Union territory as from the 1st day of November, 1956; and any reference to a Union territory in Part I of the Schedule shall be construed as a reference to that territory constituted as a Union territory as existing on the 1st day of November, 1966.".

(2) In Part I of the Schedule--

(a) for the words "Throughout the Union territory," the figures, words and brackets "1. Throughout the Union territory except the territories specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966" shall be substituted; and

(b) the following shall be added at the end:--

"2. In Lahaul and Spiti district:--

1. Gaddi

2. Swangla

3. Bhot or Bodh.".

Note:--Now see Schedule-II to Central Act No. 108 of 1976 Section 4.

Schedule XII

THE TWELFTH SCHEDULE

(See section 46)

I. Amendments to the Constitution (Distribution of Revenues) Order, 1965

The following provisions shall be inserted immediately below the Table in sub-paragraph (2) of paragraph 3 of the Order, namely:--

"Provided that the share of taxes on income payable to the State of Punjab as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the Punjab and the Union in the proportion of 37.38: 54.84:7.78:

Provided further that the share allocable to the Union shall be retained by it and shall be deemed to form part of the Consolidated Fund of India.".

II. Amendments to the Union Duties of Excise (Distribution) Act, 1962

The following provisos shall be inserted immediately after the Table in section 3 of the Act, namely:--

"Provided that the share of the distributable Union duties of excise payable to the State of Punjab as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion of 37.38: 54.84: 7.78:

Provided further that the share allocable to the Union shall be retained by it and shall not be withdrawn from the Consolidated Fund of India.".

III. Amendments to the Additional Duties of Excise (Goods of Special Importance) Act, 1957

The following provisos shall be inserted at the end of the Table in paragraph 2 of the Second Schedule to the Act, namely:--

"Provided that the share of the additional duties of excise payable to the State of Punjab as it existed immediately before the 1st day of November, 1966, shall be construed as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the Proportion of 37.38: 54.84: 7.78:

Provided further that the share allocable to the Union shall be retained by it and shall not be withdrawn from the Consolidated Fund of India".

IV. Amendments to the Estate Duty (Distribution) Act, 1962

The following provisos shall be inserted at the end of clause (b) of sub-section (2) of section 3 of the Act, namely:--

"Provided that the share payable under clause (b) to the State of Punjab, as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion of 37.38: 54.84: 7.78:

Provided further that the share allocable to the Union shall be retained by it and shall be deemed to form part of the Consolidated Fund of India.".

Schedule XIII

THE THIRTEENTH SCHEDULE

(See section 48)

(1) Lands acquired for the sewerage scheme of Chandigarh:--

Serial No.	Name of village	Hadbast No.	Area in acres	Punjab Government notification under which acquired
1	2	3	4	5
1.	Jagatpura	261	4.58	C-3097-W-60/X/4564, dated 11th May, 1960. C-47-(1) W-I/7649, dated 14th March, 1966
2.	Kambali	225	4.18
3.	Taraf Kumbra	5	6.07	C-2985-W-62/I/13254, dated, 10th May, 1962. C-6718-W-63/I/6071, dated, 11th March, 1964. 10430-W-4-62/34079, dated 6th/8th November, 1962.
4.	Kumbra	6	5.38
5.	Kumbala	226	20.28
6.	Chilla	3	5.62
7.	Papri	269	5.21
8.	Manauli	270	4.28
9.	Chacho Majra	268	8.52
10.	Matran	267	2.78
11.	Bakarpur	264	3.68
		Total	70.58
(2) Lands acquired for soil conservation measures in the catchment area of Sukhna Lake:-- Serial No.	Name of village	Hadbast No.	Area in acres	Punjab Government notification under which acquired
1	2	3	4	5
1.	Suketri	376	2,452.07	517-Ft.-IV/(63)/474, dated 13th February, 1963. 1789-Ft.-IV/63/898, dated 15th March, 1963
2.	Manakpur (Khol-Gama)	104	346.45
3.	Kuranwala	105	461.00
4.	Dhamala	122	198.94
5.	Dara Khurani	390	557.82
6.	Kansil	354	2,155.81
		Total	6,172.09.
(3) Lands acquired for the setting up of brick-kilns of the Chandigarh Capital Project:-- Serial No.	Name of village	Hadbast No.	Area in acres	Punjab Government notification under which acquired
1	2	3	4	5
1.	Judian	379	68.93	C-73-52/58, dated 8th January, 1952. C-504/56/VI/526, dated 21st January, 1956. C-1650-W-60/X/37469, dated 5th September, 1960.

Schedule XIV

The Fourteenth Schedule

(See section 58)

Apportionment of Liability in respect of Pensions

1. Subject to the adjustments mentioned in paragraph 3, each of the successor States shall, in respect of pensions granted before the appointed day by the existing State of Punjab, pay the pensions drawn in its treasuries.

2. Subject to the said adjustment, the liability in respect of pensions of officers serving in connection with the affairs of the existing State of Punjab who retire or proceed on leave preparatory to retirement before the appointed day, but whose claims for pensions are outstanding immediately before that day, shall be the liability of the State of Punjab.

3. There shall be computed, in respect of the period commencing on the appointed day and ending on the 31st day of March, 1967, and in respect of each subsequent financial year, the total payments made in all the successor States in respect of the pensions referred to in paragraphs 1 and 2. That total representing the liability of the existing State of Punjab in respect of pensions shall be apportioned between the successor States in the population ratio and any successor State paying more than its due share shall be reimbursed the excess amount by the successor State or States paying less.

4. The liability of the existing State of Punjab in respect of pensions granted before the appointed day and drawn in any area outside the territories of the existing States shall be the liability of the State of Punjab subject to adjustments to be made in accordance with paragraph 3 as if such pensions had been drawn in any treasury in the State of Punjab under paragraph 1.

5. (1) The liability in respect of the pension of any officer serving immediately before the appointed day in connection with the affairs of the existing State of Punjab and retiring on or after that day shall be that of the successor State granting the pension; but the portion of the pension attributable to the service of any such officer before the appointed day in connection with the affairs of the existing State of Punjab shall be allocated between the successor States in the population ratio, and the Government granting the pension shall be entitled to receive from each of the other successor States its share of this liability.

(2) If any such officer was serving after the appointed day in connection with the affairs of more than one successor States, the successor State or States other than the one granting the pension shall reimburse to the Government by which the pension is granted an amount which bears to the portion of the pension attributable to his service after the appointed day the same ratio as the period of his qualifying service after the appointed day under the reimbursing State bears to the total qualifying service of such officer after the appointed day reckoned for the purposes of pension.

6. Any reference in this schedule to a pension shall be construed as including a reference to the commuted value of the pension.

Schedule XV

THE FIFTEENTH SCHEDULE

(See section 70)

1. The Punjab State Co-operative Bank Ltd., Chandigarh.

2. The Punjab State Co-operative Land Mortgage Bank Ltd., Chandigarh.

3. The Punjab State Co-operative Supply and Marketing Federation Ltd., Chandigarh.

4. The Punjab Co-operative Union Ltd., Chandigarh.

5. The Punjab State Co-operative Labour and Construction Federation Ltd., Chandigarh.

6. The Punjab State Handloom Weavers Apex Co-operative Society Ltd., Chandigarh.

7. The Punjab State Co-operative Sugar Mills Federation Ltd., Chandigarh.

8. The Punjab State Federation of Consumers Co-operative Wholesale Stores Ltd., Chandigarh.

9. The Punjab State Co-operative Industrial Federation Ltd., Chandigarh.

10. The Rupar Central Co-operative Bank Ltd., Rupar.

11. The Ambala Central Co-operative Bank Ltd., Ambala City.

12. The Hosphiarpur Central Co-operative Bank Ltd., Hoshiarpur.

13. The Sangrur Central Co-operative Bank Ltd., Sungrur.

14. The Gurdaspur Central Co-operative Bank Ltd., Gurdaspur.

15. The Jogindra Central Co-operative Bank Ltd., Nalagarh.

16. The Hoshiarpur Primary Land Mortgage Bank Ltd., Hoshiarpur.

17. The Gurdaspur Primary Land Mortgage Bank Ltd., Gurdaspur.

18. The Sunam Primary Land Mortgage Bank Ltd., Sunam (Sangrur).

19. The Primary Co-operative Land Mortgage Bank Ltd., Chandigarh.

20. The Rupar Sub-Division Wholesale Co-operative Supply and Marketing Society Ltd., Rupar (Ambala).

21. The Hoshiarpur District Wholesale Co-operative Supply and Marketing Society; Ltd., Hoshiarpur.

22. The Gurdaspur District Wholesale Co-operative Supply and Marketing Society Ltd., Gurdaspur.

23. The Sangrur District Wholesale Co-operative Supply and Marketing Society Ltd., Sangrur.

24. The Ambala Co-operative Labour and Construction Union Ltd., Ambala City.

25. The Gurdaspur Co-operative Labour and Construction Union Ltd., Gurdaspur.

Schedule XVi

THE SIXTEENTH SCHEDULE

(See section 77)

List of Institutions where existing facilities should be continued

1. Land Reclamation, Irrigation and Power Research Institute, Amritsar.

2. Hydraulic Research Institute, Malakpur.

3. Police Training School, Phillaur.

4. Finger Print Bureau, Phillaur.

5. Recruits Training Centre, Jahan Khelan.

6. Constables Advance Training Centre, Ambala.

7. Wireless Training Centre, Chandigarh.

8. Forensic Science Laboratory, Chandigarh.

9. Gram Sewak Training Centre, Nabha.

10. Gram Sewak Training Centre, Batala.

11. Panchayats Secretaries Training Centre, Rai, District Rohtak.

12. Dental College, Amritsar.

13. Ayurvedic College, Patiala.

14. Punjab Health School, Amritsar.

15. T.B. Centre, Patiala for T.B. Health Visitors Course.

16. Punjab Mental Hospital, Amritsar.

17. T.B. Sanatorium, Amritsar.

18. T.B. Sanatorium, Tanda, District Kangra.

19. Harding Sanatorium, Dharampur, District Simla.

20. T.B. Hospital, Hermitage, Sangrur.

21. B.T. and B.Ed. Training Colleges at Simla, Dharamsala, Jullundur, Faridkot and Patiala.

22. College of Physical Education, Patiala.

23. Sports College for Boys, Jullundur.

24. Sports College for Women, Kurukshetra.

25. Bikram College of Commerce, Patiala.

26. Jail Training Centre, Hissar.

27. Government Institute for the Blind, Panipat.

28. Training Centre for the Adult Blind, Sonepat.

29. Training-cum-Production Centre and J.B.T. Training Centre, Gandhi Vanita Ashram, Jullundur.

30. After-Care Home, Amritsar.

31. After-Care Home Madhuban (Karnal).

32. Protective Home, Sangrur.

33. Laboratory of Chemical Examiner, Patiala.

34. Hygiene and Vaccine Institute, Punjab, Amritsar.

35. Government Press, Chandigarh.

36. Post-Graduate institute of Medical Education and Research, Chandigarh.

37. Punjab Engineering College, Chandigarh.

38. College of Architecture, Chandigarh.

39. General Hospital, Chandigarh.

40. Government College for Women, Chandigarh.

41. Government College for Men, Chandigarh.

42. Home Science College, Chandigarh.

[1] The Act as printed here is as passed by the Parliament in 1966, and for Statement of objects and Reasons See Govt. of India Gazette 3.9.1966 Part--II see 2 Extra, P. 804 and for its Hindi text see RHP Extra., dated 22-7-89 P 1772