Section 88 in The North-Eastern Areas (Reorganisation) Act, 1971
88. 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)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 immediately following the session or successive sessions aforesaid] [Substituted by Act 8 of 1974, Section 3, for certain words (w.e.f. 19-1-1974)], both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.THE FIRST SCHEDULE[See sections 14(2) and 20(5)]AMENDMENTS TO THE DELIMITATION OF PARLIAMENTARY AND ASSEMBLY CONSTITUENCIES ORDER, 1966In Schedule II to the Delimitation of Parliamentary and Assembly Constituencies Order, 1966,--(1)in PART A.--PARLIAMENTARY CONSTITUENCIES,(a)for serial No. 1 and the entries relating thereto, the following shall be substituted, namely:--"1. Cachar.--(11) Silchar, (12) Sonai, (13) Dholai, (14) Lakhipur, (15) Udharbond, (16) Borkhola.";(b)for serial No. 3 and the entries relating thereto, the following shall be substituted, namely:--"3. Diphu (S.T.).--(18) Haflong, (19) Bokajan, (20) Howraghat, (21) Baithalangso.";(c)for serial No. 4 and the entries relating thereto, the following shall be substituted, namely:--"4. Dhubri--(31) Mankachar, (32) South Salmara, (33) Dhubri, (34) Gauripur, (35) Golakganj, (36) Bilasipara.";(2)in PART B.--ASSEMBLY CONSTITUENCIES, serial Nos. 1, 2, 3 and 22 to 30 (both inclusive) and the entries relating thereto shall be omitted.THE SECOND SCHEDULE(See section 25(1))AMENDMENTS TO THE CONSTITUTION (SCHEDULED CASTES) ORDER, 1950In the Constitution (Scheduled Castes) Order, 1950,--(1)in paragraph 2, for the figures "XIV", the figures "XVII" shall be substituted;(2)in paragraph 4,--(a)for the words and figures "and any reference in Part XIV", the words and figures "any reference in Part XIV" shall be substituted;(b)the following shall be added at the end, namely:--"and any reference to Parts XV, XVI and XVII to a State shall be construed as a reference to the State constituted as from the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971";(3)in the Schedule, after Part XIV, the following Parts shall be inserted, namely:--"PART XV--ManipurThroughout the State:--
