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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in Bihar Reorganisation Act, 2000

(2)Every order made under this section shall be laid before each House of Parliament.The First Schedule(See section 8)
(i)Of the seven sitting members whose term of office will expire on 9th April, 2002, namely, [Obaidullah Khan] [Substituted by Notification No. G.S.R. 675(E) (w. e. f. 19-8-2003).], [Ven Dhamma Viriyo] [Substituted by Notification No. G.S.R. 675(E) (w. e. f. 19-8-2003).], Shri Nagendra Nath Ojha, Shri Prem Chand Gupta, Shri Ranjan Prasad Yadav, Shri [Shatrughan Prasad Sinha] [Substituted by Notification No. G.S.R. 675(E) (w. e. f. 19-8-2003).] and Shri Ram Deo Bhandari, [Obaidullah Khan] [Substituted by Notification No. G.S.R. 675(E) (w. e. f. 19-8-2003).] and [Ven Dhamma Viriyo] [Substituted by Notification No. G.S.R. 675(E) (w. e. f. 19-8-2003).], shall be deemed to have been elected to fill two of the seats allotted to the State of Jharkhand and the other five sitting members shall be deemed to have been elected to fill five of the seats allotted to the State of Bihar.
(ii)Of the seven sitting members whose term of office will expire on 7th July, 2004, namely, Shri Shibu Soren, Shri Gaya Singh, Shri Parmeshwar Kumar Agrawala, Shri Anil Kumar, Dr R.K. Yadav Ravi, Shri Kapil Sibal, Smt. Saroj Dubey, Shri Shibu Soren and Shri Parmeshwar Kumar Agrawala shall be deemed to have been elected to fill two of the seats allotted to the State of Jharkhand and the other five sitting members shall be deemed to have been elected to fill five of the seats allotted to the State of Bihar.
(iii)Of the eight sitting members whose term of office will expire on 2nd April, 2006, namely, Shri S.S. Ahluwalia, Smt. Kum Kum Rai, Shri Faguni Ram, Shri Mahendra Prasad, Shri Ravi Shankar Prasad, Shri Rajiv Ranjan Singh, Shri Ram Kumar Anand and Shri Vijay Singh Yadav, Shri S.S. Ahluwalia and Shri Ram Kumar Anand, shall be deemed to have been elected to fill two of the seats allotted to the State of Jharkhand and the other six sitting members shall be deemed to have been elected to fill six of the seats allotted to the State of Bihar.
The Second Schedule(See section 10)In the Delimitation of Parliamentary and Assembly Constituencies Order, 1976,-
(i)in Schedule I-
(a)for serial number 3 and the entries relating thereto, the following shall be substituted, namely:-
1 2 3 4 5 6 7
3 Bihar 53 7 5 40 7 ..
(b)after serial number 21, the following serial number and entries shall be inserted, namely:-
1 2 3 4 5 6 7
21A Jharkhand .. .. 14 1 5..
(ii)in Schedule II,-
(a)for serial number 3 and the entries relating thereto, the following shall be substituted, namely:-
1 2 3 4 5 6 7
3 Bihar 318 45 29 243 39 ..
(b)after serial number 21, the following serial number and entries shall be inserted, namely:-
1 2 3 4 5 6 7
21A Jharkhand .. .. 81 9 28
(iii)in Schedule V,-
(a)in Part A-Parliamentary Constituencies,-
(A)serial numbers 26 to 28, 44 to 54 and the entries relating thereto shall be omitted;
(B)against serial number 29,-