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State of Andhra Pradesh - Act

The Andhra Pradesh Legislative Council Act, 2005

ANDHRA PRADESH
India

The Andhra Pradesh Legislative Council Act, 2005

Act 1 of 2006

  • Published on 11 January 2006
  • Commenced on 11 January 2006
  • [This is the version of this document from 11 January 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Andhra Pradesh Legislative Council Act, 2005NO. 1 OF 2006

1138.

[11th January, 2006]An Act to provide for the creation of Legislative Council for the State of Andhra Pradesh and for matters supplemental, incidental and consequential thereto.BE it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:-

1. Short title.

-This Act may be called the Andhra Pradesh Legislative Council Act, 2005.

2. Definitions.

-In this Act, unless the context otherwise requires, each of the words and expressions used herein and not defined but defined in the Representation of the People Act, 1950 (43 of 1950), shall have the same meaning as in that Act.

3. Creation of Legislative Council for Andhra Pradesh.

(1)As from such date as the President may by order appoint, there shall be a Legislative Council for the State of Andhra Pradesh; and as from that date, in sub-clause (a) of clause (1) of article 168, after the words "States of", the words "Andhra Pradesh,", shall be inserted.
(2)In the said Council, there shall be 90 seats of which-
(a)the numbers to be filled by persons elected by the electorates referred to in sub-clauses (a), (b) and (c) of clause (3) of article 171 shall be 31, 8 and 8 respectively;
(b)the number to be filled by persons elected by the members of the Legislative Assembly of Andhra Pradesh in accordance with the provisions of sub-clause (d) of the said clause shall be 31; and
(c)the number to be filled by persons nominated by the Governor of Andhra Pradesh in accordance with the provisions of sub-caluse (e) of that clause shall be 12.
(3)As soon as may be after the commencement of this Act, the President, after consultation with the Election Commission, shall, by order, determine-
(a)the constituencies into which the State of Andhra Pradesh shall be divided for the purpose of elections to the said Council under each of the sub-clauses (a), (b) and (c) of clause (3) of article 171;
(b)the extent of each constituency; and
(c)the number of seats to be allotted to each constituency.
(4)As soon as may be after such determination, steps shall be taken to constitute the said Council in accordance with the provisions of this Act, the Representation of the People Act, 1950 (43 of 1950) and the Representation of the People Act, 1951 (43 of 1951).

4. Amendment of Third Schedule and Fourth Schedule of Act 43 of 1950.

-In the Representation of the People Act, 1950,-
(a)in the Third Schedule, before entry No. 2 relating to Bihar, the following entry shall be inserted, namely:-
"1. Andhra Pradesh 90 31 8 8 31 12";
(b)in the Fourth Schedule, before the heading "BIHAR", the following heading and entries shall be inserted, namely:-
"ANDHRA PRADESH

1. Municipal Corporations.

2. Municipalities.

3. Nagar Panchayats.

4. Cantonment Boards.

5. Zila Praja Parishads.

6. Mandal Praja Parishads.".

5. Amendment of section 15A of Act 43 of 1951.

-In section 15A of the Representation of the People Act, 1951, for the words and figures "under the Legislative Councils Act, 1957", the words and figures "under the Andhra Pradesh Legislative Council Act, 2005" shall be substituted.