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Union of India - Section

Section 92 in Bihar Reorganisation Act, 2000

92. Power to remove difficulties.

(1)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 :Provided that no such order shall be made after the expiry of a period of three years from the appointed day.
(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,-
(1)the entry "158 Deoghar (SC)" shall be omitted;
(2)after entry "176-Kataria", the entry "177-Chakai" shall be inserted;
(C)against serial number 30, the entry "164-Mahagama" shall be omitted;
(D)against serial number 30, for the figures and words ["171-Sultanganj" and "173-Dhuraiya" the figures, words and letters "171-Sultanganj (SC)" and "173-Dhuraiya (SC)" shall be substituted] [Substituted by Notification No. G.S.R. 675(E) (w.e.f. 19-8-2003).];
(E)against serial number 40, after entry "241-Goh", the entry "251-Imamganj (SC)" shall be inserted;
(F)against serial number 42, for entry "256-Atri", the entry "255-Fatehpur (SC), 256- Atri" shall be substituted;
(G)against serial number 43, after entry "253-Bodhgaya (SC)", the entry "254-Barachatti (SC)" shall be inserted;
(b)in Part B-Assembly Constituency, serial numbers 147 to 164, 262 to 324 and the entries relating thereto shall be omitted.
(iv)after Schedule XXII, the following Schedule shall be inserted, namely:-
"Schedule XXIIAJharkhand