State of Andhra Pradesh - Act
The Andhra Pradesh Reorganisation Act, 2014
ANDHRA PRADESH
India
India
The Andhra Pradesh Reorganisation Act, 2014
Act 6 of 2014
- Published on 1 March 2014
- Commenced on 1 March 2014
- [This is the version of this document from 30 March 2015.]
- [Note: The original publication document is not available and this content could not be verified.]
- [Amended by THE ANDHRA PRADESH REORGANISATION (AMENDMENT) ACT, 2015 (Act 12 of 2015) on 30 March 2015]
2074.
[Dated 1st March, 2014]An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith.BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows :-Part I – Preliminary
1. Short title.
- This Act may be called the Andhra Pradesh Reorganisation Act, 2014.2. Definitions.
- In this Act, unless the context otherwise requires, -Part II – Reorganisation of The State of Andhra Pradesh
3. Formation of Telangana State.
- On and from the appointed day, there shall be formed a new State to be known as the State of Telangana comprising the following territories of the existing State of Andhra Pradesh, namely :-Adilabad, Karimnagar, Medak, Nizamabad, Warangal, Rangareddi, Nalgonda, Mahbubnagar, [Khammam (but excluding the Mandals of Kukunoor, Velairpadu and Bhurgampadu but not including its revenue villages of Pinapaka, Morampalli Banzar, Bhurgampad, Nagineniprolu, Krishnasagar, Tekula, Sarapaka, Iravendi, Mothepattinagar, Uppusaka, Sompalli and Nakripeta under the Palvancha Revenue Division] [Substituted by Act No. 19 of 2014.], and the Mandals of Chintoor, Kunavaram, Vararamachandrapuram and Bhadrachalam but not including the revenue village of Bhadrachalam under the Bhadrachalam Revenue Division) and Hyderabad districts, and thereupon the said territories shall cease to form part of the existing State of Andhra Pradesh.4. State of Andhra Pradesh and territorial divisions thereof.
- On and from the appointed day, the State of Andhra Pradesh shall comprise the territories of the existing State of Andhra Pradesh other than those specified in section 3.5. Hyderabad to be common capital for States of Telangana and Andhra Pradesh.
6. Expert Committee for setting up of a capital for Andhra Pradesh.
- The Central Government shall constitute an expert committee to study various alternatives regarding the new capital for the successor State of Andhra Pradesh and make appropriate recommendations in a period not exceeding six months from the date of enactment of the Andhra Pradesh Reorganisation Act, 2014.7. Governor of existing State of Andhra Pradesh to be common Governor.
- On and from the appointed day, the Governor of the existing State of Andhra Pradesh shall be the Governor for both the successor States of Andhra Pradesh and Telangana for such period as may be determined by the President.8. Responsibility of Governor to protect residents of common capital of Hyderabad.
9. Assistance of police forces from Central Government to successor States, etc.
10. Amendment of First Schedule to Constitution.
- On and from the appointed day, in the First Schedule to the Constitution, under the heading "I. THE STATES'',-11. Saving powers of State Governments.
- Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the Government of Andhra Pradesh or the Government of Telangana to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State.Part III – Representation in The Legislatures
The Council of States12. Amendment of Fourth Schedule to Constitution.
- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table, -13. Allocation of sitting members.
14. Representation in House of the People.
- On and from the appointed day, there shall be allocated 25 seats to the successor State of Andhra Pradesh, and 17 seats to the successor State of Telangana, in the House of the People, and the First Schedule to the Representation of the People Act, 1950 (43 of 1950) shall be deemed to be amended accordingly.15. Delimitation of Parliamentary and Assembly Constituencies.
16. Provision as to sitting members.
17. Provisions as to Legislative Assemblies.
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "1. Andhra Pradesh | 294 | 39 | 15 | 175 | 29 | 7"; |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "25. Telangana | — | — | — | 119 | 19 | 12". |
18. Representation of Anglo-Indian community.
- Notwithstanding anything in sub-section (1) the Governor of the State may nominate one member each to the Legislative Assemblies of the successor States to give representation to the Anglo-Indian community in accordance with article 333 of the Constitution.19. Allocation of sitting members.
20. Duration of Legislative Assemblies.
- The period of five years referred to in clause (1) of article 172 shall, in the case of the Legislative Assembly of the State of Andhra Pradesh and of the Legislative Assembly of the State of Telangana, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of the existing State of Andhra Pradesh.21. Speaker, Deputy Speaker and rules of procedure.
22. Legislative Council for successor States.
23. Provisions as to Legislative Councils.
| [1 [Substituted by Act No. 12 of 2015] | 2 | 3 | 4 | 5 | 6 | 7 |
| 1. Andhra Pradesh | 58 | 20 | 5 | 5 | 20 | 8] |
| (b) after entry 7, the following entry shall be inserted,namely :— | ||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "7A. Telangana | 40 | 14 | 3 | 3 | 14 | 6"; |
1. Municipal Corporations.
2. Municipalities.
3. Nagar Panchayats.
4. Cantonment Boards.
5. Zila Praja Parishads.
6. Mandal Praja Parishads.".
24. Amendment of Delimitation of Council Constituencies Order.
25. Chairman, Deputy Chairman and rules of procedure.
26. Delimitation of constituencies.
27. Power of Election Commission to maintain Delimitation Orders up-todate
d Castes and Scheduled Tribes
28. Amendment of Scheduled Castes Order.
- On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the Fifth Schedule to this Act.29. Amendment of Scheduled Tribes Order.
- On and from the appointed day, the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Sixth Schedule to this Act.Part IV – HIGH COURT
30. High Court of Judicature at Hyderabad to be common High Court till establishment of High Court of Andhra Pradesh.
31. High Court of Andhra Pradesh.
32. Judges of Andhra Pradesh High Court.
33. Jurisdiction of Andhra Pradesh High Court.
- The High Court of Andhra Pradesh shall have, in respect of any part of the territories included in the State of Andhra Pradesh, all such jurisdiction, powers and authority as, under the law in force immediately before the date referred to in sub-section (1) of section 30, are exercisable in respect of that part of the said territories by the High Court at Hyderabad.34. Special provision relating to Bar Council and advocates.
35. Practice and procedure in Andhra Pradesh High Court.
- Subject to the provisions of this Part, the law in force immediately before the date referred to in sub-section (1) of section 30 with respect to practice and procedure in the High Court at Hyderabad shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh, and accordingly, the High Court of Andhra Pradesh shall have all such powers to make rules and orders with respect to practice and procedure as are immediately before that date exercisable by the High Court at Hyderabad :Provided that any rules or orders which are in force immediately before the date referred to in sub-section (1) of section 30 with respect to practice and procedure in the High Court at Hyderabad shall, until varied or revoked by rules or orders made by the High Court of Andhra Pradesh, apply with the necessary modifications in relation to practice and procedure in the High Court of Andhra Pradesh as if made by that Court.36. Custody of seal of Andhra Pradesh High Court.
- The law in force immediately before the date referred to in sub-section (1) of section 30 with respect to the custody of the seal of the High Court at Hyderabad shall, with the necessary modifications, apply with respect to the custody of the seal of the High Court of Andhra Pradesh.37. Form of writs and other processes.
- The law in force immediately before the date referred to in sub-section (1) of section 30 with respect to the form of writs and other processes used, issued or awarded by the High Court at Hyderabad shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Andhra Pradesh.38. Powers of Judges.
- The law in force immediately before the date referred to in sub-section (1) of section 30 relating to the powers of the Chief Justice, single Judges and division courts of the High Court at Hyderabad and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh.39. Procedure as to appeals to Supreme Court.
- The law in force immediately before the date referred to in sub-section (1) of section 30 relating to appeals to the Supreme Court from the High Court at Hyderabad and the Judges and division courts thereof shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh.40. Transfer of proceedings from Hyderabad High Court to Andhra Pradesh High Court.
41. Right to appear or to act in proceedings transferred to Andhra Pradesh High Court.
- Any person who, immediately before the date referred to in sub-section (1) of section 30, is an advocate entitled to practise or any other persons entitled to practise in the High Court at Hyderabad and was authorised to appear in any proceedings transferred from that High Court to the High Court of Andhra Pradesh under section 40, shall have the right to appear in the High Court of Andhra Pradesh in relation to those proceedings.42. Interpretation.
- For the purposes of section 40,--43. Savings.
- Nothing in this Part shall affect the application to the High Court of Andhra Pradesh of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the date referred to in sub-section (1) of section 30 with respect to that High Court by any Legislature or other authority having power to make such provision.Part V – Authorisation of Expenditure and Distribution of Revenues
44. Authorisation of expenditure of Telangana State.
- The Governor of existing State of Andhra Pradesh may, at any time before the appointed day, authorise such expenditure from the Consolidated Fund of the State of Telangana as he deems necessary for any period not more than six months beginning with the appointed day pending the sanction of such expenditure by the Legislative Assembly of the State of Telangana:Provided that the Governor of Telangana may, after the appointed day, authorise such further expenditure as he deems necessary from the Consolidated Fund of the State of Telangana for any period not extending beyond the said period of six months.45. Reports relating to accounts of Andhra Pradesh State.
46. Distribution of revenue.
Part VI – Apportionment of Assets and Liabilities
47. Application of Part.
48. Land and goods.
49. Treasury and bank balances.
- The total of the cash balances in all treasuries of the existing State of Andhra Pradesh and the credit balances of the existing State of Andhra Pradesh 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 States of Andhra Pradesh and Telangana on the basis of population ratio:Provided that for the purposes 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 two States in the books of the Reserve Bank of India on the appointed day :Provided further that if the State of Telangana has no account on the appointed day with the Reserve Bank of India, the adjustment shall be made in such manner as the Central Government may, by order, direct.50. Arrears of taxes.
- The right to recover arrears of the tax or duty on property, including arrears of land revenue, shall belong to the successor State in which 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 on the appointed day.51. Right to recover loans and advances.
52. Investments and credits in certain funds.
53. Assets and liabilities of State undertakings.
54. Public Debt.
55. Floating Debt.
- All liabilities of the existing State of Andhra Pradesh in respect of any floating loan to provide short term finance to any local body, body corporate or other institution, shall be determined on the following basis, namely :-56. Refund of taxes collected in excess.
57. Deposits, etc.
58. Provident Fund.
- The liability of the existing State of Andhra Pradesh in respect of the Provident Fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the successor State to which that Government servant is permanently allotted.59. Pensions.
- The liability of the existing State of Andhra Pradesh in respect of pensions shall pass to, or be apportioned between, the successor States of Andhra Pradesh and Telangana in accordance with the provisions contained in the Eighth Schedule to this Act.60. Contracts.
61. Liability in respect of actionable wrong.
- Where, immediately before the appointed day, the existing State of Andhra Pradesh is subject to any liability in respect of any actionable wrong other than breach of contract, that liability shall, -62. Liability as guarantor.
- Where, immediately before the appointed day, the existing State of Andhra Pradesh is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability shall, -63. 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.64. Residuary provision.
- The benefit or burden of any asset or liability of the existing State of Andhra Pradesh not dealt with in the foregoing provisions of this Part shall pass to the State of Andhra Pradesh in the first instance, subject to such financial adjustment as may be agreed upon between the States of Andhra Pradesh and Telangana or, in default of such agreement, as the Central Government may, by order, direct.65. Apportionment of assets or liabilities by agreement.
- Where the successor States of Andhra Pradesh and Telangana 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, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.66. Power of Central Government to order allocation or adjustment in certain cases.
- Where, by virtue of any of the provisions of this Part, either of the successor States of Andhra Pradesh and Telangana becomes entitled to any property or obtains any benefits 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 either of the States, that it is just and equitable that such property or those benefits should be transferred to, or shared with, the other successor State, or that a contribution towards that liability should be made by the other successor State, the said property or benefits shall be allocated in such manner between the two States, or the other State shall make to the State subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with the two State Governments, by order, determine.67. Certain expenditure to be charged on Consolidated Fund.
- All sums payable by the State of Andhra Pradesh or by the State of Telangana, as the case may be, to the other State, or by the Central Government to the successor States, by virtue of the provisions of this Act, shall be charged on the Consolidated Fund of the State by which such sums are payable or, as the case may be, the Consolidated Fund of India.Part VII – Provisions as to Certain Corporations
68. Provisions for various companies and corporations.
69. 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 is, by virtue of the provisions of Part II, outside 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, after consultation with the Governments of the successor States wherever necessary, give such directions as it deems proper to the State Government or other authority concerned for the maintenance, so far as practicable, of the previous arrangement and the State to which such directions are given shall comply with them.70. Provisions as to Andhra Pradesh State Financial Corporation.
71. Certain provisions for companies.
- Notwithstanding anything in this Part, the Central Government may, for each of the companies specified in the Ninth Schedule to this Act, issue directions -72. Temporary provisions as t o continuance of certain existing road transport permits.
73. Special provisions relating to, retrenchment compensation in certain cases.
- Where on account of the reorganisation of the existing State of Andhra Pradesh 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 in 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 25F or section 25FF or section 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 -74. 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 bodies 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 Incometax 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 those losses were sustained.75. Continuance of facilities in certain State institutions.
Part VIII – Provisions as to Services
76. Provisions relating to All-India Services.
77. Provisions relating to other services.
78. Other provisions relating to services.
79. Provisions as to continuance of officers in same post.
- 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 Andhra Pradesh in any area which on that day falls within one 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 and from the appointed day, from passing in relation to such person any order affecting the continuance in such post or office.80. Advisory committees.
81. Power of Central Government to give directions.
- The Central Government may give such directions to the State Government of Andhra Pradesh and the State Government of Telangana 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 shall comply with such directions.82. Provision for employees of Public Sector Undertakings, etc.
- On and from the appointed day, the employees of State Public Sector Undertakings, corporations and other autonomous bodies shall continue to function in such undertaking, corporation or autonomous bodies for a period of one year and during this period the corporate body concerned shall determine the modalities for distributing the personnel between the two successor States.83. Provisions as to State Public Service Commission.
Part IX – Management and Development of Water Resources
84. Apex Council for Godavari and Krishna river water resources and their Management Boards.
85. Constitution and functions of River Management Board.
86. Staff of the Management Board.
87. Jurisdiction of Board.
88. Power of Board to make regulations.
- The Board may make regulations consistent with the Act and the rules made thereunder, to provide for -89. Allocation of water resources.
- The term of the Krishna Water Disputes Tribunal shall be extended with the following terms of reference, namely :-90. Polavaram Irrigation Project to be a national project.
91. Arrangements on Tungabhadra Board.
Part X – Infrastructure and Special Economic Measures
92. Successor States to follow principles, guidelines, etc., issued by Central Government.
- The principles, guidelines, directions and orders issued by the Central Government, on and from the appointed day, on matters relating to coal, oil and natural gas, and power generation, transmission and distribution as enumerated in the Twelfth Schedule shall be implemented by the successor States.93. Measures for progress and development of successor States.
- The Central Government shall take all necessary measures as enumerated in the Thirteenth Schedule for the progress and sustainable development of the successor States within a period of ten years from the oppointed day.94. Fiscal measures including tax incentives.
Part XI – Access to Higher Education
95. Equal opportunities for quality higher education to all students.
- In order to ensure equal opportunities for quality higher education to all students in the successor States, the existing admission quotas in all government or private, aided or unaided, institutions of higher, technical and medical education in so far as it is provided under article 371D of the Constitution, shall continue as such for a period of ten years during which the existing common admission process shall continue.Part XII – Legal and Miscellaneous Provisions
96. Amendment of article 168 of the Constitution.
- In sub-clause (a) of clause (1) of article 168 of the Constitution, for the word "Tamil Nadu", the words "Tamil Nadu, Telangana" shall be substituted.97. Amendment of article 371D of the Constitution.
- On and from the appointed day, in article 371D of the Constitution, -98. Amendment of section 15A of Act 43 of 1951.
- In section 15A of the Representation of the People Act, 1951, after the words and figures "under the Tamil Nadu Legislative Council Act, 2010 (16 of 2010)", the words and figures "and constituting the Legislative Council of the State of Telangana under the Andhra Pradesh Reorganisation Act, 2014" shall be inserted.99. Amendment of section 15 of Act 37 of 1956.
- On and from the appointed day, in section 15 of the States Reorganisation Act, 1956, in clause (e), for the words "Andhra Pradesh", the words "Andhra Pradesh and Telangana" shall be substituted.100. Territorial extent of laws.
- The provisions of Part II shall not be deemed to have affected any change in the territories to which the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (Andhra Pradesh Act No. 1 of 1973) and any other law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Andhra Pradesh shall, until otherwise provided by a competent Legislature or other competent authority be construed as meaning the territories within the existing State of Andhra Pradesh before the appointed day.101. Power to adapt laws.
- For the purpose of facilitating the application in relation to the State of Andhra Pradesh or the State of Telangana 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 as respects any law relating to a matter enumerated in the Union List, the Central Government, and as respects any other law in its application to a State, the State Government.102. Power to construe laws.
- Notwithstanding that no provision or insufficient provision has been made under section 102 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 Andhra Pradesh or the State of Telangana, 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.103. Power to name authorities, etc., for exercising statutory functions.
- The Government of the State of Telangana, as respects the transferred territory may, by notification in the Official Gazette, specify the authority, officer or person who, on or after 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.104. Legal proceedings.
- Where, immediately before the appointed day, the existing State of Andhra Pradesh is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment between the States of Andhra Pradesh and Telangana under this Act, the State of Andhra Pradesh or the State of Telangana 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 Andhra Pradesh or added as a party to those proceedings, and the proceedings may continue accordingly.105. Transfer of pending proceedings.
106. 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 court in the existing State of Andhra Pradesh 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 Telangana.107. 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.108. Power to remove difficulties.
1. In Schedule I, -
| SerialNumber and Name of the State/Union of Territory | Numberof seats in the House as constituted on the basis of theDelimitation of Parliamentary and Assembly Constituencies Order,1976 as amended from time to time | Numberof seats in the House as subsequently constituted as per theDelimitation of Parliamentary and Assembly Constituencies Order,2008 | |||
| Total | Reservedfor the Scheduled Castes | Reservedfor the the Scheduled Tribes | Total | Reservedfor the Scheduled Castes | Reservedfor the Scheduled Tribes |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "1. Andhra Pradesh | 42 | 6 | 2 | 25 | 4 | 1" |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "25. Telangana | - | - | - | 17 | 3 | 2"; |
2. In Schedule II, -
| SerialNumber and Name of the State/Union of Territory | Numberof seats in the House as constituted on the basis of theDelimitation of Parliamentary and Assembly Constituencies Order,1976 as amended from time to time | Numberof seats in the House as subsequently constituted as per theDelimitation of Parliamentary and Assembly Constituencies Order,2008 | |||
| Total | Reservedfor the Scheduled Castes | Reservedfor the the Scheduled Tribes | Total | Reservedfor the Scheduled Castes | Reservedfor the Scheduled Tribes |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "1. Andhra Pradesh | 294 | 39 | 15 | 175 | 29 | 7"; |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| "25. Telangana | - | - | - | 119 | 19 | 12"; |
3. For Schedule III, the following shall be substituted, namely :-
"SCHEDULE - IIIAndhra PradeshTABLE A - ASSEMBLY CONSTITUENCIES| Sl. No. & Name | Extent of Assembly Constituencies |
| 1 | 2 |
| 1—DISTRICT: SRIKAKULAM | |
| 1. Ichchapuram | Kanchili, Ichchapuram, Kaviti and Sompeta Mandals. |
| 2. Palasa | Palasa, Mandasa and Vajrapukothuru Mandals. |
| 3. Tekkali | Nandigam, Tekkali, Santhabommali and Kotabommali Mandals. |
| 4. Pathapatnam | Pathapatnam, Meliaputti, L.N. Pet, Kothur and HiramandalamMandals. |
| 5. Srikakulam | Gara and Srikakulam Mandals. |
| 6. Amadalavalasa | Amadalavalasa, Ponduru, Sarubujjili and Burja Mandals. |
| 7. Etcherla | G. Sigadam, Laveru, Ranastalam and Etcherla Mandals. |
| 8. Narasannapeta | Jalumuru, Narasannapeta, Saravakota and Polaki Mandals. |
| 9. Rajam (SC) | Vangara, Regidi Amadalavalasa, Rajam and SanthakavitiMandals. |
| 10. Palakonda (ST) | Seethampeta, Bhamini, Palakonda and Veeraghattam Mandals. |
| 2—DISTRICT: VIZIANAGARAM | |
| 11. Kurupam (ST) | Kurupam, Gummalakshmipuram, Jiyyammavalasa,Komarada and Garugubilli Mandals. |
| 12. Parvathipuram (SC) | Parvathipuram, Seethanagaram and Balijipeta Mandals. |
| 13. Salur (ST) | Salur, Pachipenta, Mentada and Makkuva Mandals. |
| 14. Bobbili | Bobbili, Ramabhadrapuram, Badangi and Therlam Mandals. |
| 15. Cheepurupalli | Merakamudidam, Garividi, Cheepurupalli and Gurla Mandals. |
| 16. Gajapathinagaram | Gajapathinagaram, Bondapalli, Gantyada andDattirajeru Mandals; and Vizinigiri, Thandrangi, Jannivalasa,Venne, Sasanapalli, Attada, Bheemasingi, Somayajulapalem,Lotlapalli, Mokhasa Kothavalasa, Kumaram and Annamrajupetavillages of Jami Mandal. |
| 17. Nellimarla | Nellimarla, Pusapatirega, Denkada and Bhogapuram Mandals. |
| 18. Vizianagaram | Vizianagaram Mandal. |
| 19. Srungavarapukota | Srungavarapukota, Vepada, Lakkavarapukota andKothavalasa Mandals; and Jami Mandal (Except 12 villages i.e.Vizinigiri, Thandrangi, Jannivalasa, Venne, Sasanapalli, Attada,Bheemasingi, Somayajulapalem, Lotlapalli, Mokhasa Kothavalasa,Kumaram and Annamrajupeta). |
| 3—DISTRICT : VISAKHAPATNAM | |
| 20. Bhimili | Anandapuram, Padmanabham, Bheemunipatnam andVisakhapatnam Rural Mandals. |
| 21. Visakhapatnam | East Visakhapatnam (Urban) Mandal (Part)Visakhapatnam (M Corp.)—Ward No.1 to 11 and 53 to 55. |
| 22. Visakhapatnam | South Visakhapatnam (Urban) Mandal (Part)Visakhapatnam (M Corp.)—Ward No.12 to 34, 42 to 43 and 46to 48. |
| 23. Visakhapatnam | North Visakhapatnam (Urban) Mandal (Part)Visakhapatnam (M Corp.)—Ward No.36 to 41, 44 to 45 and 49to 52. |
| 24. Visakhapatnam | West Visakhapatnam (Urban) Mandal (Part)Visakhapatnam (M Corp.)—Ward No.35 and 56 to 71. |
| 25. Gajuwaka | Gajuwaka Mandal (Including Gajuwaka Municipality). |
| 26. Chodavaram | Chodavaram, Butchayyapeta, Ravikamatham and RoluguntaMandals. |
| 27. Madugula | Madugula, Cheedikada, Devarapalle and K. Kotapadu Mandals. |
| 28. Araku Valley (ST) | Munchingiputtu, Pedabayalu, Dumbriguda, ArakuValley, Hukumpeta and Ananthagiri Mandals. |
| 29. Paderu (ST) | Paderu, G. Madugula, Chintapalle, Gudem KothaVeedhi and Koyyuru Mandals. |
| 30. Anakapalle | Kasimkota and Anakapalle Mandals. |
| 31. Pendurthi | Pedagantyada (excluding areas included inGajuwaka Municipality), Paravada, Sabbavaram and PendurthiMandals. |
| 32. Yelamanchili | Rambilli, Munagapaka, Atchutapuram andYelamanchili Mandals. |
| 33. Payakaraopet (SC) | Kotauratla, Nakkapalle, Payakaraopeta and S. RayavaramMandals. |
| 34. Narsipatnam | Nathavaram, Golugonda, Narsipatnam and Makavarapalem Mandals. |
| 4—DISTRICT : EAST GODAVARI | |
| 35. Tuni | Thondangi, Kotananduru and Tuni Mandals. |
| 36. Prathipadu | Sankhavaram, Prathipadu, Yeleswaram and Rowthulapudi Mandals. |
| 37. Pithapuram | Gollaprolu, Pithapuram and Kothapalle Mandals. |
| 38. Kakinada Rural | Karapa and Kakinada Rural Mandals.Kakinada Urban Mandal(Part)Kakinada Urban (M) (Part)Kakinada (M)—WardNo. 66 to 70. |
| 39. Peddapuram | Samalkota and Peddapuram Mandals. |
| 40. Anaparthy | Pedapudi, Biccavolu, Rangampeta and Anaparthy Mandals. |
| 41. Kakinada City | Kakinada Urban Mandal (Part)Kakinada Urban (M) (Part)Kakinada (M)—Ward No.1 to 65. |
| 42. Ramachandrapuram | Kajuluru, Ramachandrapuram and Pamarru Mandals. |
| 43. Mummidivaram | Polavaram, Mummidivaram, Thallarevu and Katrenikona Mandals. |
| 44. Amalapuram (SC) | Uppalaguptam, Allavaram and Amalapuram Mandals. |
| 45. Razole (SC) | Razole, Malikipuram and Sakhinetipalle Mandals.Mamidikuduru Mandal (Part) Mamidikuduru, Geddada, Edarada,Komarada, Magatapalle and Gogannamatham Villages. |
| 46. Gannavaram (SC) | P. Gannavaram, Ambajipeta and AinavilliMandals. Mamidikuduru Mandal (Part) Pedapatnam, Appanapalle,Botlakurru Doddavaram, Pasarlapudi, Pedapatnam, Nagaram,Mogalikuduru, Makanapalem, Lutukurru, Pasarlapudilanka andAdurru Villages. |
| 47. Kothapeta | Ravulapalem, Kothapeta, Atreyapuram and Alamuru Mandals. |
| 48. Mandapeta | Mandapeta, Rayavaram and Kapileswarapuram Mandals. |
| 49. Rajanagaram | Rajanagaram, Seethanagaram and Korukonda Mandals. |
| 50. Rajahmundry City | Rajahmundry Urban Mandal (Part)Rajahmundry (M Corp.)(Part)Rajahmundry (M Corp.) - Ward No. 7 to 35 and 42 to89. |
| 51. Rajahmundry Rural | Kadiam and Rajahmundry Rural Mandals.Rajahmundry UrbanMandal (Part)Rajahmundry (M Corp.) (Part)Rajahmundry(M Corp.) - Ward No.1 to 6, 36 to 41 and 90. |
| 52. Jaggampeta | Gokavaram, Jaggampeta, Gandepalle and Kirlampudi Mandals. |
| 53. [ Rampachodavaram (ST) [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] | Maredumilli, Devipatnam, Y. Ramavaram, Addateegala,Gangavaram, Rampachodavaram Rajavommangi, Kunavaram, Chintoor, Varamachandrapuram, and Nellipaka Mandals.] [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] |
| 5—DISTRICT : WEST GODAVARI | |
| 54. Kovvur (SC) | Kovvur, Chagallu and Tallapudi Mandals. |
| 55. Nidadavole | Nidadavole, Undrajavaram and Peravali Mandals. |
| 56. Achanta | Penugonda, Achanta and Penumantra Mandals.Poduru Mandal (Part)Kavitam, Jagannadhapuram,Pandithavilluru, Miniminchilipadu, Poduru, Pemmarajupolavaramand Gummaluru Villages. |
| 57. Palacole | Palacole and Yelamanchili Mandals.PoduruMandal (Part)Kommuchikkala, Vedangi, Jinnuru, Mattaparru,Penumadam, Ravipadu and Vaddiparru Villages. |
| 58. Narasapuram | Mogalthur and Narasapuram Mandals. |
| 59. Bhimavaram | Veeravasaram and Bhimavaram Mandals.Bhimavaram(M+OG)Bhimavaram (M) - Ward No. 1 to 27China-Amiram(OG) (Part) - Ward No. 28Rayalam (R) (OG) (Part) - Ward No.29. |
| 60. Undi | Kalla, Palacoderu, Undi and Akividu Mandals. |
| 61. Tanuku | Tanuku, Attili and Iragavaram Mandals. |
| 62. Tadepalligudem | Tadepalligudem and Pentapadu Mandals. |
| 63. Unguturu | Unguturu, Bhimadole, Nidamarru and Ganapavaram Mandals. |
| 64. Denduluru | Pedavegi, Pedapadu and Denduluru Mandals. EluruMandal (Part).Malkapuram, Chataparru, Jalipudi, Katlampudi,Madepalli, Manuru, Sreeparru, Kalakurru, Komatilanka,Gudivakalanka, Kokkirailanka, Pydichintapadu and Prathikollalanka Villages. |
| 65. Eluru | Eluru Mandal (Part)Eluru (M) (Part) Eluru (M) - Ward No.1 to 28Eluru Mandal (Part)Eluru Mandal (OG) (Part)Satrampadu (OG) - Ward No.29Gavaravaram (OG) - WardNo.30Tangellamudi (R) (OG) - Ward No.31Komadavolu (OG)(Part) - Ward No.32Eluru (R) (OG) (Part) - Ward No.33Eluru Mandal (Part)Chodimella, Sanivarapupeta, Eluru(Rural), Komadavole (Rural) and Ponangi Villages. |
| 66. Gopalapuram (SC) | Dwaraka Tirumala, Nallajerla, Devarapalli and GopalapuramMandals. |
| 67. [ Polavaram (ST) [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] | Polavaram, Buttayagudem, Jeelugumilli,Koyyalagudem T. Narasapuram Mandals, Kukunoor and Velairpadu Mandals.] [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] |
| 68. Chintalapudi (SC) | Chintalapudi, Lingapalem, Kamavarapukota and JangareddigudemMandals. |
| 6—DISTRICT : KRISHNA | |
| 69. Tiruvuru (SC) | Vissannapet, Gampalagudem, Tiruvuru and A. Konduru Mandals. |
| 70. Nuzvid | Agiripalli, Chatrai, Musunuru and Nuzvid Mandals. |
| 71. Gannavaram | Bapulapadu, Gannavaram and Unguturu MandalsVijayawada (Rural) Mandal (Part) Ambapuram, Phiryadi Nainavaram,Pathapadu, Nunna, Enikepadu, Nidamanuru, Done Atkuru, Gudavalli,Prasadampadu and Ramavarappadu Villages. |
| 72. Gudivada | Gudlavalleru, Gudivada and Nandivada Mandals. |
| 73. Kaikalur | Mandavalli, Kaikalur, Kalidindi and Mudinepalle Mandals. |
| 74. Pedana | Gudur, Pedana, Bantumilli and Kruthivennu Mandals. |
| 75. Machilipatnam | Machilipatnam Mandal. |
| 76. Avanigadda | Challapalli, Mopidevi, Avanigadda, Nagayalanka, Koduru andGhantasala Mandals. |
| 77. Pamarru (SC) | Pamarru, Thotlavalluru, Pamidimukkala, Movva and PedaparupudiMandals. |
| 78. Penamaluru | Kankipadu, Vuyyuru and Penamaluru Mandals. |
| 79. Vijayawada | West Vijayawada Urban Mandal (Part)Vijayawada Urban(M.Corp) (Part)Vijayawada (M Corp.) - Ward No.1 to 13, 15 to19, 75 and 76. |
| 80. Vijayawada | Central Vijayawada Urban Mandal (Part)Vijayawada Urban(M.Corp) (Part)Vijayawada (M Corp.)—Ward No.14, 20 to31, 33 to 35, 42 to 44, 49, 77 and 78. |
| 81. Vijayawada | East Vijayawada Urban Mandal (Part) Vijayawada Urban (M.Corp)(Part) Vijayawada (M Corp.)—Ward No. 32, 36 to 41, 45 to48 and 50 to 74. |
| 82. Mylavaram | Ibrahimpatnam, G.Konduru, Mylavaram andReddigudem Mandals.Vijayawada (Rural) Mandal (Part)Kotturu,Tadepalle, Vemavaram, Shabada, Paidurupadu, Rayanapadu,Gollapudi and Jakkampudi Villages. |
| 83. Nandigama (SC) | Kanchikacherla, Chandarlapadu and VeerullapaduMandals.Nandigama Mandal (Part)Pedavaram, Thakkellapadu,Munagacherla, Latchapalem, Lingalapadu, Adiviravulapadu,Chandapuram, Kethaveeruni Padu, Kanchela, Ithavaram, Ambarupeta,Nandigama, Satyavaram, Pallagiri and Raghavapuram Villages. |
| 84. Jaggayyapeta | Vatsavai, Jaggayyapeta and PenuganchiproluMandals Nandigama Mandal (Part)Magallu, Konduru,Ramireddipalle, Jonnalagadda, Konathamatmakuru, Torragudipadu,Damuluru, Somavaram, Rudravaram and Gollamudi Villages. |
| 7–DISTRICT : GUNTUR | |
| 85. Pedakurapadu | Bellamkonda, Atchampet, Krosuru, Amaravathi andPedakurapadu Mandals. |
| 86. Tadikonda (SC) | Tulluru, Tadikonda, Phirangipuram andMedikonduru Mandals. |
| 87. Mangalagiri | Tadepalli, Mangalagiri and Duggirala Mandals. |
| 88. Ponnuru | Ponnuru, Chebrolu and Pedakakani Mandals. |
| 89. Vemuru (SC) | Vemuru, Kolluru, Tsunduru, Bhattiprolu andAmarthaluru Mandals. |
| 90. Repalle | Nizampatnam, Nagaram, Cherukupalli and Repalle Mandals. |
| 91. Tenali | Kollipara and Tenali Mandals. |
| 92. Bapatla | Bapatla, Pittalavanipalem and Karlapalem Mandals. |
| 93. Prathipadu (SC) | Guntur Mandal (except M.Corp.) Vatticherukuru,Prathipadu, Pedanandipadu and Kakumanu Mandals. |
| 94. Guntur West | Guntur Mandal (Part)Guntur (M. Corp) (Part)Guntur (MCorp.)—Ward No.1 to 6 and 24 to 28. |
| 95. Guntur East | Guntur Mandal (Part)Guntur (M. Corp) (Part)Guntur (MCorp.)—Ward No.7 to 23. |
| 96. Chilakaluripet | Nadendla, Chilakaluripet and Edlapadu Mandals. |
| 97. Narasaraopet | Rompicherla and Narasaraopet Mandals. |
| 98. Sattenapalle | Sattenapalli, Rajupalem, Nekarikallu and Muppalla Mandals. |
| 99. Vinukonda | Bollapalli, Vinukonda, Nuzendla, Savalyapuram and IpurMandals. |
| 100. Gurajala | Gurajala, Dachepalli, Piduguralla and Machavaram Mandals. |
| 101. Macherla | Macherla, Veldurthi, Durgi, Rentachintala and KarempudiMandals. |
| 8–DISTRICT : PRAKASAM | |
| 102. Yerragondapalem (SC) | Yarragondapalem and Pedda Araveedu,Pullalacheruvu, Tripuranthakam, Dornala and Peda AraveeduMandals. |
| 103. Darsi | Donakonda, Kurichedu, Mundlamuru, Darsi and Thallur Mandals. |
| 104. Parchur | Yeddanapudi, Parchur, Karamchedu, Inkollu,Chinaganjam and Martur Mandals. |
| 105. Addanki | J. Panguluru, Addanki, Santhamaguluru,Ballikurava and Korisapadu Mandals. |
| 106. Chirala | Chirala and Vetapalem Mandals. |
| 107. Santhanuthalapadu (SC) | Naguluppalapadu, Maddipadu, Chimakurthi and SanthanuthalapaduMandals. |
| 108. Ongole | Ongole and Kothapatnam Mandals. |
| 109. Kandukur | Kandukur, Lingasamudram, Gudluru, Ulavapadu andVolivetivaripalem Mandals. |
| 110. Kondapi (SC) | Singarayakonda, Kondapi, Tangutur, Jarugumalli, Ponnaluru andMarripudi Mandals. |
| 111. Markapuram | Konakanamitla, Podili, Markapur and Tarlupadu Mandals. |
| 112. Giddalur | Bestavaripeta, Racherla, Giddalur, Komarolu,Cumbum and Ardhaveedu Mandals. |
| 113. Kanigiri | Hanumanthunipadu, Chandrasekharapuram, Pamur,Veligandla, Pedacherlopalle and Kanigiri Mandals. |
| 9–DISTRICT : NELLORE | |
| 114. Kavali | Kavali, Bogole, Allur and Dagadarthi Mandals. |
| 115. Atmakur | Chejerla, Atmakur, Anumasamudrampeta, Marripadu, Sangam andAnanthasagaram Mandals. |
| 116. Kovur | Vidavalur, Kodavalur, Kovur, Buchireddipalem and IndukurpetMandals. |
| 117. Nellore City | Nellore Mandal (Part)Nellore Mandal (M+OG) (Part)Nellore(M)—Ward No.1 to 15, 27, 28 and 31 to 44. |
| 118. Nellore Rural | Nellore Mandal (Part)Golla Kandukur,Sajjapuram, Vellanti, Kandamur, Upputur, South Mopur,Mogallapalem, Mattempadu, Amancherla, Mannavarappadu, Mulumudi,Devarapalem, Pottepalem, Akkacheruvupadu, Ogurupadu, Ambapuram,Donthali, Buja, Buja Nellore (Rural), Kallurpalle (Rural),Kanuparthipadu, Allipuram (Rural), Gudipallipadu, Pedda,Cherukur, Chintareddipalem, Visavaviletipadu, Gundlapalem,Kakupalle-I, Kakupalle-II (Madaraja Gudur) and PenubarthiVillages.Nellore Mandal (M+OG) (Part)Nellore (M)—WardNo. 16 to 26, 29 and 30 Allipuram (OG) (Part)—Ward No. 45Kallurpalle (OG) (Part)—Ward No. 46Buja BujaNellore (OG) (Part)—Ward No. 47Nellore (Bit.1)(OG)—Ward No. 48. |
| 119. Sarvepalli | Podalakur, Thotapalligudur, Muthukur,Venkatachalam and Manubolu Mandals. |
| 120. Gudur (SC) | Gudur, Chillakur, Kota, Vakadu and Chittamur Mandals. |
| 121. Sullurpeta (SC) | Ojili, Naidupet, Pellakur, Doravarisatram, Sullurpeta andTada Mandals. |
| 122. Venkatagiri | Kaluvoya, Rapur, Sydapuram, Dakkili, Venkatagiri andBalayapalle Mandals. |
| 123. Udayagiri | Jaladanki, Seetharamapuram, Udayagiri,Varikuntapadu, Vinjamur, Duttalur, Kaligiri and KondapuramMandals. |
| 10 – DISTRICT : KADAPA | |
| 124. Badvel (SC) | Kalasapadu, B.Kodur, Sri Avadhutha Kasinayana,Porumamilla, Badvel, Gopavaram and Atlur Mandals. |
| 125. Rajampet | Sidhout, Vontimitta, Nandalur, Rajampet,Veeraballe and T Sundupalle Mandals. |
| 126. Kadapa | Kadapa Mandal. |
| 127. Kodur (SC) | Penagalur, Chitvel, Pullampeta, Obulavaripalle and KodurMandals. |
| 128. Rayachoti | Sambepalle, Chinnamandem, Rayachoti, Galiveedu,Lakkireddipalli and Ramapuram Mandals. |
| 129. Pulivendla | Simhadripuram, Lingala, Thondur, Pulivendla,Vemula, Vempalle and Chakrayapet Mandals. |
| 130. Kamalapuram | Pendlimarri, Chinthakommadinne, Kamalapuram,Vallur, Veerapunayunipalle and Chennur Mandals. |
| 131. Jammalamadugu | Peddamudium, Mylavaram, Kondapuram, Jammalamadugu, Muddanurand Yerraguntla Mandals. |
| 132. Proddatur | Rajupalem and Proddatur Mandals. |
| 133. Mydukur | Duvvur, S.Mydukur, Khajipet, Brahmamgarimattam and ChapadMandals. |
| 11 – DISTRICT : KURNOOL | |
| 134. Allagadda | Sirvel, Allagadda, Dornipadu, Uyyalawada,Chagalamarri and Rudravaram Mandals. |
| 135. Srisailam | Srisailam, Atmakur, Velgode, Bandi Atmakur andMahanandi Mandals. |
| 136. Nandikotkur (SC) | Nandikotkur, Pagidyala, J. Bungalow,Kothapalle, Pamulapadu and Midthur Mandals. |
| 137. Kurnool | Kurnool Mandal (Part)Kurnool (M Corp.) (Part)Kurnool(M Corp.)—Ward No.1 to 69. |
| 138. Panyam | Kallur, Orvakal, Panyam and Gadivemula Mandals. |
| 139. Nandyal | Nandyal and Gospadu Mandals. |
| 140. Banaganapalle | Banaganapalle, Owk, Koilkuntla, Sanjamala and KolimigundlaMandals. |
| 141. Dhone | Bethamcherla, Dhone and Peapally Mandals. |
| 142. Pattikonda | Krishnagiri, Veldurthi, Pattikonda, Maddikera and TuggaliMandals. |
| 143. Kodumur (SC) | C.Belagal, Gudur and Kodumur Mandals. KurnoolMandal (Part) R.Kanthalapadu, Sunkesula, Remata, Ulchala,Basavapuram, Edurur, G. Singavaram, Nidzur, Munagalapadu,Mamidalapadu, Panchalingala, E.Thandrapadu. Gondiparla,Dinnedevarapadu, B.Thandrapadu, Pasupula, Rudravaram,Noothanapalle, Devamada, Pudur, Gargeyapuram and DiguvapaduVillages. |
| 144. Yemmiganur | Nandavaram, Yemmiganur and Gonegandla Mandals. |
| 145. Mantralayam | Peda Kadubur, Mantralayam, Kosigi and Kowthalam Mandals. |
| 146. Adoni | Adoni Mandal. |
| 147. Alur | Devanakonda, Holagunda, Halaharvi, Alur, Aspari andChippagiri Mandals. |
| 12—DISTRICT : ANANTAPUR | |
| 148. Rayadurg | D. Hirehal, Rayadurg, Kanekal, Bommanahal and GummagattaMandals. |
| 149. Uravakonda | Vidapanakal, Vajrakarur, Uravakonda, Beluguppa and KudairMandals. |
| 150. Guntakal | Guntakal, Gooty and Pamidi Mandals. |
| 151. Tadpatri | Peddavadugur, Yadiki, Tadpatri and Peddapappur Mandals. |
| 152. Singanamala (SC) | Garladinne, Singanamala, Putlur, Yellanur, Narpala and B.K.Samudram Mandals. |
| 153. Anantapur Urban | Anantapur Mandal (Part) Anantapur (M+OG) (Part)Anantapur(M)—Ward No.1 to 28Narayanapuram (OG)—Ward No.29Kakkalapalle (R) (OG) (Part)—Ward No. 30Anantapur(R) (OG)—Ward No. 31. |
| 154. Kalyandurg | Brahmasamudram, Kalyandurg, Settur, Kundurpi and KambadurMandals. |
| 155. Raptadu | Atmakur, Raptadu, Kanaganapalli, C. K. Palliand Ramagiri Mandals, Anantapur Mandal (Part) Kodimi,Thaticherla, Somanadoddi, Rachanapalle, Sajjalakalva, Kurugunta,Gollapalle, Kamarupalle, Alamuru, Katiganikalva, Kakkalapalle(Rural), Upparapalle, Itikalapalle, Jangalapalle, Kandakur,Chiyyedu, Mannila and Papampet (CT) Villages. |
| 156. Madakasira (SC) | Madakasira, Amarapuram, Gudibanda, Rolla and Agali Mandals. |
| 157. Hindupur | Hindupur, Lepakshi and Chilamathur Mandals. |
| 158. Penukonda | Parigi, Penukonda, Gorantla, Somandepalle and Roddam Mandals. |
| 159. Puttaparthi | Nallamada, Bukkapatnam, Kothacheruvu,Puttaparthi, O.D. Cheruvu and Amadagur Mandals. |
| 160. Dharmavaram | Dharmavaram, Bathalapalle, Tadimarri and Mudigubba Mandals. |
| 161. Kadiri | Talupula, Nambulipulikunta, Gandlapenta, Kadiri, Nallacheruvuand Tanakal Mandals. |
| 13—DISTRICT : CHITTOOR | |
| 162. Thamballapalle | Mulakalacheruvu, Thamballapalle, Peddamandyam,Kurabalakota, Peddathippasamudram and B.Kothakota Mandals. |
| 163. Pileru | Gurramkonda, Kalakada, K. V. Palle, Pileru,Kalikiri and Valmikipuram Mandals. |
| 164. Madanapalle | Madanapalle, Nimmanapalle and Ramasamudram Mandals. |
| 165. Punganur | Sodam, Somala, Chowdepalle, Punganur, Pulicherla andRompicherla Mandals. |
| 166. Chandragiri | Tirupati (Rural), Chandragiri, Pakala,Ramachandrapuram, Chinnagottigallu and Yerravaripalem Mandals.Tirupati (Urban) Mandal (Part) Konkachennaiahgunta, Mangalam andChennayyagunta Villages. |
| 167. Tirupati | Tirupati (Urban)Mandal (Part)Tirumala (CT)Tirupati (NMA) (CT)Akkarampalle (CT)Tirupati(M+OG) (Part). |
| 168. Srikalahasti | Renigunta, Yerpedu, Srikalahasti and Thottambedu Mandals. |
| 169. Satyavedu (SC) | Narayanavanam, B. N. Kandriga, Varadaiahpalem,K.V.B.Puram, Pitchatur, Satyavedu and Nagalapuram Mandals. |
| 170. Nagari | Nindra, Vijayapuram, Nagari, Puttur and Vadamalapeta Mandals. |
| 171. Gangadhara Nellore (SC) | Vedurukuppam, Karvetinagar, Penumuru, S. R.Puram, G.D. Nellore and Palasamudram Mandals. |
| 172. Chittoor | Chittoor and Gudipala Mandals. |
| 173. Puthalapattu (SC) | Puthalapattu, Irala, Thavanampalle,Bangarupalem and Yadamari Mandals. |
| 174. Palamaner | Gangavaram, Palamaner, Baireddipalle, V. Kotaand Peddapanjani Mandals. |
| 175. Kuppam | Santipuram, Gudupalle, Kuppam and RamakuppamMandals. |
| Sl. No. and Name | Extent of Parliamentary Constituencies |
| 1 | 2 |
| 1. ARAKU (ST) | 10-Palakonda (ST), 11-Kurupam (ST),12-Parvathipuram (SC), 13-Salur (ST), 28-Araku Valley (ST),29-Paderu (ST) and 53-Rampachodovaram (ST). |
| 2. SRIKAKULAM | 1-Ichchapuram, 2-Palasa, 3-Tekkali,4-Pathapatnam, 5-Srikakulam, 6-Amadalavalasa and8-Narasannapeta. |
| 3. VIZIANAGARAM | 7-Etcherla, 9-Rajam (SC), 14-Bobbili,15-Cheepurupalli, 16-Gajapathinagaram, 17-Nellimarla and18-Vizianagaram. |
| 4. VISAKHAPATNAM | 19-Srungavarapukota, 20-Bhimli,21-Visakhapatnam East, 22-Visakhapatnam South, 23-VisakhapatnamNorth, 24-Visakhapatnam West and 25-Gajuwaka. |
| 5. ANAKAPALLE | 26-Chodavaram, 27-Madugula, 30-Anakapalle,31-Pendurthi, 32-Yelamanchili, 33-Payakaraopet (SC) and34-Narsipatnam. |
| 6. KAKINADA | 35-Tuni, 36-Prathipadu, 37-Pithapuram,38-Kakinada Rural, 39-Peddapuram, 41-Kakinada City and52-Jaggampeta. |
| 7. AMALAPURAM (SC) | 42-Ramachandrapuram, 43-Mummidivaram,44-Amalapuram (SC), 45-Razole (SC), 46-Gannavaram (SC),47-Kothapeta and 47-Mandapeta. |
| 8. RAJAHMUNDRY | 40-Anaparthy, 49-Rajanagaram, 50-RajahmundryCity, 51-Rajahmundry Rural, 54-Kovvur (SC), 55-Nidadavole and66-Gopalapuram (SC). |
| 9. NARSAPURAM | 56-Achanta, 57-Palacole, 58-Narsapuram,59-Bhimavaram, 60-Undi, 61-Tanuku and 62-Tadepalligudem. |
| 10. ELURU | 63-Unguturu, 64-Denduluru, 65-Eluru,67-Polavaram (ST), 68-Chintalapudi (SC), 70-Nuzvid and73-Kaikalur. |
| 11. MACHILIPATNAM | 71-Gannavaram, 72-Gudivada, 74-Pedana,75-Machilipatnam, 76-Avanigadda, 77-Pamarru (SC) and78-Penamaluru. |
| 12. VIJAYAWADA | 69-Tiruvuru (SC), 79-Vijayawada West,80-Vijayawada Central, 81-Vijayawada East, 82-Mylavaram,83-Nandigama (SC) and 84-Jaggayyapeta. |
| 13. GUNTUR | 86-Tadikonda (SC), 87-Mangalagiri, 88-Ponnuru,91-Tenali, 93-Prathipadu (SC), 94-Guntur West and 95-GunturEast. |
| 14. NARASARAOPET | 85-Pedakurapadu, 96-Chilakaluripet,97-Narasaraopet, 98-Sattenapalli, 99-Vinukonda, 100-Gurajala and101-Macherla. |
| 15. BAPATLA (SC) | 89-Vemuru (SC), 90-Repalle, 92-Bapatla,104-Parchur, 105-Addanki, 106-Chirala and 107-Santhanuthalapadu(SC). |
| 16. ONGOLE | 102-Yerragondapalem (SC), 103-Darsi,108-Ongole, 110- Kondapi (SC), 111-Markapuram, 112-Giddalur and113- Kanigiri. |
| 17. NANDYAL | 134-Allagadda, 135-Srisailam, 136-Nandikotkur(SC), 138-Panyam, 139-Nandyal, 140-Banaganapalle and 141-Dhone. |
| 18. KURNOOL | 137-Kurnool, 142-Pattikonda, 143-Kodumur (SC),144-Yemmiganur, 145-Mantralayam, 146-Adoni and 147-Alur. |
| 19. ANANTAPUR | 148-Rayadurg, 149-Uravakonda, 150-Guntakal,151-Tadpatri, 152-Singanamala (SC) , 153-Anantapur Urban and154-Kalyandurg. |
| 20. HINDUPUR | 155-Raptadu, 156-Madakasira (SC),157-Hindupur, 158- Penukonda, 159-Puttaparthi, 160-Dharmavaramand 161-Kadiri. |
| 21. KADAPA | 124-Badvel (SC), 126-Kadapa, 129-Pulivendla,130-Kamalapuram, 131-Jammalamadugu, 132-Proddatur and133-Mydukur. |
| 22. NELLORE | 109-Kandukur, 114-Kavali, 115-Atmakur,116-Kovur, 117-Nellore City, 118-Nellore Rural and123-Udayagiri. |
| 23. TIRUPATI | (SC) 119-Sarvepalli, 120-Gudur (SC),121-Sullurpeta (SC), 122-Venkatagiri, 167-Tirupati,168-Srikalahasti and 169-Satyavedu (SC). |
| 24. RAJAMPET | 125-Rajampet, 127-Kodur (SC), 128-Rayachoti,162-Thamballapalle, 163-Pileru, 164-Madanapalle and165-Punganur. |
| 25. CHITTOOR (SC) | 166-Chandragiri, 170-Nagari, 171-GangadharaNellore (SC), 172- Chittoor, 173-Puthalapattu (SC),174-Palamaner and 175-Kuppam. |
4. After Schedule XXVI, the following shall be inserted, namely :-
"SCHEDULE - XXVIITELANGANATABLE A - ASSEMBLY CONSTITUENCIES| Sl. No. & Name | Extent of Assembly Constituencies |
| 1 | 2 |
| 1—DISTRICT: ADILABAD | |
| 1. Sirpur | Kouthala, Bejjur, Kagaznagar, Sirpur (T) andDahegaon Mandals. |
| 2. Chennur (SC) | Jaipur, Chennur, Kotapalli and MandamarriMandals. |
| 3. Bellampalli (SC) | Kasipet, Tandur, Bellampalli, Bhimini, Nennal andVemanpalli Mandals. |
| 4. Mancherial | Luxettipet, Mancherial and Dandepalli Mandals. |
| 5. Asifabad (ST) | Kerameri, Wankdi, Sirpur (U), Asifabad, Jainoor,Narnoor, Tiryani and Rebbana Mandals. |
| 6. Khanapur (ST) | Jannaram, Utnoor, Kaddam (Peddur), Khanapur andIndervelly Mandals. |
| 7. Adilabad | Adilabad, Jainath and Bela Mandals. |
| 8. Boath (ST) | Tamsi, Talamadugu, Gudihathnoor, Ichoda,Bazarhathnoor, Boath and Neradigonda Mandals. |
| 9. Nirmal | Dilawarpur, Nirmal, Laxmanchanda, Mamda andSarangapur Mandals. |
| 10. Mudhole | Kuntala, Kubeer, Bhainsa, Tanoor, Mudhole andLokeswaram Mandals. |
| 2—DISTRICT : NIZAMABAD | |
| 11. Armur | Nandipet, Armur and Makloor Mandals. |
| 12. Bodhan | Ranjal, Navipet, Yedpalle and Bodhan Mandals. |
| 13. Jukkal (SC) | Madnoor, Jukkal, Bichkunda, Pitlam and NizamsagarMandals. |
| 14. Banswada | Birkoor, Varni, Banswada and Kotgiri Mandals. |
| 15. Yellareddy | Yellareddy, Nagareddipet, Lingampet, Tadwai,Gandhari and Sadasivanagar Mandals. |
| 16. Kamareddy | Machareddy, Domakonda Kamareddy and BhiknoorMandals. |
| 17. Nizamabad (Urban) | Nizamabad (M). |
| 18. Nizamabad | Jakranpalle and Sirkonda Mandals, NizamabadMandal (Rural) (Part), Nizamabad [except Nizamabad (M)],Dichpalle and Dharpalle Mandals. |
| 19. Balkonda | Balkonda, Mortad, Kammarpalle, Bheemgal andVelpur Mandals. |
| 3—DISTRICT : KARIMNAGAR | |
| 20. Koratla | Ibrahimpatnam, Mallapur, Koratla and MetpalleMandals. |
| 21. Jagtial | Raikal, Sarangapur and Jagtial Mandals. |
| 22. Dharmapuri (SC) | Dharmapuri, Dharmaram, Gollapalle, Velgatoor andPegadapalle Mandals. |
| 23. Ramagundam | Ramagundam Mandal. |
| 24. Manthani | Kamanpur, Manthani, Kataram, Mahadevpur, Mutharam(Mahadevapur), Malharrao and Mutharam (Manthani) Mandals. |
| 25. Peddapalle | Peddapalle, Julapalle, Eligaid, Sultanabad, Odelaand Srirampur Mandals. |
| 26. Karimnagar | Karimnagar Mandal. |
| 27. Choppadandi (SC) | Gangadhara, Ramadugu, Choppadandi, Mallial,Kodimial and Boinpalle Mandals. |
| 28. Vemulawada | Vemulawada, Konaraopeta, Chandurthi, Kathlapurand Medipalle Mandals. |
| 29. Sircilla | Yellareddipet, Gambhiraopet, Mustabad andSircilla Mandals. |
| 30. Manakondur (SC) | Manakondur, Ellanthakunta, Bejjanki, Timmapur(LMD Colony) and Shankarapatnam Mandals. |
| 31. Huzurabad | Veenavanka, Jammikunta, Huzurabad and KamalapurMandals. |
| 32. Husnabad | Chigurumamidi, Koheda, Husnabad, Saidapur,Bheemadevarpalle and Elkathurthi Mandals. |
| 4—DISTRICT: MEDAK | |
| 33. Siddipet | Siddipet, Chinnakodur and Nangnoor Mandals. |
| 34. Medak | Medak, Papannapet, Ramayampet and Shankarampet-RMandals. |
| 35. Narayankhed | Kangti, Manoor, Narayankhed, Kalher andShankarampet-A Mandals. |
| 36. Andole (SC) | Tekmal, Alladurgh, Regode, Raikode, Andole,Pulkal and Munpalle Mandals. |
| 37. Narsapur | Kowdipalle, Kulcharam, Narsapur, Hathnoora,Yeldurthy and Shivampet Mandals. |
| 38. Zahirabad (SC) | Zahirabad, Kohir, Nyalkal and JharasangamMandals. |
| 39. Sangareddy | Sadasivpet, Kondapur and Sangareddy Mandals. |
| 40. Patancheru | Jinnaram, Patancheru and RamachandrapuramMandals. |
| 41. Dubbak | Mirdoddi, Doultabad, Chegunta, Dubbak and TogutaMandals. |
| 42. Gajwel | Tupran, Kondapak, Gajwel, Jagdevpur, Wargal andMulug Mandals. |
| 5—DISTRICT: RANGAREDDI | |
| 43. Medchal | Medchal, Shamirpet, Ghatkesar and Keesara (Rural)Mandals. |
| 44. Malkajgiri | Malkajgiri Mandal. |
| 45. Quthbullapur | Quthbullapur Mandal. |
| 46. Kukatpalle | Hyderabad (M Corp.) (Part)Hyderabad (MCorp.)—Ward No.24 (Part)(Area in Balanagar Mandal)Kukatpalle (M) (Part)Kukatpalle (M)—Ward No. 5 to16. |
| 47. Uppal | Uppal Municipality, Kapra Municipality. |
| 48. Ibrahimpatnam | Hayathnagar, Ibrahimpatnam, Manchal and YacharamMandals. |
| 49. Lal Bahadur Nagar | Saroornagar Mandal (Part)Gaddiannaram (CT),Lal Bahadur Nagar (M+OG) (Part)Lal Bahadur Nagar(M)—Ward No. 1 to 10. |
| 50. Maheswaram | Maheswaram and Kandukur Mandals. SaroornagarMandal (Part)Medbowli, Almasguda, Badangpet, Chintalakunta,Jalpalle, Mamidipalle, Kurmalguda and Nadargul (Rural) Mandals.Hyderabad (OG) (Part)Balapur (OG)—Ward No. 36Kothapet (OG)—Ward No. 37Venkatapur (OG)—WardNo. 39Mallapur (OG)—Ward No. 40Lal Bahadur Nagar(M+OG) (Part)Lal Bahadur Nagar (M)—Ward No. 11Nadargul (OG) (Part)—Ward No. 12Jillalguda(OG)—Ward No. 15Meerpet (CT). |
| 51. Rajendranagar | Rajendranagar and Shamshabad Mandals. |
| 52. Serilingampally | Serilingampally MandalBalanagar Mandal (Part)Kukatpally (M) (Part)Kukatpally (M)—Ward No. 1 to4. |
| 53. Chevella (SC) | Nawabpet, Shankarpalle, Moinabad, Chevella andShabad Mandals. |
| 54. Pargi | Doma, Gandeed, Kulkacherla, Pargi and PudurMandals. |
| 55. Vicarabad (SC) | Marpalle, Mominpet, Vikarabad, Dharur andBantwaram Mandals. |
| 56. Tandur | Peddemul, Tandur, Basheerabad and Yalal Mandals. |
| 6—DISTRICT : HYDERABAD | |
| 57. Musheerabad | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No.1 |
| 58. Malakpet | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No.16 Ward No.17 (Part)Block No. 8and 9. |
| 59. Amberpet | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 2 Ward No. 3 (Part)Block No. 1to 4. |
| 60. Khairatabad | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No.6 Ward No. 3 (Part)Block No. 5and 6 Ward No.8 (Part)Block No. 2. Ward No.5 (Part)BlockNo. 10. |
| 61. Jubilee Hills | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 8 (Part)Block No. 1, 3 and 4. |
| 62. Sanathnagar | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No.7, 24 (excluding the area in AC—46Kukatpalle) and 25 to 30. |
| 63. Nampally | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 10 to 12. |
| 64. Karwan | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 9 Ward No. 13 (Part)Block No. 3to 6. |
| 65. Goshamahal | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 4, 14 and 15Ward No. 5 (Part)Block No. 1 to 9Ward No. 13 (Part)Block No. 1 and2. |
| 66. Charminar | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 20 to 23. |
| 67. Chandrayangutta | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 18 (Part)Block No. 1 to 3 and 8to 14. |
| 68. Yakutpura | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No.17 (Part)Block No. 1 to 7 WardNo. 18 (Part)Block No. 6 and 7. |
| 69. Bahadurpura | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 18 (Part)Block No. 4 and 5 WardNo. 19. |
| 70. Secunderabad | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 33 (Part)Block No. 4 to 7WardNo. 34 and 35Osmania University Area. |
| 71. Secunderabad Cantt. (SC) | Hyderabad (M Corp.+OG) (Part)Hyderabad (MCorp.) (Part)Ward No. 31 and 32 Ward No. 33 (Part)BlockNo. 1 to 3Secunderabad Cantonment Board. |
| 7—DISTRICT : MAHBUBNAGAR | |
| 72. Kodangal | Kodangal, Bomraspet, Kosgi, Doulathabad andMaddur Mandals. |
| 73. Narayanpet | Koilkonda, Narayanpet, Damaragidda and DhanwadaMandals. |
| 74. Mahbubnagar | Hanwada and Mahbubnagar Mandals. |
| 75. Jadcherla | Jadcherla, Nawabpet, Balanagar and MidjilMandals. |
| 76. Devarkadra | Bhoothpur, Addakal, Devarkadra, Chinna ChintaKunta and Kothakota Mandals. |
| 77. Makthal | Makthal, Maganoor, Atmakur, Narva and UtkoorMandals. |
| 78. Wanaparthy | Wanaparthy, Pebbair, Gopalpeta, Peddamandadi andGhanpur Mandals. |
| 79. Gadwal | Gadwal, Dharur, Maldakal and Ghattu Mandals. |
| 80. Alampur (SC) | Ieez, Itikyal, Waddepalle, Manopad and AlampurMandals. |
| 81. Nagarkurnool | Nagarkurnool, Bijinapalle, Thimmajipet, Tadoorand Telkapalle Mandals. |
| 82. Achampet (SC) | Balmoor, Lingal, Amrabad, Achampet, Uppununthalaand Vangoor Mandals. |
| 83. Kalwakurthy | Veldanda, Kalwakurthy, Talakondapalle, Amangaland Madgul Mandals. |
| 84. Shadnagar | Kondurg, Farooqnagar, Kothur and KeshampetMandals. |
| 85. Kollapur | Veepangandla, Kollapur, Peddakothapalle, Kodairand Pangal Mandals. |
| 8—DISTRICT: NALGONDA | |
| 86. Devarakonda (ST) | Chintapalle, Gundlapalle, Chandampet, Devarakondaand Pedda Adisarlapalle Mandals. |
| 87. Nagarjuna Sagar | Gurrampode, Nidamanur, Peddavoora, Anumula andThripuraram Mandals. |
| 88. Miryalaguda | Vemulapalle, Miryalaguda and Damercherla Mandals. |
| 89. Huzurnagar | Neredcherla, Garidepalle, Huzurnagar, Mattampalliand Mellachervu Mandals. |
| 90. Kodad | Mothey, Nadigudem, Munagala, Chilkur and KodadMandals. |
| 91. Suryapet | Atmakur (S), Suryapet, Chivvemla and PenpahadMandals. |
| 92. Nalgonda | Thipparthi, Nalgonda and Kangal Mandals. |
| 93. Munugode | Munugode, Narayanapur, Marriguda, Nampalle,Chandur and Choutuppal Mandals. |
| 94. Bhongir | Bhongir, Bibinagar, Valigonda and PochampalleMandals. |
| 95. Nakrekal (SC) | Ramannapeta, Chityala, Kattangoor, Nakrekal,Kethepalle and Narketpalle Mandals. |
| 96. Thungathurthi (SC) | Thirumalagiri, Thungathurthi, Nuthankal,Jajireddigudem, Sali Gouraram and Mothkur Mandals. |
| 97. Alair | M. Turkapalle, Rajapet, Yadagirigutta, Alair,Gundala, Atmakur (M) and Bommalaramaram Mandals. |
| 9—DISTRICT : WARANGAL | |
| 98. Jangaon | Cherial, Maddur, Bachannapet, Narmetta andJangaon Mandals. |
| 99. Ghanpur | Ghanpur (Station), Dharmasagar, Raghunathpalle,(Station) (SC) Zaffergadh, and Lingalaghanpur Mandals. |
| 100. Palakurthi | Palakurthi, Devaruppula, Kodakandla, Raiparthyand Thorrur Mandals. |
| 101. Dornakal (ST) | Narsimhulapet, Maripeda, Kuravi and DornakalMandals. |
| 102. Mahabubabad (ST) | Gudur, Nellikudur, Kesamudram and MahabubabadMandals. |
| 103. Narsampet | Narsampet, Khanapur, Chennaraopet, Duggondi,Nekkonda and Nallabelly Mandals. |
| 104. Parkal | Parkal, Atmakur, Sangam and Geesugonda Mandals. |
| 105. Warangal West | Warangal Mandal (Part)Warangal (M Corp.)(Part)Warangal (M Corp.) - Ward No. 1 to 7, 15, 21 and 23 to25 |
| 106. Warangal | Warangal Mandal (Part)Warangal (M Corp.)(Part)Warangal (M Corp.) - Ward No. 8 to 14, 16 to 20and 22. |
| 107. Waradhanapet (SC) | Hasanparthy, Hanamkonda, Parvathagiri andWardhanna Pet Mandals. |
| 108. Bhupalpalle | Mogullapalle, Chityal, Bhupalpalle, Ghanpur(Mulug), Regonda and Shayampet Mandals. |
| 109. Mulug (ST) | Venkatapur, Eturnagaram, Mangapet, Tadvai,Kothaguda, Govindaraopet and Mulug Mandals. |
| 10—DISTRICT: KHAMMAM | |
| 110. [ Pinapaka (ST) [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] | Pinapaka, Manuguru, Gundala, Aswapuram Mandals and Burgampahad Mandal excluding the Revenue Villages of Seetharamangram, Sridhara Velair, Gumpanapalli, Ganapavaram, Ibrahimpet and Ravigudem (big).] [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] |
| 111. Yellandu (ST) | Kamepalle, Yellandu, Bayyaram, Tekulapalle andGarla Mandals. |
| 112. Khammam | Khammam Mandal. |
| 113. Palair | Thirumalayapalem, Kusumanchi, Khammam Rural andNelakondapalle Mandals. |
| 114. Madhira (SC) | Mudigonda, Chinthakani, Bonakal, Madhira andYerrupalem Mandals. |
| 115. Wyra (ST) | Enkuru, Konijerla, Singareni, Julurpadu and WyraMandals. |
| 116. Sathupalle (SC) | Sathupalle, Penuballi, Kallur, Tallada andVemsoor Mandals. |
| 117. Kothagudem | Kothagudem and Palwancha Mandals. |
| 118. [ Aswaraopeta (ST) [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] | Mulikalapalle, Chandrugonda, Aswaraopeta and Dammapeta Mandals. [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] |
| 119. Bhadrachalam (ST) [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] | Wazeed, Venkatapuram, Cherla, Dummugudem Mandals andBhadrachalam Revenue Village.] [Substituted by Notification No. G.S.R. 311(E), dated 23.4.2015.] |
| Serial No. and Name | Extent of Parliamentary Constituencies |
| 1 | 2 |
| 1. ADILABAD | (ST) 1-Sirpur, 5-Asifabad (ST), 6-Khanapur(ST), 7-Adilabad, 8-Boath (ST), 9-Nirmal and 10-Mudhole. |
| 2. PEDDAPALLE | (SC) 2 Chennur (SC), 3 Bellampalle (SC), 4Mancherial, 22 Dharmapuri (SC), 23 Ramagundam, 24 Manthani and25 Peddapalle. |
| 3. KARIMNAGAR | 26-Karimnagar, 27-Choppadandi (SC),28-Vemulawada, 29-Sircilla, 30-Manakondur (SC), 31-Huzurabad and32-Husnabad. |
| 4. NIZAMABAD | 1-Armur, 2- Bodhan, 3-Nizamabad (Urban), 4-Nizamabad (Rural), 5 -Balkonda, 6 -Koratla and 7-Jagtial. |
| 5. ZAHIRABAD | 13 Jukkal (SC), 14 Banswada, 15 Yellareddy, 16Kamareddy, 35 Narayankhed, 36 Andole (SC) and 38 Zahirabad (SC). |
| 6. MEDAK | 8-Siddipet, 9-Medak, 10-Narsapur,11-Sangareddy, 12-Patancheru, 13-Dubbak and 14 -Gajwel. |
| 7. MALKAJGIRI | 15- Medchal, 16 -Malkajgiri, 17-Qutbullapur, 18-Kukatpalle, 19-Uppal, 20-Lal Bahadur Nagar and 21-SecunderabadCantt. (SC). |
| 8. SECUNDERABAD | 57 Musheerabad, 59 Amberpet, 60 Khairatabad, 61Jubilee Hills, 62 Sanathnagar, 63 Nampally and 70 Secunderabad. |
| 9. HYDERABAD | 22-Malakpet, 23-Karwan, 24-Goshamahal,25-Charminar, 26-Chandrayangutta, 27-Yakutpura and28-Bahadurpura. |
| 10. CHEVELLA | 29-Maheswaram, 30-Rajendranagar,31-Serilingampally, 32-Chevella (SC), 33-Pargi, 34-Vicarabad(SC) and 35-Tandur. |
| 11. MAHBUBNAGAR | 36-Kodangal, 37- Narayanpet, 38-Mahbubnagar,39-Jadcherla, 40 -Devarkadra, 41 -Makthal and 42- Shadnagar. |
| 12. NAGARKURNOOL | (SC) 78 Wanaparthy, 79 Gadwal, 80 Alampur (SC),81 Nagarkurnool, 82 Achampet (SC), 83 Kalwakurthy and 85Kollapur. |
| 13. NALGONDA | 43-Devarakonda(ST), 44-Nagarjuna Sagar, 45-Miryalaguda, 46- Huzurnagar, 47-Kodad, 48-Suryapet and49-Nalgonda. |
| 14. BHONGIR | 48 Ibrahimpatnam, 93 Munugode, 94 Bhongir, 95Nakrekal (SC), 96 Thungathurthi (SC), 97 Alair and 98 Jangoan. |
| 15. WARANGAL(SC) | 50-Ghanpur (Station) (SC), 51-Palakurthi,52-Parkal, 53-Warangal West, 54-Warangal East, 55-Wardhannapet(SC) and 56-Bhupalpalle. |
| 16. MAHABUBABAD (ST) | 101 Dornakal (ST), 102 Mahabubabad (ST), 103Narsampet, 109 Mulug (ST), 110 Pinapaka (ST), 111 Yellandu (ST)and 119 Bhadrachalam (ST). |
| 17. KHAMMAM | 57-Khammam, 58-Palair, 59-Madhira (SC), 60-Wyra(ST), 61- Sathupalle (SC), 62-Kothagudem and 63-Aswaraopeta(ST). |
Part I – MODIFICATION IN THE DELIMITATION OF COUNCIL CONSTITUENCIES
(ANDHRA PRADESH) ORDER, 2006For the Table appended to the Delimitation of Council Constituencies (Andhra Pradesh) Order, 2006, the following Table shall be substituted, namely:--"TABLE| Name of Constituency | Extent of Constituency | Number of seats | |
| Local Authorities' Constituencies | |||
| 1 | Srikakulam Local Authorities | Srikakulam | 1 |
| 2 | Vizianagaram Local Authorities | Vizianagaram | 1 |
| 3 | Visakhapatnam Local Authorities | Visakhapatnam | 2 |
| 4 | East Godavari Local Authorities | East Godavari | 2 |
| 5 | West Godavari Local Authorities | West Godavari | 2 |
| 6 | Krishna Local Authorities | Krishna | 2 |
| 7 | Guntur Local Authorities | Guntur | 2 |
| 8 | Prakasam Local Authorities | Prakasam | 1 |
| 9 | Nellore Local Authorities | Nellore | 1 |
| 10 | Chittoor Local Authorities | Chittoor | 2 |
| 11 | Kadapa Local Authorities | Kadapa | 1 |
| 12 | Anantapur Local Authorities | Anantapur | 2 |
| 13 | Kurnool Local Authorities | Kurnool | 1 |
| Graduates’ Constituencies | |||
| 1 | Srikakulam-Vizianagaram-Visakhapatnam Graduate | Srikakulam, Vizianagaram, Visakhapatnam | 1 |
| 2 | East-West Godavari Graduates | East-West Godavari | 1 |
| 3 | Krishna-Guntur Graduates | Krishna-Guntur | 1 |
| 4 | Prakasam-Nellore-Chittoor Graduates | Prakasam-Nellore-Chittor | 1 |
| 5 | Kadapa-Anantapur-Kurnool Graduates | Kadapa-Anantapur-Kurnool | 1". |
| Teacher's Constituencies | |||
| 1 | Srikakulam-Vizianagaram-Visakhapatnam Teachers | Srikakulam, Vizianagaram, Visakhapatnam | 1 |
| 2 | East-West Godavari Teachers | East-West Godavari | 1 |
| 3 | Krishna-Guntur Teachers | Krishna-Guntur | 1 |
| 4 | Prakasam-Nellore-Chittoor Teachers | Prakasam-Nellore-Chittoor | 1 |
| 5 | Kadapa-Anantapur-Kurnool Teachers | Kadapa-Anantapur-Kurnool | 1". |
Part II – 1. This Order may be called the Delimitation of Council Constituencies (Telangana) Order, 2014.
2. The costituencies into which the State of Telangana shall be divided for the purpose of elections to the Legislative Council of the State from (a) the local authorities' constituencies, (b) the graduates' constituencies, and (c) the teachers' constituencies in the said State, the extent of each such constituency and the number of seats allotted to each such constituency shall be as shown in the following Table :-
| Name of Constituency | Extent of Constituency | Number of seats |
| Local Authorities' Constituencies | ||
| 1. Mahbubnagar Local Authorities | Mahbubnagar | 1 |
| 2. Ranga Reddy Local Authorities | Ranga Reddy | 1 |
| 3. Hyderabad Local Authorities | Hyderabad | 2 |
| 4. Medak Local Authorities | Medak | 1 |
| 5. Nizamabad Local Authorities | Nizamabad | 1 |
| 6. Adilabad Local Authorities | Adilabad | 1 |
| 7. Karimnagar Local Authorities | Karimnagar | 1 |
| 8. Warangal Local Authorities | Warangal | 1 |
| 9. Khammam Local Authorities | Khammam | 1 |
| 10. Nalgonda Local Authorities | Nalgonda | 1 |
| Graduates’ Constituencies | ||
| 1. Mahbubnagar-Ranga Reddy-Hyderabad Graduates | Mahbubnagar-Ranga Reddy Hyderabad | 1 |
| 2. Medak-Nizamabad-Adilabad-Karimnagar Graduates | Medak-Nizamabad-Adilabad-Karimnagar | 1 |
| 3. Warangal-Khammam-Nalgonda Graduates | Warangal-Khammam-Nalgonda | 1 |
| Teacher’s Constituencies | ||
| 1. Mahbubnagar-Ranga Reddy-Hyderabad Teachers | Mahbubnagar-Ranga Reddy Hyderabad | 1 |
| 2. Medak-Nizamabad-Adilabad-Karimnagar Teachers | Medak-Nizamabad-Adilabad-Karimnagar | 1 |
| 3. Warangal-Khammam-Nalgonda Teachers | Warangal-Khammam-Nalgonda | 1 |
1. Adi Andhra
2. Adi Dravida
3. Anamuk
4. Aray Mala
5. Arundhatiya
6. Arwa Mala
7. Bariki
8. Bavuri
9. Beda (Budga) Jangam
10. Bindla
11. Byagara, Byagari
12. Chachati
13. Chalavadi
14. Chamar, Mochi, Muchi, Chamar-Ravidas, Chamar-Rohidas
15. Chambhar
16. Chandala
17. Dakkal, Dokkalwar
18. Dandasi
19. Dhor
20. Dom, Dombara, Paidi, Pano
21. Ellamalawar, Yellammalawandlu
22. Ghasi, Haddi, Relli, Chanchandi
23. Godari
24. Gosangi
25. Holeya
26. Holeya Dasari
27. Jaggali
28. Jambuvulu
29. Kolupulvandlu, Pambada, Pambanda, Pambala
30. Madasi Kuruva, Madari Kuruva
31. Madiga
32. Madiga Dasu, Mashteen
33. Mahar
34. Mala, Mala Ayawaru
35. Mala Dasari
36. Mala Dasu
37. Mala Hannai
38. Malajangam
39. Mala Masti
40. Mala Sale, Nethani
41. Mala Sanyasi
42. Mang
43. Mang Garodi
44. Manne
45. Mashti
46. Matangi
47. Mehtar
48. Mitha Ayyalvar
49. Mundala
50. Paky, Moti, Thoti
51. Pamidi
52. Panchama, Pariah
53. Relli
54. Samagara
55. Samban
56. Sapru
57. Sindhollu, Chindollu
58. Yatala
59. Valluvan.".
THE SIXTH SCHEDULE(See section 29)AMENDMENTS TO THE CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950In the Constitution (Scheduled Tribes) Order, 1950, -1. Andh, Sadhu Andh
2. Bagata
3. Bhil
4. Chenchu
5. Gadabas, Bodo Gadaba, Gutob Gadaba, Kallayi Gadaba, Parangi Gadaba, Kathera Gadaba, Kapu Gadaba
6. Gond, Naikpod, Rajgond, Koitur
7. Goudu (in the Agency tracts)
8. Hill Reddis
9. Jatapus
10. Kammara
11. Kattunayakan
12. Kolam, Kolawar
13. Konda Dhoras, Kubi
14. Konda Kapus
15. Kondareddis
16. Kondhs, Kodi, Kodhu, Desaya Kondhs, Dongria Kondhs, Kuttiya Kondhs, Tikiria Kondhs, Yenity Kondhs, Kuvinga
17. Kotia, Bentho Oriya, Bartika, Dulia, Holya, Sanrona, Sidhopaiko
18. Koya, Doli Koya, Gutta Koya, Kammara Koya, Musara Koya, Oddi Koya, Pattidi Koya, Rajah, Rasha Koya, Lingadhari Koya (ordinary), Kottu Koya, Bhine Koya, Rajkoya
19. Kulia
20. Manna Dhora
21. Mukha Dhora, Nooka Dhora
22. Nayaks (in the Agency tracts)
23. Pardhan
24. Porja, Parangiperja
25. Reddi Dhoras
26. Rona, Rena
27. Savaras, Kapu Savaras, Maliya Savaras, Khutto Savaras
28. Sugalis, Lambadis, Banjara
29. Thoti (in Adilabad, Hyderabad, Karimnagar, Khammam, Mahbubnagar, Medak, Nalgonda, Nizamabad and Warangal districts)
30. Yenadis, Chella Yenadi, Kappala Yenadi, Manchi Yenadi, Reddi Yenadi
31. Yerukulas, Koracha, Dabba Yerukula, Kunchapuri Yerukula, Uppu Yerukula
32. Nakkala, Kurvikaran.".
THE SEVENTH SCHEDULE(See section 52)LIST OF FUNDSA. Provident Funds, Pension Funds, Insurance Funds1. Contributory Provident Fund Work-charged 50% N.R.S.
2. All India Serivce Provident Fund.
3. Deposits of Zilla Praja Parishads out of Provident Fund contribution.
4. General Provident Fund (Regular).
5. Andhra Pradesh Class IV Govt. Servants Family Pension Fund.
6. Andhra Pradesh State Employees Family Benefit Fund.
7. Andhra Pradesh State Government Life Insurance Fund.
8. Compulsory Savings Scheme.
9. 50% D.A., G.P.F.N.R.S.
10. G.P.F. Class-IV.
11. G.P.F. Work Charged 50% N.R.S.
12. C.P.F. work-charged Establishment.
13. Electricity Department Provident Fund.
14. ICS Provident Fund.
15. Compulsory Savings Scheme for University Employees.
16. Postal Insurance and Life Annuity Fund.
17. Central Government Employees Group Insurance Scheme.
18. I.A.S. Group Insurance.
19. Andhra Pradesh State Government Employees Contributory Pension Scheme -
20. Andhra Pradesh Aided Educational Institution Employees Contributory Pension Scheme -
21. Group Insurance for Panchayat Raj Employees
22. Group Insurance Market Committee
23. State Government Employees Group Janata Personal Accident Policy
24. Employees Welfare Fund (Andhra Pradesh State)
B. Sinking Fund, Guarantee Resumption Fund, Reserve Funds25. Sinking Fund -Investment Account
26. Guarantee Redemption Fund-Investment Account
27. Depreciation Reserve Fund-Government Commercial Departments and Undertakings -
28. Industrial Development Funds-
29. Electricity Development Funds-Special Reserve Fund-Electricity.
30. Other Development and Welfare Fund -
31. Depreciation Reserve Fund of Government Press
32. Depreciation Reserve Fund of Water Works
33. State Development Subsidy Fund for Small and Marginal Formers
34. Industrial Research and Development Fund-Main Account
35. Industrial Research and Development Fund-Investment Account
36. Funds for Development Schemes-Investment Account
37. Andhra Pradesh Distilleries and Brewaries
38. Amount with RBI in GRF Current Account
39. Security Adjustment Reserve-Investment Account
C. Other Funds40. Development Funds for Educational Purposes
41. K.G. and Pennar Drainage Cess Fund
42. C.M. Relief Fund
43. Municipal Environmental Scheme Fund
44. Zilla Praja Parishad Funds
45. Subvensions from Central Road Fund
46. Deposits of Police Funds
47. Deposits of Andhra Pradesh Social Welfare Fund
48. Development of Mineral Resources and Technology Upgradation Fund
49. Village Panchayat Funds
50. Mandala Praja Parishad Funds
51. Market Committee Funds
52. Thrift Fund cum Savings and Security Schemes for Weavers
53. State Agriculture Credit Stabilisation Fund
54. Andhra Pradesh State Government Employees Contributory Pension Scheme
55. Deposits on Employees Welfare Fund and Matching contribution equivalent to the interest earned on the Employees Welfare Fund
56. Deposits of Andhra Pradesh Building and Other Construction Workers Welfare Board.
57. Natural Calamities Unspent Margin Money Fund
58. Development Funds for Agricultural Purposes
59. Zamindari Abolition Fund
60. Ethyl Alcohol Storage Facilities Fund-
61. Security Adjustment Reserve
62. Andhra Pradesh Crop Insurance Fund
63. Andhra Pradesh Comprehensive Crop Insurance Scheme
64. Religious Charitable Endowment Funds
65. Depreciation Reserve Fund of Hydro-Thermal Electricity Schemes
66. State Renewal Fund
67. Andhra Pradesh Rural Development Fund
68. Corpus Fund for upgradation of public libraries
69. General Reserve Funds of Government Commercial Departments/Undertakings.
THE EIGHTH SCHEDULE(See section 59)APPORTIONMENT OF LIABILITY IN RESPECT OF PENSIONS1. 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 Andhra Pradesh, pay the pensions drawn in its treasuries.
2. Subject to the said adjustments, the liability in respect of pensions of officers serving in connection with the affairs of the existing State of Andhra Pradesh 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 Andhra Pradesh.
3. There shall be computed, in respect of the period commencing on the appointed day and ending on such date after the appointed day, as may be fixed by the Central Government and in respect of each subsequent financial year, the total payments made to the two successor States in respect of pensions referred to in paragraphs 1 and 2. The total representing the liability of the existing State of Andhra Pradesh in respect of pensions and other retirement benefits shall be apportioned between the successor States on the basis of population ratio and any successor State paying more than its due share shall be reimbursed the excess amount by the other successor State paying less.
4. The liability of the existing State of Andhra Pradesh in respect of pension rolls granted before the appointed day and drawn in any area outside the territories of the existing State shall be the liability of the State of Andhra Pradesh 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 Andhra Pradesh under paragraph 1.
5.
6. Any reference in this Schedule to a pension shall be construed as including a reference to the commuted value of the pension.
THE NINTH SCHEDULE(See sections 68 and 71)LIST OF GOVERNMENT COMPANIES AND CORPORATIONS| Sl. No. | Name of Government Company | Address |
| (1) | (2) | (3) |
| 1. | Andhra Pradesh State Seeds Development Corporation Ltd. | S-10-193, 2nd Floor, Ltd., HACA Bhavan, Opp. Public Gardens,Hyderabad-500 004. |
| 2. | Andhra Pradesh State Agro Industrial Development CorporationLtd., | 504, Hermitage Office Complex, Hill Fort Road, Hyderabad-500004. |
| 3. | Andhra Pradesh State Warehousing Corporation., | Warehousing Sadan, 2nd Floor, Behind Gandhi Bhavan,Nampally, Hyderabad- 500 001. |
| 4. | Andhra Pradesh State Civil Supplies Corporation Ltd., | 6-3-655/1/A, Civil Supplies Bhavan, Somajiguda,Hyderabad-500 082. |
| 5. | Andhra Pradesh Genco, | Vidyut Soudha, Khairathabad, Hyderabad-500 004. |
| 6. | Andhra Pradesh Transco, | Vidyut Soudha, Khairathabad, Hyderabad-500 004. |
| 7. | Singareni Collieries Company Ltd., | Singareni Bhavan, Macharmanzil, Redhills, Hyderabad-500 004. |
| 8. | NREDCAP | Pisgha Complex, Nampally, Hyderabad-500 001. |
| 9. | Andhra Pradesh Forest Development Corporation Ltd., | UNI Building, 3rd Floor, A.C.Guards, Hyderabad-500 004. |
| 10. | Andhra Pradesh State Film and Television Theatre DevelopmentCorporation Ltd., | 10-2-1, FDC Complex, A.C. Guards, Hyderabad-500 004. |
| 11. | Andhra Pradesh Medical Services Infrastructure DevelopmentCorporation, | APMSIDC Building, DM and HS Campus, Sulthan Bazar,Hyderabad-500 095. |
| 12. | Andhra Pradesh State Police Housing Corporation Ltd., | DIG Office, Saifabad, Hyderabad-500 004. |
| 13. | Andhra Pradesh State Housing Corporation Ltd., | 3-6-184, Street No.17, Urdu Hall Lane, Himayat Nagar,Hyderabad. |
| 14. | Andhra Pradesh Housing Board, | Gruhakalpa, M.J.Road, Nampally, Hyderabad-500 028. |
| 15. | Andhra Pradesh Technologies Services Ltd., | B.R.K. Buildings, Tank Bund Road, Hyderabad. |
| 16. | Andhra Pradesh Mineral Development Corporation Ltd., | Rear Block, 3rd Floor, HMWSSB Premises, Khairathabad,Hyderabad-500 004. |
| 17. | Andhra Pradesh Industrial Infrastructure Corporation Ltd., | 5-9-58/B, 6th Floor, Prishrama Bhavan, Basheerbagh,Hyderabad-500 004. |
| 18. | Andhra Pradesh Industrial Development Corporation Ltd., | 5-9-58/B, 6th Floor, Prishrama Bhavan, Basheerbagh,Hyderabad-500 004. |
| 19. | Andhra Pradesh State Finance Corporation, | 5-9-194, Chirag Ali Lane, Abids, Hyderabad-500 001. |
| 20. | Leather Industries Development Corporation of Andhra Pradesh(LIDCAP), | 5-77/27, Darga Hussaini Shaw Ali, Golkonda Post,Hyderabad-500 008. |
| 21. | Andhra Pradesh Handicraft Development Corporation Ltd., | Hasthakala Bhavan, Musheerabad X Roads, Hyderabad. |
| 22. | Andhra Pradesh State Trade Promotion Corporation Ltd.6-10-74, Fathe Maidhan (APTPC)., | Road, Shakar Bhavan, Hyderabad-500 004. |
| 23. | Andhra Pradesh State Irrigation Development CorporationLtd., | 8-2-674/2/B, Road No.13, Banjara Hills, Hyderabad-500 034. |
| 24. | Andhra Pradesh State Minorities Finance Corporation Ltd., | 5th Floor, A.P. State Haj House, Opp. Public Gardens,Nampally, Hyderabad-500 001. |
| 25. | Andhra Pradesh Beverages Corporation Ltd., | 4th Floor, Prohibition and Excise Complex, 9 and 10 Eastern,M.J.Road, Nampally, Hyderabad-500 001. |
| 26. | Andhra Pradesh State Road Transport Corporation, | Bus Bhavan, Musheerabad X Roads, Hyderabad. |
| 27. | Andhra Pradesh Foods, | IDA, Nacharam, Hyderabad-500 076. |
| 28. | Andhra Pradesh State Tourism Development Corporation Ltd., | 3-5-891, A.P. Tourism House, Himayath Nagar, Hyderabad. |
| 29. | Andhra Pradesh Rajiv Swagruha Corporation Ltd., | A-06, Sahabhavan, Bandlaguda, GSI (Post), Hyderabad-500 068. |
| 30. | Eastern Power Distribution Corporation Ltd., | Corporate Office, Near Guruwar Junction, P and TSeethammadhara Colony, Vishakapatnam-530 013. |
| 31. | Southern Power Distribution Corporation Ltd., | 1-13-65/A, Srinivasapuram, Tirupati-517503. |
| 32. | Central Power Distribution Corporation Ltd., | 6-1-50, Corporate Office, Mint Compound, Hyderabad-500 063. |
| 33. | Northern Power Distribution Corporation Ltd., | 1-1-478, Chaitniyapuri Colony, Near RES Petrol Pump,Warangal. |
| 34. | Andhra Pradesh Heavy Machinery and Engineering Ltd., | Regd. Office and Factory, Kondapally-521228. KrishnaDistrict. |
| 35. | Vizag Apparel Park for Export Ltd., | C-Block, 4th Floor, BRK Bhavan, Hyderabad-500 063. |
| 36. | Andhra Pradesh State Christian (Minorities) FinanceCorporation, | 6-2-41, Flat No. 102, Moghal Emami Mansion, Opp. ShadanCollege, Khairathabad, Hyderabad-500 004. |
| 37. | Hyderabad Metro Rail Ltd., | Metro Rail Bhavan, Saifabad, Hyderabad-500 004. |
| 38. | Andhra Pradesh Urban Finance Infrastructure DevelopmentCorporation Ltd., | 2nd Floor, E and PH Complex, Kashana Building, AC Guards,Hyderabad. |
| 39. | Infrastructure Development Corporation of Andhra Pradesh(INCAP), | 10-2-1, 3rd Floor, FDC Complex, AC Guards, Hyderabad-500028. |
| 40. | Overseas Manpower Company of Andhra Pradesh Ltd. (OMCAP) | ITI Mallepally Campus, Vijayanagar Colony, Hyderabad-500057. |
| 41. | Andhra Pradesh Power Finance Corporation Ltd. | L-Block, 4th Floor, Andhra Pradesh Secretariat, Hyderabad. |
| 42. | Andhra Pradesh Roads Development Corporation | R and B Office, Beside Mahaveer, AC Guards, Hyderabad-500057. |
| 43. | Andhra Pradesh Tribal Power Company Ltd. (TRIPCO) | 4th Floor, Damodharam Sanjivaiah Sankeshamma Bhavan, MasabTank, Hyderabad. |
| 44. | Andhra Pradesh Tribal Mining Company Ltd. (TRIMCO) | 4th Floor, Damodharam Sanjivaiah Sankeshamma Bhavan, MasabTank, Hyderabad. |
| 45. | Andhra Pradesh Cooperative Oil seeds Growers FederationLimited. | Parishrama Bhavan, 9th Floor, Hyderabad. |
| 46. | Andhra Pradesh Marketing Federation Ltd. | Haka Bhavan, Hill Fort Road, Hyderabad. |
| 47. | Deccan Infrastructure and Land Holdings Ltd. | C/o Andhra Pradesh Housing Board, Ground Floor, Gruha Kalpa,MJ road, Nampally, Hyderabad-500001. |
| 48. | Andhra Pradesh Aviation Corporation Ltd. | II Floor, Container, Floride Station, Air CorporationComplex, Begumpet 16. |
| 49. | Andhra Pradesh Gas Infrastructure Corporation (P) Ltd. | 5-9-58/B, Parishrama Bhavan, II Floor, Fathe Maidan Road,Basheerbagh, Hyderabad-14. |
| 50. | Andhra Pradesh Gas Distribution Corporation Ltd. | 5-9-58/B, Parishrama Bhavan, II Floor, Fathe Maidan Road,Basheerbagh, Hyderabad-14. |
| 51. | Andhra Pradesh Khadi and Village Industries Board (APKVIB). | Mehadipatnam Road, Masab Tank, Humayun Nagar, Hyderabad. |
| 52. | Andhra Pradesh State Handloom Weavers Co-operative SocietyLtd. (APCO) | Road No. 16, Industrial Development Area, Chinthal,Hyderabad-55. |
| 53. | Andhra Pradesh Textile Development Corporation (APTEX). | 4th Floor, BRKR Bhavan, C Block, Tankbundroad, Saifabad,Hyderabad-4. |
| 54. | Nizam Sugars Ltd. (NSL). | 6-3-570/1, 201, Diamond Block, Rockdale Compound,Somajiguda, Errammanjil, Hyderabad-82. |
| 55. | Andhra Pradesh Food Processing Society (APFPS). | 1st Floor, BRKR Bhavan, Tank Bund Road, Hyderabad-63. |
| 56. | Krishnapatnam International Leather Complex Pvt. Ltd.(KPILC) | 5th Floor, Parishrama Bhavan, Basheerbagh, Hyderabad-4. |
| 57. | Andhra Pradesh State Federation of Co-operative SugarFactories Ltd. (APSFCSC). | Chirag Ali Lane, Hyderabad-500001. |
| 58. | Textile Park, Pasha Mailaram | Pasha Mailaram, Medak District. |
| 59. | Andhra Pradesh Women's Co-operative Finance Corporation Ltd. | Door No. 1335/H, Road No. 45, Jubilee Hills, Hyderabad-500033. |
| 60. | Andhra Pradesh Vikalangula Co-operative Corporation | AP Vikalangula Sankshema Bhavan, Nalgonda X Roads, Malkpet. |
| 61. | Andhra Pradesh Water Resources Development Corporation | IV Floor, Jalasoudha Building Erram Manzil, Hyderabad. |
| 62. | Andhra Pradesh State Property Tax Board (APSPTB), Hyderabad. | AC Guards, Masabtank, Hyderabad. |
| 63. | Andhra Pradesh Toddy Tappers Cooperative Finance CorporationLtd. (AP Geetha Paarisharamika Sahakara Arthika SamkhsemaSamstha), Narayanagunda, Hyderabad. | 3-5-1089, Beside Deepak Cinema Theater, Narayanguda,Hyderabad-29. |
| 64. | Society for Employment, Promotion and Training in TwinCities (SETWIN). | Azmath Jah Palace, Purani Haveli, Hyderabad-500 002. |
| 65. | Sports Authority of Andhra Pradesh (SAAP) | Lal Bahadur Stadium, Hyderabad-500 001. AP. INDIA. |
| 66. | Andhra Pradesh Society for Training and Employment Promotion(APSTEP) to be added | Director of Youth Services and MD, APSTEP, Behind BoatsClub, Secunderabad. |
| 67. | State Institute of Hotel Management Catering Technology,Tirupathi | Near SV Zoo Park, Beside AP Tourism Transport, Pelervillage, Tirupathi, Chittoor Distt. 517507 |
| 68. | State Institute of Hotel Management Catering Technology,Medak | Kohir X road, Kaveri Village, Medak Distt. 502321 |
| 69. | Andhra Pradesh Meat Development Corporation, Hyderabad | 10-2-289/129, Shanthinagar, Hyderabad-28 |
| 70. | Andhra Pradesh Dairy Development Corporation, Hyderabad | Vijaya Bhavan, Lalapet, Hyderabad-17 |
| 71. | AP Sheep and Goat Develoment Cooperative Federation, Hyd. | Managing Director, 10- 2-289/127 Shanthinagar, Masabtank,Hyderabad-28 |
| 72. | Andhra Pradesh State Fishermen Cooperative SocietiesFederation, Hyd. | Managing Director, O/o Commissioner of Fisheries, 4th lance,Shanthinagar, Mathsya Bhavan, Hyderabad. |
| 73. | Andhra Pradesh Dairy Development Cooperative Federation,Ltd., Hyderabad. | Vijaya Bhavan, Lalapet, Hyderabad-17 |
| 74. | Andhra Pradesh State Veternary Council, Hyderabad. | H.No. 2-289/124, Road, No. 4, Shanthi Nagar,Hyderabad-50028. |
| 75. | Andhra Pradesh Girijan Co-operative Corporation | Telugu Sakshema Bhavan, Masab Tank, Hyderabad-28 |
| 76. | Andhra Pradesh State ST Co-operative Finance Corporation(Tricor) | Managing Director, 1st Floor, D.S.S. Bhavan, Masab Tank,Hyderabad. |
| 77. | Andhra Pradesh Education and Welfare InfrastructureDevelopment Corporation (APEWIDC) | 4th Floor, Rajiv Vidya Mission Building, SCERT Compound,Hyderabad-500001 |
| 78. | Andhra Pradesh Scheduled Castes Co-operative FinanceCorporation | VC and MD Damodaram Sanjeevayya Samkshema Bhavan, 5th Floor,Masab Tank, Hyderabad-28 |
| 79. | Andhra Pradesh Backward Classes Co-operative FinanceCorporation | Sakshema Bhavan, Masab Tank, Hyderabad |
| 80. | Andhra Pradesh Washermen Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28 |
| 81. | Andhra Pradesh Nayee Brahmana Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 82. | Andhra Pradesh Sagar Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 83. | Andhra Pradesh Valmiki Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 84. | Andhra Pradesh Balija Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 85. | Andhra Pradesh Batraja Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 86. | Andhra Pradesh Medara Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 87. | Andhra Pradesh Kummari Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 88. | Andhra Pradesh Vishwabrahmana Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |
| 89. | Andhra Pradesh Taddy Tappers Samkshema Bhavan, Co-operativeSocieties Federation Ltd. | Samkshema Bhavan, Masab Tank, Hyderabad-28. |