As from the appointed day, there shall be a Zonal Council for each of the following five zones, namely:--(a)the Northern Zone, comprising the States of [Haryana, [Punjab, Himachal Pradesh] [Substituted by Act 31 of 1966, Section 86, for "Punjab". ], Rajasthan and Jammu and Kashmir and the [Union territories] [Substituted by the Adaptation of Laws (No. 1) Order, 1956, for "Part C States"] of Delhi, [and Chandigarh] [Substituted by Act 53 of 1970, Section 47, for "Himachal Pradesh and Chandigarh" (w.e.f. 25-1-1971)]];(b)the Central Zone, comprising the States of Uttar Pradesh and Madhya Pradesh;(c)[ the Eastern Zone, comprising the States of Bihar, West Bengal [Orissa and Sikkim] [Substituted by Act 81 of 1971, Section 74, for cl. (c) (w.e.f. 21-1-1972)];](d)[ the Western Zone, comprising the States of Goa, Gujarat and Maharashtra and the Union territories of Dadra and Nagar Haveli and Daman and Diu; and] [Substituted by Act 18 of 1987, Section 64 (w.e.f. 30-5-1987)](e)the Southern Zone, comprising the States of Andhra Pradesh, [[Tamil Nadu] [Substituted by Act 11 of 1960, Section 86, for "Madras and Kerala"], [Karnataka] [Substituted by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for "Mysore" (w.e.f. 1-11-1973)] and Kerala] [and the Union territory of Pondicherry] [Inserted by Act 20 of 1963, Section 57 and Sch. II (w.e.f. 13-5-1963)].
