The M.P. Reorganisation (Removal of Difficulties) Order, 2003

MADHYA PRADESH
India

The M.P. Reorganisation (Removal of Difficulties) Order, 2003

Rule THE-M-P-REORGANISATION-REMOVAL-OF-DIFFICULTIES-ORDER-2003 of 2003

Published on 19 August 2003
Commenced on 19 August 2003
[This is the version of this document from 19 August 2003.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Reorganisation (Removal of Difficulties) Order, 2003Published vide Notification No. G.S.R. 673(E), dated 19th August, 2003Ministry of Home AffairsG.S.R 673(E). - The following Order made by the President is published for general information:-Whereas, a difficulty has arisen in giving effect to the provisions of Sections 8 and 10 of the Madhya Pradesh Reorganisation Act, 2000 (28 of 2000) (hereinafter referred to as the said Act) in relation to the list of members of the Council of States specified in the First Schedule and in Delimitation of Parliamentary and Assembly Constituencies specified in the Second Schedule to the said Act;And whereas, a difficulty has also arisen in giving effect to the provisions of Section 20 of the said Act, which relates to amendment of the Constitution (Scheduled Tribes) Order, 1950 as specified in the Fourth Schedule to the said Act;And whereas, names of certain Scheduled Tribes appearing in the Fourth Schedule to the said Act have been mentioned incorrectly in that Schedule and the errors in the names are required to be rectified so as to avoid any controversy in the identification of the Scheduled Tribes;Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 86 of the Madhya Pradesh Reorganisation Act, 2000 (28 of 2000), the President hereby makes the following Order, namely:-

1.

(1)This order may be called the Madhya Pardesh Reorganisation (Removal of Difficulties) Order, 2003.

(2)It shall come into force at once.

2.

In the First Schedule to the said Act,-(i)in paragraph (1),-(a)for the words, "Lakkhiram Agrawal", appearing at both places, the word "Lakkhiram" shall be substituted;(b)for the words, "Suresh Pachouri", "Abdul Gayur Qureshi", the words, "Suresh Pachauri" and "Abdul Gaiyur Qureshi", shall respectively be substituted;(ii)in paragraph (2),-(a)for the figures, letters and words "the 30th day of June, 2004", the figures, letters and words "the 29th day of June, 2000" shall be substituted;(b) (I)for the words "Dilip Singh Judev" and "Jhumuklal Bhendia", appearing at both places, the words "Dilip Kumar" and" Jhumuklal" shall respectively be substituted;(II)for the words "O. Rajagopal", "Balkavi Bairagi", "Miss Mabel Rebello", the words "O. Rajgopal.", "Balkavi", "Sushri Mobal Ribelo" shall respectively be substituted;(iii)in paragraph (3),-

(1)for the words "Bhagatram Manhar", appearing at both places, the word "Bhagatram" shall be substituted;

(2)for the words "Kailash Joshi" and "Vikram Verma", the words "Kailash Chandra", and "Vikram Singh" shall respectively be substituted.

3.

In the Second Schedule to the said Act, in paragraph 2 relating to Schedule XIIA Chhattisgarh,-

(a)in PART A relating to PARLIAMENTARY CONSTITUENCIES, in serial number 3, for the figures, word and letters "32 Mastuiri (SC)", the figures, word and letters "32-Masturi (SC)" shall be substituted;

(b)in PART B relating to ASSEMBLY CONSTITUENCIES,-

(i)in serial number 20, for the figures, word and letters "20. Sarangarh (ST)", the figures, word and letters "20. Sarangarh (SC)" shall be substituted; and

(ii)in serial number 27, for the word and letters "Mungeli (ST)", the word and letters "Mungeli (SC)" shall be substituted.

4.

In the Fourth Schedule to the said Act,

(i)in clause (b), in Sub-clause (i),-

(a)in serial number 16, for the words "Gond Gowari", "Kuchki Maria" and "Raj Gond", the words "Gond Gowari", "Kuchaki Maria" and "Raj" shall respectively be substituted;

(b)in serial number 24, for the word "Khand", the word "Kandh" shall be substituted;

(c)in serial number 27, for the words "Nihar" and "Bhodhi" the words "Nihal" and "Bondhi" shall be substituted.

(ii)in clause (b), in Sub-clause (ii),-

(a)in serial number 16, for the words "Kolibhuti" , "Gond", "Gowari Hill Maria" and "Raj Gond", the words "Koliabhuti", "Gond Gowari", "Hill Maria" and "Raj" shall respectively be substituted;.

(b)in serial number 26, for the word "Nihar" the word "Nihal" shall be substituted.

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