Object and Reasons. - In his Address delivered to Parliament on the 25th day of October, 1999, the President stated that necessary action would soon be initiated for the creation of a new State of Vananchal. The Bill seeks to give effect to that commitment. The Bill aims at reconstituting the existing State of Bihar into two separate States. However, the new State will be called Jharkhand.2. The Bill provides for the territories of the two States and makes the necessary supplemental and incidental provisions relating to representation in Parliament and in the State Legislatures, distribution of revenues, apportionment of assets and liabilities, management and development of water resources and other matters.3. The Government has set up a Unit in the Planning Commission under the direct charge of the Deputy Chairman, Planning Commission to deal exclusively with matters relating to the development of the rest of Bihar consequent upon the formation of the State of Jharkhand.4. The proposed reorganisation of the existing State of Bihar will meet the democratic aspirations of the people of Jharkhand. Gazette of India, 25-7-2000. Pt. II-S. 2. Ext., p. 147 (No. 130).[25th August, 2000]An Act to provide for the reorganisation of the existing State of Bihar and for matters connected therewith.Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows :-
