Union of India - Act
The Punjab Reorganisation Act, 1966
UNION OF INDIA
India
India
The Punjab Reorganisation Act, 1966
Act 31 of 1966
- Published on 18 September 1966
- Commenced on 18 September 1966
- [This is the version of this document from 18 September 1966.]
- [Note: The original publication document is not available and this content could not be verified.]
1305.
On the 21st March, 1966, it was announced in the Lok Sabha that Government has decided to accept in principle the reorganisation of the existing State of Punjab on linguistic basis. On the 18th April, 1966, that House was informed that necessary legislation would be brought forward for the reorganisation of the State as soon as the boundaries of the new States were settled and necessary legislation to amend Article 3 of the Constitution to enable the transfer of certain areas of the existing state of the Union Territory of Himachal Pradesh was enacted. The Punjab Reorganisation Bill, 1966, is destined to reorganise the existing State so as to constitute two separate State of Punjab and Haryana and a new Union Territory by the name of Chandigarh and to transfer certain areas of the existing State to the Union Territory of Himachal Pradesh.The Bill provides for the territories of two States and the new Union Territory and also specifies the areas to be transferred to the Union Territory of Himachal Pradesh and makes the necessary supplemental, incidental and consequential provisions in relation to such reorganisation, including representation in Parliament and in the State Legislatures.The notes on clauses explain in detail the various provisions of the Bill".[18th September, 1966.]An Act to provide for the reorganisation of the existing State of Punjab and for matters connected therewith.Be it enacted by Parliament in the Seventeenth Year of the Republic of India as follows :-Part I – Preliminary
1. Short title.
- This Act may be called the Punjab Reorganisation Act, 1966.2. Definitions.
- In this Act, unless the context otherwise requires, -Part II – Reorganisation Of The State Of Punjab
3. Formation of Haryana State.
4. Formation of Union Territory of Chandigarh.
- On and from the appointed day, there shall be formed a new Union Territory to be known as the Union Territory of Chandigarh comprising such of the territories of Manimajra and Manauli kanungo circles of Kharar tahsil of Ambala district in the existing State of Punjab as are specified in the Second Schedule and thereupon the territories so specified shall cease to form part of the existing State of Punjab.5. Transfer of territory from Punjab to Himachal Pradesh.
- (2) On and from the appointed day, there shall be added to the Union Territory of Himachal Pradesh the territories in the existing State of Punjab comprised in -(a)Simla, Kangra, Kulu, and Lahaul and Spiti districts;(b)Nalagarh tahsil of Ambala district;(c)Lohara, Amb, and Una kanungo circles of Una tahsil of Hoshiarpur district;(d)the territories in Santokhgarh kaunugo circle of Una tahsil of Hoshiarpur district specified in Part I of the Third Schedule;(e)the territories in Una tahsil of Hoshiarpur district specified in Part II of the Third Schedule; and(f)the territories of Dhar Kalan kanungo circle of Pathankot tahsil of Gurdaspur district specified in Part III of the Third Schedule;and thereupon the said territories shall cease to form part of the existing State of Punjab.6. State of Punjab and territorial divisions thereof.
7. Amendment of the First Schedule to the Constitution.
- On and from the appointed day, in the First Schedule to the Constitution, -8. Saving power of Government.
- Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the Government of Punjab, or Haryana or the Administrator of the Union Territory of Himachal Pradesh to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State or Union Territory, as the case may be.Part III – Representation Of The Legislature
The Council of States9. Amendment of the Fourth Schedule to the Constitution.
- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table, -10. Allocation of sitting members.
11. Filling up of vacancies.
12. Provision as to existing House.
- Nothing in Part II shall be deemed to affect the constitution or duration of the existing House of the People or the extent of the constituency of any sitting member of that House.The Legislative Assemblies13. Provisions as to Legislative Assemblies.
14. Amendment of Delimitation Orders.
- On and from the appointed day, Part B of Schedule XI to the Delimitation of Parliamentary and Assembly Constituencies Order, 1961, and the Schedule to the Delimitation of Territorial Council Constituencies (Himachal Pradesh) Order, 1962, shall stand amended as directed in the Fifth Schedule to this Act.15. Allocation of sitting members.
16. Duration of Legislative Assembly of Haryana.
- The period of five years referred to in clause (1) of Article 172 shall, in the case of the Legislative Assembly of Haryana, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of Punjab.17. Duration of Legislative Assemblies of Punjab and Himachal Pradesh.
- The changes in the composition of the Legislative Assemblies of Punjab and Himachal Pradesh shall not affect the duration of either of those Assemblies.18. Speakers and Deputy Speakers.
19. Rules of procedure.
- The rules of procedure and conduct of business of the Legislative Assembly of Punjab as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of Haryana subject to such modifications and adaptations as may be made therein by the Speaker thereof.The Legislative Council20. Legislative Council of Punjab.
- On and from the appointed day, there shall be forty seats in the Legislative Council of Punjab, and in the Third Schedule to the Representation of the People Act, 1950, for the existing entry 7, the following entry shall be substituted, namely :-"7. Punjab 40 14, 33 14 6".21. Council Constituencies.
- On and from the appointed day, the Delimitation of Council Constituencies (Punjab) Order, 1951, shall stand amended as directed in the Sixth Schedule.22. Provision as to certain sitting members.
| (1) | (2) |
| Punjab West Central Graduates | Punjab Central Graduates. |
| Punjab East Central Graduates | Punjab South Graduates. |
| Punjab West Central Teachers | Punjab Central Teachers. |
| Punjab East Central Teachers | Punjab South Teachers. |
| Patiala Local Authorities | Patiala-cum-Rupar Local Authorities. |
23. Allocation of seats in the House of the People.
- In the House of the People to be constituted after commencement of this Act, there shall be allotted, -24. Allocation of seats in the Legislative Assembly.
25. Delimitation of constituencies.
26. Amendment of Article 371 of the Constitution.
- On and from the appointed day, in article 371 of the Constitution, in clause (1), the words "or Punjab" shall be omitted.27. Amendment of Schedule Castes Orders.
28. Amendment of Scheduled Tribes Order.
Part IV – High Court
29. Common High Court for Punjab, Haryana and Chandigarh.
30. Jurisdiction of the common High Court.
- On and from the appointed day, the common High Court shall have, in respect of the territories comprised in the States of Punjab and Haryana and the Union territory of Chandigarh, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect of those territories by the High Court of Punjab and shall, save as otherwise provided in this Part, have no jurisdiction in respect of the transferred territory.31. Special provision relating to Bar Council and Advocates.
32. Practice and procedure in common High Court.
- Subject to the provisions of this Part, the law in force immediately before the appointed day with respect to practice and procedure in the High Court of Punjab shall, with the necessary modifications, apply in relation to the common High Court.33. Custody of seal of common High Court.
- The law in force immediately before the appointed day with respect to the custody of the seal of the High Court of Punjab shall, with the necessary modifications, apply with respect to the custody of the seal of the common High Court.34. Form of writs and other processes.
- The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Punjab shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.35. Powers of Judges.
- The law in force immediately before the appointed day with respect to the powers of the Chief Justice, single Judges and division courts of the High Court of Punjab and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the common High Court.36. Principal seat and other places of sitting of the common High Court.
37. Procedure as to appeal to Supreme Court.
- The law in force immediately before the appointed day relating to appeals to the Supreme Court from the High Court of Punjab and the Judges and division courts thereof, shall, with the necessary modifications, apply in relation to the common High Court.38. Extension of jurisdiction of the Court of Judicial Commissioner for Himachal Pradesh.
- On and from the appointed day, the jurisdiction of the Court of the Judicial Commissioner for Himachal Pradesh shall extend to the transferred territory.39. Transfer of pending proceedings.
40. Interpretation.
- For the purposes of this Part,-41. Savings.
- Nothing in this Part shall affect the application to the common High Court of any provisions of the Constitution and this Part shall have effect subject to any provision that may be made on or after the appointed day 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
42. Authorisation of expenditure of the State of Haryana.
- The Governor of the existing State of Punjab may at any time, before the appointed day, authorise such expenditure from the Consolidated Fund of the State of Haryana as he deems necessary for any period not extending beyond the 31st day of March, 1967, pending the sanction of such expenditure by the Legislative Assembly of Haryana :Provided that the Governor of Haryana may, after the appointed day, authorise such further expenditure from the Consolidated Fund of the State as he deems necessary for the said period pending such sanction.43. Appropriation of moneys for expenditure in transferred territory.
44. Reports relating to the accounts of the existing State of Punjab.
45. Allowances and privileges of Governor of Haryana.
- The allowances and privileges of the Governor of Haryana shall, until provision in that behalf is made by Parliament by law under clause (3) of Article 158, be such as the President may, by order, determine.46. Distribution of revenues.
- The Constitution (Distribution of Revenues) Order, 1965, the Union Duties of Excise (Distribution) Act, 1962, the Additional Duties of Excise (Goods of Special Importance) Act, 1957, and the Estate Duty (Distribution) Act, 1962, shall on and from the appointed day, stand amended as directed in the Twelfth Schedule.Part VI – Apportionment Of Assets And Liabilities
47. Application of Part.
- The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Punjab immediately before the appointed day.48. Land and goods.
49. Treasury and bank balances.
- The total of the cash balances in all treasuries of the existing State of Punjab and the credit balance of that State 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 successor States according to the 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 successor States in the books of the Reserve Bank of India on the appointed day :Provided further that if any successor State has no account 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 any tax or duty on property, including arrears of land revenue, shall belong to the successor State in whose territories 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.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. Refund of taxes collected in excess.
- The liability of the existing State of Punjab to refund any tax or duty on property, including land revenue, collected in excess shall be the liability of the successor State in whose territories the property is situated, and the liability of the existing State of Punjab to refund any other tax or duty collected in excess shall be the liability of the successor State in whose territories the place of assessment of that tax or duty is included.56. Deposits, etc.
57. Provident Fund.
58. Pensions.
- The liability of the existing State of Punjab in respect of pension shall pass to, or be apportioned between, the successor States in accordance with the provisions contained in the Fourteenth Schedule.59. Contracts.
60. Liability in respect of actionable wrong.
- Where, immediately before the appointed day, the existing State of Punjab is subject to any liability in respect of an actionable wrong other than breach of contract, that liability shall, -61. Liability as guarantor.
- Where, immediately before the appointed day, the existing State of Punjab is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability of the existing State of Punjab shall-62. 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.63. Residuary provision.
- The benefit or burden of any assets or liabilities of the existing State of Punjab not dealt with in the foregoing provisions of this Part shall pass to the State of Punjab in the first instance, subject to such financial adjustment as may be agreed upon between all the successor States before the 1st day of November, 1967, or in default of such agreement, as the Central Government may by order direct.64. Apportionment of assets or liabilities by agreement.
- Where the successor States 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, then, notwithstanding anything contained therein, the benefit or burden of that or liability shall be apportioned in the manner agreed upon.65. Power of Central Government to order allocation or adjustment in certain cases.
- Where, by virtue of any of the provisions of this Part, any of the successor States 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 any State that it is just and equitable that that property or those benefits should be transferred to, or shared with, one or move of the other successor States, or that a contribution towards that liability should be made by one or more of the other successor States, the said property or benefits shall be allocated in such manner, or the other successor State or States shall make to the State primarily subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with State Governments concerned by order determine.66. Certain expenditure to be charged on the Consolidated Fund.
- All sums payable by the Union to any State or by any State to any other State or to the Union by virtue of the provisions of this Part, or sub-section (4) of section 72, or section 77, or Part VIII shall be charged on the Consolidated Fund of India, or as the case may be, the consolidated fund of the State by which such sums are payable :Provided that where any sums are payable as aforesaid by the Union in relation to the transferred territory, the Central Government may by order direct that sums payable in respect of such liabilities as may be specified therein shall be charged on the Consolidated Fund of the Union territory of Himachal Pradesh.Part VII – Provisions As To Certain Corporations
67. Provisions as to certain Corporations.
68. 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 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 that fact that it has been transferred by the provisions of Part II from 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 give such directions as it deems fit, to the State Government or other authority concerned for the maintenance, so far as practicable, of the previous arrangement.69. Provisions as to Punjab State Financial Corporation.
70. Amendment of Act 6 of 1942.
- In the Multi-Unit Co-operative Societies Act, 1942, after section 5C, the following section shall be inserted, namely :-Transitional provision relating to certain multi-unit co-operative societies. - "5D. (I) Where, in respect of any co-operative society specified in the Fifteenth Schedule to the Punjab Reorganisation Act, 1966, which under the provisions of sub-section (1) of section 5A would become a multi-unit co-operative society, the Board of Directors adopts, by a majority of not less than three-fourths of the directors, any scheme for the reconstitution, reorganisation or dissolution of the society, including proposals regarding -(a)the formation of new co-operative societies and the transfer thereto, in whole or in part, of the assets and liabilities and employees of that society; or(b)the transfer, in whole or in part, of the assets and liabilities and employees of that society to any other co-operative society in the existing State of Punjab or in the Union territory of Himachal Pradesh;and the State Government of Punjab certifies the scheme at any time before the 1st day of November, 1966, then, notwithstanding anything contained in sub-section (2) or sub-section (3) or sub-section (4) of the said section or any other law, regulation or bye-law for the time being in force in relation to that society, the scheme so certified shall be binding on all societies affected by the scheme, as well as the shareholders, creditors and employees of all such societies, subject to such financial adjustments as may be directed in this behalf under sub-section (3), but no such scheme shall be given effect to before the said day :Provided that where a scheme includes any proposal regarding the transfer of assets and liabilities and employees to any co-operative society referred to in clause (b), the scheme shall not be binding on that existing society or the shareholders and creditors thereof, unless the proposal relating to such transfer is accepted the existing society by a resolution passed by a majority of the members present at a meeting of its general body.71. Provision as to co-operative banks.
- Notwithstanding anything contained in section 22 of the Banking Regulation Act, 1949, where on account of the reorganisation of the existing State of Punjab, a co-operative bank is newly formed on the appointed day or within three months thereof in any of the successor States, it may commence and conduct banking business without obtaining a licence under that section from the Reserve Bank of India, until it is granted such a licence or until it is informed by the Reserve Bank of India that such a licence cannot be granted to it :Provided that such bank applies to the Reserve Bank of India for such a licence within a period of three months from the date of formation of the bank.72. General Provisions as to statutory corporations.
73. Provision as to certain companies.
74. Temporary provisions as to continuance of certain existing road transport permits.
75. Special provision relating to retrenchment compensation in certain cases.
- Where, on account of the reorganisation of the existing State of Punjab 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 any such co-operative society or undertaking then notwithstanding anything contained in section 25F, 25FF or 25FFF, of the Industrial Disputes Act, 1947, such transfer or re-employment shall not entitle him to any compensation under that section :Provided that -76. 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 of 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 Income-tax Act, 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 year in which these losses were sustained.77. Continuance of facilities in certain State institutions.
Part VIII – Bhakra-Nangal And Beas Projects
78. Rights and liabilities in regard to Bhakra-Nangal and Beas Projects.
79. Bhakra Management Board.
80. Construction of Beas Project.
Part IX – Provisions As To Services
81. Provisions relating to All-India Services.
82. Provisions relating to other Services.
83. Provisions as to continuance of officers in the same posts.
- 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 Punjab in any area which on that day falls within any 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 or after the appointed day from passing in relation to such person any order affecting his continuance in such post or office.84. Power of Central Government to give directions.
- The Central Government may give such directions to the State Governments of Punjab and Haryana and to the Administrators of the Union Territory of Himachal Pradesh and Chandigarh 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 and the Administrators shall comply with such directions.85. Provisions as to State Public Service Commissions.
Part X – Legal And Miscellaneous Provisions
86. Amendment of Act 37 of 1956.
- In clause (a) of section 15 of the States Reorganisation Act, 1956, -87. Power to extend enactments to Chandigarh.
- The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit, to the Union Territory of Chandigarh any enactment which is in force in a State at the date of the notification.88. Territorial extent of laws.
- The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Punjab shall, until otherwise provided by a competent Legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day.89. Power to adapt laws.
- For the purpose of facilitating the application in relation to the State of Punjab or Haryana or to the Union Territory of Himachal Pradesh or Chandigarh 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 -90. Power to construe laws.
91. Power to name authorities, etc., for exercising statutory functions.
- The Central Government, as respects the Union Territory of Chandigarh or the transferred territory, and the Government of the State of Haryana as respects the territories thereof may, by notification in the Official Gazette, specify the authority, officer or person who, on and from 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.92. Legal proceedings.
- Where, immediately before the appointed day, the existing State of Punjab is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment under this Act, the successor State 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 Punjab or added as a party to those proceedings, and the proceedings may continue accordingly.93. Transfer of pending proceeding.
94. 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 courts in the existing State of Punjab 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 Haryana or to a Union Territory.95. 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.96. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty.97. Power to make rules.
1. The following patwar circles :-
BhareliBatawarBarwalaMajriKalka2. So much of the territories of the following patwar circles as have not been transferred to form the Union territory of Chandigarh under section 4 :-
ManimajraMauliChandimander.THE SECOND SCHEDULE[See section 4]Territories Transferred from the Existing State of Punjab to Form the Union Territory of Chandigarh.1. The following patwar circles of Manimajra kanungo circle of Kharar Tahsil of Ambala District :-
DhanasKalibarKailerDadu MajraKanthalaHallo Majra.2. The following villages of Manimajra kanungo circle of Kharat Tahsil of Ambala District.
| Name of the Village | Hadbast No. | Name of patwar circle in which village included. |
| 1 | 2 | 3 |
| Lahore | 348 | Lahore |
| Sarangpur | 347 | Sarangpur |
| Khuda Alisher | 353 | Kansal |
| Daria | 374 | Manimajra |
| Manimajra | 375 | Manimajra |
| Mauli Jagran | 373 | Mauli |
| Bara Raipur | 371 | Mauli |
| Chota Raipur | 232 | Mauli |
3. The following portions, the extent whereof is specified in column 3 of the Table below, of the village specified in corresponding entry in column 1 below, of Manimajra kanungo circle of Kharar Tahsil of Ambala District, acquired by the Government of the existing State of Punjab by their notifications referred to in the corresponding entry in column 4 of the said Table :-
| Name of Village | Hadbast No. | Area acquired (in acres) | Punjab Government notification under which acquired. |
| 1 | 2 | 3 | 4 |
| Suketri | 376 | 77.74 | C-11544-55/VI-1003, dated the 12thNovember, 1955.C-11544/55/VI/1008, dated the 12thNovember, 1955. |
| Karoran | 352 | 214.59 | C-2707-51/1232, dated the 22nd/23rdMay, 1951.C-1058-53/1111, dated the 26thFebruary, 1953.C-539-52/351, dated the 29thJanuary, 1952.C-3144/53/2106, dated the 15thApril, 1953.C-2352-W-64/I/6710, dated the 14thMarch, 1964. |
| Kansal | 354 | 199.78 | C-542/399, dated the 1stFebruary, 1952.C-1152-52/734, dated the 15thFebruary, 1952. |
4. The following villages of Manauli kanungo circle of Kharar Tahsil of Ambala district :-
| Name of Village | Hadbast No. | Name of patwar circle in which village is included. |
| 1 | 2 | 3 |
| Behlana | 231 | Bhabat |
| Chuharpur | 233 | Bhabat |
| Bair Majra | 224 | Dharamgarh |
| Nizampur Kumbra | 197 | Kumbra |
| Budheri | 12 | Kumbra |
| Kujheri | 198 | Kujheri |
| Attawa | 199 | Kujheri |
| Palsora | 11 | Mataur |
| Maloya | 13 | Maloya |
| Salahpur | 201 | Maloya |
| Burail | 222 | Burail |
| Nizampur Burail | 259 | Burail |
| Jumro | 260 | Burail |
Part I – 1. The following patwar circle of Santokhgarh kanungo circle of Una Tahsil of Hoshiarpur District :-
| Name of patwar circle | Patwar circle No. |
| Palkwah | 60 |
| Pubowal | 62 |
| Polian | 63 |
| Dulehar | 64 |
| Bietan | 65 |
| Kungrat | 66 |
| Nangal Kalan | 67 |
| Nangran | 68 |
| Bathu | 74 |
2. The following villages of Santokhgarh kanungo circle of Una Tahsil of Hoshiarpur District :-
| Name of village | Hadbast No. | No. of patwar circle in which village is included. | Name of patwar circle in which village is included. |
| 1 | 2 | 3 | 4 |
| Fattewal | 460 | 61 | Jakhera |
| Bangarh | 461 | 61 | Jakhera |
| Charatgarh | 225 | 72 | Charatgarh |
| Khanpur | 226 | 72 | Charatgarh |
| Chhatharpur | 227 | 73 | Santokhgarh |
| Jatpur | 245 | 73 | Santokhgarh |
| Takhatpur | 247 | 73 | Santokhgarh |
| Santokhgarh | 246 | 73 | Santokhgarh |
| Bathori | 476 | 75 | Bathri |
3. The following villages of Santokhgarh kanungo circle of Una Tahsil of Hoshiarpur District except portions of those villages as have been included in the local area comprising Naya Nangal which has been declared to be a notifed area for the purposes of the Punjab Municipal Act, 1911, by the notification of the Government of Punjab No. 2225-CI(3C1)-61-9684, dated the 21st March, 1961 :-
| Name of Village. | Hadbast No. | No. of patwar circle in which village is included. | Name of patwar circle in which village is included. |
| 1 | 2 | 3 | 4 |
| Jakera | 229 | 61 | Jakhera |
| Malikpur | 242 | 61 | Jakhera |
| Binewal | 243 | 69 | Kanchehra |
| Majara | 248 | 69 | Kanchehra |
| Mehatpur | 230 | 70 | Bhabhaur |
| Bhatoli | 231 | 70 | Bhabhaur |
| Basdehra | 228 | 70 | Bhabhaur |
| Ajauli | 237 | 71 | Basdehra |
| Puna | 244 | 71 | Basdehra |
| Raipur | 218 | 72 | Charatgarh |
| Sanoli | 249 | 77 | Sanoli |
Part II – 4. Village Kosar forming part of Una Tahsil of Hoshiarpur District.
Part III – 5. The following villages of Dhar Kalan kanungo circle of Pathankot Tahsil of Gureaspur District :-
| Name of Village | Hadbast No. |
| Bakloh | 421 |
| Balun | 422 |
| Dalhousie | 423 |
1. Of the three sitting members whose term of office will expire on the 2nd April, 1968, Shri Surjit Singh and such one of the two members, namely, Shri Abdul Ghani and Shri Chaman Lal, as the Chairman of the Council of States may determine by drawing lot, shall be deemed to have been elected to fill two of the seats allotted to the State of Punjab and the remaining member shall be deemed to have been allotted to fill one of the seats allotted to the State of Haryana.
2. Of the four sitting members whose term of office will expire on the 2nd April, 1970, namely, Shri Anup Singh, Shri Jagat Narain, Shrimati Mohinder Kaur and Shri Uttam Singh Duggal, such one as the Chairman of the Council of States may determine by drawing lot, shall be deemed to have been elected to fill one of the seats allotted to the State of Haryana, and the other three sitting members shall be deemed to have been elected to fill three of the seats allotted to the State of Punjab.
3. Of the four sitting members whose term of office will expire on the 2nd April, 1972, Shri Neki Ram shall be deemed to have been elected to fill one of the seats allotted to the State of Haryana; Shri Narinder Singh and Shri Raghubir Singh shall be deemed to have been elected to fill two of the seats allotted to the State of Punjab; and Shri Salig Ram shall be deemed to have been elected to fill one of the seats allotted to the Union territory of Himachal Pradesh.
THE FIFTH SCHEDULE[See section 14]I. Amendment of Part B of Schedule XI to the Delimitation of Parliament and Assembly Constituencies Order, 1961.1. Below the heading "B-Assembly Constituencies", insert the sub-heading "I-HARYANA".
2. Delete the heading "Lahaul and Spiti, Kulu and Kangra Districts Area" and entries 1 to 13.
3. For entry 14, substitute the following, namely :-
| 14. Naraingarh | Naraingarh tahsil (excluding Sadhaura, Haveli and Gadauli zails and Sadaura M.C. in Sadhaura thana.) |
4. Delete the heading "SIMLA DISTRICT" and entry 20.
5. Before entry 21, for the heading "KARNAL DISTRICT AREA", substitute the heading "KARNAL AND JIND DISTRICTS".
6. In entry 26, for the word "Sangrur", substitute the word "Jind".
7. After entry 68, insert the sub-heading "II-PUNJAB".
8. In entry 129, for the words "and Dalhousie thana", substitute the words and brackets "and zail Tarhari (Part) in Dalhousie thana".
9. After entry 130, for the heading "HOSHIARPUR DISTRICT AREA", substitute "HOSHIARPUR AND RUPAR DISTRICTS".
10. Delete entries 136 and 137 and re-number entries 138 and 139 as 136 and 137, respectively.
11. For entry 140, substitute the following :-
| 138. Anandpur | Anandpur Sahib Tahsil in Rupar District; and Rattewal zail in Balachaur thana in Garhshankar tahsil in Hoshiarpur District. |
| 139. Rupar | Rupar thana in Rupar tahsil; and Khizrabad, Sialba and Tira zails in Kharar thana in Kharar tahsil. |
| 140. Morinda (SC) | Morinda and Chamkaur thanas in Rupar tahsil; and Kurali town and Kurali zail in Kharar thana in Kharar tahsil. |
| 140A. Kharar | Kharar tahsil (excluding Khizrabad, Sialba, Tira and Kurali zails and Kurali town in Kharar thana). |
12. In the Appendix, omit the entries relating to Ambala District.
13. Insert the following Note at the end of this Part, namely :-
Note - Any reference in entries 14, 26, 138 and 140A of this Part to a district, tahsil, kanungo circle, patwar circle or other territorial division shall be taken to mean the area comprised within that district, tahsil, kanungo circle, patwar circle or other territorial division on the 1st day of November, 1966, including all municipal towns and forest villages lying within the periphery."II. Amendment of the Schedule to the Delimitation of Territorial Council Constituencies (Himachal Pradesh) Order, 1962).1. In paragraph 5, for the word "shall be taken", substituted "shall, save as otherwise expressly provided, be taken".
2. After entry 41, add the following, namely :-
"LAHAUL AND SPITI, KULU AND KANGRA DISTRICTS| 42. Kulu | Lahaul and spiti district and Kulu thana(excluding Kanawar, Harkandhi, Chung, Kot Kandhi, Bhallan and Sainsar zails) in Kulu tahsil of Kulu district; and Bir Bhangal zail in Palampur thana in Palampur thana in Palampur tahsil of Kangra district. |
| 43. Seraj (SC) | Seraj thana and Kanawar, Harkandhi, Chung,Kot Kandhi, Ballan and Sainsar zails in Kulu thana in Kulu district. |
| 44. Palampur | Palampur thana (excluding Naura and Bir Bhangal zails) in Palampur tahsil. |
| 45. Kangra | Kangra tahsil (excluding Dhramsala thana, Shahpur part-thana and Narwana, Chetru, Tayara and Ramgarh part-zails in Kangra thana); Changar zail in Palampur thana in Palampur tahsil. |
| 46. Dharamsala | Dharamsala thana, Shahpur part-thana and Narwana, Chetru, Tayara and Ramgarh part-zails in Kangra thana in Kangra tahsil. |
| 47. Nurpur | Nurpur tahsil; and Dhameta and Nagrota zails in Dera Gopipur tahsil. |
| 48. Dera Gopipur | Dera Gopipur tahsil (excluding Dhameta, Nagrota and Changar zails). |
| 49. Hamirpur(SC) | Sujanpur, Rajgir, Ugialta, Mewa and Mehlta zails in Hamirpur tahsil. |
| 50. Barsar | Hamirpur tahsil (excluding Sujanpur, Rajgir, Ugialta, Mewa and Mehlta zails). |
| 51. Amb | Amb thana and Pandoga and Basal zails and Khand part-zail in Una thana in Una tahsil. |
| 52. Una | Una tahsil (excluding Amb thana and Pandoga and Basal zails and Khad part-zail in Una thana) in Kangra district. |
| 53. Simla | Simla district (including Nalagarh tahsil). |
| 54. Nalagar | Nalagarh tahsil in Simla district. |
3. Insert the following Note at the end of the Schedule, namely :-
Note - Any reference in entries 3, 4, 42, 43, 50, 53 and 54 of this Schedule to a district, tahsil, kanungo circle, patwar circle or other territorial division shall be taken to mean the area comprised within that district, tahsil, kanungo circle, patwar circle or other territorial division on the 1st day of November, 1966, including all municipal areas, notified areas, small town areas and forest villages lying within the periphery."THE SIXTH SCHEDULE[See section 21]Modifications of the Delimitation of Council Constituencies (Punjab) Order, 1951.In the Table appended to the said Order -| 2. Punjab Central Graduates | Ferozepur, Kapurthala and Jullundur District, 1. |
| 3. Punjab South Graduates | Ludhiana, Rupar, Patiala, Sangrur and Bhatinda District .1" and |
| 2. Punjab Central Teachers | Ferozepur, Kapurthala and Jullundur District, 1. |
| 3. Punjab South Teachers | Ludhiana, Rupar, Patiala, Sangrur and Bhatinda District .1" |
1. Shri Chander Bhan.
2. Shri Amir Singh.
3. Shri S.L. Chopra.
4. Shri Shri Chand Goel.
5. Shrimati Lekhwati Jain.
6. Shri Om Prakash.
7. Shri Premsukh Das.
8. Shri Birender Singh.
9. Shri Sher Singh.
10. Shri Dharam Singh.
11. Shri Nasib Singh.
12. Shri Sultan Singh.
13. Shrimati Lajja.
14. Shri Beli Ram.
15. Shri Siri Chand.
16. Shrimati Savita Behan.
THE EIGHTH SCHEDULE[See section 27(1)]Amendment of the Constitution (Scheduled Castes) Order, 1950.Part IVA – . - Haryana
1. Throughout the State :-
1. Ad Dharmi
2. Bengali
3. Barar, Burar, or Berar
4. Batwal.
5. Bauria or Bawaria
6. Bazigar
7. Balmiki, Chura or Bhangi
8. Bhanjra
9. Chamar, Jatia Chamar, Rehgar, Raigarh, Ramdasi or Ravidasi
10. Chanal
11. Dagi
12. Dhanak
13. Dumna, Mahasha or Doom
14. Gagra
15. Gandhila or Gandil Gondola
16. Kabirpanthi or Julaha
17. Khatik
18. Kori or Koli
19. Marija or Marecha
20. Mazhabi
21. Megh
22. Nat
23. Od
24. Pasi
25. Perna
26. Pherera
27. Sanhai
28. Sanhal
29. Sansi, Bhedkut or Manesh
30. Sapela
31. Sarera
32. Sikligar
33. Sirkiband
2. Throughout the State except in the Mahendragarh and Jind districts :-
1. Darain
2. Dhogri, Dhangri or Siggi
3. Sansoi
3. In the Mahendragarh and Jind districts :-
Deha, Dhaya or Dhea".1. Ad Dharmi
2. Bangali
3. Barar, Burar or Berar
4. Batwal
5. Bauria or Barwaria
6. Bazigar
7. Balmiki, Chura or Bhangi
8. Bhanjra
9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi or Ravidasi
10. Chanal
11. Dagi
12. Darain
13. Dhanak
14. Dhogri, Dhangri or Siggi
15. Dumna, Mahasha or Doom
16. Gagra
17. Gandhila or Gandil Gondola
18. Kabirpanthi or Julaha
19. Khatik
20. Kori or Koli
21. Marija or Marecha
22. Mazhabi
23. Megh
24. Nat
25. Od
26. Pasi
27. Perna
28. Pherera
29. Sanhai
30. Sanhal
31. Sansoi
32. Sansi, Bhedkut or Manesh
33. Sapela
34. Sarera
35. Sikligar
36. Sirkiband."
Part V – Chandigarh
1. Ad Dharmi
2. Bangali
3. Barar, Burar or Berar
4. Batwal
5. Bauria or Bawaria
6. Bazigar
7. Balmiki, Chura or Bhangi
8. Bhanjra
9. Chamar, Jatia Chamar, Rehgar, Raigarh, Ramdasi or Ravidasi
10. Chanal
11. Dagi
12. Darain
13. Dhanak
14. Dhogri, Dhangri or Siggi
15. Dumna, Mahasha or Doom
16. Gagra
17. Gandhila or Gandil Gondola
18. Kabirpanthi or Julaha
19. Khatik
20. Kori or Koli
21. Marija or Marecha
22. Mazahabi
23. Megh
24. Nat
25. Od
26. Pasi
27. Perna
28. Pherera
29. Sanhai
30. Sanhal
31. Sansoi
32. Sansi, Bhedkut or Manesh
33. Sapela
34. Sarera
35. Sikligar
36. Sirkiband".
THE TENTH SCHEDULE[See section 28(1)]Amendment of the Constitution (Scheduled Tribes) Order, 1950.Part X – shall be omitted.
THE ELEVENTH SCHEDULE[See section 28(2)]Amendment of the Constitution (Scheduled Tribes)(Union Territories) Order, 19511. Gaddi
2. Swangla
3. Bhot or Bodh".
THE TWELFTH SCHEDULE[See section 46]I. Amendments to the Constitution (Distribution of Revenues) Order, 1965.The following provisos shall be inserted immediately below the Table in sub-paragraph (2) of paragraph 3 of the Order, namely :-"Provided that the share of taxes on income payable to the State of Punjab as its existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion of 37.88 : 54.84 : 7.78 :Provided further that the share allocable to the Union shall be retained by it and shall be deemed to form part of the Consolidated Fund of India".II. Amendments to the Union Duties of Excise (Distribution) Act, 1962The following provisos shall be inserted immediately after the Table in section 3 of the Act, namely :-"Provided that the share of the distributable Union duties of excise payable to the State of Punjab as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion of 37.38 : 54.84 : 7.78 :Provided further that the share allocable to the Union shall be retained by it and shall not be withdrawn from the Consolidated Fund of India".III. Amendments to the Additional Duties of Excise (Goods of Special Importance) Act, 1957The following provisos shall be inserted at the end of the Table in paragraph 2 of the Second Schedule to the Act, namely :-"Provided that the share of the additional duties of excise payable to the State of Punjab as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion of 37.38 : 54.84 : 7.78:Provided further that the share allocable to the Union shall be retained by it and shall not be withdrawn from the Consolidated Fund of India".IV. AMENDMENTS TO THE ESTATE DUTY (DISTRIBUTION) ACT, 1962The following provisos shall be inserted at the end of clause (b) of sub-section (2) of section 3 of the Act, namely :-Provided that the share payable under clause (b) to the State of Punjab, as it existed immediately before the 1st day of November, 1966, shall be construed, as from that date, as payable to the State of Haryana and the State of Punjab and the Union in the proportion 37.38 : 54.84 : 7.78 :Provided further that the share allocable to the Union shall be retained by it and shall be deemed to form part of the Consolidated Fund of India".THE THIRTHEENTH SCHEDULE[See section 48]| S.No. | Name of village | Hadbast No. | Area in acres | Punjab Government notification under which acquired |
| 1 | 2 | 3 | 4 | 5 |
| 1. | Jagatpura | 261 | 4.58 | C-3097-W-6-/X/4564, dated 11th May, 1960. |
| 2. | Kambali | 225 | 4.18 | C-47-(1)-W-1/7469, dated 14th March, 1966. |
| 3. | Taraf Kumbra | 5 | 5.07 | |
| 4. | Kumbra | 6 | 5.38 | |
| 5. | Kumbala | 226 | 20.28 | C-2985-W-62/I/13254, dated 10th May, 1962 |
| 6. | Chilla | 5 | 5.62 | C-6718-W-63/I/6071, dated 11th March, 1964 |
| 7. | Papri | 269 | 5.21 | |
| 8. | Manauli | 270 | 4.28 | |
| 9. | Chacho Majra | 268 | 8.52 | 10430-W-4-62/34079, dated 6/8th November, 1962. |
| 10. | Matran | 267 | 2.78 | |
| 11. | Bakarpur | 264 | 3.68 | |
| Total | 70.58, |
| S. No. | Name of village | Hadbast No. | Area in acres | Punjab Government Notification under which acquired |
| 1 | 2 | 3 | 4 | 5 |
| 1. | Suketri | 376 | 2452.07 | 517-Ft.-IV(63)/474, dated 13th February, 1963. |
| 2. | Manakpur (Khol Ganna) | 104 | 346.45 | 1789-Ft-IV/63/989, dated 15th March, 1963 |
| 3. | Kuranwala | 105 | 461.00 | |
| 4. | Dhamala | 122 | 198.94 | |
| 5. | Dara Khurani | 390 | 557.82 | |
| 6. | Kansil | 354 | 2155.81 | |
| 7. | Total | 6172.09 |
| S. No. | Name of village | Hadbast No. | Area in acres | Punjab Government Notification under which acquired |
| 1 | 2 | 3 | 4 | 5 |
| 1. | Judian | 379 | 68.93 | C-73-52/58, dated 8th January, 1952.C-504-56/VI/526, dated 21st January, 1956.C-1650-W-60/X/37469, dated 5th September, 1960. |