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LEGISLATIVE ASSEMBLY OF NAGALAND (CHANGE IN REPRESENTATION) ACT, 1968
61 of 1968
31st December, 1968
"In clause (2) of Article 371 A of the Constitution, special provisions have been made for the administration of Tuensang district of Nagaland being carried on by the Governor for a period of ten years from the date of the formation of the State of Nagaland or for such further period as the Governor may, on the recommendation of the Regional Council, by public notification specify in this behalf. 2. Under
Section 11(1) of the State of Nagaland Act, 1962, the total number of seats to be filled by person chosen by direct election in the Legislative Assembly of Nagaland shall be 60, but for the period referred to in article 371(2), the total number of seats in the Legislative Assembly of Nagaland shall be 46 of which 6 seats shall be allocated to the Tuensang district to be filled by persons chosen by the members of the Regional Council from amonisi themselves and the remaining 40 seats shall be filled by persons chosen by direct election from Assembly Constituencies in the rest of the State of Nagaland, 3. Since the total number of seats in the Legislative Assembly of Nagaland has been fixed at 60 and since the State of Nagaland, other than the Tuensang district, has been allocated 40
Assembly seats, the share of Tuensang district should, on the basis of its population, be 20 against which they are allocated for the duration of the period referred to above, only 6 seats. It has been felt that this representation of Tuensang Tuensang district in the Legislative Assembly of Nagaland, during the period aforesaid, is adequate even considering that special arrangements have been made for the administration of that district for this period and that as provided in Clause (2)(c) of article 37
IA, no Act of the Legislature of Nagaland can automatically apply to that district. Accordingly, the Legislative Assembly of Nagaland has on the recommendation of the Regional Council of Tuensang district, .passed a resolution recommending that the allocation of seats to Tuensang district in the State Assembly be increased for the period aforesaid from 6 to 12 and all these may continue to be filled by persons chosen by members of the Regional Council from amongst themselves." 4. The Bill seeks to achieve the above object. Gazette of India, 9-12-1968 Extraordinary Part II, section 2, page
1571.
An Act to provide for a change in representation in the Legislative Assembly of Nagaland and for that purpose to make consequential amendments in the State of Nagaland Act, 1962 and the Representation of the People Act, 1950. BE it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
This Act may be called the Legislative Assembly of Nagaland (Change in Representation) Act, 1968.
SECTION 02: CHANGE IN REPRESENTATION IN THE LEGISLATIVE ASSEMBLY OF NAGALAND
For the period referred to in clause (2) of article 371 A of the Constitution, the total number of seats allotted to the Legislative Assembly of Nagaland shall be increased from forty-six to fifty-two, of which (a) the seats allotted to the Tuensang district shall be increased from six to twelve and shall be filled by persons chosen by the members of the regional council, referred to in that article, from amongst themselves in such manner as the Governor of Nagaland, after consulting that council may by notification in the Official Gazette, specify, and
(b) the remaining forty seats shall be filled by persons chosen by direct elections from assembly constituencies in the rest of the State of Nagaland. .
SECTION 03: AMENDMENT OF ACT 27 OF L962
Repealed by Repealing and Amending Act, 1974 (56 of 1974), S. 2 and the Schedule.]
SECTION 04: AMENDMENT OF ACT 43 OF 1950
Repealed as Repealing and Amending Act, 1974.]
SECTION 05: SAVING AS TO PRESENT LEGISLATIVE ASSEMBLY
Nothing in this Act shall affect any representation in the present Legislative Assembly of Nagaland until its dissolution.
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