Andhra Pradesh Reorganisation Act, 2014

An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith.

BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—

This Act may be called the Andhra Pradesh Reorganisation Act, 2014.

In this Act, unless the context otherwise requires,—

      (a) ―appointed day‖ means the day 1

which the Central Government may, by notification in the Official Gazette, appoint;

      (b) ―article‖ means an article of the Constitution;

      (c) ―assembly constituency‖, ―council constituency‖ and ―parliamentary constituency‖ have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);

      (d) ―Election Commission‖ means the Election Commission appointed by the President under article 324;

      (e) ―existing State of Andhra Pradesh‖ means the State of Andhra Pradesh as existing immediately before the appointed day;

      (f) ―law‖ includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Andhra Pradesh;

      (g) ―notified order‖ means an order published in the Official Gazette;

      (h) ―population ratio‖, in relation to the States of Andhra Pradesh and Telangana, means the ratio of 58.32 : 41.68 as per 2011 Census;

      (i) ―sitting member‖, in relation to either House of Parliament or of the Legislature of the existing State of Andhra Pradesh, means a person who immediately before the appointed day, is a member of that House;

      (j) ―successor State‖, in relation to the existing State of Andhra Pradesh, means the State of Andhra Pradesh or the State of Telangana, as the case may be;

      (k) ―transferred territory‖ means the territory which on the appointed day is transferred from the existing State of Andhra Pradesh to the State of Telangana;

      (l) ―treasury‖ includes a sub-treasury; and

      (m) any reference to a district, mandal, tehsil, taluk or other territorial division of the existing State of Andhra Pradesh shall be construed as a reference to the area comprised within that territorial division on the appointed day.





1. 2nd June, 2014, vide notification No. S.O. 655(E), dated 4th March, 2014, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

On and from the appointed day, there shall be formed a new State to be known as the State of Telangana comprising the following territories of the existing State of Andhra Pradesh, namely:—

Adilabad, Karimnagar, Medak, Nizamabad, Warangal, Ranga Reddy, Nalgonda,

Mahbubnagar,

1

[Khammam (but excluding the Mandals of Kukunoor, Velairpadu and Bhurgampadu but not including its revenue villages of Pinapaka, Morampalli Banzar, Bhurgampad, Nagineniprolu,

Krishnasagar, Tekula, Sarapaka, Iravendi, Mothepattinagar, Uppusaka, Sompalli and Nakripeta under the Palvancha Revenue Division, and the Mandals of Chintoor, Kunavaram, Vararamachandrapuram and Bhadrachalam but not including the revenue village of Bhadrachalam under the Bhadrachalam Revenue Division)] and Hyderabad districts, and thereupon the said territories shall cease to form part of the existing State of Andhra Pradesh.

On and from the appointed day, the State of Andhra Pradesh shall comprise the territories of the existing State of Andhra Pradesh other than those specified in section 3.

(1) On and from the appointed day, Hyderabad in the existing State of Andhra Pradesh, shall be the common capital of the State of Telangana and the State of Andhra Pradesh for such period not exceeding ten years.

(2) After expiry of the period referred to in sub-section (1), Hyderabad shall be the capital of the State of Telangana and there shall be a new capital for the State of Andhra Pradesh.

Explanation.––In this Part, the common capital includes the existing area notified as the Greater Hyderabad Municipal Corporation under the Hyderabad Municipal Corporation Act, 1955 (Hyderabad Act No. 2 of 1956).

The Central Government shall constitute an expert committee to study various alternatives regarding the new capital for the successor State of Andhra Pradesh and make appropriate recommendations in a period not exceeding six months from the date of enactment of the Andhra Pradesh Reorganisation Act, 2014.

On and from the appointed day, the Governor of the existing State of Andhra Pradesh shall be the Governor for both the successor States of Andhra Pradesh and Telangana for such period as may be determined by the President.

(1) On and from the appointed day, for the purposes of administration of the common capital area, the Governor shall have special responsibility for the security of life, liberty and property of all those who reside in such area.

(2) In particular, the responsibility of the Governor shall extend to matters such as law and order, internal security and security of vital installations, and management and allocation of Government buildings in the common capital area.

(3) In discharge of the functions, the Governor shall, after consulting the Council of Ministers of the State of Telangana, exercise his individual judgment as to the action to be taken:

Provided that if any question arises whether any matter is or is not a matter as respects which the Governor is under this sub-section required to act in the exercise of his individual judgment, the decision of the Governor in his discretion shall be final, and the validity of anything done by the Governor shall not be called in question on the ground that he ought or ought not to have acted in the exercise of his individual judgment.



1. Subs. by Act 19 of 2014, s. 2, for certain words (w.e.f. 29-5-2014).

(4) The Governor shall be assisted by two advisors to be appointed by the Central Government.

(1) The Central Government shall assist the successor States of Andhra Pradesh and Telangana to raise additional police forces.

(2) The Central Government shall, for a period of three years, on and from the appointed day, maintain and administer the Greyhound Training Centre in Hyderabad which shall function as a common training centre for the successor States and, at the expiry of the said period, the existing Greyhound Training Centre in Hyderabad shall become the training centre of the State of Telangana.

(3) The Central Government shall assist the successor State of Andhra Pradesh to set up a similar state-of the-art training centre at such place as the State Government of Andhra Pradesh may by order notify.

(4) The Central Government shall provide financial assistance to the successor States in setting up new operational hubs for Greyhounds at such locations as the successor States may by order notify.

(5) The Greyhound and OCTOPUS forces of the existing State of Andhra Pradesh shall be distributed between the successor States after seeking options from the personnel and, each of these forces, on or after the appointed day shall function under the respective Director General of Police of the successor States.

On and from the appointed day, in the First Schedule to the Constitution, under the heading ―I. THE STATES’’,––

      (a) in the paragraph relating to the territories of the State of Andhra Pradesh, after the words, brackets and figures ―Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries)

Act, 1959 (56 of 1959)‖, the following shall be inserted, namely:—

―and the territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014‖;

      (b) after entry 28, the following entry shall be inserted, namely:—

―29. Telangana: The territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014.‖.

Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the Government of Andhra Pradesh or the Government of Telangana to alter, after the appointed day, the name, area or boundaries of any district or other territorial division in the State.

On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,—

      (a) in entry 1, for the figures ―18‖, the figures ―11‖ shall be substituted;

      (b) entries 2 to 30 shall be renumbered as entries 3 to 31, respectively;

      (c) after entry 1, the following entry shall be inserted, namely:—

―2. Telangana .............................................. 7‖.

(1) On and from the appointed day, eighteen sitting members of the Council of States representing the existing State of Andhra Pradesh shall be deemed to have been elected to fill the seats allotted to the States of Andhra Pradesh and Telangana, as specified in the First Schedule to this Act.

(2) The term of office of such sitting members shall remain unaltered.

The House of the People

On and from the appointed day, there shall be allocated 25 seats to the successor State of Andhra Pradesh, and 17 seats to the successor State of Telangana, in the House of the People, and the First Schedule to the Representation of the People Act,

1950 (43 of 1950) shall be deemed to be amended accordingly.

(1) On and from the appointed day, the Delimitation of Parliamentary and Assembly Constituencies Order, 2008, shall stand amended as directed in the Second Schedule to this Act.

(2) The Election Commission may conduct the elections to the House of the People and the Legislative Assemblies of the successor States of Andhra Pradesh and Telangana as per the allocation of seats specified in the Delimitation of Parliamentary and Assembly Constituencies Order, 2008 as amended by this Act.

(1) Every sitting member of the House of the People representing a constituency which, on the appointed day by virtue of the provisions of section 14, stands allotted, with or without alteration of boundaries, to the successor States of Andhra Pradesh or Telangana, shall be deemed to have been elected to the House of the People by that constituency as so allotted.

(2) The term of office of such sitting members shall remain unaltered.

The Legislative Assembly

(1) Subject to the provisions of sub-section (2), the number of seats in the Legislative Assemblies of the States of Andhra Pradesh and Telangana, on and from the appointed day, shall be 175 and 119, respectively.

(2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950), under the heading ―I. STATES‖:—

      (a) for entry 1, the following entry shall be substituted, namely:—



1 2 3 4 5 6 7

―1. Andhra Pradesh 294 39 15 175 29 7‖;

      (b) entries 25 to 28 shall be renumbered as entries 26 to 29, respectively;

      (c) after entry 24, the following entry shall be inserted, namely:—



1 2 3 4 5 6 7

―25. Telangana — — — 119 19 12‖.

Notwithstanding anything in sub-section (1) of section 17 the Governor of the State may nominate one member each to the Legislative Assemblies of the successor States to give representation to the Anglo-Indian community in accordance with article 333 of the Constitution.

(1) Every sitting member of the Legislative Assembly of the existing State of Andhra Pradesh elected to fill a seat in that Assembly from a constituency which on the appointed day by virtue of the provisions of section 17 stands allotted, with or without alteration of boundaries, to the State of Telangana shall, on and from that day, cease to be a member of the Legislative Assembly of Andhra Pradesh and shall be deemed to have been elected to fill a seat in the Legislative Assembly of Telangana from that constituency as so allotted.

(2) All other sitting members of the Legislative Assembly of the existing State of Andhra Pradesh shall continue to be members of the Legislative Assembly of that State and any such sitting member representing a constituency, the extent or the name of which are altered by virtue of the provisions of section 17, shall be deemed to have been elected to the Legislative Assembly of Andhra Pradesh by that constituency as so altered.

(3) Notwithstanding anything contained in any other law for the time being in force, the Legislative Assemblies of Andhra Pradesh and Telangana shall be deemed to be duly constituted on the appointed day.

The period of five years referred to in clause (1) of article 172 shall, in the case of the Legislative Assembly of the State of Andhra Pradesh and of the Legislative Assembly of the State of Telangana, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of the existing State of Andhra Pradesh.

(1) The person who immediately before the appointed day is the Speaker of the Legislative Assembly of the existing State of Andhra Pradesh shall continue to be the Speaker of that Assembly on and from that day and the members of that Assembly shall choose from amongst the members of the Assembly, a member to be the Deputy Speaker of that Assembly.

(2) As soon as may be after the appointed day, the Deputy Speaker of the Legislative Assembly of the existing State of Andhra Pradesh shall become the Deputy Speaker of the Legislative Assembly of the successor State of Telangana and until the Speaker is chosen by that Assembly, the duties of the office of the Speaker shall be performed by the Deputy Speaker so appointed.

(3) The rules of procedure and conduct of business of the Legislative Assembly of Andhra Pradesh 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 Telangana, subject to such modifications and adaptations as may be made therein by the speaker thereof.

The Legislative Councils

(1) There shall be constituted a Legislative Council for each of the successor States consisting of not more than 1

[58 members in the Legislative Council of Andhra Pradesh] and 40 members in the Legislative Council of Telangana in accordance with the provisions contained in article 169 of the Constitution.

(2) The existing Legislative Council of the State of Andhra Pradesh shall, on and from the appointed day, be deemed to have been constituted as two Legislative Councils of the successor States and the existing members shall be allotted to the Councils as specified in the Fourth Schedule.

(1) On and from the appointed day, there shall be 2

[58 seats in the Legislative Council of Andhra Pradesh] and 40 seats in the Legislative Council of Telangana, respectively.

(2) In the Representation of the People Act, 1950 (43 of 1950),––

            (i) in the Third Schedule,––



3

[(a) for the existing entry 1, the following entry shall be substituted, namely:––



1 2 3 4 5 6 7

―1. Andhra Pradesh 58 20 5 5 20 8‖;]



      (b) after entry 7, the following entry shall be inserted, namely:—



1 2 3 4 5 6 7

―7A. Telangana 40 14 3 3 14 6‖;





1. Subs. by Act 12 of 2015, s. 2, for ―50 members in the Legislative Council of Andhra Pradesh‖ (w.e.f. 29-4-2015).

2. Subs. by s.3, ibid., for ―50 seats in the Legislative Council of Andhra Pradesh‖ (w.e.f. 29-4-2015).

3. Subs. by s.3, ibid., for entry 1 (w.e.f. 29-4-2015).

            (ii) in the Fourth Schedule, after the heading ―Tamil Nadu‖ and the entries relating thereunder, the following heading and the entries shall be inserted, namely:—

―TELANGANA

1. Municipal Corporations.

2. Municipalities.

3. Nagar Panchayats.

4. Cantonment Boards.

5. Zila Praja Parishads.

6. Mandal Praja Parishads.‖.

(1) On and from the appointed day, the Delimitation of Council Constituencies (Andhra Pradesh) Order, 2006 shall stand amended as directed in Part I of the Third Schedule.

(2) On and from the appointed day, the Delimitation of Council Constituencies (Telangana) Order,

2014, as specified in Part II of the Third Schedule shall apply to the successor State of Telangana.

(3) The Central Government may, in consultation with the successor States of Andhra Pradesh, or as the case may be, Telangana, by notification in the Official Gazette amend the Third Schedule.

(1) The person who immediately before the appointed day is the Chairman of the Legislative Council of the existing State of Andhra Pradesh shall continue to be the Chairman of that Council on and from that day and the members of that Council shall choose from amongst the members of the Council, a member to be the Deputy Chairman of that Council.

(2) As soon as may be after the appointed day, the Deputy Chairman of the Legislative Council of the existing State of Andhra Pradesh shall become the Deputy Chairman of the Legislative Council of the successor State of Telangana and until the Chairman is chosen by that Council, the duties of the office of Chairman shall be performed by the Deputy Chairman so appointed.

(3) The rules of procedure and conduct of business of the Legislative Council of Andhra Pradesh 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 Council of Telangana, subject to such modifications and adaptations as may be made therein by the Chairman thereof.

Delimitation of constituencies

(1) Subject to the provisions contained in article 170 of the Constitution and without prejudice to section 15 of this Act, the number of seats in the Legislative Assembly of the successor States of Andhra Pradesh and Telangana shall be increased from 175 and 119 to 225 and 153, respectively, and delimitation of the constituencies may be determined by the Election Commission in the manner hereinafter provided—

      (a) the number of seats to be reserved for the Scheduled Castes and the Scheduled Tribes in the Legislative Assemblies of the States of Andhra Pradesh and Telangana, respectively, having regard to the relevant provisions of the Constitution;

      (b) the assembly constituencies into which each State referred to in clause (a) shall be divided, the extent of each of such constituencies and in which of them seats shall be reserved for the Scheduled Castes or for the Scheduled Tribes; and

      (c) the adjustments in the boundaries and description of the extent of the parliamentary constituencies in each State referred to in clause (a) that may be necessary or expedient.

(2) In determining the matters referred to in clauses (b) and (c) of sub-section (1), the Election Commission shall have regard to the following provisions, namely: ––

      (a) all the constituencies shall be single-member constituencies;

      (b) all constituencies shall, as far as practicable, be geographically compact areas, and in delimiting them, regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and conveniences to the public; and (c) constituencies in which seats are reserved for the Scheduled Castes and the Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.

(3) The Election Commission shall, for the purpose of assisting it in the performance of its functions under sub-section (1), associate with itself as associate members, five persons as the Central Government may by order specify, being persons who are the members of the Legislative Assembly of the State or of the House of the People representing the State:

Provided that none of the associate members shall have a right to vote or to sign any decision of the Election Commission.

(4) If, owing to death or resignation, the office of an associate member falls vacant, it shall be filled as far as practicable, in accordance with the provisions of sub-section (3).

(5) The Election Commission shall––

      (a) publish its proposals for the delimitation of constituencies together with the dissenting proposals, if any, of any associate member who desires publication thereof in the Official Gazette and in such other manner as the Commission may consider fit, together with a notice inviting objections and suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;

      (b) consider all objections and suggestions which may have been received by it before the date so specified; and

      (c) after considering all objections and suggestions which may have been received by it before the date so specified, determine by one or more orders the delimitation of constituencies and cause such order or orders to be published in the Official Gazette,

and upon such publication, the order or orders shall have the full force of law and shall not be called in question in any court.

(6) As soon as may be after such publication, every such order relating to assembly constituencies shall be laid before the Legislative Assembly of the concerned State.

(1) The Election Commission may, from time to time, by notification in the Official Gazette,—

      (a) correct any printing mistakes in any order made under section 26 or any error arising therein from inadvertent slip or omission; and

      (b) where the boundaries or name of any territorial division mentioned in any such order or orders is or are altered, make such amendments as appear to it to be necessary or expedient for bringing such order up-to-date.

(2) Every notification under this section relating to an assembly constituency shall be laid, as soon as may be after it is issued, before the concerned Legislative Assembly.

Scheduled Castes and Scheduled Tribes

On and from the appointed day, the Constitution

(Scheduled Castes) Order, 1950 (C.O. 19), shall stand amended as directed in the Fifth Schedule to this Act.

On and from the appointed day, the Constitution

(Scheduled Tribes) Order, 1950 (C.O. 22), shall stand amended as directed in the Sixth Schedule to this Act.

(1) On and from the appointed day,––

      (a) the High Court of Judicature at Hyderabad shall be the common High Court for the State of Telangana and the State of Andhra Pradesh till a separate High Court for the State of Andhra Pradesh is constituted under article 214 of the Constitution read with section 31 of this Act;

      (b) the Judges of the High Court at Hyderabad for the existing State of Andhra Pradesh holding office immediately before the appointed day shall become on that day the Judges of the common High Court.

(2) The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of Andhra Pradesh and Telangana on the basis of population ratio.

(1) Subject to the provisions of section 30, there shall be a separate High Court for the State of Andhra Pradesh (hereinafter referred to as the High Court of Andhra Pradesh) and the High Court of Judicature at Hyderabad shall become the High Court for the State of Telangana (hereinafter referred to as the High Court at Hyderabad).

(2) The principal seat of the High Court of Andhra Pradesh shall be at such place as the President may, by notified order, appoint.

(3) Notwithstanding anything contained in sub-section (2), the Judges and division courts of the High Court of Andhra Pradesh may sit at such other place or places in the State of Andhra Pradesh other than its principal seat as the Chief Justice may, with the approval of the Governor of Andhra Pradesh, appoint.

(1) Such of the Judges of the High Court at Hyderabad holding office immediately before the date of establishment of the High Court of Andhra Pradesh as may be determined by the President, shall, from that date cease to be Judges of the High Court at Hyderabad and become, Judges of the High Court of Andhra Pradesh.

(2) The persons who by virtue of sub-section (1) become Judges of the High Court of Andhra Pradesh shall, except in the case where any such person is appointed to be the Chief Justice of that High Court, rank in that Court according to the priority of their respective appointments as Judges of the High Court at Hyderabad.

The High Court of Andhra Pradesh shall have, in respect of any part of the territories included in the State of Andhra Pradesh, all such jurisdiction, powers and authority as, under the law in force immediately before the date referred to in sub-section (1) of section 30, are exercisable in respect of that part of the said territories by the High Court at Hyderabad.

(1) On and from the date referred to in sub-section (1) of section 30, in the Advocates Act, 1961 (25 of 1961), in section 3, in sub-section (1), in clause (a), for the words ―Rajasthan, Uttar Pradesh‖, the words ―Rajasthan, Telangana, Uttar Pradesh‖ shall be substituted.

(2) Any person who immediately before the date referred to in sub-section (1) of section 30 is an advocate on the roll of the Bar Council of the existing State of Andhra Pradesh and practising as an advocate in the High Court at Hyderabad, may give his option in writing, within one year from that date to the Bar Council of such existing State, to transfer his name on the roll of the Bar Council of Telangana and notwithstanding anything contained in the Advocates Act, 1961 (25 of 1961) and the rules made thereunder, on such option so given his name shall be deemed to have been transferred on the roll of the Bar Council of Telangana with effect from the date of the option so given for the purposes of the said Act, and the rules made thereunder.

(3) The persons other than the advocates who are entitled immediately before the date referred to in sub-section (1) of section 30, to practise in the High Court at Hyderabad or any subordinate court thereof shall, on and after that date, be recognised as such persons entitled also to practise in the High Court of Andhra Pradesh or any subordinate court thereof, as the case may be.

(4) The right of audience in the High Court of Andhra Pradesh shall be regulated in accordance with the like principles as immediately before the date referred to in sub-section (1) of section 30, are in force with respect to the right of audience in the High Court at Hyderabad.

Subject to the provisions of this Part, the law in force immediately before the date referred to in sub-section (1) of section 30 with respect to practice and procedure in the High Court at Hyderabad shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh, and accordingly, the High Court of Andhra Pradesh shall have all such powers to make rules and orders with respect to practice and procedure as are immediately before that date exercisable by the High Court at Hyderabad:

Provided that any rules or orders which are in force immediately before the date referred to in sub- section (1) of section 30 with respect to practice and procedure in the High Court at Hyderabad shall, until varied or revoked by rules or orders made by the High Court of Andhra Pradesh, apply with the necessary modifications in relation to practice and procedure in the High Court of Andhra Pradesh as if made by that Court.

The law in force immediately before the date referred to in sub-section (1) of section 30 with respect to the custody of the seal of the High Court at Hyderabad shall, with the necessary modifications, apply with respect to the custody of the seal of the High Court of Andhra Pradesh.

The law in force immediately before the date referred to in sub-section (1) of section 30 with respect to the form of writs and other processes used, issued or awarded by the High Court at Hyderabad shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Andhra Pradesh.

The law in force immediately before the date referred to in sub-section (1) of section 30 relating to the powers of the Chief Justice, single Judges and division courts of the High Court at Hyderabad and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh.

The law in force immediately before the date referred to in sub-section (1) of section 30 relating to appeals to the Supreme Court from the High Court at Hyderabad and the Judges and division courts thereof shall, with the necessary modifications, apply in relation to the High Court of Andhra Pradesh.

(1)

Except as hereinafter provided, the High Court at Hyderabad shall, as from the date referred to in sub- section (1) of section 30, have no jurisdiction in respect of the State of Andhra Pradesh.

(2) Such proceedings pending in the High Court at Hyderabad immediately before the date referred to in sub-section (1) of section 30 as are certified, whether before or after that day, by the Chief Justice of that High Court, having regard to the place of accrual of the cause of action and other circumstances, to be proceedings which ought to be heard and decided by the High Court of Andhra Pradesh shall, as soon as may be after such certification, be transferred to the High Court of Andhra Pradesh.

(3) Notwithstanding anything contained in sub-sections (1) and (2) of this section or in section 33, but save as hereinafter provided, the High Court at Hyderabad shall have, and the High Court of Andhra Pradesh shall not have, jurisdiction to entertain, hear or dispose of appeals, applications for leave to the Supreme Court, applications for review and other proceedings where any such proceedings seek any relief in respect of any order passed by the High Court at Hyderabad before the date referred to in sub-section (1) of section 30:

Provided that if after any such proceedings have been entertained by the High Court at Hyderabad, it appears to the Chief Justice of that High Court that they ought to be transferred to the High Court of Andhra Pradesh, he shall order that they shall be so transferred, and such proceedings shall thereupon be transferred accordingly.

(4) Any order made by the High Court at Hyderabad––

      (a) before the date referred to in sub-section (1) of section 30, in any proceedings transferred to the High Court of Andhra Pradesh by virtue of sub-section (2), or

      (b) in any proceedings with respect to which the High Court at Hyderabad retains jurisdiction by virtue of sub-section (3), shall for all purposes have effect, not only as an order of the High Court at Hyderabad, but also as an order made by the High Court of Andhra Pradesh.

Any person who, immediately before the date referred to in sub-section (1) of section 30, is an advocate entitled to practise or any other persons entitled to practise in the High Court at Hyderabad and was authorised to appear in any proceedings transferred from that High Court to the High Court of Andhra Pradesh under section 40, shall have the right to appear in the High Court of Andhra Pradesh in relation to those proceedings.

For the purposes of section 40,––

      (a) proceedings shall be deemed to be pending in a court until that court has disposed of all issues between the parties, including any issues with respect to the taxation of the costs of the proceedings and shall include appeals, applications for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs; and

      (b) references to a High Court shall be construed as including references to a Judge or division court thereof, and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.

Nothing in this Part shall affect the application to the High Court of Andhra Pradesh of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the date referred to in sub-section (1) of section 30 with respect to that High Court by any Legislature or other authority having power to make such provision.

The Governor of existing State of Andhra Pradesh may, at any time before the appointed day, authorise such expenditure from the Consolidated Fund of the State of Telangana as he deems necessary for any period not more than six months beginning with the appointed day pending the sanction of such expenditure by the Legislative Assembly of the State of Telangana:

Provided that the Governor of Telangana may, after the appointed day, authorise such further expenditure as he deems necessary from the Consolidated Fund of the State of Telangana for any period not extending beyond the said period of six months.

(1) The reports of the Comptroller and Auditor-General of India referred to in clause (2) of article 151 relating to the accounts of the existing State of Andhra Pradesh in respect of any period prior to the appointed day shall be submitted to the Governor of each of the successor States of Andhra Pradesh and Telangana who shall cause them to be laid before the Legislature of that State.

(2) The President may by order––

      (a) declare any expenditure incurred out of the Consolidated Fund of Andhra Pradesh on any service in respect of any period prior to the appointed day during the financial year or in respect of any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub-section (1) to have been duly authorised; and

      (b) provide for any action to be taken on any matter arising out of the said reports.

(1)The award made by the Thirteenth Finance Commission to the existing State of Andhra Pradesh shall be apportioned between the successor States by the Central Government on the basis of population ratio and other parameters:

Provided that on the appointed day, the President shall make a reference to the Fourteenth Finance Commission to take into account the resources available to the successor States and make separate awards for each of the successor States.

(2) Notwithstanding anything in sub-section (1), the Central Government may, having regard to the resources available to the successor State of Andhra Pradesh, make appropriate grants and also ensure that adequate benefits and incentives in the form of special development package are given to the backward areas of that State.

(3) The Central Government shall, while considering the special development package for the successor State of Andhra Pradesh, provide adequate incentives, in particular for Rayalaseema and north coastal regions of that State.

(1) The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Andhra Pradesh immediately before the appointed day.

(2) The successor States shall be entitled to receive benefits arising out of the decisions taken by the existing State of Andhra Pradesh and the successor States shall be liable to bear the financial liabilities arising out of the decisions taken by the existing State of Andhra Pradesh.

(3) The apportionment of assets and liabilities shall be subject to such financial adjustment as may be necessary to secure just, reasonable and equitable apportionment of the assets and liabilities amongst the successor States.

(4) Any dispute regarding the amount of financial assets and liabilities shall be settled through mutual agreement, failing which by order by the Central Government on the advice of the Comptroller and Auditor-General of India.

(1) Subject to the other provisions of this Part, all land and all stores, articles and other goods belonging to the existing State of Andhra Pradesh shall,—

      (a) if within the transferred territory, pass to the State of Telangana; or

      (b) in any other case, remain the property of the State of Andhra Pradesh:

Provided that in case of properties situated outside the existing State of Andhra Pradesh, such properties shall be apportioned between the successor States on the basis of population ratio:

Provided further that where the Central Government is of opinion that any goods or class of goods should be distributed among the States of Andhra Pradesh and Telangana, otherwise than according to the situation of the goods, the Central Government may issue such directions as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the successor States accordingly:

Provided also that in case of any dispute relating to the distribution of any goods or class of goods under this sub-section, the Central Government shall endeavour to settle such dispute through mutual agreement arrived at between the Governments of the successor States for that purpose, failing which the Central Government may, on request by any of the Governments of the successor States, after consulting the Governments of the successor States, issue such direction as it may deem fit for the distribution of such goods or class of goods, as the case may be, under this sub-section.

(2) Stores held for specific purposes, such as use or utilisation in particular institutions, workshops or undertakings or on particular works under construction, shall pass to the successor States in whose territories such institutions, workshops, undertakings or works are located.

(3) Stores relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State of Andhra Pradesh shall be divided between the successor States on the basis of population ratio.

(4) In this section, the expression ―land‖ includes immovable property of every kind and any rights in or over such property, and the expression ―goods‖ does not include coins, bank notes and currency notes.

The total of the cash balances in all treasuries of the existing State of Andhra Pradesh and the credit balances of the existing State of Andhra Pradesh 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 States of Andhra Pradesh and Telangana on the basis of 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 two States in the books of the Reserve Bank of India on the appointed day:

Provided further that if the State of Telangana has no account on the appointed day with the Reserve Bank of India, the adjustment shall be made in such manner as the Central Government may, by order, direct.

The right to recover arrears of the tax or duty on property, including arrears of land revenue, shall belong to the successor State in which 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 on the appointed day.

(1) The right of the existing State of Andhra Pradesh to recover any loans or advances made before the appointed day to any local body, society, agriculturist or other person in an area within that State shall belong to the successor State in which that area is included on that day.

(2) The right of the existing State of Andhra Pradesh to recover any loans or advances made before the appointed day to any person or institution outside that State shall belong to the State of Andhra Pradesh:

Provided that any sum recovered in respect of any such loan or advance shall be divided between the States of Andhra Pradesh and Telangana on the basis of population ratio.

(1) The securities held in respect of the investments made from Cash Balances Investment Account or from any Fund in the Public Account of the existing State of Andhra Pradesh as specified in the Seventh Schedule shall be apportioned on the basis of population ratio of the successor States:

Provided that the securities held in investments made from the Calamity Relief Fund of the existing State of Andhra Pradesh shall be divided in the ratio of the area of the territories occupied by the successor States.

(2) The investments of the existing State of Andhra Pradesh immediately before the appointed day in any special fund, the objects of which are confined to a local area, shall belong to the State in which that area is included on the appointed day:

Provided that the investments in such special funds on multiple entities situated in different parts of the existing State, and such parts fall within the territories of the States of Andhra Pradesh and Telangana, shall be apportioned between the successor States on the basis of population ratio.

(3) The investments of the existing State of Andhra Pradesh immediately before the appointed day in any private, commercial or industrial undertaking, the objects of which are confined to a local area, shall belong to the successor State in which such area is included on the appointed day:

Provided that investments in such entities, having multiple units situated in different parts of the existing State, and such parts fall within the territories of the States of Andhra Pradesh and Telangana, shall be apportioned between the successor States on the basis of population ratio.

(4) Where any body corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Andhra Pradesh or any part thereof has, by virtue of the provisions of Part II, become an inter-State body corporate, the investments in, or loans or advances to, any such body corporate by the existing State of Andhra Pradesh made before the appointed day shall, save as otherwise expressly provided by or under this Act, be divided between the States of Andhra Pradesh and Telangana in the same proportion in which the assets of the body corporate are divided under the provisions of this Part.

(1) The assets and liabilities relating to any commercial or industrial undertaking of the existing State of Andhra Pradesh, where such undertaking or part thereof is exclusively located in, or its operations are confined to, a local area, shall pass to the State in which that area is included on the appointed day, irrespective of the location of its headquarters:

Provided that where the operation of such undertaking becomes inter-State by virtue of the provisions of Part II, the assets and liabilities of––

      (a) the operational units of the undertaking shall be apportioned between the two successor States on location basis; and

      (b) the headquarters of such undertaking shall be apportioned between the two successor States on the basis of population ratio.

(2) Upon apportionment of the assets and liabilities, such assets and liabilities shall be transferred in physical form on mutual agreement or by making payment or adjustment through any other mode as may be agreed to by the successor States.

(1) All liabilities on account of Public Debt and Public Account of the existing State of Andhra Pradesh outstanding immediately before the appointed day shall be apportioned on the basis of population ratio of the successor States unless a different mode of apportionment is provided under the provisions of this Act.

(2) The individual items of liabilities to be allocated to the successor States and the amount of contribution required to be made by one successor State to another shall be such as may be ordered by the Central Government on the advice of the Comptroller and Auditor-General of India:

Provided that till such orders are issued, the liabilities on account of Public Debt and Public Account of the existing State of Andhra Pradesh shall continue to be the liabilities of the successor State of Andhra Pradesh.

(3) The liability on account of loan raised from any source and re-lent by the existing State of Andhra Pradesh to such entities as may be specified by the Central Government and whose area of operation is confined to either of the successor States shall devolve on the respective States as specified in sub-section (4).

(4) The public debt of the existing State of Andhra Pradesh attributable to loan taken from any source for the express purpose of re-lending the same to a specific institution and outstanding immediately before the appointed day shall,—

      (a) if re-lent to any local body, body corporate or other institution in any local area, be the debt of the State in which the local area is included on the appointed day; or

      (b) if re-lent to any other corporation or institution which becomes an inter- State corporation or institution on the appointed day, be divided between the States of Andhra Pradesh and Telangana in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII.

(5) Where a sinking fund or a depreciation fund is maintained by the existing State of Andhra Pradesh for repayment of any loan raised by it, the securities held in respect of investments made from that fund shall be divided between the successor States of Andhra Pradesh and Telangana in the same proportion in which the total public debt is divided between the two States under this section.

(6) In this section, the expression ―Government security‖ means a security created and issued by a State Government for the purpose of raising a public loan and having any of the forms specified in, or prescribed under, clause (2) of section 2 of the Public Debt Act, 1944 (18 of 1944).

All liabilities of the existing State of Andhra Pradesh in respect of any floating loan to provide short term finance to any local body, body corporate or other institution, shall be determined on the following basis, namely:––

      (a) if, the purposes of the floating loan are, on and from the appointed day, exclusive purposes of either of the successor States, then, of that State;

      (b) in any other case, it shall be divided on the basis of population ratio.

(1) The liability of the existing State of Andhra Pradesh 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 Andhra Pradesh to refund any other tax or duty collected in excess shall be apportioned between the Successor States of Andhra Pradesh and Telangana on the basis of population ratio and the State discharging the liability shall be entitled to receive from the other State its share of the liability, if any.

(2) The liability of the existing State of Andhra Pradesh to refund any other tax or duty collected in excess on the appointed day shall be the liability of the successor State in whose territories the place of assessment of such tax or duty is included, and the liability of the existing State of Andhra Pradesh to refund any other tax or duty collected in excess shall be apportioned between the Successor States of Andhra Pradesh and Telangana on the basis of population ratio and the State discharging the liability shall be entitled to receive from the other State its share of the liability, if any.

(1) The liability of the existing State of Andhra Pradesh in respect of any civil deposit or local fund deposit shall, as from the appointed day, be the liability of the successor State in whose area the deposit has been made.

(2) The liability of the existing State of Andhra Pradesh in respect of any charitable or other endowment shall, as from the appointed day, be the liability of the successor State in whose area the institution entitled to the benefit of the endowment is located or of the successor State to which the objects of the endowment, under the terms thereof, are confined:

Provided that any civil deposits or loan funds or charitable or other endowment fund maintained by the existing State of Andhra Pradesh before the appointed day having jurisdiction over the entire State shall be apportioned between the successor States on the basis of population ratio.

The liability of the existing State of Andhra Pradesh in respect of the Provident Fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the successor State to which that Government servant is permanently allotted.

The liability of the existing State of Andhra Pradesh in respect of pensions shall pass to, or be apportioned between, the successor States of Andhra Pradesh and Telangana in accordance with the provisions contained in the Eighth Schedule to this Act.

(1) Where, before the appointed day, the existing State of Andhra Pradesh has made any contract in the exercise of its executive power for any purposes of the State, that contract shall,––

      (a) if the purposes of the contract are, on and from the appointed day, exclusive purposes of either of the successor States of Andhra Pradesh and Telangana, then it shall be deemed to have been made in exercise of the executive power of that State and the liability shall be discharged by that State; and

      (b) in any other case, all rights and liabilities which have accrued or may accrue under any such contract shall be apportioned between the successor States on the basis of population ratio or in any other manner as may be agreed to by the successor States.

(2) For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract––

      (a) any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and

      (b) any liability in respect of expenses incurred in or in connection with any such proceedings.

(3) This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and the bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions.

Where, immediately before the appointed day, the existing State of Andhra Pradesh is subject to any liability in respect of any actionable wrong other than breach of contract, that liability shall,––

      (a) if the cause of action arose wholly within the territories which, as from that day, are the territories of either of the successor States of Andhra Pradesh or Telangana, be the liability of that State; and

      (b) in any other case, be apportioned between the successor States on the basis of population ratio or in any other manner as may be agreed to by the successor States.

Where, immediately before the appointed day, the existing State of Andhra Pradesh is liable as guarantor in respect of any liability of a registered co-operative society or other person, that liability shall,—

      (a) if the area of operations of such society or persons is confined to the territories which, as from that day, are the territories of either of the States of Andhra Pradesh or Telangana, be a liability of that State; and

      (b) in any other case, be apportioned between the successor States on the basis of population ratio or in any other manner as may be agreed to by the successor States.

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.

The benefit or burden of any asset or liability of the existing State of Andhra Pradesh not dealt with in the foregoing provisions of this Part shall pass to the State of Andhra Pradesh in the first instance, subject to such financial adjustment as may be agreed upon between the States of Andhra Pradesh and Telangana or, in default of such agreement, as the Central Government may, by order, direct.

Where the successor States of Andhra Pradesh and Telangana 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, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.

Where, by virtue of any of the provisions of this Part, either of the successor States of Andhra Pradesh and Telangana 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 either of the States, that it is just and equitable that such property or those benefits should be transferred to, or shared with, the other successor State, or that a contribution towards that liability should be made by the other successor State, the said property or benefits shall be allocated in such manner between the two States, or the other State shall make to the State subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with the two State Governments, by order, determine.

All sums payable by the State of Andhra Pradesh or by the State of Telangana, as the case may be, to the other State, or by the Central Government to the successor States, by virtue of the provisions of this Act, shall be charged on the Consolidated Fund of the State by which such sums are payable or, as the case may be, the Consolidated Fund of India.

(1) The companies and corporations specified in the Ninth Schedule constituted for the existing State of Andhra Pradesh shall, on and from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day, subject to the provisions of this section.

(2) The assets, rights and liabilities of the companies and corporations referred to in sub-section (1) shall be apportioned between the successor States in the manner provided in section 53.

If it appears to the Central Government that the arrangement in regard to the generation or 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 the fact that it is, by virtue of the provisions of Part II, outside 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, after consultation with the Governments of the successor States wherever necessary, give such directions as it deems proper to the State Government or other authority concerned for the maintenance, so far as practicable, of the previous arrangement and the State to which such directions are given shall comply with them.

(1) The Andhra Pradesh State Financial Corporation established under the State Financial Corporations Act, 1951 (63 of 1951) shall, on and from the appointed day, continue to function in those areas in respect of which it was functioning immediately before that day, subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.

(2) Any directions issued by the Central Government under sub-section (1) in respect of the Corporation may include a direction that the said Act, in its application to the Corporation, shall have effect subject to such exceptions and modifications as may be specified in the direction.

(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the Board of Directors of the Corporation may, with the previous approval of the Central Government and shall, if so required by the Central Government, convene at any time after the appointed day a meeting for the consideration of a scheme for the reconstitution or reorganisation or dissolution, as the case may be, of the Corporation, including proposals regarding the formation of new Corporations, and the transfer thereto of the assets, rights and liabilities of the existing Corporation, and if such a scheme is approved at the general meeting by a resolution passed by a majority of the shareholders present and voting, the scheme shall be submitted to the Central Government for its sanction.

(4) If the scheme is sanctioned by the Central Government either without modifications or with modifications which are approved at a general meeting, the Central Government shall certify the scheme, and upon such certification, the scheme shall, notwithstanding anything to the contrary contained in any law for the time being in force, be binding on the Corporations affected by the scheme as well as the shareholders and creditors thereof.

(5) If the scheme is not so approved or sanctioned, the Central Government may refer the scheme to such Judge of the High Court of Andhra Pradesh or the High Court of Telangana as may be nominated in this behalf by the Chief Justice thereof, and the decision of the Judge in regard to the scheme shall be final and shall be binding on the Corporations affected by the scheme as well as the shareholders and creditors thereof.

(6) Nothing in the preceding provisions of this section shall be construed as preventing the Government of the States of Andhra Pradesh and Telangana from constituting, at any time on or after the appointed day, a State Financial Corporation for that State under the State Financial Corporations Act,

1951 (63 of 1951).

Notwithstanding anything in this Part, the Central Government may, for each of the companies specified in the Ninth Schedule to this Act, issue directions–

      (a) regarding the division of the interests and shares of the existing State of Andhra Pradesh in the Company between the successor States;

      (b) requiring the reconstitution of the Board of Directors of the Company so as to give adequate representation to the successor States.

(1)

Notwithstanding anything contained in section 88 of the Motor Vehicles Act, 1988 (59 of 1988), a permit granted by the State Transport Authority of the existing State of Andhra Pradesh or any Regional Transport Authority in that State shall, if such permit was, immediately before the appointed day, valid and effective in any area in the transferred territory, be deemed to continue to be valid and effective in that area after that day till its period of validity subject to the provisions of that Act as for the time being in force in that area; and it shall not be necessary for any such permit to be countersigned by the State Transport Authority of Telangana or any Regional Transport Authority therein for the purpose of validating it for use in such area:

Provided that the Central Government may, after consultation with the successor State Government or Governments concerned add to amend or vary the conditions attached to the permit by the Authority by which the permit was granted.

(2) No tolls, entrance fees or other charges of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in any of the successor States under any such permit, if such vehicle was, immediately before that day, exempt from the payment of any such toll, entrance fees or other charges for its operations in the transferred territory:

Provided that the Central Government may, after consultation with the State Government or Governments concerned, authorise the levy of any such toll, entrance fees or other charges, as the case may be:

Provided further that the provisions of this sub-section shall not be applicable where any such tolls, entrance fees or other charges of a like nature are leviable for the use of any road or bridge which is constructed or developed for commercial purpose by the State Government, an undertaking of the State Government, a joint undertaking in which the State Government is a shareholder or the private sector.

Where on account of the reorganisation of the existing State of Andhra Pradesh 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 in any such co-operative society or undertaking, is transferred to, or re-employed by, any other body corporate, or in any other co-operative society or undertaking, then, notwithstanding anything contained in section 25F or section 25FF or section 25FFF of the Industrial Disputes Act, 1947 (14 of 1947), such transfer or re-employment shall not entitle him to any compensation under that section:

Provided that—

      (a) the terms and conditions of service applicable to the workman after such transfer or re- employment are not less favourable to the workman than those applicable to him immediately before the transfer or re-employment;

      (b) the employer in relation to the body corporate, the co-operative society or the undertaking where the workman transferred or re-employed is, by agreement or otherwise, legally liable to pay to the workman, in the event of his retrenchment, compensation under section 25F or section 25FF or section 25FFF of the Industrial Disputes Act, 1947 (14 of 1947) on the basis that his service has been continuous and has not been interrupted by the transfer or re-employment.

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 or 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 (43 of 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 years in which those losses were sustained.

(1) The Government of the State of Andhra Pradesh or the State of Telangana, as the case may be, shall, in respect of the institutions specified in the Tenth Schedule to this Act, located in that State, continue to provide facilities to the people of the other State which shall not, in any respect, be less favourable to such people than what were being provided to them before the appointed day, for such period and upon such terms and conditions as may be agreed upon between the two State Governments within a period of one year from the appointed day or, if no agreement is reached within the said period, as may be fixed by order of the Central Government.

(2) The Central Government may, at any time within one year from the appointed day, by notification in the Official Gazette, specify in the Tenth Schedule referred to in sub-section (1) any other institution existing on the appointed day in the States of Andhra Pradesh and Telangana and, on the issue of such notification, such Schedule shall be deemed to be amended by the inclusion of the said institution therein.

(1) In this section, the expression ―State cadre‖––

      (a) in relation to the Indian Administrative Service, has the meaning assigned to it in the Indian Administrative Service (Cadre) Rules, 1954;

      (b) in relation to the Indian Police Service, has the meaning assigned to it in the Indian Police Service (Cadre) Rules, 1954; and

      (c) in relation to the Indian Forest Service, has the meaning assigned to it in the Indian Forest Service (Cadre) Rules, 1966.

(2) In place of the cadres of the Indian Administrative Service, Indian Police Service and Indian Forest Service for the existing State of Andhra Pradesh, there shall, on and from the appointed day, be two separate cadres, one for the State of Andhra Pradesh and the other for the State of Telangana in respect of each of these services.

(3) The provisional strength, composition and allocation of officers to the State cadres referred to in sub-section (2) shall be such as the Central Government may, by order, determine on or after the appointed day.

(4) The members of each of the said services borne on the Andhra Pradesh cadre immediately before the appointed day shall be allocated to the successor State cadres of the same service constituted under sub-section (2) in such manner and with effect from such date or dates as the Central Government may, by order, specify.

(5) Nothing in this section shall be deemed to affect the operation, on or after the appointed day, of the All-India Services Act, 1951 (61 of 1951), or the rules made thereunder.

(1) Every person who immediately before the appointed day is serving on substantive basis in connection with the affairs of the existing State of Andhra Pradesh shall, on and from that day provisionally continue to serve in connection with the affairs of the State of Andhra Pradesh unless he is required, by general or special order of the Central Government to serve provisionally in connection with the affairs of the State of Telangana:

Provided that every direction under this sub-section issued after the expiry of a period of one year from the appointed day shall be issued with the consultation of the Governments of the successor States.

(2) As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the successor State to which every person referred to in sub-section (1) shall be finally allotted for service, after consideration of option received by seeking option from the employees, and the date with effect from which such allotment shall take effect or be deemed to have taken effect:

Provided that even after the allocation has been made, the Central Government may, in order to meet any deficiency in the service, depute officers of other State services from one successor State to the other:

Provided further that as far as local, district, zonal and multi-zonal cadres are concerned, the employees shall continue to serve, on or after the appointed day, in that cadre:

Provided also that the employees of local, district, zonal and multi-zonal cadres which fall entirely in one of the successor States, shall be deemed to be allotted to that successor State:

Provided also that if a particular zone or multi-zone falls in both the successor States, then the employees of such zonal or multi-zonal cadre shall be finally allotted to one or the other successor States in terms of the provisions of this sub-section.

(3) Every person who is finally allotted under the provisions of sub-section (2) to a successor State shall, if he is not already serving therein, be made available for serving in the successor State from such date as may be agreed upon between the Governments of the successor States or, in default of such agreement, as may be determined by the Central Government:

Provided that the Central Government shall have the power to review any of its orders issued under this section.

(1) Nothing in this section or in section 77 shall be deemed to affect, on or after the appointed day, the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to determination of the conditions of service of persons serving in connection with the affairs of the Union or any State:

Provided that the conditions of service applicable immediately before the appointed day in the case of any person deemed to have been allocated to the State of Andhra Pradesh or to the State of Telangana under section 77 shall not be varied to his disadvantage except with the previous approval of the Central Government.

(2) All services prior to the appointed day rendered by a person,—

      (a) if he is deemed to have been allocated to any State under section 77, shall be deemed to have been rendered in connection with the affairs of that State;

      (b) if he is deemed to have been allocated to the Union in connection with the administration of the successor State of Telangana, shall be deemed to have been rendered in connection with the affairs of the Union, for the purposes of the rules regulating his conditions of service.

(3) The provisions of section 77 shall not apply in relation to members of any All-India Service.

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 Andhra Pradesh in any area which on that day falls within one 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 and from the appointed day, from passing in relation to such person any order affecting the continuance in such post or office.

(1) The Central Government may, by order, establish one or more Advisory Committees, within a period of thirty days from the date of enactment of the Andhra Pradesh Reorganisation Act, 2014, for the purpose of assisting it in regard to––

      (a) the discharge of any of its functions under this Part; and

      (b) the ensuring of fair and equitable treatment to all persons affected by the provisions of this Part and the proper consideration of any representations made by such persons.

(2) The allocation guidelines shall be issued by the Central Government on or after the date of enactment of the Andhra Pradesh Reorganisation Act, 2014 and the actual allocation of individual employees shall be made by the Central Government on the recommendations of the Advisory Committee:

Provided that in case of disagreement or conflict of opinion, the decision of the Central Government shall be final:

Provided further that necessary guidelines as and when required shall be framed by the Central Government or as the case may be, by the State Advisory Committee which shall be approved by the Central Government before such guidelines are issued.

The Central Government may give such directions to the State Government of Andhra Pradesh and the State Government of Telangana 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 shall comply with such directions.

On and from the appointed day, the employees of State Public Sector Undertakings, corporations and other autonomous bodies shall continue to function in such undertaking, corporation or autonomous bodies for a period of one year and during this period the corporate body concerned shall determine the modalities for distributing the personnel between the two successor States.

(1) The Public Service Commission for the existing State of Andhra Pradesh shall, on and from the appointed day, be the Public Service Commission for the State of Andhra Pradesh.

(2) There shall be constituted a Public Service Commission in accordance with article 315 of the Constitution by the successor State of Telangana, and until such Commission is constituted, the Union Public Service Commission may, with the approval of the President, agree to serve the needs of the State of Telangana in terms of clause (4) of that article.

(3) The persons holding office immediately before the appointed day as the Chairman or other member of the Public Service Commission for the existing State of Andhra Pradesh shall, as from the appointed day, be the Chairman or, as the case may be, the other member of the Public Service Commission for the State of Andhra Pradesh.

(4) Every person who becomes the Chairman or other member of the Public Service Commission for the State of Andhra Pradesh on the appointed day under sub-section (3) shall––

      (a) be entitled to receive from the Government of the State of Andhra Pradesh conditions of service not less favourable than those to which he was entitled under the provisions applicable to him;

      (b) subject to the proviso to clause (2) of article 316, hold office or continue to hold office until the expiration of his term of office as determined under the provisions applicable to him immediately before the appointed day.

(5) The report of the Andhra Pradesh Public Service Commission as to the work done by the Commission in respect of any period prior to the appointed day shall be presented under clause (2) of article 323 to the Governors of the States of Andhra Pradesh and Telangana and the Governor of the State of Andhra Pradesh shall, on receipt of such report, cause a copy thereof together with a memorandum explaining as far as possible, as respects the cases, if any, where the advice of the Commission was not accepted, the reasons for such non-acceptance to be laid before the Legislature of the State of Andhra Pradesh and it shall not be necessary to cause such report or any such memorandum to be laid before the Legislative Assembly of the State of Telangana.

(1) The Central Government shall, on and from the appointed day, constitute an Apex Council for the supervision of the functioning of the Godavari River Management Board and Krishna River Management Board.

(2) The Apex Council shall consist of–––

      (a) Minister of Water Resources, Government of India—Chairperson;

      (b) Chief Minister of State of Andhra Pradesh—Member;

      (c) Chief Minister of State of Telangana—Member.

(3) The functions of the Apex Council shall include––

            (i) supervision of the functioning of the Godavari River Management Board and Krishna River Management Board;

            (ii) planning and approval of proposals for construction of new projects, if any, based on Godavari or Krishna river water, after getting the proposal appraised and recommended by the River Management Boards and by the Central Water Commission, wherever required;

            (iii) resolution of any dispute amicably arising out of the sharing of river waters through negotiations and mutual agreement between the successor States;

            (iv) reference of any disputes not covered under Krishna Water Disputes Tribunal, to a Tribunal to be constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956).

(1) The Central Government shall constitute two separate Boards to be called the Godavari River Management Board and Krishna River Management Board (to be known as the Board), within a period of sixty days from the appointed day, for the administration, regulation, maintenance and operation of such projects, as may be notified by the Central Government from time to time.

(2) The headquarters of Godavari River Management Board shall be located in the successor State of Telangana and of the Krishna River Management Board shall be located in the successor State of Andhra Pradesh.

(3) The Godavari River Management Board and Krishna River Management Board shall be autonomous bodies under the administrative control of the Central Government, and shall comply with such directions as may, from time to time, be given to them by the Central Government.

(4) Each Board shall consist of the following Chairperson and Members, namely:––

` (a) a Chairperson not below the rank or level of Secretary or Additional Secretary to the Government of India to be appointed by the Central Government;

      (b) two members, to be nominated by each of the successor States, of which one shall be the technical member not below the rank of Chief Engineer and the other administrative member to represent the concerned States;

      (c) one expert to be nominated by the Central Government.

(5) Each Board shall have a full-time Member Secretary, not below the rank of Chief Engineer in the Central Water Commission, to be appointed by the Central Government.

(6) The Central Government shall create such number of posts of the rank of Chief Engineer in the Central Water Commission, as it considers necessary.

(7) Each Board shall be assisted in the day to day management of reservoirs by the Central Industrial Security Force constituted under the Central Industrial Security Force Act, 1968 (50 of 1968), on such terms and conditions as the Central Government may specify.

(8) The functions of each Board shall include––

      (a) the regulation of supply of water from the projects to the successor States having regard to––

            (i) awards granted by the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956);

            (ii) any agreement entered into or arrangement made covering the Government of existing State of Andhra Pradesh and any other State or Union territory;

      (b) the regulation of supply of power generated to the authority in-charge of the distribution of power having regard to any agreement entered into or arrangement made covering the Government of the existing State of Andhra Pradesh and any other State or Union territory;

      (c) the construction of such of the remaining on-going or new works connected with the development of the water resources projects relating to the rivers or their tributaries through the successor States as the Central Government may specify by notification in the Official Gazette;

      (d) making an appraisal of any proposal for construction of new projects on Godavari or Krishna rivers and giving technical clearance, after satisfying that such projects do not negatively impact the availability of water as per the awards of the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956) for the projects already completed or taken up before the appointed day; and

      (e) such other functions as the Central Government may entrust to it on the basis of the principles specified in the Eleventh Schedule.

(1) The Board shall employ such staff as it may consider necessary for the efficient discharge of its functions under this Act and such staff shall, at the first instance, be appointed on deputation from the successor States in equal proportion and absorbed permanently in the Board.

(2) The Government of the successor States shall at all times provide the necessary funds to the Board to meet all expenses (including the salaries and allowances of the staff) required for the discharge of its functions and such amounts shall be apportioned between the States concerned in such proportion as the Central Government may, having regard to the benefits to each of the said States, specify.

(3) The Board may delegate such of its powers, functions and duties as it may deem fit to the Chairman of the said Board or to any officer subordinate to the Board.

(4) The Central Government may, for the purpose of enabling the Board to function efficiently, issue such directions to the State Governments concerned, or any other authority, and the State Governments, or the other authority, shall comply with such directions.

(1) The Board shall ordinarily exercise jurisdiction on Godavari and Krishna rivers in regard to any of the projects over headworks (barrages, dams, reservoirs, regulating structures), part of canal network and transmission lines necessary to deliver water or power to the States concerned, as may be notified by the Central Government, having regard to the awards, if any, made by the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956).

(2) If any question arises as to whether the Board has jurisdiction under sub-section (1) over any project referred thereto, the same shall be referred to the Central Government for decision thereon.

The Board may make regulations consistent with the Act and the rules made thereunder, to provide for—

      (a) regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;

      (b) delegation of powers and duties of the Chairman or any officer of the Board;

      (c) the appointment and regulation of the conditions of service of the officers and other staff of the Board;

      (d) any other matter for which regulations are considered necessary by the Board.

The term of the Krishna Water Disputes Tribunal shall be extended with the following terms of reference, namely:––

      (a) shall make project-wise specific allocation, if such allocation have not been made by a Tribunal constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956);

      (b) shall determine an operational protocol for project-wise release of water in the event of deficit flows.

Explanation.––For the purposes of this section, it is clarified that the project specific awards already made by the Tribunal on or before the appointed day shall be binding on the successor States.

(1) The Polavaram Irrigation Project is hereby declared to be a national project.

(2) It is hereby declared that it is expedient in the public interest that the Union should take under its control the regulation and development of the Polavaram Irrigation Project for the purposes of irrigation.

(3) The consent for Polavaram Irrigation Project shall be deemed to have been given by the successor State of Telangana.

(4) The Central Government shall execute the project and obtain all requisite clearances including environmental, forests, and rehabilitation and resettlement norms.

(1) The Governments of the successor States of Andhra Pradesh and Telangana shall replace the existing State of Andhra Pradesh on the Tungabhadra Board.

(2) The Tungabhadra Board shall continue to monitor the release of water to High Level Canal, Low Level Canal and Rajolibanda Diversion Scheme.

The principles, guidelines, directions and orders issued by the Central Government, on and from the appointed day, on matters relating to coal, oil and natural gas, and power generation, transmission and distribution as enumerated in the Twelfth Schedule shall be implemented by the successor States.

The Central Government shall take all necessary measures as enumerated in the Thirteenth Schedule for the progress and sustainable development of the successor States within a period of ten years from the appointed day.

(1) The Central Government shall take appropriate fiscal measures, including offer of tax incentives, to the successor States, to promote industrialisation and economic growth in both the States.

(2) The Central Government shall support the programmes for the development of backward areas in the successor States, including expansion of physical and social infrastructure.

(3) The Central Government shall provide special financial support for the creation of essential facilities in the new capital of the successor State of Andhra Pradesh including the Raj Bhawan, High Court, Government Secretariat, Legislative Assembly, Legislative Council, and such other essential infrastructure.

(4) The Central Government shall facilitate the creation of a new capital for the successor State of Andhra Pradesh, if considered necessary, by denotifying degraded forest land.

In order to ensure equal opportunities for quality higher education to all students in the successor States, the existing admission quotas in all government or private, aided or unaided, institutions of higher, technical and medical education in so far as it is provided under article 371D of the Constitution, shall continue as such for a period of ten years during which the existing common admission process shall continue.

In sub-clause (a) of clause (1) of article 168 of the Constitution, for the word ―Tamil Nadu‖, the words ―Tamil Nadu, Telangana‖ shall be substituted.

On and from the appointed day, in article 371D of the Constitution,––

      (a) in the marginal heading, for the words ―the State of Andhra Pradesh‖, the words ―the State of Andhra Pradesh or the State of Telangana‖ shall be substituted;

      (b) for clause (1), the following clause shall be substituted, namely:––

―(1) The President may by order made with respect to the State of Andhra Pradesh or the State of Telangana, provide, having regard to the requirement of each State, for equitable opportunities and facilities for the people belonging to different parts of such State, in the matter of public employment and in the matter of education, and different provisions may be made for various parts of the States.‖;

      (c) in clause (3), for the words ―the State of Andhra Pradesh‖, the words ―the State of Andhra Pradesh and for the State of Telangana‖ shall be substituted.

In section 15A of the Representation of the People Act, 1951, after the words and figures ―under the Tamil Nadu Legislative Council Act, 2010

(16 of 2010)‖, the words and figures ―and constituting the Legislative Council of the State of Telangana under the Andhra Pradesh Reorganisation Act, 2014‖ shall be inserted.

On and from the appointed day, in section 15 of the States Reorganisation Act, 1956, in clause (e), for the words ―Andhra Pradesh‖, the words ―Andhra Pradesh and Telangana‖ shall be substituted.

The provisions of Part II shall not be deemed to have affected any change in the territories to which the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings)

Act, 1973 (Andhra Pradesh Act No. 1 of 1973) and any other law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Andhra Pradesh shall, until otherwise provided by a competent Legislature or other competent authority be construed as meaning the territories within the existing State of Andhra Pradesh before the appointed day.

For the purpose of facilitating the application in relation to the State of Andhra Pradesh or the State of Telangana 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 as respects any law relating to a matter enumerated in the Union List, the Central Government, and as respects any other law in its application to a State, the State Government.

Notwithstanding that no provision or insufficient provision has been made under section 101 for the adaptation of a law made before the appointed day, any court, tribunal or authority, required or empowered to enforce such law may, for the purpose of facilitating its application in relation to the State of Andhra Pradesh or the State of Telangana, construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.

The Government of the State of Telangana, as respects the transferred territory may, by notification in the Official Gazette, specify the authority, officer or person who, on or after 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.

Where, immediately before the appointed day, the existing State of Andhra Pradesh is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment between the States of Andhra Pradesh and Telangana under this Act, the State of Andhra Pradesh or the State of Telangana 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 Andhra Pradesh or added as a party to those proceedings, and the proceedings may continue accordingly.

(1) Every proceeding pending immediately before the appointed day before a court (other than High Court), tribunal, authority or officer in any area which on that day falls within the State of Andhra Pradesh shall, if it is a proceeding relating exclusively to the territory, which as from that day are the territories of the State of Telangana, stand transferred to the corresponding court, tribunal, authority or officer of that State.

(2) If any question arises as to whether any proceeding should stand transferred under sub-section (1) it shall be referred to the High Court at Hyderabad and the decision of that High Court shall be final.

(3) In this section––

      (a) ―proceeding‖ includes any suit, case or appeal; and

      (b) ―corresponding court, tribunal authority or officer‖ in the State of Telangana means––

            (i) the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day; or

            (ii) in case of doubt, such court, tribunal, authority, or officer in that State, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Andhra Pradesh to be the corresponding court, tribunal, authority or officer.

Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate court in the existing State of Andhra Pradesh 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 Telangana.

The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law.

(1) 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:

Provided that no such order shall be made after the expiry of a period of three years from the appointed day.

(2) Every order made under this section shall be laid before each House of Parliament.

(See section 13)

            (i) Of the five sitting members whose term of office will expire on 9th April, 2014, namely, Shri T.

Subbarami Reddy, Shri Nandi Yellaiah, Shri Mohammed Ali Khan, Smt. T. Ratna Bai and Shri K.V.P.

Ramachandra Rao, such two as the Chairman of the Council of States may determine by drawing lots shall be deemed to have been elected to fill two of the seven seats allotted to the State of Telangana and the other three sitting members shall be deemed to have been elected to fill three of the eleven seats allotted to the State of Andhra Pradesh.

            (ii) Of the six sitting members whose term of office will expire on 21st June, 2016, namely, Shri Jesudasu Seelam, Shri Jairam Ramesh, Shri N. Janardhana Reddy, Shri V. Hanumantha Rao, Smt. Gundu Sudharani and Shri Y.S. Chowdary, such two as the Chairman of the Council of States may determine by drawing lots shall be deemed to have been elected to fill two of the seats allotted to the State of Telangana and the other four sitting members shall be deemed to have been elected to fill four of the seats allotted to the State of Andhra Pradesh.

            (iii) Of the six sitting members representing the State of Andhra Pradesh whose term of office will expire on 2nd April, 2018, namely, Shri Ananda Baskar Rapolu, Shri K. Chiranjeevi, Shri Palvai Govardhana Reddy, Smt. Renuka Chowdhury, Shri T. Devender Goud and Shri C.M. Ramesh, such three as the Chairman of the Council of States may determine by drawing lots shall be deemed to have been elected to fill three of the seats allotted to the State of Telangana and the other three sitting members shall be deemed to have been elected to fill the three of the seats allotted to the State of Andhra Pradesh.

            (iv) The term of one seat which is to expire on 9th April, 2014 and has become vacant due to resignation of Shri Nandamuri Harikrishna on 22nd August, 2013, shall be allotted to the State of Andhra Pradesh.

(See section 15)

AMENDMENTS TO THE DELIMITATION OF PARLIAMENTARY AND ASSEMBLY

CONSTITUENCIES ORDER, 2008

In the Delimitation of Parliamentary and Assembly Constituency Order, 2008,––

1. In Schedule I,––

            (i) for serial number 1 relating to Andhra Pradesh and the entries relating thereto, the following shall be substituted, namely:––

Serial Number and Name of the State/Union Territory Number of seats in the House as constituted on the basis of the Delimitation of Parliamentary and Assembly Constituencies Order, 1976 as amended from time to time Number of seats in the House as subsequently constituted as per the Delimitation of Parliamentary and Assembly Constituencies Order, 2008

Total Reserved for the Scheduled Castes Reserved for the Scheduled Tribes Total Reserved for the Scheduled Castes Reserved for the Scheduled Tribes 1 2 3 4 5 6 7

―1. Andhra 42 6 2 25 4 1‖;

Pradesh

            (ii) after serial number 24 relating to Tamil Nadu and the entries relating thereto, the following shall be inserted, namely:––

1 2 3 4 5 6 7

―25. Telangana - - - 17 3 2‖;

            (iii) serial numbers 25 to 28 shall be renumbered as serial numbers 26 to 29, respectively.

2. In Schedule II,––

            (iv) for serial number 1 relating to Andhra Pradesh and the entries relating thereto, the following shall be substituted, namely:––

Serial Number and Name of the State/Union Territory Number of seats in the House as constituted on the basis of the Delimitation of Parliamentary and Assembly Constituencies Order, 1976 as amended from time to time Number of seats in the House as subsequently constituted as per the Delimitation of Parliamentary and Assembly Constituencies Order, 2008

Total Reserved for the Scheduled Castes Reserved for the Scheduled Tribes Total Reserved for the Scheduled Castes Reserved for the Scheduled Tribes 1 2 3 4 5 6 7

―1. Andhra 294 39 15 175 29 7‖;

Pradesh (v) after serial number 24 relating to Tamil Nadu and the entries relating thereto, the following shall be inserted, namely:––

1 2 3 4 5 6 7

―25. Telangana - - - 119 19 12‖;

            (vi) serial numbers 25 to 28 shall be renumbered as serial numbers 26 to 29, respectively.

3. For Schedule III, the following shall be substituted, namely:––

―SCHEDULE – III

ANDHRA PRADESH

TABLE A – ASSEMBLY CONSTITUENCIES

Sl.No. & Name Extent of Assembly Constituencies 1 2

1—DISTRICT: SRIKAKULAM



1. Ichchapuram Kanchili, Ichchapuram, Kaviti and Sompeta Mandals.

2. Palasa Palasa, Mandasa and Vajrapukothuru Mandals.

3. Tekkali Nandigam, Tekkali, Santhabommali and Kotabommali Mandals.

4. Pathapatnam Pathapatnam, Meliaputti, L.N. Pet, Kothur and Hiramandalam Mandals.

5. Srikakulam Gara and Srikakulam Mandals.

6. Amadalavalasa Amadalavalasa, Ponduru, Sarubujjili and Burja Mandals.

7. Etcherla G. Sigadam, Laveru, Ranastalam and Etcherla Mandals.

8. Narasannapeta Jalumuru, Narasannapeta, Saravakota and Polaki Mandals.

9. Rajam (SC) Vangara, Regidi Amadalavalasa, Rajam and Santhakaviti Mandals.

10. Palakonda (ST) Seethampeta, Bhamini, Palakonda and Veeraghattam Mandals.



2—DISTRICT: VIZIANAGARAM



11. Kurupam (ST) Kurupam, Gummalakshmipuram, Jiyyammavalasa, Komarada and Garugubilli Mandals.

12. Parvathipuram (SC) Parvathipuram, Seethanagaram and Balijipeta Mandals.

13. Salur (ST) Salur, Pachipenta, Mentada and Makkuva Mandals.

14. Bobbili Bobbili, Ramabhadrapuram, Badangi and Therlam Mandals.

15. Cheepurupalli Merakamudidam, Garividi, Cheepurupalli and Gurla Mandals.

16. Gajapathinagaram Gajapathinagaram, Bondapalli, Gantyada and Dattirajeru Mandals; and Vizinigiri, Thandrangi, Jannivalasa, Venne, Sasanapalli, Attada,

Bheemasingi, Somayajulapalem, Lotlapalli, MokhasaKothavalasa,

Kumaram and Annamrajupeta villages of Jami Mandal.

17. Nellimarla Nellimarla, Pusapatirega, Denkada and Bhogapuram Mandals.

18. Vizianagaram Vizianagaram Mandal.

19. Srungavarapukota Srungavarapukota, Vepada, Lakkavarapukota and Kothavalasa Mandals; and Jami Mandal (Except 12 villages i.e. Vizinigiri,

Thandrangi, Jannivalasa, Venne, Sasanapalli, Attada, Bheemasingi,

Somayajulapalem, Lotlapalli, Mokhasa Kothavalasa, Kumaram and Annamrajupeta).

1 2

3—DISTRICT : VISAKHAPATNAM



20. Bhimili Anandapuram, Padmanabham, Bheemunipatnam and Visakhapatnam Rural Mandals.

21. Visakhapatnam East Visakhapatnam (Urban) Mandal (Part) Visakhapatnam (M Corp.)—

Ward No. 1 to 11 and 53 to 55.



22. Visakhapatnam South Visakhapatnam (Urban) Mandal (Part) Visakhapatnam (M Corp.)—

Ward No. 12 to 34, 42 to 43 and 46 to 48.

23. Visakhapatnam North Visakhapatnam (Urban) Mandal (Part) Visakhapatnam (M Corp.)—

Ward No. 36 to 41, 44 to 45 and 49 to 52.



24. Visakhapatnam West Visakhapatnam (Urban) Mandal (Part) Visakhapatnam (M Corp.)—

Ward No. 35 and 56 to 71.



25. Gajuwaka Gajuwaka Mandal (Including Gajuwaka Municipality).



26. Chodavaram Chodavaram, Butchayyapeta, Ravikamatham and Rolugunta Mandals.

27. Madugula Madugula, Cheedikada, Devarapalle and K. Kotapadu Mandals.

28. Araku Valley (ST) Munchingiputtu, Pedabayalu, Dumbriguda, Araku Valley,

Hukumpeta and Ananthagiri Mandals.

29. Paderu (ST) Paderu, G. Madugula, Chintapalle, Gudem Kotha Veedhi and Koyyuru Mandals.

30. Anakapalle Kasimkota and Anakapalle Mandals.

31. Pendurthi Pedagantyada (excluding areas included in Gajuwaka Municipality),

Paravada, Sabbavaram Pendurthi Mandals.

32. Yelamanchili Rambilli, Munagapaka, Atchutapuram and Yelamanchili Mandals.

33. Payakaraopet (SC) Kotauratla, Nakkapalle, Payakaraopeta and S. Rayavaram Mandals.

34. Narsipatnam Nathavaram, Golugonda, Narsipatnam and Makavarapalem Mandals.



4—DISTRICT: EAST GODAVARI



35. Tuni Thondangi, Kotananduru and Tuni Mandals.

36. Prathipadu Sankhavaram, Prathipadu, Yeleswaram and Rowthulapudi Mandals.

37. Pithapuram Gollaprolu, Pithapuram and Kothapalle Mandals.

38. Kakinada Rural Karapa and Kakinada Rural Mandals.

Kakinada Urban Mandal (Part)

Kakinada Urban (M) (Part)

Kakinada (M)— Ward No.66 to 70.

39. Peddapuram Samalkota and Peddapuram Mandals.

40. Anaparthy Pedapudi, Biccavolu, Rangampeta and Anaparthy Mandals.

41. Kakinada City Kakinada Urban Mandal (Part)

Kakinada Urban (M) (Part) Kakinada (M)—Ward No.1 to 65.

42. Ramachandrapuram Kajuluru, Ramachandrapuram and Pamarru Mandals.

43. Mummidivaram Polavaram, Mummidivaram, Thallarevu and Katrenikona Mandals.

44. Amalapuram (SC) Uppalaguptam, Allavaram and Amalapuram Mandals.

45. Razole (SC) Razole, Malikipuram and Sakhinetipalle Mandals.

Mamidikuduru Mandal (Part) Mamidikuduru, Geddada,

Edarada, Komarada, Magatapalle and Gogannamatham Villages.

46. Gannavaram (SC) P.Gannavaram, Ambajipeta and Ainavilli Mandals.

Mamidikuduru Mandal (Part)

Pedapatnam, Appanapalle, Botlakurru Doddavaram,

Pasarlapudi, Pedapatnam, Nagaram, Mogalikuduru,

Makanapalem, Lutukurru, Pasarlapudilanka and Adurru Villages.

1 2

47. Kothapeta Ravulapalem, Kothapeta, Atreyapuram and Alamuru Mandals.

48. Mandapeta Mandapeta, Rayavaram and Kapileswarapuram Mandals.

49. Rajanagaram Rajanagaram, Seethanagaram and Korukonda Mandals.

50. Rajahmundry City Rajahmundry Urban Mandal (Part)

Rajahmundry (M Corp.) (Part)

Rajahmundry (M Corp.) - Ward No. 7 to 35 and 42 to 89.

51. Rajahmundry Rural Kadiam and Rajahmundry Rural Mandals.

Rajahmundry Urban Mandal (Part)

Rajahmundry (M Corp.) (Part)

Rajahmundry (M Corp.) - Ward No.1 to 6, 36 to 41 and 90.

52. Jaggampeta Gokavaram, Jaggampeta, Gandepalle and Kirlampudi Mandals.

1

[53. Rampachodavaram (ST) Maredumilli, Devipatnam, Y. Ramavaram, Addateegala,

Gangavaram, Rampachodavaram, Rajavommangi, Kunavaram,

Chintoor, Vararamachandrapuram, and Nellipaka Mandals.]



5—DISTRICT : WEST GODAVARI



54. Kovvur (SC) Kovvur, Chagallu and Tallapudi Mandals.

55. Nidadavole Nidadavole, Undrajavaram and Peravali Mandals.

56. Achanta Penugonda, Achanta and Penumantra Mandals.

Poduru Mandal (Part)

Kavitam, Jagannadhapuram, Pandithavilluru,

Miniminchilipadu, Poduru, Pemmarajupolavaram and Gummaluru Villages.

57. Palacole Palacole and Yelamanchili Mandals.

Poduru Mandal (Part)

Kommuchikkala, Vedangi, Jinnuru, Mattaparru,

Penumadam, Ravipadu and Vaddiparru Villages.

58. Narasapuram Mogalthur and Narasapuram Mandals.

59. Bhimavaram Veeravasaram and Bhimavaram Mandals.

Bhimavaram (M+OG)

Bhimavaram (M) - Ward No. 1 to 27

China-Amiram (OG) (Part) - Ward No. 28

Rayalam (R) (OG) (Part) - Ward No. 29.

60. Undi Kalla, Palacoderu, Undi and Akividu Mandals.

61. Tanuku Tanuku, Attili and Iragavaram Mandals.

62. Tadepalligudem Tadepalligudem and Pentapadu Mandals.

63. Unguturu Unguturu, Bhimadole, Nidamarru and Ganapavaram Mandals.

64. Denduluru Pedavegi, Pedapadu and Denduluru Mandals.

Eluru Mandal (Part).

Malkapuram, Chataparru, Jalipudi, Katlampudi, Madepalli,

Manuru, Sreeparru, Kalakurru, Komatilanka,

Gudivakalanka, Kokkirailanka, Pydichintapadu and Prathikolla lanka Villages.

65. Eluru Eluru Mandal (Part)

Eluru (M) (Part)

Eluru (M) - Ward No. 1 to 28

Eluru Mandal (Part)

Eluru Mandal (OG) (Part)

Satrampadu (OG) - Ward No.29

Gavaravaram (OG) - Ward No.30

Tangellamudi (R) (OG) - Ward No.31

Komadavolu (OG) (Part) - Ward No.32

Eluru (R) (OG) (Part) - Ward No.33

Eluru Mandal (Part)



1. Subs. by notification No. G.S.R. 311(E), dated 23-4-2015.

1 2

Chodimella, Sanivarapupeta, Eluru (Rural), Komadavole

(Rural) and Ponangi Villages.



66. Gopalapuram (SC) Dwaraka Tirumala, Nallajerla, Devarapalli and Gopalapuram Mandals.

1

[67. Polavaram (ST) Polavaram, Buttayagudem, Jeelugumilli, Koyyalagudem,

T. Narasapuram, Kukunoor and Velairpadu Mandals.]



68. Chintalapudi (SC) Chintalapudi, Lingapalem, Kamavarapukota and Jangareddigudem Mandals.



6—DISTRICT : KRISHNA



69. Tiruvuru (SC) Vissannapet, Gampalagudem, Tiruvuru and A.Konduru Mandals.

70. Nuzvid Agiripalli, Chatrai, Musunuru and Nuzvid Mandals.



71. Gannavaram Bapulapadu, Gannavaram and Unguturu Mandals Vijayawada (Rural) Mandal (Part) Ambapuram, Phiryadi Nainavaram, Pathapadu, Nunna, Enikepadu, Nidamanuru,

Done Atkuru, Gudavalli, Prasadampadu and Ramavarappadu Villages.

72. Gudivada Gudlavalleru, Gudivada and Nandivada Mandals.

73. Kaikalur Mandavalli, Kaikalur, Kalidindi and Mudinepalle Mandals.

74. Pedana Gudur, Pedana, Bantumilli and Kruthivennu Mandals.

75. Machilipatnam Machilipatnam Mandal.

76. Avanigadda Challapalli, Mopidevi, Avanigadda, Nagayalanka, Koduru and Ghantasala Mandals.

77. Pamarru (SC) Pamarru, Thotlavalluru, Pamidimukkala, Movva and Pedaparupudi Mandals.

78. Penamaluru Kankipadu, Vuyyuru and Penamaluru Mandals.

79. Vijayawada West Vijayawada Urban Mandal (Part)

Vijayawada Urban (M.Corp) (Part)

Vijayawada (M Corp.) - Ward No.1 to 13, 15 to 19, 75 and 76.

80. Vijayawada Central Vijayawada Urban Mandal (Part)

Vijayawada Urban (M.Corp) (Part)

Vijayawada (M Corp.)—Ward No.14, 20 to 31, 33 to 35,

42 to 44, 49, 77 and 78.

81. Vijayawada East Vijayawada Urban Mandal (Part)

Vijayawada Urban (M.Corp) (Part)

Vijayawada (M Corp.)—Ward No. 32, 36 to 41, 45 to 48 and 50 to 74.

82. Mylavaram Ibrahimpatnam, G.Konduru, Mylavaram and Reddigudem Mandals.

Vijayawada (Rural) Mandal (Part)

Kotturu, Tadepalle, Vemavaram, Shabada, Paidurupadu,

Rayanapadu, Gollapudi and Jakkampudi Villages.

83. Nandigama (SC) Kanchikacherla, Chandarlapadu and Veerullapadu Mandals.

Nandigama Mandal (Part)

Pedavaram, Thakkellapadu, Munagacherla, Latchapalem,

Lingalapadu, Adiviravulapadu, Chandapuram,

Kethaveeruni Padu, Kanchela, Ithavaram, Ambarupeta,

Nandigama, Satyavaram, Pallagiri and Raghavapuram Villages.



1. Subs. by notification No. G.S.R. 311(E), dated 23-4-2015.

1 2



84. Jaggayyapeta Vatsavai, Jaggayyapeta and Penuganchiprolu Mandals Nandigama Mandal (Part) Magallu, Konduru,

Ramireddipalle, Jonnalagadda, Konathamatmakuru,

Torragudipadu, Damuluru, Somavaram, Rudravaram and Gollamudi Villages.



7 – DISTRICT : GUNTUR



85. Pedakurapadu Bellamkonda, Atchampet, Krosuru, Amaravathi and Pedakurapadu Mandals.

86. Tadikonda (SC) Tulluru, Tadikonda, Phirangipuram and Medikonduru Mandals.

87. Mangalagiri Tadepalli, Mangalagiri and Duggirala Mandals.



88. Ponnuru Ponnuru, Chebrolu and Pedakakani Mandals.

89. Vemuru (SC) Vemuru, Kolluru, Tsunduru, Bhattiprolu and Amarthaluru Mandals.

90. Repalle Nizampatnam, Nagaram, Cherukupalli and Repalle Mandals.

91. Tenali Kollipara and Tenali Mandals.

92. Bapatla Bapatla, Pittalavanipalem and Karlapalem Mandals.

93. Prathipadu (SC) Guntur Mandal (except M.Corp.)

Vatticherukuru, Prathipadu, Pedanandipadu and Kakumanu Mandals.

94. Guntur West Guntur Mandal (Part)

Guntur (M. Corp) (Part)

Guntur (M Corp.)—Ward No.1 to 6 and 24 to 28.

95. Guntur East Guntur Mandal (Part)

Guntur (M. Corp) (Part)

Guntur (M Corp.)—Ward No.7 to 23.



96. Chilakaluripet Nadendla, Chilakaluripet and Edlapadu Mandals.

97. Narasaraopet Rompicherla and Narasaraopet Mandals.

98. Sattenapalle Sattenapalli, Rajupalem, Nekarikallu and Muppalla Mandals.

99. Vinukonda Bollapalli, Vinukonda, Nuzendla, Savalyapuram and Ipur Mandals.

100. Gurajala Gurajala, Dachepalli, Piduguralla and Machavaram Mandals.

101. Macherla Macherla, Veldurthi, Durgi, Rentachintala and Karempudi Mandals.



8 – DISTRICT: PRAKASAM



102. Yerragondapalem (SC) Yarragondapalem and Pedda Araveedu, Pullalacheruvu,

Tripuranthakam, Dornala and Peda Araveedu Mandals.

103. Darsi Donakonda, Kurichedu, Mundlamuru, Darsi and Thallur Mandals.

104. Parchur Yeddanapudi, Parchur, Karamchedu, Inkollu, Chinaganjam and Martur Mandals.

105. Addanki J. Panguluru, Addanki, Santhamaguluru, Ballikurava and Korisapadu Mandals.

106. Chirala Chirala and Vetapalem Mandals.

107. Santhanuthalapadu (SC) Naguluppalapadu, Maddipadu, Chimakurthi and Santhanuthalapadu Mandals.

108. Ongole Ongole and Kothapatnam Mandals.

109. Kandukur Kandukur, Lingasamudram, Gudluru, Ulavapadu and Volivetivaripalem Mandals.

110. Kondapi (SC) Singarayakonda, Kondapi, Tangutur, Jarugumalli, Ponnaluru and Marripudi Mandals.

1 2

111. Markapuram Konakanamitla, Podili, Markapur and Tarlupadu Mandals.

112. Giddalur Bestavaripeta, Racherla, Giddalur, Komarolu, Cumbum and Ardhaveedu Mandals.

113. Kanigiri Hanumanthunipadu, Chandrasekharapuram, Pamur, Veligandla,

Pedacherlopalle and Kanigiri Mandals.



9 – DISTRICT: NELLORE



114. Kavali Kavali, Bogole, Allur and Dagadarthi Mandals.

115. Atmakur Chejerla, Atmakur, Anumasamudrampeta, Marripadu, Sangam and Ananthasagaram Mandals.



116. Kovur Vidavalur, Kodavalur, Kovur, Buchireddipalem and Indukurpet Mandals.

117. Nellore City Nellore Mandal (Part)

Nellore Mandal (M+OG) (Part)

Nellore (M)—Ward No.1 to 15, 27, 28 and 31 to 44.

118. Nellore Rural Nellore Mandal (Part)

Golla Kandukur, Sajjapuram, Vellanti, Kandamur, Upputur,

South Mopur, Mogallapalem, Mattempadu, Amancherla,

Mannavarappadu, Mulumudi, Devarapalem, Pottepalem,

Akkacheruvupadu, Ogurupadu, Ambapuram, Donthali, Buja,

Buja Nellore (Rural), Kallurpalle (Rural), Kanuparthipadu,

Allipuram (Rural), Gudipallipadu, Pedda, Cherukur,

Chintareddipalem, Visavaviletipadu, Gundlapalem,

Kakupalle-I, Kakupalle-II (Madaraja Gudur) and Penubarthi Villages.

Nellore Mandal (M+OG) (Part)

Nellore (M)—Ward No. 16 to 26, 29 and 30

Allipuram (OG) (Part)—Ward No. 45

Kallurpalle (OG) (Part)—Ward No. 46

Buja Buja Nellore (OG) (Part)—Ward No. 47

Nellore (Bit.1) (OG)—Ward No. 48.

119. Sarvepalli Podalakur, Thotapalligudur, Muthukur, Venkatachalam and Manubolu Mandals.

120. Gudur (SC) Gudur, Chillakur, Kota, Vakadu and Chittamur Mandals.

121. Sullurpeta (SC) Ojili, Naidupet, Pellakur, Doravarisatram, Sullurpeta and Tada Mandals.

122. Venkatagiri Kaluvoya, Rapur, Sydapuram, Dakkili, Venkatagiri and Balayapalle Mandals.

123. Udayagiri Jaladanki, Seetharamapuram, Udayagiri, Varikuntapadu, Vinjamur,

Duttalur, Kaligiri and Kondapuram Mandals.



10 – DISTRICT: KADAPA



124. Badvel (SC) Kalasapadu, B.Kodur, Sri Avadhutha Kasinayana, Porumamilla,

Badvel, Gopavaram and Atlur Mandals.

125. Rajampet Sidhout, Vontimitta, Nandalur, Rajampet, Veeraballe and T Sundupalle Mandals.

126. Kadapa Kadapa Mandal.

127. Kodur (SC) Penagalur, Chitvel, Pullampeta, Obulavaripalle and Kodur Mandals.

128. Rayachoti Sambepalle, Chinnamandem, Rayachoti, Galiveedu, Lakkireddipalli and Ramapuram Mandals.

129. Pulivendula Simhadripuram, Lingala, Thondur, Pulivendula, Vemula, Vempalle and Chakrayapet Mandals.

1 2

130. Kamalapuram Pendlimarri, Chinthakommadinne, Kamalapuram, Vallur,

Veerapunayunipalleand Chennur Mandals.

131. Jammalamadugu Peddamudium, Mylavaram, Kondapuram, Jammalamadugu, Muddanur and Yerraguntla Mandals.

132. Proddatur Rajupalem and Proddatur Mandals.

133. Mydukur Duvvur, S.Mydukur, Khajipet, Brahmamgarimattam and Chapad Mandals.



11 – DISTRICT: KURNOOL



134. Allagadda Sirvel, Allagadda, Dornipadu, Uyyalawada, Chagalamarri and Rudravaram Mandals.

135. Srisailam Srisailam, Atmakur, Velgode, Bandi Atmakur and Mahanandi Mandals.

136. Nandikotkur (SC) Nandikotkur, Pagidyala, J. Bungalow, Kothapalle, Pamulapadu and Midthur Mandals.

137. Kurnool Kurnool Mandal (Part)

Kurnool (M Corp.) (Part)

Kurnool (M Corp.)—Ward No.1 to 69.

138. Panyam Kallur, Orvakal, Panyam and Gadivemula Mandals.

139. Nandyal Nandyal and Gospadu Mandals.

140. Banaganapalle Banaganapalle, Owk, Koilkuntla, Sanjamala and Kolimigundla Mandals.

141. Dhone Bethamcherla, Dhone and Peapally Mandals.

142. Pattikonda Krishnagiri, Veldurthi, Pattikonda, Maddikera and Tuggali Mandals.

143. Kodumur (SC) C.Belagal, Gudur and Kodumur Mandals.

Kurnool Mandal (Part) R.Kanthalapadu, Sunkesula,

Remata, Ulchala, Basavapuram, Edurur, G. Singavaram,

Nidzur, Munagalapadu, Mamidalapadu, Panchalingala,

E.Thandrapadu.

Gondiparla, Dinnedevarapadu, B.Thandrapadu, Pasupula,

Rudravaram, Noothanapalle, Devamada, Pudur,

Gargeyapuram and Diguvapadu Villages.

144. Yemmiganur Nandavaram, Yemmiganur and Gonegandla Mandals.

145. Mantralayam Peda Kadubur, Mantralayam, Kosigi and Kowthalam Mandals.

146. Adoni Adoni Mandal.

147. Alur Devanakonda, Holagunda, Halaharvi, Alur, Aspari and Chippagiri Mandals.



12—DISTRICT: ANANTAPUR



148. Rayadurg D.Hirehal, Rayadurg, Kanekal, Bommanahal and Gummagatta Mandals.

149. Uravakonda Vidapanakal, Vajrakarur, Uravakonda, Beluguppa and Kudair Mandals.

150. Guntakal Guntakal, Gooty and Pamidi Mandals.

151. Tadpatri Peddavadugur, Yadiki, Tadpatri and Peddapappur Mandals.

152. Singanamala (SC) Garladinne, Singanamala, Putlur, Yellanur, Narpala and B.K.

Samudram Mandals.

153. Anantapur Urban Anantapur Mandal (Part)

Anantapur (M+OG) (Part)

Anantapur (M)—Ward No.1 to 28

Narayanapuram (OG)—Ward No. 29

Kakkalapalle (R) (OG) (Part)—Ward No. 30

Anantapur (R) (OG)—Ward No. 31.

154. Kalyandurg Brahmasamudram, Kalyandurg, Settur, Kundurpi and Kambadur Mandals.

1 2



155. Raptadu Atmakur, Raptadu, Kanaganapalli, C. K. Palli and Ramagiri Mandals, Anantapur Mandal (Part) Kodimi, Thaticherla,

Somanadoddi, Rachanapalle, Sajjalakalva, Kurugunta,

Gollapalle, Kamarupalle, Alamuru, Katiganikalva,

Kakkalapalle (Rural), Upparapalle, Itikalapalle, Jangalapalle,

Kandakur, Chiyyedu, Mannila and Papampet (CT) Villages.

156. Madakasira (SC) Madakasira, Amarapuram, Gudibanda, Rolla and Agali Mandals.

157. Hindupur Hindupur, Lepakshi and Chilamathur Mandals.

158. Penukonda Parigi, Penukonda, Gorantla, Somandepalle and Roddam Mandals.

159. Puttaparthi Nallamada, Bukkapatnam, Kothacheruvu, Puttaparthi, O. D. Cheruvu and Amadagur Mandals.



160. Dharmavaram Dharmavaram, Bathalapalle, Tadimarri and Mudigubba Mandals.

161. Kadiri Talupula, Nambulipulikunta, Gandlapenta, Kadiri, Nallacheruvu and Tanakal Mandals.



13—DISTRICT: CHITTOOR



162. Thamballapalle Mulakalacheruvu, Thamballapalle, Peddamandyam,

Kurabalakota, Peddathippasamudram and B.Kothakota Mandals.

163. Pileru Gurramkonda, Kalakada, K. V. Palle, Pileru, Kalikiri and Valmikipuram Mandals.

164. Madanapalle Madanapalle, Nimmanapalle and Ramasamudram Mandals.

165. Punganur Sodam, Somala, Chowdepalle, Punganur, Pulicherla and Rompicherla Mandals.

166. Chandragiri Tirupati (Rural), Chandragiri, Pakala, Ramachandrapuram,

Chinnagottigallu and Yerravaripalem Mandals.

Tirupati (Urban) Mandal (Part) Konkachennaiahgunta,

Mangalam and Chennayyagunta Villages.

167. Tirupati Tirupati (Urban) Mandal (Part)

Tirumala (CT)

Tirupati (NMA) (CT)

Akkarampalle (CT)

Tirupati (M+OG) (Part).

168. Srikalahasti Renigunta, Yerpedu, Srikalahasti and Thottambedu Mandals.

169. Satyavedu (SC) Narayanavanam, B. N. Kandriga, Varadaiahpalem, K.V.B.Puram,

Pitchatur, Satyavedu and Nagalapuram Mandals.

170. Nagari Nindra, Vijayapuram, Nagari, Puttur and Vadamalapeta Mandals.

171. Gangadhara Nellore (SC) Vedurukuppam, Karvetinagar, Penumuru, S. R. Puram, G.D. Nellore and Palasamudram Mandals.

172. Chittoor Chittoor and Gudipala Mandals.

173. Puthalapattu (SC) Puthalapattu, Irala, Thavanampalle, Bangarupalem and Yadamari Mandals.

174. Palamaner Gangavaram, Palamaner, Baireddipalle, V. Kota and Peddapanjani Mandals.

175. Kuppam Santipuram, Gudupalle, Kuppam and Ramakuppam Mandals.

TABLE B – PARLIAMENTARY CONSTITUENCIES

Sl.No. and Name Extent of Parliamentary Constituencies 1 2

1. ARAKU (ST) 10-Palakonda (ST), 11-Kurupam (ST), 12-Parvathipuram

(SC), 13-Salur (ST), 28-Araku Valley (ST), 29-Paderu (ST) and 53-Rampachodovaram (ST).

2. SRIKAKULAM 1-Ichchapuram, 2-Palasa, 3-Tekkali, 4-Pathapatnam,

5-Srikakulam, 6-Amadalavalasa and 8-Narasannapeta.



3. VIZIANAGARAM 7-Etcherla, 9-Rajam (SC), 14-Bobbili, 15-Cheepurupalli,

16-Gajapathinagaram, 17-Nellimarla and 18-Vizianagaram.



4. VISAKHAPATNAM 19-Srungavarapukota, 20-Bhimli, 21-Visakhapatnam East,

22-Visakhapatnam South, 23-Visakhapatnam North,

24-Visakhapatnam West and 25-Gajuwaka.



5. ANAKAPALLE 26-Chodavaram, 27-Madugula, 30-Anakapalle, 31-Pendurthi,

32-Yelamanchili, 33-Payakaraopet (SC) and 34-Narsipatnam.



6. KAKINADA 35-Tuni, 36-Prathipadu, 37-Pithapuram, 38-Kakinada Rural,

39-Peddapuram, 41-Kakinada City and 52-Jaggampeta.

7. AMALAPURAM (SC) 42-Ramachandrapuram, 43-Mummidivaram,

44-Amalapuram (SC), 45-Razole (SC), 46-Gannavaram (SC),

47-Kothapeta and 48-Mandapeta.

8. RAJAHMUNDRY 40-Anaparthy, 49-Rajanagaram, 50-Rajahmundry City,

51-Rajahmundry Rural, 54-Kovvur (SC), 55-Nidadavole and 66-Gopalapuram (SC).

9. NARSAPURAM 56-Achanta, 57-Palacole, 58-Narsapuram, 59-Bhimavaram,

60-Undi, 61-Tanuku and 62-Tadepalligudem.

10. ELURU 63-Unguturu, 64-Denduluru, 65-Eluru, 67-Polavaram (ST),

68-Chintalapudi (SC), 70-Nuzvid and 73-Kaikalur.

11. MACHILIPATNAM 71-Gannavaram, 72-Gudivada, 74-Pedana,

75-Machilipatnam, 76-Avanigadda, 77-Pamarru (SC) and 78-Penamaluru.

12. VIJAYAWADA 69-Tiruvuru (SC), 79-Vijayawada West, 80-Vijayawada Central, 81-Vijayawada East, 82-Mylavaram, 83-Nandigama

                  (SC) and 84-Jaggayyapeta.

13. GUNTUR 86-Tadikonda (SC), 87-Mangalagiri, 88-Ponnuru, 91-Tenali,

93-Prathipadu (SC), 94-Guntur West and 95-Guntur East.

14. NARASARAOPET 85-Pedakurapadu, 96-Chilakaluripet, 97-Narasaraopet,

98-Sattenapalli, 99-Vinukonda, 100-Gurajala and 101-Macherla.

15. BAPATLA (SC) 89-Vemuru (SC), 90-Repalle, 92-Bapatla, 104-Parchur,

105-Addanki, 106-Chirala and 107-Santhanuthalapadu (SC).

16. ONGOLE 102-Yerragondapalem (SC), 103-Darsi, 108-Ongole,

110- Kondapi (SC), 111-Markapuram, 112-Giddalur and 113- Kanigiri.

17. NANDYAL 134-Allagadda, 135-Srisailam, 136-Nandikotkur (SC),

138-Panyam, 139-Nandyal, 140-Banaganapalle and 141-Dhone.

18. KURNOOL 137-Kurnool, 142-Pattikonda, 143-Kodumur (SC),

144-Yemmiganur, 145-Mantralayam, 146-Adoni and 147-Alur.

1 2



19. ANANTAPUR 148-Rayadurg, 149-Uravakonda, 150-Guntakal,

151-Tadpatri, 152-Singanamala (SC) , 153-Anantapur Urban and 154-Kalyandurg.

20. HINDUPUR 155-Raptadu, 156-Madakasira (SC), 157-Hindupur,

158- Penukonda, 159-Puttaparthi, 160-Dharmavaram and 161-Kadiri.

21. KADAPA 124-Badvel (SC), 126-Kadapa, 129-Pulivendula,

130-Kamalapuram, 131-Jammalamadugu, 132-Proddatur and 133-Mydukur.

22. NELLORE 109-Kandukur, 114-Kavali, 115-Atmakur, 116-Kovur,

117-Nellore City, 118-Nellore Rural and 123-Udayagiri.

23. TIRUPATI (SC) 119-Sarvepalli, 120-Gudur (SC), 121-Sullurpeta (SC),

122-Venkatagiri, 167-Tirupati, 168-Srikalahasti and 169-Satyavedu (SC).

24. RAJAMPET 125-Rajampet, 127-Kodur (SC), 128-Rayachoti,

162-Thamballapalle, 163-Pileru, 164-Madanapalle and 165-Punganur.

25. CHITTOOR (SC) 166-Chandragiri, 170-Nagari, 171-Gangadhara Nellore (SC),

172- Chittoor, 173-Puthalapattu (SC), 174-Palamaner and 175-Kuppam.

NOTE: Any reference in Table A to a CT, OG, Mandal and Villages or other territorial division shall be taken to mean the area comprised within that CT, OG, Mandal and Villages or other territorial division as on the 15th day of February, 2004. Further, any reference in Table – A, to wards in municipal areas shall be taken to mean the areas as defined in the Census of India 2001 Report.‖.

4. After Schedule XXVI, the following shall be inserted, namely:—

―SCHEDULE - XXVII

TELANGANA

TABLE A – ASSEMBLY CONSTITUENCIES

Sl.No. and Name Extent of Parliamentary Constituencies 1 2

1—DISTRICT: ADILABAD



1. Sirpur Kouthala, Bejjur, Kagaznagar, Sirpur (T) and Dahegaon Mandals.

2. Chennur (SC) Jaipur, Chennur, Kotapalli and Mandamarri Mandals.

3. Bellampalli (SC) Kasipet, Tandur, Bellampalli, Bhimini, Nennal and Vemanpalli Mandals.

4. Mancherial Luxettipet, Mancherial and Dandepalli Mandals.

5. Asifabad (ST) Kerameri, Wankdi, Sirpur (U), Asifabad, Jainoor, Narnoor,

Tiryani and Rebbana Mandals.

6. Khanapur (ST) Jannaram, Utnoor, Kaddam (Peddur), Khanapur and Indervelly Mandals.

7. Adilabad Adilabad, Jainath and Bela Mandals.

8. Boath (ST) Tamsi, Talamadugu, Gudihathnoor, Ichoda, Bazarhathnoor,

Boath and Neradigonda Mandals.

9. Nirmal Dilawarpur, Nirmal, Laxmanchanda, Mamda and Sarangapur Mandals.

10. Mudhole Kuntala, Kubeer, Bhainsa, Tanoor, Mudhole and Lokeswaram Mandals.

1 2

2—DISTRICT: NIZAMABAD



11. Armur Nandipet, Armur and Makloor Mandals.

12. Bodhan Ranjal, Navipet, Yedpalle and Bodhan Mandals.

13. Jukkal (SC) Madnoor, Jukkal, Bichkunda, Pitlam and Nizamsagar Mandals.

14. Banswada Birkoor, Varni, Banswada and Kotgiri Mandals.



15. Yellareddy Yellareddy, Nagareddipet, Lingampet, Tadwai, Gandhari and Sadasivanagar Mandals.

16. Kamareddy Kamareddy, Machareddy, Domakonda Kamareddy and Bhiknoor Mandals.

17. Nizamabad Nizamabad (M).

(Urban)

18. Nizamabad Jakranpalle and Sirkonda Mandals, Nizamabad Mandal (Rural) (Part), Nizamabad [except Nizamabad (M)], Dichpalle and Dharpalle Mandals.

19. Balkonda Balkonda, Mortad, Kammarpalle, Bheemgal and Velpur Mandals.



3—DISTRICT: KARIMNAGAR



20. Koratla Ibrahimpatnam, Mallapur, Koratla and Metpalle Mandals.

21. Jagtial Raikal, Sarangapur and Jagtial Mandals.

22. Dharmapuri (SC) Dharmapuri, Dharmaram, Gollapalle, Velgatoor and Pegadapalle Mandals.

23. Ramagundam Ramagundam Mandal.



24. Manthani Kamanpur, Manthani, Kataram, Mahadevpur, Mutharam (Mahadevapur), Malharrao and Mutharam (Manthani)

Mandals.

25. Peddapalle Peddapalle, Julapalle, Eligaid, Sultanabad, Odela and Srirampur Mandals.

26. Karimnagar Karimnagar Mandal.

27. Choppadandi (SC) Gangadhara, Ramadugu, Choppadandi, Mallial, Kodimial and Boinpalle Mandals.

28. Vemulawada Vemulawada, Konaraopeta, Chandurthi, Kathlapur and Medipalle Mandals.

29. Sircilla Yellareddipet, Gambhiraopet, Mustabad and Sircilla Mandals.

30. Manakondur (SC) Manakondur, Ellanthakunta, Bejjanki, Timmapur (LMD Colony) and Shankarapatnam Mandals.

31. Huzurabad Veenavanka, Jammikunta, Huzurabad and Kamalapur Mandals.

32. Husnabad Chigurumamidi, Koheda, Husnabad, Saidapur, Bheemadevarpalle and Elkathurthi Mandals.



4—DISTRICT: MEDAK



33. Siddipet Siddipet, Chinnakodur and Nangnoor Mandals.

34. Medak Medak, Papannapet, Ramayampet and Shankarampet- R Mandals.

35. Narayankhed Kangti, Manoor, Narayankhed, Kalher and Shankarampet- A

Mandals.

36. Andole (SC) Tekmal, Alladurgh, Regode, Raikode, Andole, Pulkal and Munpalle Mandals.

37. Narsapur Kowdipalle, Kulcharam, Narsapur, Hathnoora, Yeldurthy and Shivampet Mandals.

38. Zahirabad (SC) Zahirabad, Kohir, Nyalkal and Jharasangam Mandals.

39. Sangareddy Sadasivpet, Kondapur and Sangareddy Mandals.

40. Patancheru Jinnaram, Patancheru and Ramachandrapuram Mandals.

1 2

41. Dubbak Mirdoddi, Doultabad, Chegunta, Dubbak and Toguta Mandals.

42. Gajwel Tupran, Kondapak, Gajwel, Jagdevpur, Wargal and Mulug Mandals.



5—DISTRICT: RANGA REDDY



43. Medchal Medchal, Shamirpet, Ghatkesar and Keesara (Rural) Mandals.

44. Malkajgiri Malkajgiri Mandal.

45. Quthbullapur Quthbullapur Mandal.

46. Kukatpalle Hyderabad (M Corp.) (Part)

Hyderabad (M Corp.)—Ward No.24 (Part)

(Area in Balanagar Mandal)

Kukatpalle (M) (Part)

Kukatpalle (M)—Ward No. 5 to 16.

47. Uppal Uppal Municipality, Kapra Municipality.

48. Ibrahimpatnam Hayathnagar, Ibrahimpatnam, Manchal and Yacharam Mandals.

49. Lal Bahadur Nagar Saroornagar Mandal (Part)

Gaddiannaram (CT),

Lal Bahadur Nagar (M+OG) (Part)

Lal Bahadur Nagar (M)—Ward No. 1 to 10.

50. Maheswaram Maheswaram and Kandukur Mandals.

Saroornagar Mandal (Part)

Medbowli, Almasguda, Badangpet, Chintalakunta,

Jalpalle, Mamidipalle, Kurmalguda and Nadargul (Rural) Mandals.

Hyderabad (OG) (Part)

Balapur (OG)—Ward No. 36

Kothapet (OG)—Ward No. 37

Venkatapur (OG)—Ward No. 39

Mallapur (OG)—Ward No. 40

Lal Bahadur Nagar (M+OG) (Part)

Lal Bahadur Nagar (M)—Ward No. 11

Nadargul (OG) (Part)—Ward No. 12

Jillalguda (OG)—Ward No. 15

Meerpet (CT).

51. Rajendranagar Rajendranagar and Shamshabad Mandals.

52. Serilingampally Serilingampally Mandal Balanagar Mandal (Part)

Kukatpally (M) (Part)

Kukatpally (M)—Ward No. 1 to 4.

53. Chevella (SC) Nawabpet, Shankarpalle, Moinabad, Chevella and Shabad Mandals.

54. Pargi Doma, Gandeed, Kulkacherla, Pargi and Pudur Mandals.

55. Vicarabad (SC) Marpalle, Mominpet, Vikarabad, Dharur and Bantwaram Mandals.

56. Tandur Peddemul, Tandur, Basheerabad and Yalal Mandals.



6—DISTRICT: HYDERABAD



57. Musheerabad Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.1

58. Malakpet Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.16

Ward No.17 (Part)

Block No. 8 and 9.

1 2

59. Amberpet Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 2

Ward No. 3 (Part)

Block No. 1 to 4.

60. Khairatabad Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 6

Ward No. 3 (Part)

Block No. 5 and 6

Ward No. 8 (Part)

Block No. 2.

Ward No. 5 (Part)

Block No. 10.

61. Jubilee Hills Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 8 (Part)

Block No. 1, 3 and 4.

62. Sanathnagar Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.7, 24 (excluding the area in AC—46 Kukatpalle)

and 25 to 30.

63. Nampally Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 10 to 12.

64. Karwan Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 9

Ward No. 13 (Part)

Block No. 3 to 6.

65. Goshamahal Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 4, 14 and 15

Ward No. 5 (Part)

Block No. 1 to 9

Ward No. 13 (Part)

Block No. 1 and 2.

66. Charminar Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 20 to 23.

67. Chandrayangutta Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.18 (Part)

Block No. 1 to 3 and 8 to 14.

68. Yakutpura Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.17 (Part)

Block No. 1 to 7

Ward No.18 (Part)

Block No. 6 and 7.

69. Bahadurpura Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No.18 (Part)

Block No. 4 and 5

Ward No.19.

1 2

70. Secunderabad Hyderabad (M Corp.+OG) (Part)

Hyderabad (M Corp.) (Part)

Ward No. 33 (Part)

Block No. 4 to 7

Ward No. 34 and 35

Osmania University Area.

71. Secunderabad Hyderabad (M Corp.+OG) (Part)

Cantt. (SC) Hyderabad (M Corp.) (Part)

Ward No. 31 and 32

Ward No. 33 (Part)

Block No.1 to 3

Secunderabad Cantonment Board.



7—DISTRICT: MAHBUBNAGAR



72. Kodangal Kodangal, Bomraspet, Kosgi, Doulathabad and Maddur Mandals.

73. Narayanpet Koilkonda, Narayanpet, Damaragidda and Dhanwada Mandals.

74. Mahbubnagar Hanwada and Mahbubnagar Mandals.

75. Jadcherla Jadcherla, Nawabpet, Balanagar and Midjil Mandals.

76. Devarkadra Bhoothpur, Addakal, Devarkadra, Chinna Chinta Kunta and Kothakota Mandals.

77. Makthal Makthal, Maganoor, Atmakur, Narva and Utkoor Mandals.

78. Wanaparthy Wanaparthy, Pebbair, Gopalpeta, Peddamandadi and Ghanpur Mandals.

79. Gadwal Gadwal, Dharur, Maldakal and Ghattu Mandals.

80. Alampur (SC) Ieez, Itikyal, Waddepalle, Manopad and Alampur Mandals.

81. Nagarkurnool Nagarkurnool, Bijinapalle, Thimmajipet, Tadoor and Telkapalle Mandals.

82. Achampet (SC) Balmoor, Lingal, Amrabad, Achampet, Uppununthala and Vangoor Mandals.

83. Kalwakurthy Veldanda, Kalwakurthy, Talakondapalle, Amangal and Madgul Mandals.

84. Shadnagar Kondurg, Farooqnagar, Kothur and Keshampet Mandals.

85. Kollapur Veepangandla, Kollapur, Peddakothapalle, Kodair and Pangal Mandals.



8—DISTRICT: NALGONDA



86. Devarakonda (ST) Chintapalle, Gundlapalle, Chandampet, Devarakonda and Pedda Adisarlapalle Mandals.

87. Nagarjuna Sagar Gurrampode, Nidamanur, Peddavoora, Anumula and Thripuraram Mandals.

88. Miryalaguda Vemulapalle, Miryalaguda and Damercherla Mandals.

89. Huzurnagar Neredcherla, Garidepalle, Huzurnagar, Mattampalli and Mellachervu Mandals.

90. Kodad Mothey, Nadigudem, Munagala, Chilkur and Kodad Mandals.

91. Suryapet Atmakur (S), Suryapet, Chivvemla and Penpahad Mandals.

92. Nalgonda Thipparthi, Nalgonda and Kangal Mandals.

93. Munugode Munugode, Narayanapur, Marriguda, Nampalle, Chandur and Choutuppal Mandals.

94. Bhongir Bhongir, Bibinagar, Valigonda and Pochampalle Mandals.

95. Nakrekal (SC) Ramannapeta, Chityala, Kattangoor, Nakrekal, Kethepalle and Narketpalle Mandals.

1 2

96. Thungathurthi (SC) Thirumalagiri, Thungathurthi, Nuthankal, Jajireddigudem, Sali Gouraram and Mothkur Mandals.

97. Alair M.Turkapalle, Rajapet, Yadagirigutta, Alair, Gundala, Atmakur (M) and Bommalaramaram Mandals.



9—DISTRICT: WARANGAL



98. Jangaon Cherial, Maddur, Bachannapet, Narmetta and Jangaon Mandals.



99. Ghanpur Ghanpur (Station), Dharmasagar, Raghunathpalle,

(Station) (SC) Zaffergadh, and Lingalaghanpur Mandals.

100. Palakurthi Palakurthi, Devaruppula, Kodakandla, Raiparthy and Thorrur Mandals.

101. Dornakal (ST) Narsimhulapet, Maripeda, Kuravi and Dornakal Mandals.

102. Mahabubabad (ST) Gudur, Nellikudur, Kesamudram and Mahabubabad Mandals.

103. Narsampet Narsampet, Khanapur, Chennaraopet, Duggondi, Nekkonda and Nallabelly Mandals.

104. Parkal Parkal, Atmakur, Sangam and Geesugonda Mandals.

105. Warangal West Warangal Mandal (Part)

Warangal (M Corp.) (Part)

Warangal (M Corp.) - Ward No. 1 to 7, 15, 21 and 23 to 25

106. Warangal East Warangal Mandal (Part)

Warangal (M Corp.) (Part)

Warangal (M Corp.) - Ward No. 8 to 14, 16 to 20 and 22.

107. Waradhanapet (SC) Hasanparthy, Hanamkonda, Parvathagiri and Wardhanna Pet Mandals.

108. Bhupalpalle Mogullapalle, Chityal, Bhupalpalle, Ghanpur (Mulug), Regonda and Shayampet Mandals.

109. Mulug (ST) Venkatapur, Eturnagaram, Mangapet, Tadvai, Kothaguda,

Govindaraopet and Mulug Mandals.



10—DISTRICT: KHAMMAM





1

[110. Pinapaka (ST) Pinapaka, Manuguru, Gundala, Aswapuram Mandals and Bhurgumpadu Mandal excluding the Revenue Villages of Seetharamanagram, Sridhara Velair, Gumpanapalli, Ganapavaram,

Ibrahimpet and Ravigudem (big).]

111. Yellandu (ST) Kamepalle, Yellandu, Bayyaram, Tekulapalle and Garla Mandals.

112. Khammam Khammam Mandal.

113. Palair Thirumalayapalem, Kusumanchi, Khammam Rural and Nelakondapalle Mandals.

114. Madhira (SC) Mudigonda, Chinthakani, Bonakal, Madhira and Yerrupalem Mandals.

115. Wyra (ST) Enkuru, Konijerla, Singareni, Julurpadu and Wyra Mandals.

116. Sathupalle (SC) Sathupalle, Penuballi, Kallur, Tallada and Vemsoor Mandals.

117. Kothagudem Kothagudem and Palwancha Mandals.



1

[118. Aswaraopeta (ST) Mulikalapalle, Chandrugonda, Aswaraopeta and Dammapeta Mandals.]

119. Bhadrachalam (ST) Wazeed, Venkatapuram, Cherla, Dummugudem, Bhadrachalam,

Kunavaram, Chintur and V.R. Puram Mandals.







1. Subs by notification No. G.S.R. 311(E), dated 23-4-2015.

TABLE B – PARLIAMENTARY CONSTITUENCIES

Sl.No. & Name Extent of Parliamentary Constituencies 1 2



1. ADILABAD (ST) 1-Sirpur, 5-Asifabad (ST), 6-Khanapur (ST), 7-Adilabad,

8-Boath (ST), 9-Nirmal and 10-Mudhole.

2. PEDDAPALLE (SC) 2 Chennur (SC), 3 Bellampalle (SC), 4 Mancherial,

22 Dharmapuri (SC), 23 Ramagundam, 24 Manthani and 25 Peddapalle.

3. KARIMNAGAR 26-Karimnagar, 27-Choppadandi (SC), 28-Vemulawada,

29-Sircilla, 30-Manakondur (SC), 31-Huzurabad and 32-Husnabad.

4. NIZAMABAD 11-Armur, 12-Bodhan, 17-Nizamabad (Urban),

18- Nizamabad (Rural), 19-Balkonda, 20-Koratla and 21-Jagtial.

5. ZAHIRABAD 13 Jukkal (SC), 14 Banswada, 15 Yellareddy, 16 Kamareddy,

35 Narayankhed, 36 Andole (SC) and 38 Zahirabad (SC).

6. MEDAK 33-Siddipet, 34-Medak, 37-Narsapur, 39-Sangareddy,

40-Patancheru, 41-Dubbak and 42 -Gajwel.

7. MALKAJGIRI 43- Medchal, 44-Malkajgiri, 45-Qutbullapur, 46-Kukatpalle,

47-Uppal, 49-Lal Bahadur Nagar and 71-Secunderabad Cantt.

(SC).

8. SECUNDERABAD 57 Musheerabad, 59 Amberpet, 60 Khairatabad, 61 Jubilee Hills, 62 Sanathnagar, 63 Nampally and 70 Secunderabad.

9. HYDERABAD 58-Malakpet, 64-Karwan, 65-Goshamahal, 66-Charminar,

67-Chandrayangutta, 68-Yakutpura and 69-Bahadurpura.



10. CHEVELLA 50-Maheswaram, 51-Rajendranagar, 52-Serilingampally,

53-Chevella (SC), 54-Pargi, 55-Vicarabad (SC) and 56-Tandur.

11. MAHBUBNAGAR 72-Kodangal, 73- Narayanpet, 74-Mahbubnagar,

75-Jadcherla, 76-Devarkadra, 77 -Makthal and 84- Shadnagar.

12. NAGARKURNOOL (SC) 78 Wanaparthy, 79 Gadwal, 80 Alampur (SC),

81 Nagarkurnool, 82 Achampet (SC), 83 Kalwakurthy and 85 Kollapur.

13. NALGONDA 86-Devarakonda(ST), 87-Nagarjuna Sagar,

88- Miryalaguda, 89- Huzurnagar, 90-Kodad, 91-Suryapet and 92-Nalgonda.

14. BHONGIR 48 Ibrahimpatnam, 93 Munugode, 94 Bhongir,

95 Nakrekal (SC), 96 Thungathurthi (SC), 97 Alair and 98 Jangoan.

15. WARANGAL(SC) 99-Ghanpur (Station) (SC), 100-Palakurthi, 104-Parkal,

105-Warangal West, 106-Warangal East, 107-Wardhannapet (SC) and 108-Bhupalpalle.

16. MAHABUBABAD (ST) 101 Dornakal (ST), 102 Mahabubabad (ST), 103 Narsampet,

109 Mulug (ST), 110 Pinapaka (ST), 111 Yellandu (ST) and 119 Bhadrachalam (ST).

17. KHAMMAM 112-Khammam, 113-Palair, 114-Madhira (SC),

115-Wyra (ST), 116- Sathupalle (SC), 117-Kothagudem and 118-Aswaraopeta (ST).



NOTE: Any reference in Table A to a CT, OG, Mandal and Villages or other territorial division shall be taken to mean the area comprised within that CT, OG, Mandal and Villages or other territorial division as on the 15th day of February, 2004. Further, any reference in Table – A, to wards in municipal areas shall be taken to mean the areas as defined in the Census of India 2001Report.‖.

(See section 24)

PART I

MODIFICATION IN THE DELIMITATION OF COUNCIL CONSTITUENCIES

(ANDHRA PRADESH) ORDER, 2006

For the Table appended to the Delimitation of Council Constituencies (Andhra Pradesh) Order, 2006, the following Table shall be substituted, namely:––

―TABLE

Name of Constituency Extent of Constituency Number of seats Local Authorities' Constituencies 1. Srikakulam Local Authorities Srikakulam 1

2. Vizianagaram Local Authorities Vizianagaram 1

3. Visakhapatnam Local Authorities Visakhapatnam 2

4. East Godavari Local Authorities East Godavari 2

5. West Godavari Local Authorities West Godavari 2

6. Krishna Local Authorities Krishna 2

7. Guntur Local Authorities Guntur 2

8. Prakasam Local Authorities Prakasam 1

9. Nellore Local Authorities Nellore 1

10. Chittoor Local Authorities Chittoor 2

11. Kadapa Local Authorities Kadapa 1

12. Anantapur Local Authorities Anantapur 2

13. Kurnool Local Authorities Kurnool 1

Graduates’ Constituencies 1. Srikakulam-Vizianagaram- Srikakulam, Vizianagaram, 1

Visakhapatnam Graduate Visakhapatnam 2. East-West Godavari Graduates East-West Godavari 1

3. Krishna-Guntur Graduates Krishna-Guntur 1

4. Prakasam-Nellore-Chittoor Graduates Prakasam-Nellore-Chittoor 1

5. Kadapa-Anantapur-Kurnool Graduates Kadapa-Anantapur-Kurnool 1 ‖.

Teacher's Constituencies 1. Srikakulam-Vizianagaram- Srikakulam, Vizianagaram, 1

Visakhapatnam Teachers Visakhapatnam 2. East-West Godavari Teachers East-West Godavari 1

3. Krishna-Guntur Teachers Krishna-Guntur 1

4. Prakasam-Nellore-Chittoor Teachers Prakasam-Nellore-Chittoor 1

5. Kadapa-Anantapur-Kurnool Teachers Kadapa-Anantapur-Kurnool 1‖.

PART II

1. This Order may be called the Delimitation of Council Constituencies (Telangana) Order, 2014.

2. The costituencies into which the State of Telangana shall be divided for the purpose of elections to the Legislative Council of the State from (a) the local authorities' constituencies, (b) the graduates' constituencies, and (c) the teachers' constituencies in the said State, the extent of each such constituency and the number of seats allotted to each such constituency shall be as shown in the following Table:—

TABLE

Name of Constituency Extent of Constituency Number of seats *Local Authorities’ Constituencies 1. Mahbubnagar Local Authorities Mahbubnagar 1

2. Ranga Reddy Local Authorities Ranga Reddy 1

3. Hyderabad Local Authorities Hyderabad 2

4. Medak Local Authorities Medak 1

5. Nizamabad Local Authorities Nizamabad 1

6. Adilabad Local Authorities Adilabad 1

7. Karimnagar Local Authorities Karimnagar 1

8. Warangal Local Authorities Warangal 1

9. Khammam Local Authorities Khammam 1

10. Nalgonda Local Authorities Nalgonda 1

Graduates’ Constituencies 1. Mahbubnagar-Ranga Reddy- Mahbubnagar-Ranga 1

Hyderabad Graduates Reddy Hyderabad 2. Medak-Nizamabad-Adilabad- Medak-Nizamabad- 1

Karimnagar Graduates Adilabad-Karimnagar 3. Warangal-Khammam- Warangal-Khammam- 1

Nalgonda Graduates Nalgonda Teacher’s Constituencies 1. Mahbubnagar-Ranga Reddy- Mahbubnagar-Ranga 1

Hyderabad Teachers Reddy Hyderabad 2. Medak-Nizamabad-Adilabad- Medak-Nizamabad- 1

Karimnagar Teachers Adilabad-Karimnagar 3. Warangal-Khammam- Warangal-Khammam- 1

Nalgonda Teachers Nalgonda * See notification No. G.S.R. 313(E), dated 23-4-2015.

[See section 22(2)]

List of members of the Legislative Council of successor States of Andhra Pradesh and Telangana :—

Legislative Council of Andhra Pradesh:

Members of Local Authorities Constituencies:

(1) Ilapuram Venkaiah, (2) Pothula Rama Rao, (3) D.V. Suryanarayana Raju, (4) Narayana Reddy Chadipiralla, (5) Boddu Bhaskara Ramarao, (6) Angara Ramamohan, (7) Dr. Desai Thippa Reddy, M.S.,

(8) Meka Seshu Babu, (9) Peerukatla Viswa Prasada Rao, (10) Narayana Reddy Vakati, (11) Mettu Govinda Reddy.

Members of Graduates’ Constituencies:

(1) Boddu Nageswara Rao, (2) Kalidindi Ravi Kiran Varma, (3) M.V.S. Sarma, (4) Yandapalli Srinivasulu Reddy, (5) Dr. Geyanand M.

Members of Teachers’ Constituencies.

(1) Gade Srinivasulu Naidu, (2) K.V.V. Satyanarayana Raju, (3) K.S. Lakshmana Rao,

(4) Balasubrahmanyam Vitapu, (5) Bachala Pullaiah,

1

[(6) Kantheti Satyanarayana Raju, (7) T. Ratna Bai].

Nominated Members.

(1) Jupudi Prabhakar Rao, (2) Balashali Indira, (3) Dr. A. Chakrapani, (4) R. Reddeppa Reddy,

(5) Shaik Hussain.

Members elected from Legislative Assembly Constituencies.

(1) K. Veerabhadra Swamy, (2) A. Lakshmi Siva Kumari, (3) R. Padma Raju, (4) Paladugu Venkata Rao, (5) Mohammad Jani, (6) N. Rajakumari, (7) Y. Ramakrishnudu, (8) S. Basava Punnaiah,

(9) A. Appa Rao, (10) P.J. Chandrasekhara Rao, (11) B. Changal Rayudu, (12) P. Samanthakamani,

(13) C. Ramachandraiah, (14) S.V. Satish Kumar Reddy, (15) G.Thippe Swamy, (16) M.Sudhakar Babu.

Legislative Council of Telangana:

Members of Local Authorities Constituencies.

(1) Nethi Vidya Sagar, (2) V. Bhoopal Reddy, (3) Arikala Narsa Reddy, (4) Potla Nageswar Rao,

(5) T. Bhanu Prasad Rao, (6) S. Jagadeeshwar Reddy, (7) Sri M.S. Prabhakar Rao, (8) Sri Patnam Narender Reddy, (9) Syed Aminul Hasan Jafri.

Members of Graduates’ Constituencies:

(1) Dr. K. Nageshwar, (2) Kapilavai Dileep Kumar, (3) K. Swamy Goud.

Members of Teachers’ Constituencies.

(1) Pathuri Sudhakar Reddy, (2) Poola Ravinder, (3) Katepally Janardhan Reddy.

Nominated Members.

(1) D. Rajeshwar Rao, (2) Farooq Hussain, (3) B. Venkata Rao.

Elected by Members of Legislative Assembly *(1) K.R. Amos, (2) Mohammad Ali Shabbir, (3) K. Yadava Reddy, (4) V. Gangadhar Goud,

(5) T. Santosh Kumar, (6) N. Rajalingam, (7) D. Srinivas, (8) M. Ranga Reddy, (9) P. Sudhakar Reddy,

(10) B. Lakshmi Narayana, (11) Mohammad Saleem, (12) B. Venkateswarlu, (13) Peer Shabbir Ahmed,

(14) Mohammad Mahmood Ali, (15) Syed Altaf Hyder Razvi.



1. Ins. by notification No. G.S.R. 725(E), dated 14-10-2014.

* Omitted by notification No. G.S.R. 312(E), dated 23-4-2015.

The seat vacated by Shri K. R. Amos shall cease to exist and shall not be filled up in accordance with sub-clause (b) of clause (i) of sub-section (2) of section 23 of the Andhra Pradesh Reorganisation Act, 2014.

(See section 28)

In the Constitution (Scheduled Castes) Order, 1950,––

(1) in paragraph 2, for the figures ―XXIV‖, the figures ―XXV‖ shall be substituted;

(2) in the Schedule,––

      (a) in PART I relating to Andhra Pradesh, item number 9, shall be omitted;

      (b) after Part XXIV, the following Part shall be inserted, namely:––

―PART XXV.––Telangana 1. Adi Andhra 2. Adi Dravida 3. Anamuk 4. Aray Mala 5. Arundhatiya 6. Arwa Mala 7. Bariki 8. Bavuri 9. Beda (Budga) Jangam 10. Bindla 11. Byagara, Byagari 12. Chachati 13. Chalavadi 14. Chamar, Mochi, Muchi, Chamar-Ravidas, Chamar-Rohidas 15. Chambhar 16. Chandala 17. Dakkal, Dokkalwar 18. Dandasi 19. Dhor 20. Dom, Dombara, Paidi, Pano 21. Ellamalawar, Yellammalawandlu 22. Ghasi, Haddi, Relli, Chanchandi 23. Godari 24. Gosangi 25. Holeya 26. Holeya Dasari 27. Jaggali 28. Jambuvulu 29. Kolupulvandlu, Pambada, Pambanda, Pambala 30. Madasi Kuruva, Madari Kuruva 31. Madiga 32. Madiga Dasu, Mashteen 33. Mahar 34. Mala, Mala Ayawaru 35. Mala Dasari 36. Mala Dasu 37. Mala Hannai 38. Malajangam 39. Mala Masti 40. Mala Sale, Nethani 41. Mala Sanyasi 42. Mang 43. Mang Garodi 44. Manne 45. Mashti 46. Matangi 47. Mehtar 48. Mitha Ayyalvar 49. Mundala 50. Paky, Moti, Thoti 51. Pamidi 52. Panchama, Pariah 53. Relli 54. Samagara 55. Samban 56. Sapru 57. Sindhollu, Chindollu 58. Yatala 59. Valluvan.‖.

(See section 29)

AMENDMENTS TO THE CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950

In the Constitution (Scheduled Tribes) Order, 1950,––

(1) in paragraph 2, for the figures ―XXII‖, the figures ―XXIII‖ shall be substituted;

(2) in the Schedule,––

      (a) in PART I relating to Andhra Pradesh,––

            (i) in item number 20, the brackets and words ―(excluding Adilabad, Hyderabad, Karimnagar,

Khammam, Mahbubnagar, Medak, Nalgonda, Nizamabad and Warangal districts)‖ shall be omitted;

            (ii) item number 30 and the entries relating thereto shall be omitted;

      (b) after Part XXIV, the following Part shall be inserted, namely:––

―PART XXV.––Telangana 1. Andh, Sadhu Andh 2. Bagata 3. Bhil 4. Chenchu 5. Gadabas, Bodo Gadaba, Gutob Gadaba, Kallayi Gadaba, Parangi Gadaba, Kathera Gadaba, Kapu Gadaba 6. Gond, Naikpod, Rajgond, Koitur 7. Goudu (in the Agency tracts)

8. Hill Reddis 9. Jatapus 10. Kammara 11. Kattunayakan 12. Kolam, Kolawar 13. Konda Dhoras, Kubi 14. Konda Kapus 15. Kondareddis 16. Kondhs, Kodi, Kodhu, Desaya Kondhs, Dongria Kondhs, Kuttiya Kondhs, Tikiria Kondhs, Yenity Kondhs, Kuvinga 17. Kotia, Bentho Oriya, Bartika, Dulia, Holva, Sanrona, Sidhopaiko 18. Koya, Doli Koya, Gutta Koya, Kammara Koya, Musara Koya, Oddi Koya, Pattidi Koya, Rajah, Rasha Koya, Lingadhari Koya (ordinary), Kottu Koya, Bhine Koya, Rajkoya 19. Kulia 20. Manna Dhora 21. Mukha Dhora, Nooka Dhora 22. Nayaks (in the Agency tracts)

23. Pardhan 24. Porja, Parangiperja 25. Reddi Dhoras 26. Rona, Rena 27. Savaras, Kapu Savaras, Maliya Savaras, Khutto Savaras 28. Sugalis, Lambadis, Banjara 29. Thoti (in Adilabad, Hyderabad, Karimnagar, Khammam, Mahbubnagar, Medak,

Nalgonda, Nizamabad and Warangal districts)

30. Yenadis, Chella Yenadi, Kappala Yenadi, Manchi Yenadi, Reddi Yenadi 31. Yerukulas, Koracha, Dabba Yerukula, Kunchapuri Yerukula, Uppu Yerukula 32. Nakkala, Kurvikaran.‖.

(See section 52)

LIST OF FUNDS

A. Provident Funds, Pension Funds, Insurance Funds 1. Contributory Provident Fund Work-charged 50% N.R.S.

2. All India Service Provident Fund.

3. Deposits of Zilla Praja Parishads out of Provident Fund contribution.

4. General Provident Fund (Regular).

5. Andhra Pradesh Class IV Govt. Servants Family Pension Fund.

6. Andhra Pradesh State Employees Family Benefit Fund.

7. Andhra Pradesh State Government Life Insurance Fund.

8. Compulsory Savings Scheme.

9. 50% D.A., G.P.F.N.R.S.

10. G.P.F. Class-IV.

11. G.P.F. Work Charged 50% N.R.S.

12. C.P.F. work-charged Establishment.

13. Electricity Department Provident Fund.

14. ICS Provident Fund.

15. Compulsory Savings Scheme for University Employees.

16. Postal Insurance and Life Annuity Fund.

17. Central Government Employees Group Insurance Scheme.

18. I.A.S. Group Insurance.

19. Andhra Pradesh State Government Employees Contributory Pension Scheme—

            (i) Employees Contribution

            (ii) Government Contribution.

20. Andhra Pradesh Aided Educational Institution Employees Contributory Pension Scheme—

            (i) Employees Contribution

            (ii) Government Contribution 21. Group Insurance for Panchayat Raj Employees 22. Group Insurance Market Committee 23. State Government Employees Group Janata Personal Accident Policy 24. Employees Welfare Fund (Andhra Pradesh State)

B. Sinking Fund, Guarantee Resumption Fund, Reserve Funds 25. Sinking Fund —Investment Account 26. Guarantee Redemption Fund—Investment Account 27. Depreciation Reserve Fund—Government Commercial Departments and Undertakings—

            (i) Alcohol Factory, Narayanaguda (ii) Alcohol Factory, Kamareddy (iii) Andhra Pradesh Text Book Press (iv) Government Distillery, Chagallu (v) Government Ceramic Factory, Gudur (vi) Government Block Glass Factory, Gudur.

28. Industrial Development Funds—

            (i) Reserve Fund for Protection of Sugar Industries (ii) Sericulture Development Fund.

29. Electricity Development Funds—Special Reserve Fund—Electricity.

30. Other Development and Welfare Fund—

            (i) Funds for Development Schemes (ii) Industrial Plantation Fund (iii) Andhra Pradesh State Distilleries (iv) Andhra Pradesh Distilleries Pollution Control 31. Depreciation Reserve Fund of Government Press 32. Depreciation Reserve Fund of Water Works 33. State Development Subsidy Fund for Small and Marginal Formers 34. Industrial Research and Development Fund—Main Account 35. Industrial Research and Development Fund—Investment Account 36. Funds for Development Schemes—Investment Account 37. Andhra Pradesh Distilleries and Brewaries 38. Amount with RBI in GRF Current Account 39. Security Adjustment Reserve—Investment Account C. Other Funds 40. Development Funds for Educational Purposes 41. K.G. and Pennar Drainage Cess Fund 42. C.M. Relief Fund 43. Municipal Environmental Scheme Fund 44. Zilla Praja Parishad Funds 45. Subvensions from Central Road Fund 46. Deposits of Police Funds 47. Deposits of Andhra Pradesh Social Welfare Fund 48. Development of Mineral Resources and Technology Upgradation Fund 49. Village Panchayat Funds 50. Mandala Praja Parishad Funds 51. Market Committee Funds 52. Thrift Fund cum Savings and Security Schemes for Weavers 53. State Agriculture Credit Stabilisation Fund 54. Andhra Pradesh State Government Employees Contributory Pension Scheme (i) Employees Contribution (ii) Government Contribution 55. Deposits on Employees Welfare Fund and Matching contribution equivalent to the interest earned on the Employees Welfare Fund (i) Loans to Government Employees (ii) Loans to Panchayat Raj Employees (iii) Loans to Municipal Corporation/Municipal Employees (iv) Remuneration to the employees working in the Employees Welfare Fund and other connected expenditure like Stationery, Stamps, Contingent items, etc.

56. Deposits of Andhra Pradesh Building and Other Construction Workers Welfare Board.

57. Natural Calamities Unspent Margin Money Fund 58. Development Funds for Agricultural Purposes 59. Zamindari Abolition Fund 60. Ethyl Alcohol Storage Facilities Fund—

            (i) Andhra Pradesh Government Power Alcohol Factory, Bodhan (ii) Andhra Pradesh Government Power Alcohol Factory, Chagallu 61. Security Adjustment Reserve 62. Andhra Pradesh Crop Insurance Fund 63. Andhra Pradesh Comprehensive Crop Insurance Scheme 64. Religious Charitable Endowment Funds 65. Depreciation Reserve Fund of Hydro—Thermal Electricity Schemes (i) Depreciation Reserve Fund of Hydro—Thermal Electricity Schemes (ii) Machkund (iii) Tungabhadra 66. State Renewal Fund 67. Andhra Pradesh Rural Development Fund 68. Corpus Fund for upgradation of public libraries 69. General Reserve Funds of Government Commercial Departments/Undertakings.

(See section 59)

APPORTIONMENT OF LIABILITY IN RESPECT OF PENSIONS

1. Subject to the adjustments mentioned in paragraph 3, each of the successor States shall, in respect of pensions granted before the appointed day by the existing State of Andhra Pradesh, pay the pensions drawn in its treasuries.

2. Subject to the said adjustments, the liability in respect of pensions of officers serving in connection with the affairs of the existing State of Andhra Pradesh who retire or proceed on leave preparatory to retirement before the appointed day, but whose claims for pensions are outstanding immediately before that day, shall be the liability of the State of Andhra Pradesh.

3. There shall be computed, in respect of the period commencing on the appointed day and ending on such date after the appointed day, as may be fixed by the Central Government and in respect of each subsequent financial year, the total payments made to the two successor States in respect of pensions referred to in paragraphs 1 and 2. The total representing the liability of the existing State of Andhra Pradesh in respect of pensions and other retirement benefits shall be apportioned between the successor States on the basis of population ratio and any successor State paying more than its due share shall be reimbursed the excess amount by the other successor State paying less.

4. The liability of the existing State of Andhra Pradesh in respect of pension rolls granted before the appointed day and drawn in any area outside the territories of the existing State shall be the liability of the State of Andhra Pradesh subject to adjustments to be made in accordance with paragraph 3 as if such pensions had been drawn in any treasury in the State of Andhra Pradesh under paragraph 1.

5. (1) The liability in respect of the pension of any officer serving immediately before the appointed day in connection with the affairs of the existing State of Andhra Pradesh and retiring on or after that day, shall be that of the successor State granting him the pension and other retirement benefits; but the portion of the pension and other retirement benefits attributable to the service of any such officer before the appointed day in connection with the affairs of the existing State of Andhra Pradesh shall be allocated between the successor States on the basis of population ratio, and the Government granting the pension shall be entitled to receive from the other successor State its share of the liability.

(2) If any such officer was serving after the appointed day in connection with the affairs of more than one successor State other than the one granting the pension shall reimburse to the Government by which the pension is granted an amount which bears to the portion of the pension attributable to his service after the appointed day the same ratio as the period of his qualifying service after the appointed day under the reimbursing State bears to the total qualifying service of such officer after the appointed day reckoned for the purposes of pension.

6. Any reference in this Schedule to a pension shall be construed as including a reference to the commuted value of the pension.

(See sections 68 and 71)

LIST OF GOVERNMENT COMPANIES AND CORPORATIONS



Sl. No. Name of Government Company Address

(1) (2) (3)

1. Andhra Pradesh State Seeds Development Corporation S-10-193, 2nd Floor,

Ltd., HACA Bhavan, Opp.

Public Gardens,

Hyderabad-500 004.



2. Andhra Pradesh State Agro Industrial Development 504, Hermitage Office Corporation Ltd., Complex, Hill Fort Road,

Hyderabad-500 004.



3. Andhra Pradesh State Warehousing Corporation., Warehousing Sadan,

2nd Floor, Behind Gandhi Bhavan,

Nampally,

Hyderabad- 500 001.



4. Andhra Pradesh State Civil Supplies Corporation Ltd., 6-3-655/1/A, Civil Supplies Bhavan,

Somajiguda,

Hyderabad-500 082.



5. Andhra Pradesh Genco, Vidyut Soudha,

Khairathabad,

Hyderabad-500 004.



6. Andhra Pradesh Transco, Vidyut Soudha,

Khairathabad,

Hyderabad-500 004.



7. Singareni Collieries Company Ltd., Singareni Bhavan,

Macharmanzil, Redhills,

Hyderabad-500 004.



8. NREDCAP Pisgha Complex,

Nampally,

Hyderabad-500 001.



9. Andhra Pradesh Forest Development Corporation Ltd., UNI Building, 3rd Floor,

A.C.Guards,

Hyderabad-500 004.



10. Andhra Pradesh State Film and Television Theatre 10-2-1, FDC Complex,

Development Corporation Ltd., A.C.Guards,

Hyderabad-500 004.



11. Andhra Pradesh Medical Services Infrastructure APMSIDC Building,

Development Corporation, DM and HS Campus,

Sulthan Bazar,

Hyderabad-500 095.

(1) (2) (3)



12. Andhra Pradesh State Police Housing Corporation Ltd., DIG Office, Saifabad,

Hyderabad-500 004.



13. Andhra Pradesh State Housing Corporation Ltd., 3-6-184, Street No.17,

Urdu Hall Lane,

Himayat Nagar,

Hyderabad.



14. Andhra Pradesh Housing Board, Gruhakalpa, M.J.Road,

Nampally,

Hyderabad-500 028.



15. Andhra Pradesh Technologies Services Ltd., B.R.K. Buildings, Tank Bund Road,

Hyderabad.



16. Andhra Pradesh Mineral Development Corporation Ltd., Rear Block, 3rd Floor,

HMWSSB Premises,

Khairathabad,

Hyderabad-500 004.



17. Andhra Pradesh Industrial Infrastructure Corporation Ltd., 5-9-58/B, 6th Floor,

Parishrama Bhavan,

Basheerbagh,

Hyderabad-500 004.



18. Andhra Pradesh Industrial Development Corporation Ltd., 5-9-58/B, 6th Floor,

Parishrama Bhavan,

Basheerbagh,

Hyderabad-500 004.



19. Andhra Pradesh State Finance Corporation, 5-9-194, Chirag Ali Lane, Abids,

Hyderabad-500 001.



20. Leather Industries Development Corporation of 5-77/27, Darga Hussaini Andhra Pradesh (LIDCAP), Shaw Ali, Golkonda Post,

Hyderabad-500008.



21. Andhra Pradesh Handicraft Development Corporation Ltd., Hasthakala Bhavan,

Musheerabad X Roads,

Hyderabad.



22. Andhra Pradesh State Trade Promotion Corporation Ltd. 6-10-74, Fathe Maidhan

(APTPC)., Road, Shakar Bhavan,

Hyderabad-500 004.



23. Andhra Pradesh State Irrigation Development 8-2-674/2/B, Road Corporation Ltd., No.13, Banjara Hills,

Hyderabad-500 034.

(1) (2) (3)



24. Andhra Pradesh State Minorities Finance Corporation Ltd., 5th Floor, A.P. State Haj House, Opp. Public Gardens, Nampally,

Hyderabad-500 001.



25. Andhra Pradesh Beverages Corporation Ltd., 4th Floor, Prohibition and Excise Complex, 9

and 10 Eastern,

M.J.Road, Nampally,

Hyderabad-500 001.



26. Andhra Pradesh State Road Transport Corporation, Bus Bhavan,

Musheerabad X Roads,

Hyderabad.



27. Andhra Pradesh Foods, IDA, Nacharam,

Hyderabad-500 076.



28. Andhra Pradesh State Tourism Development 3-5-891, A.P. Tourism Corporation Ltd., House, Himayath Nagar, Hyderabad.



29. Andhra Pradesh Rajiv Swagruha Corporation Ltd., A-06, Sahabhavan,

Bandlaguda, GSI (Post),

Hyderabad-500 068.



30. Eastern Power Distribution Corporation Ltd., Corporate Office, Near Guruwar Junction,

P and T

Seethammadhara Colony,

Vishakapatnam-530 013.



31. Southern Power Distribution Corporation Ltd., # 1-13-65/A,

Srinivasapuram,

Tirupati-517503.



32. Central Power Distribution Corporation Ltd., 6-1-50, Corporate Office, Mint Compound,

Hyderabad-500 063.



33. Northern Power Distribution Corporation Ltd., 1-1-478, Chaitanyapuri Colony, Near RES

Petrol Pump, Warangal.



34. Andhra Pradesh Heavy Machinery and Engineering Ltd., Regd. Office and Factory,

Kondapally-521228.

Krishna District.



35. Vizag Apparel Park for Export Ltd., C-Block, 4th Floor, BRK

Bhavan, Hyderabad-

500 063.

(1) (2) (3)



36. Andhra Pradesh State Christian (Minorities) 6-2-41, Flat No. 102,

Finance Corporation, Moghal Emami Mansion, Opp. Shadan College, Khairathabad,

Hyderabad-500 004.



37. Hyderabad Metro Rail Ltd., Metro Rail Bhavan,

Saifabad,

Hyderabad-500 004.

38. Andhra Pradesh Urban Finance Infrastructure 2nd Floor, E and PH

Development Corporation Ltd., Complex, Kashana Building, AC Guards,

Hyderabad.



39. Infrastructure Development Corporation of Andhra Pradesh 10-2-1, 3rd Floor, FDC

(INCAP), Complex, AC Guards,

Hyderabad-500 028.



40. Overseas Manpower Company of Andhra Pradesh Ltd. ITI Mallepally Campus,

(OMCAP), Vijayanagar Colony,

Hyderabad-500 057.



41. Andhra Pradesh Power Finance Corporation Ltd., L-Block, 4th Floor,

Andhra Pradesh Secretariat, Hyderabad.



42. Andhra Pradesh Roads Development Corporation, R and B Office, Beside Mahaveer, AC Guards,

Hyderabad-500 057.



43. Andhra Pradesh Tribal Power Company Ltd. (TRIPCO), 4th Floor, Damodharam Sanjivaiah Samkshema Bhavan,

Masab Tank,

Hyderabad.



44. Andhra Pradesh Tribal Mining Company Ltd. (TRIMCO), 4th Floor, Damodharam Sanjivaiah Samkshema Bhavan,

Masab Tank,

Hyderabad.



45. Andhra Pradesh Cooperative Oil seeds Parishrama Bhavan,

Growers Federation Limited. 9th Floor, Hyderabad.



46. Andhra Pradesh Marketing Federation Ltd. Haka Bhavan, Hill Fort Road, Hyderabad.



47. Deccan Infrastructure and Land Holdings Ltd. C/o Andhra Pradesh Housing Board,

Ground Floor,

Gruha Kalpa, MJ Road,

Nampally,

Hyderabad-500001.

(1) (2) (3)



48. Andhra Pradesh Aviation Corporation Ltd. II Floor, Container,

Floride Station, Air Corporation Complex,

Begumpet 16.



49. Andhra Pradesh Gas Infrastructure 5-9-58/B, Parishrama Corporation (P) Ltd. Bhavan, II Floor,

Fathe Maidan Road,

Basheerbagh,

Hyderabad-14.

50. Andhra Pradesh Gas Distribution 5-9-58/B, Parishrama Corporation Ltd. Bhavan, II Floor, Fathe Maidan Road,

Basheerbagh,

Hyderabad-14.



51. Andhra Pradesh Khadi and Village Mehdipatnam Road,

Industries Board (APKVIB). Masab Tank,

Humayun Nagar,

Hyderabad.



52. Andhra Pradesh State Handloom Road No. 16, Industrial Weavers Co-operative Society Ltd. (APCO) Development Area,

Chinthal, Hyderabad-55.



53. Andhra Pradesh Textile Development 4th Floor, BRKR

Corporation (APTEX). Bhavan, C Block,

Tankbundroad,

Saifabad, Hyderabad-4.



54. Nizam Sugars Ltd. (NSL). 6-3-570/1, 201, Diamond Block, Rockdale Compound, Somajiguda,

Errammanjil,

Hyderabad-82.



55. Andhra Pradesh Food Processing 1st Floor, BRKR

Society (APFPS). Bhavan,

Tank Bund Road,

Hyderabad-63.



56. Krishnapatnam International Leather 5th Floor, Parishrama Complex Pvt. Ltd. (KPILC) Bhavan, Basheerbagh,

Hyderabad-4.



57. Andhra Pradesh State Federation of Chirag Ali Lane,

Co-operative Sugar Factories Ltd. (APSFCSC). Hyderabad-500001.



58. Textile Park, Pasha Mailaram Pasha Mailaram,

Medak District.



59. Andhra Pradesh Women's Co-operative Door No. 1335/H, Road Finance Corporation Ltd. No. 45, Jubilee Hills,

Hyderabad-500 033.

(1) (2) (3)



60. Andhra Pradesh Vikalangula AP Vikalangula Co-operative Corporation Sankshema Bhavan,

Nalgonda X Roads,

Malkpet.



61. Andhra Pradesh Water Resources IV Floor, Jalasoudha Development Corporation Building Erram Manzil,

Hyderabad.





62. Andhra Pradesh State Property Tax Board AC Guards, Masabtank,

(APSPTB), Hyderabad. Hyderabad.



63. Andhra Pradesh Toddy Tappers Cooperative 3-5-1089, Beside Finance Corporation Ltd. (AP Geetha Paarishramika Deepak Cinema Theater,

Sahakara Arthika Samkhsema Samstha), Narayanagunda, Narayanguda,

Hyderabad. Hyderabad-29.



64. Society for Employment, Promotion and Azmath Jah Palace,

Training in Twin Cities (SETWIN). Purani Haveli,

Hyderabad-500 002.



65. Sports Authority of Andhra Pradesh Lal Bahadur Stadium,

                  (SAAP) Hyderabad-500 001.

AP. INDIA.



66. Andhra Pradesh Society for Training and Director of Youth Employment Promotion (APSTEP) Services and MD,

APSTEP,

Behind Boats Club,

Secunderabad.



67. State Institute of Hotel Management Near SV Zoo Park,

Catering Technology, Tirupathi Beside AP Tourism Transport, Peler Village,

Tirupathi,

Chittoor Distt. 517507



68. State Institute of Hotel Management Kohir X road,

Catering Technology, Medak Kaveri Village,

Medak Distt. 502321



69. Andhra Pradesh Meat Development 10-2-289/129,

Corporation, Hyderabad Shanthinagar,

Hyderabad-28



70. Andhra Pradesh Dairy Development Vijaya Bhavan, Lalapet,

Corporation, Hyderabad Hyderabad-17





71. AP Sheep and Goat Develoment Managing Director,

Cooperative Federation, Hyd. 10- 2-289/127 Shanthinagar,

Masabtank,

Hyderabad-28

(1) (2) (3)



72. Andhra Pradesh State Fishermen Managing Director, O/o Cooperative Societies Federation, Hyd. Commissioner of Fisheries, 4th Lane,

Shanthinagar, Mathsya Bhavan, Hyderabad.



73. Andhra Pradesh Dairy Development Vijaya Bhavan, Lalapet,

Cooperative Federation, Ltd., Hyderabad. Hyderabad-17



74. Andhra Pradesh State Veternary Council, H.No. 2-289/124, Road,

Hyderabad. No. 4, Shanthi Nagar,

Hyderabad-500028.





75. Andhra Pradesh Girijan Co-operative Telugu Samkshema Corporation Bhavan, Masab Tank,

Hyderabad-28



76. Andhra Pradesh State ST Co-operative Managing Director,

Finance Corporation (Tricor) 1st Floor, D.S.S.

Bhavan, Masab Tank,

Hyderabad.



77. Andhra Pradesh Education and Welfare 4th Floor, Rajiv Vidya Infrastructure Development Corporation Mission Building,

                  (APEWIDC) SCERT Compound,

Hyderabad-500001



78. Andhra Pradesh Scheduled Castes VC and MD

Co-operative Finance Corporation Damodaram Sanjeevayya Samkshema Bhavan,

5th Floor, Masab Tank,

Hyderabad-28



79. Andhra Pradesh Backward Classes Samkshema Bhavan,

Co-operative Finance Corporation Masab Tank,

Hyderabad 80. Andhra Pradesh Washermen Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



81. Andhra Pradesh Nayee Brahmana Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



82. Andhra Pradesh Sagara (Uppara) Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



83. Andhra Pradesh Valmiki/ Boya Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28

(1) (2) (3)



84. Andhra Pradesh Krishna Balija, Poosala Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



85. Andhra Pradesh Bhattraja Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



86. Andhra Pradesh Medara Samkshema Bhavan,

Finance Corporation. Masab Tank,

Hyderabad-28



87. Andhra Pradesh Kummari Salivahana Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28



88. Andhra Pradesh State Vishwabrahmana Samkshema Bhavan,

Co-operative Corporation Ltd. Masab Tank,

Hyderabad-28



89. Andhra Pradesh Taddy Tappers Samkshema Bhavan,

Co-operative Societies Federation Ltd. Masab Tank,

Hyderabad-28.

(See section 75)

CONTINUANCE OF FACILITIES IN CERTAIN STATE INSTITUTIONS

List of Training Institutions/Centres 1. Andhra Pradesh State Co-operative Union, Hyderabad.

2. Andhra Pradesh Study Circle for Backward Classes, Visakhapatnam.

3. Environment Protection Training and Research Institute, Hyderabad.

4. Andhra Pradesh Forest Academy, Ranga Reddy District.

5. Andhra Pradesh State Council of Science and Technology (APCOST), Hyderabad.

6. Dr.MCR Human Resource Development Institute of Andhra Pradesh, Hyderabad.

7. Centre for Good Governance, Hyderabad.

8. State Institute of Health and Family Welfare, Vengalrao Nagar, Hyderabad.

9. State Board of Technical Education and Training, Hyderabad.

10. Andhra Pradesh Police Academy, Hyderabad.

11. Water and Land Management, Training and Research Institute, Hyderabad.

12. AMR Andhra Pradesh Academy of Rural Development, Hyderabad.

13. Sriramananada Theertha Training and Research Institute.

14. Andhra Pradesh Prohibition and Excise Academy.

15. State Institute of Educational Technology, Hyderabad.

16. State Council of Educational Research and Training, Hyderabad.

17. Andhra Pradesh Study Circle, Hyderabad.

18. Tribal Culture and Research Institute, Sankshema Bhavan, Masab Tank,

Hyderabad.

19. Board of Intermediate Education, Hyderabad.

20. Andhra Pradesh State Seeds Certification Agency, Hyderabad.

21. Andhra Pradesh Live Stock Development Agency, Hyderabad.

22. Centre for Forest and Natural Resource Management Studies (CEFNARM),

Ranga Reddy District.

23. Andhra Pradesh Press Academy, Hyderabad.

24. AIDS Control Society, Hyderabad.

25. Andhra Pradesh Medical and Aromatic Plants Board, Hyderabad.

26. Andhra Pradesh Para Medical Board, Hyderabad.

27. Andhra Pradesh State Council of Higher Education, Hyderabad.

28. Forensic Science Laboratory, Hyderabad.

29. State Level Police Recruitment Board.

30. Society for Andhra Pradesh Network (SAPNET) , Hyderabad.

31. Andhra Pradesh Engineering Research Labs, Hyderabad.

32. Andhra Pradesh Urdu Academy, Hyderabad.

33. Andhra Pradesh Urban Services for the Poor, Hyderabad.

34. Mission for Elimination of Poverty in Municipal Areas (MEPMA), Hyderabad.

35. Andhra Pradesh Rural Livelihoods Project (P.M.U) , Hyderabad.

36. Water Conservation Mission.

37. Society for Elimination of Rural Poverty, Hyderabad.

38. Employment Generation and Marketing Mission, Hyderabad.

39. Andhra Pradesh State Remote Sensing Applications Centre, Hyderabad.

40. Andhra Pradesh Open School Society, Hyderabad.

41. A.P.R.E.I. Society, Hyderabad.

42. Andhra Pradesh Social Welfare Residential Educational Institutions Society (A.P.S.W.R.E.I.) , Hyderabad.

43. State Agriculture Management and Extention Training Institute (SAMETI)

Hyderabad.

44. Soil Conservation Training Centre, Hyderabad.

45. State Management Institute for Livestock Development in Andhra Pradesh,

Hyderabad (SMILDA), Hyderabad.

46. State Animal Husbandry Training Centre, East Godavari.

47. State Institute for Fisheries Technologies (SIFT), Kakinada.

48. Mahatma Jyothiba Phule Andhra Pradesh Backward Classes Welfare Residential Educational Institutions Society, Hyderabad.

49. Andhra Pradesh Commission for Backward Classes, Hyderabad.

50. Hindi Academy, Hyderabad.

51. Telugu Academy, Hyderabad.

52. Sanskrit Academy, Hyderabad.

53. Oriental Manuscripts Library and Research Institute, Hyderabad.

54. Andhra Pradesh State Archives and Research Institute, Hyderabad.

55. Rajiv Gandhi University of Knowledge Technologies, Hyderabad.

56. Jawaharlal Nehru Architecture and Fine Arts University, Hyderabad.

57. Sri Padmavathi Mahila University, Tirupati.

58. Dravidian University, Kuppam.

59. Telugu University, Hyderabad.

60. Dr. B.R. Ambedkar Open University, Hyderabad.

61. RVM (SSA) Authority, Hyderabad.

62. Andhra Pradesh Government Text Book Press, Hyderabad.

63. State Central Library, Hyderabad.

64. Andhra Pradesh Pollution Control Board, Hyderabad.

65. Andhra Pradesh State Bio-Diversity Board, Hyderabad.

66. Andhra Pradesh National Green Corps, Secunderabad.

67. Directorate of Institute of Preventive Medicine, Hyderabad.

68. Institute for Electronic Governance (IEG) AP Society for Knowledge Networks,

Hyderabad.

69. National Institute of Urban Management (NIUM), Hyderabad.

70. Andhra Pradesh State Wakf Board, Hyderabad.

71. The Survey Commissioner of Wakfs, Hyderabad.

72. Centre for Educational Development of Minorities, Hyderabad.

73. Dairatul Maarif, OU Hyderabad.

74. Andhra Pradesh State Haj Committee, Hyderabad.

75. Andhra Pradesh State Development Planning Society, Hyderabad.

76. Extention Training Centre, Rajendranagar.

77. Extention Training Centre, Hasanparthy.

78. Extention Training Centre, Bapatla.

79. Extention Training Centre, Samalkot.

80. Extention Training Centre, Srikalahasthi.

81. Rajiv Education and Employment Mission in Andhra Pradesh (REEMAP),

Hyderabad.

82. Society for Rural Development Services, Hyderabad.

83. Society for Social Audit, Accountability and Transparency, Hyderabad.

84. Streenidhi Credit Cooperative Federation Ltd., Hyderabad.

85. Andhra Pradesh Survey Training Academy, Hyderabad.

86. The Ambedkar Research and Training Institute for Scheduled Castes, Hyderabad.

87. Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes,

Hyderabad.

88. Victoria Memorial Home (Residential School), Hyderabad.

89. APTW Residential Education Institutions Society (Gurukulam), Hyderabad.

90. DR. YSR Study Circle for Scheduled Tribes (PETC), Secunderabad.

91. Andhra Pradesh Women's Commission, Secunderabad.

92. Andhra Pradesh State Social Welfare Advisory Board, Hyderabad.

93. State Commission for Protection of Child Rights, Secunderabad.

94. The Training Centre for Teachers of Visually Handicapped, Secunderabad.

95. Study Circle for Disabled Andhra Pradesh, Hyderabad.

96. APSRTC Employees THRIFT and Credit Cooperative Society Ltd., Hyderabad.

97. Truck Operators Highway Amenities Society (TOHAS), Hyderabad.

98. National Cadet Corps Directorate, Secunderabad.

99. Shilparamam Arts Crafts Cultural Society, Madhapur, Hyderabad.

100. Dr. YSR National Institute of Tourism and Hospitality Management, Hyderabad.

101. State Institute of Correctional Administration, Chanchalguda, Hyderabad.

102. Andhra Pradesh Fire Services and Civil Defence Training Institute, Hyderabad.

103. Sri Pragada Kotaiah Memorial Indian Institute of Handloom Technology (SPKMIIHT), Nellore.

104. Telugu Chenetha Parishramika Shikshna Kendram, Ananthapur.

105. Weavers Training Centre, Karimnagar (WTC), Karim Nagar.

106. Powerloom Service Centre, Sircilla, Karimnagar.

107. Khadi Gramodyoga Maha Vidyalaya, Hyderabad.

[See section 85(7)(e)]

Principles governing the functioning of the River Management Boards.

1. The operation protocol notified by the Ministry of Water Resources with respect to water resources arrived at based on appropriate dependability criteria after the adjudication by the Krishna Water Disputes Tribunal shall be binding on both the successor States.

2. In the event of conflicting demand of water for irrigation and power, the requirement of water for irrigation shall take precedence.

3. In the event of conflicting demand of water for irrigation and drinking water, the requirement of water for drinking water purpose shall take precedence.

4. The allocations made by the River Water Tribunals with regard to various projects on Godavari and Krishna Rivers or for the regions of the existing State of Andhra Pradesh, in respect of assured water shall remain the same.

5. Allocations, if any, to be made on excess flows by any Tribunal in future shall be binding on both the State of Telangana and the successor State of Andhra Pradesh.

6. While the successor State Governments shall be responsible for managing natural calamities, the Boards shall advise the two State Governments on the management of disaster or drought or flood in the rivers of Krishna and Godavari, particularly in reference to the release of water for the management and mitigation of the natural calamities. The Boards shall have the full authority to get their orders implemented by the two successor State Governments promptly and effectively in respect of operation of the head works of the dams, reservoirs or head works of canals and works appurtenant thereto including the hydel power projects, as notified by the Central Government, on Krishna and Godavari Rivers.

7. No new projects based on water resources arrived at based on appropriate dependability criteria on Godavari or Krishna rivers can be taken up by the State of Telangana or the State of Andhra Pradesh without obtaining sanction from the Apex Council on River water resources. All such proposals shall be first appraised and technically cleared by the respective Board, before sanction by the said Apex Council.

8. Execution of ongoing projects and future new projects on Godavari and Krishna rivers shall be the responsibility of the State Government concerned where the project is located.

9. In case of non-implementation of the decision by either of the States, the defaulting State shall bear the responsibility and shall face financial and other penalties imposed by the Central Government.

10. The following irrigation projects which are under construction shall be completed as per the plan notified by the existing State of Andhra Pradesh and the water sharing arrangement shall continue as such:—

            (i) Handri Niva

            (ii) Telugu Ganga

            (iii) Galeru Nagiri

            (iv) Venegondu

            (v) Kalvakurthi

            (vi) Nettempadu.

(See section 92)

A. Coal 1. Of the total equity of Singareni Collieries Company Ltd. (SCCL), 51% shall be with the Government of Telangana and 49% with the Government of India.

2. Existing coal linkages of SCCL shall continue without any change.

3. New linkages shall be allotted to the successor States as per the New Coal Distribution Policy by Government of India.

4. End use plants of the allocated coal blocks shall continue with coal from the block to be supplied in proportion to their respective capacities.

B. Oil and Gas 1. Allocation of natural gas will continue to be done as per the policies and guidelines issued by the Government of India from time to time.

2. The royalties payable on domestic onshore production of oil and gas shall accrue to the State in which such production takes place.

C. Power 1. Units of APGENCO shall be divided based on geographical location of power plants.

2. Existing Power Purchase Agreements (PPAs) with respective DISCOMS shall continue for both on-going projects and projects under construction.

3. The existing Andhra Pradesh Electricity Regulatory Commission (APERC) shall function as a joint regulatory body for a period not exceeding six months within which time separate SERCs will be formed in the successor States.

4. The existing State Load Despatch Centre (SLDC) shall function for both successor States for a period not exceeding two years within which time separate SLDC shall be set up for each successor State.

During this period, the existing SLDC shall function under the direct administration and control of the Southern RLDC at Bengaluru.

5. Transmission lines of APTRANSCO of 132 KV and higher voltage cutting across the successor States shall be deemed as Inter-State Transmission System (ISTS) lines. The transmission lines falling within the territory of each successor State shall be transferred to the respective State Transmission Utilities. The maintenance of ISTS lines shall also be done by successor States in their respective jurisdictions.

6. The power of the Central Generating Stations will be allotted in such ratio to the State of Telangana and the State of Andhra Pradesh based on the actual energy consumption of the last 5 years of the relevant DISCOMS in the respective successor State.

7. For a period of ten years, the successor State that has a deficit of electricity shall have the first right of refusal for the purchase of surplus power from the other successor State.

8. The districts of Anantapur and Kurnool which fall within the jurisdiction of the AP Central Power Distribution Company Ltd. will now be reassigned to the AP South Power Distribution Company Ltd.

(See section 93)

Education 1. The Government of India shall take steps to establish institutions of national importance in the 12th and 13th Plan periods in the successor State of Andhra Pradesh. This would include one IIT, one NIT, one IIM, one IISER, one Central University, one Petroleum University, one Agricultural University and one IIIT.

2. The Government of India shall establish one AIIMS-type Super-Specialty Hospitalcum-Teaching Institution in the successor State of Andhra Pradesh.

3. The Government of India shall establish a Tribal University each in the State of Andhra Pradesh and in the State of Telangana.

4. A Horticulture University shall be established in the successor State of Telangana.

5. The Government of India shall establish the National Institute of Disaster Management in the successor State of Andhra Pradesh.

Infrastructure 1. The Government of India shall develop a new major port at Duggirajupatnam in the successor State of Andhra Pradesh to be completed in phases with Phase I by end-2018;

2. SAIL shall examine, within six months from the appointed day, the feasibility of establishing an integrated steel plant in Khammam district of the successor State of Telangana;

3. SAIL shall, within six months from the appointed day, examine the feasibility of establishing an integrated Steel Plant in YSR District of the successor State of Andhra Pradesh;

4. IOC or HPCL shall, within six months from the appointed day, examine the feasibility of establishing a greenfield crude oil refinery and petrochemical complex in the successor State of Andhra Pradesh and take an expeditious decision thereon;

5. The Government of India shall, within six months from the appointed day, examine the feasibility of establishing a Vizag-Chennai industrial corridor along the lines of Delhi-Mumbai Industrial Corridor and take within such period an expeditious decision thereon;

6. The Government of India shall, within six months from the appointed day, examine the feasibility of expanding the existing Visakhapatnam, Vijayawada and Tirupati airports to international standards and take an expeditious decision thereon;

7. NTPC shall establish a 4000 MW power facility in the successor State of Telangana after establishing necessary coal linkages;

8. Indian Railways shall, within six months from the appointed day, examine establishing a new railway zone in the successor State of Andhra Pradesh and take an expeditious decision thereon;

9. NHAI shall take necessary steps to improve road connectivity in the backward regions of the successor State of Telangana;

10. The Indian Railways shall, within six months from the appointed day, examine the feasibility of establishing a Rail Coach Factory in the successor State of Telangana and improve rail connectivity in the State and take an expeditious decision thereon;

11. The Central Government shall take measures to establish rapid rail and road connectivity from the new capital of the successor State of Andhra Pradesh to Hyderabad and other important cities of Telangana;

12. The Government of India shall examine the feasibility of Metro Rail facility in Vishakhapatnam and Vijayawada-Guntur-Tenali Metropolitan Urban Development Authority within a period of one year from the appointed day and take an expeditious decision thereon.