PART XI

RELATIONS BETWEEN THE UNION AND THE STATES CHAPTER I.-LEGISLATIVE RELATIONS

Distribution of Legislative Powers

Art.(245-255)

CHAPTER II.-ADMINISTRATIVE RELATIONS

General ...Art.(256-261)

Disputes relating to Waters ...Art.(262)

Co-ordination between States ...Art.(263)

CHAPTER I.-LEGISLATIVE RELATIONS

Distribution of Legislative Powers

ARTICLE

245. Extent of laws made by Parliament and by the Legislatures of States.

246. Subject-matter of laws made by Parliament and by the Legislatures of States.

247. Power of Parliament to provide for the establishment of certain additional courts.

248. Residuary powers of legislation.

249. Power of parliament to legislate with respect to a matter in the State List in the national interest.

250. Power of Parliament with respect to any matter in the State List if a Proclamation of Emergency is in operation.

251. Inconsistency between laws made by parliament under articles 249 and 250 and laws made by the Legislatures of States.

252. Power of Parliament to legislate for two or more States by consent and adoption of such legislation by any other State.

253. Legislation for giving effect to international agreements.

254. Inconsistency between laws made by Parliament and laws made by the Legislatures of States.

255. Requirements as to recommendations and previous sanctions to be regarded as matters of procedure only.

CHAPTER II.-ADMINISTRATIVE RELATIONS

General

ARTICLE

256. Obligation of States and the Union.

257. Control of the Union over States in certain cases.

257A. [Repealed.]

258. Power of the Union to confer powers, etc., on States in certain cases

258A. Power of the States to entrust functions to the Union

259. [Repealed.]

260. Jurisdiction of the Union in relation to territories outside India.

261. Public acts, records and judicial proceedings.

Disputes relating to Waters

ARTICLE

262. Adjudication of disputes relating to waters of inter-State rivers or river valleys.

Co-ordination between States

ARTICLE

263. Provisions with respect to an inter-State Council.