The Jammu and Kashmir Reorganisation (Second Amendment) Bill, 2023 was introduced in Lok Sabha on December 12, 2023.  The Bill amends the Jammu and Kashmir Reorganisation Act, 2019.  The Act provides for the reorganisation of the state of Jammu and Kashmir into the union territories of Jammu and Kashmir (with legislature) and Ladakh (without legislature).

Reservation for women:  The Bill reserves, as nearly as possible, one-third of all elected seats in the Jammu and Kashmir Legislative Assembly for women.  This reservation will also apply to the seats reserved for Scheduled Castes and Scheduled Tribes in the Assembly.

Commencement of reservation:  The reservation will be effective once the census conducted after the commencement of this Bill has been published.  Based on the census, delimitation will be undertaken to reserve seats for women.  The reservation will be in place for 15 years.  However, it will continue till such date as determined by a law made by Parliament.

Rotation of seats:  Seats reserved for women will be rotated after each delimitation, as determined by a law made by Parliament.