____________
__________
THE
ARTICLES
1. Name
and territory of the
2. Admission
or establishment of new States.
2A. [Repealed.]
3. Formation of new States and alteration of
areas, boundaries or names of existing States.
4. Laws
made under articles 2 and 3 to provide for the amendment of the First and the
Fourth Schedules and supplemental,
incidental and consequential
matters.
CITIZENSHIP
5. Citizenship
at the commencement of the Constitution.
6. Rights of
citizenship of certain persons who have migrated to
7. Rights
of citizenship of certain migrants to
8. Rights
of citizenship of certain persons of Indian origin residing outside
9. Persons
voluntarily acquiring citizenship of a foreign State not to be citizens.
10. Continuance
of the rights of citizenship.
11. Parliament
to regulate the right of citizenship by law.
FUNDAMENTAL
RIGHTS
General
12. Definition.
13. Laws
inconsistent with or in derogation of the fundamental rights.
Right to
Equality
14. Equality
before law.
15. Prohibition
of discrimination on grounds of religion, race, caste, sex or place of birth.
16. Equality
of opportunity in matters of public employment.
17. Abolition
of Untouchability.
18. Abolition
of titles.
Right to Freedom
19. Protection
of certain rights regarding freedom of speech, etc.
20. Protection
in respect of conviction for offences.
21. Protection
of life and personal liberty.
21A. Right
to education.
22. Protection
against arrest and detention in certain cases.
Right against Exploitation
23. Prohibition
of traffic in human beings and forced labour.
24. Prohibition
of employment of children in factories, etc.
Right to Freedom of
Religion
25. Freedom
of conscience and free profession, practice and propagation of religion.
26. Freedom
to manage religious affairs.
27. Freedom
as to payment of taxes for promotion of any particular religion.
28. Freedom
as to attendance at religious instruction or religious worship in certain
educational institutions.
Cultural and Educational Rights
29. Protection of interests of
minorities.
30. Right of minorities to establish and
administer educational institutions.
31. [Repealed.]
Saving of Certain
Laws
31A. Saving of Laws providing for
acquisition of estates, etc.
31B. Validation of certain Acts and
Regulations.
31C. Saving of laws giving effect to certain
directive principles.
31D. [Repealed.]
Right to
Constitutional Remedies
32. Remedies
for enforcement of rights conferred by this Part.
32A. [Repealed.]
33. Power
of Parliament to modify the rights conferred by this Part in their application
to Forces, etc.
34. Restriction
on rights conferred by this Part while martial law is in force in any area.
35. Legislation
to give effect to the provisions of this Part.
PART
IV
DIRECTIVE PRINCIPLES OF STATE POLICY
36. Definition.
37. Application
of the principles contained in this Part.
38. State
to secure a social order for the promotion of welfare of the people.
39. Certain
principles of policy to be followed by the State.
39A. Equal justice and free legal aid.
40. Organisation
of village panchayats.
41. Right to work, to education and to
public assistance in certain cases.
42. Provision for just and humane
conditions of work and maternity relief.
43. Living wage, etc., for workers.
43A. Participation of workers in management
of industries.
44. Uniform civil code for the citizens.
45. Provision
for early childhood care and education to children below the age of six years.
46. Promotion
of educational and economic interests of Scheduled Castes, Scheduled Tribes and
other weaker sections.
47. Duty of the State to raise the level
of nutrition and the standard of living and to improve public health.
48. Organisation of agriculture and animal
husbandry.
48A. Protection and improvement of
environment and safeguarding of forests and wild life.
49. Protection of monuments and places and
objects of national importance.
50. Separation
of judiciary from executive.
51. Promotion of international peace and
security.
PART IVA
FUNDAMENTAL
DUTIES
51A. Fundamental duties.
PART V
THE
The President and Vice-President
52. The President of India.
53. Executive power of the Union.
54. Election of President.
55. Manner of election of President.
56. Term of office of President.
57. Eligibility for re-election.
58. Qualifications
for election as President.
59. Conditions of President’s office.
60. Oath or
affirmation by the President.
61. Procedure for impeachment of the President.
62. Time of holding election to fill vacancy in the office
of President and the term of office of person
elected to fill casual vacancy.
63. The
Vice-President of India.
64. The
Vice-President to be ex officio
Chairman of the Council of States.
65. The
Vice-President to act as President or to discharge his functions during casual
vacancies in the office, or during the absence, of President.
66. Election of Vice-President.
67. Term
of office of Vice-President.
68. Time of holding election to fill vacancy in the
office of Vice-President and the term of office of person elected to fill
casual vacancy.
69. Oath
or affirmation by the Vice-President.
70. Discharge
of President’s functions in other contingencies.
71. Matters
relating to, or connected with, the election of a President or Vice-President.
72. Power
of President to grant pardons, etc., and to suspend, remit or commute sentences
in certain cases.
73. Extent
of executive power of the Union .
Council
of Ministers
74. Council of Ministers to aid and advise President.
75. Other provisions as to Ministers.
The
Attorney-General for India
76. Attorney-General
for India
Conduct
of Government Business
77. Conduct
of business of the Government of India.
78. Duties
of Prime Minister as respects the furnishing of information to the President,
etc.
CHAPTER II.¾PARLIAMENT
General
79. Constitution
of Parliament.
80. Composition
of the Council of States.
81. Composition
of the House of the People.
82. Readjustment
after each census.
83. Duration
of Houses of Parliament.
84. Qualification
for membership of Parliament.
85. Sessions
of Parliament, prorogation and dissolution.
86. Right
of President to address and send messages to Houses.
87. Special
address by the President.
88. Rights
of Ministers and Attorney-General as respects Houses.
Officers
of Parliament
89. The
Chairman and Deputy Chairman of the Council of States.
90. Vacation
and resignation of, and removal from, the office of Deputy Chairman.
91. Power
of the Deputy Chairman or other person to perform the duties of the office of,
or to act as, Chairman.
92. The
Chairman or the Deputy Chairman not to preside while a resolution for his
removal from office is under consideration.
93. The
Speaker and Deputy Speaker of the House of the People .
94. Vacation
and resignation of, and removal from, the offices of Speaker and Deputy
Speaker.
95. Power
of the Deputy Speaker or other person to perform the duties of the office of,
or to act as, Speaker.
96. The Speaker or the Deputy Speaker not to preside while a resolution for
his removal from office is under consideration.
97. Salaries
and allowances of the Chairman and Deputy Chairman and the Speaker and Deputy
Speaker.
98. Secretariat
of Parliament.
Conduct
of Business
99. Oath or
affirmation by members.
100. Voting
in Houses, power of Houses to act notwithstanding vacancies and quorum.
Disqualifications
of Members
101. Vacation
of seats.
102. Disqualifications
for membership.
103. Decision
on questions as to disqualifications of members.
104. Penalty for sitting and voting before making
oath or affirmation under article
99 or when not qualified or
when disqualified.
Powers,
Privileges and Immunities of Parliament and its Members
105. Powers,
privileges, etc., of the Houses of Parliament and of the members and committees
thereof.
106. Salaries
and allowances of members.
Legislative
Procedure
107. Provisions
as to introduction and passing of Bills.
108. Joint
sitting of both Houses in certain cases.
109. Special
procedure in respect of Money Bills.
110. Definition
of “Money Bills”.
111. Assent
to Bills.
Procedure
in Financial Matters
112. Annual
financial statement.
113. Procedure
in Parliament with respect to estimates.
114. Appropriation
Bills.
115. Supplementary,
additional or excess grants.
116. Votes
on account, votes of credit and exceptional grants.
117. Special
provisions as to financial Bills.
Procedure
Generally
118. Rules of procedure.
119. Regulation
by law of procedure in Parliament in relation to financial business.
120. Language
to be used in Parliament.
121. Restriction
on discussion in Parliament.
122. Courts
not to inquire into proceedings of Parliament.
CHAPTER
III.¾LEGISLATIVE POWERS OF THE PRESIDENT
123. Power
of President to promulgate Ordinances during recess of Parliament.
CHAPTER
IV.¾ THE
UNION JUDICIARY
124. Establishment
and constitution of Supreme Court.
125. Salaries,
etc., of Judges.
126. Appointment of
acting Chief Justice.
127. Appointment of ad hoc
judges.
128. Attendance of
retired Judges at sittings of the Supreme Court.
129. Supreme Court
to be a court of record.
130. Seat of
Supreme Court.
131. Original
jurisdiction of the Supreme Court.
131A. [Repealed.]
132. Appellate
jurisdiction of Supreme Court in appeals from High Courts in certain cases.
133. Appellate
jurisdiction of Supreme Court in appeals from High Courts in regard to Civil
matters.
134. Appellate
jurisdiction of Supreme Court in regard to criminal matters.
134A. Certificate
for appeal to the Supreme Court.
135. Jurisdiction
and powers of the Federal Court under existing law to be exercisable by the
Supreme Court.
136. Special
leave to appeal by the Supreme Court.
137. Review
of judgments or orders by the Supreme Court.
138. Enlargement
of the jurisdiction of the Supreme Court.
139. Conferment
on the Supreme Court of powers to issue certain writs.
139A. Transfer of certain cases.
140. Ancillary
powers of Supreme Court.
141. Law declared by Supreme Court to be binding on all courts.
142. Enforcement
of decrees and orders of Supreme Court and orders as to discovery, etc.
143. Power
of President to consult Supreme Court.
144. Civil
and judicial authorities to act in aid of the Supreme Court.
144A. [Repealed.]
145. Rules
of Court, etc.
146. Officers
and servants and the expenses of the Supreme Court.
147. Interpretation.
CHAPTER V.¾ COMPTROLLER AND AUDITOR-GENERAL OF INDIA
148. Comptroller
and Auditor-General of India
149. Duties
and powers of the Comptroller and Auditor-General.
150. Form
of accounts of the Union and of the States.
151. Audit
reports.
PART VI
THE STATES
152. Definition.
CHAPTER II.¾
THE EXECUTIVE
The Governor
153. Governors of States.
154. Executive
power of State.
155. Appointment of
Governor.
156. Term of office
of Governor.
157. Qualifications
for appointment as Governor.
158. Conditions of
Governor’s office
159. Oath or
affirmation by the Governor.
160. Discharge of
the functions of the Governor in certain contingencies.
161. Power of
Governor to grant pardons, etc., and to suspend, remit or commute sentences in
certain cases.
162. Extent
of executive power of State.
Council
of Ministers
163. Council
of Ministers to aid and advise Governor.
164. Other
provisions as to Ministers.
The
Advocate-General for the State
165. Advocate-General
for the State.
Conduct
of Government Business
166. Conduct of
business of the Government of a State.
167. Duties of
Chief Minister as respects the furnishing of information to Governor, etc.
CHAPTER III.¾THE
STATE LEGISLATURE
General
168. Constitution
of Legislatures in States.
169. Abolition
or creation of Legislative Councils in States.
170. Composition
of the Legislative Assemblies.
171. Composition
of the Legislative Councils.
172. Duration
of State Legislatures.
173. Qualification
for membership of the State Legislature.
174. Sessions
of the State Legislature, prorogation and dissolution.
175. Right
of Governor to address and send messages to the House or Houses.
176. Special
address by the Governor.
177. Rights
of Ministers and Advocate-General as respects the Houses.
Officers
of the State Legislature
178. The
Speaker and Deputy Speaker of the Legislative Assembly.
179. Vacation
and resignation of, and removal from, the offices of Speaker and Deputy Speaker.
180. Power
of the Deputy Speaker or other person to perform the duties of the office of,
or to act as, Speaker.
181. The
Speaker or the Deputy Speaker not to preside while a resolution for his removal
from office is under consideration.
182. The
Chairman and Deputy Chairman of the Legislative Council.
183. Vacation
and resignation of, and removal from, the offices of Chairman and Deputy
Chairman.
184. Power of the Deputy Chairman or other person to perform the duties of
the office of, or to act as, Chairman.
185. The
Chairman or the Deputy Chairman not to preside while a resolution for his
removal from office is under consideration.
186. Salaries
and allowances of the Speaker and Deputy Speaker and the Chairman and Deputy
Chairman.
187. Secretariat
of State Legislature.
Conduct
of Business
188. Oath
or affirmation by members.
189. Voting
in Houses, power of Houses to act notwithstanding vacancies and quorum.
Disqualifications
of Members
190. Vacation
of seats.
191. Disqualifications
for membership.
192. Decision on
questions as to disqualifications of members.
193. Penalty for
sitting and voting before making oath or affirmation under article 188 or when
not qualified or when disqualified.
Powers,
privileges and immunities of State Legislatures and their Members
194. Powers,
privileges, etc., of the Houses of Legislatures and of the members and
committees thereof.
195. Salaries and
allowances of members.
Legislative
Procedure
196. Provisions as
to introduction and passing of Bills.
197. Restriction on
powers of Legislative Council as to Bills other than Money Bills.
198. Special
procedure in respect of Money Bills.
199. Definition of
“Money Bills”.
200. Assent to
Bills.
201. Bills reserved for consideration.
Procedure in
Financial Matters
202. Annual
financial statement.
203. Procedure in
Legislature with respect to estimates.
204. Appropriation
Bills.
205. Supplementary,
additional or excess grants.
206. Votes
on account, votes of credit and exceptional grants.
207. Special
provisions as to financial Bills.
Procedure
Generally
208. Rules of
procedure.
209. Regulation by
law of procedure in the Legislature of the State in relation to financial
business.
210. Language to be
used in the Legislature.
211. Restriction on
discussion in the Legislature.
212. Courts not to
inquire into proceedings of the Legislature.
CHAPTER IV.¾-
LEGISLATIVE POWER OF THE GOVERNOR
213. Power of
Governor to promulgate Ordinances during recess of Legislature.
CHAPTER V.¾-THE HIGH COURTS IN THE STATES
214. High Courts
for States.
215. High Courts to
be courts of record.
216. Constitution
of High Courts.
217. Appointment
and conditions of the office of a Judge of a High Court.
218. Application
of certain provisions relating to Supreme Court to High Courts.
219. Oath
or affirmation by Judges of High Courts.
220. Restriction
on practice after being a permanent Judge.
221. Salaries,
etc., of Judges.
222. Transfer
of a Judge from one High Court to another.
223. Appointment
of acting Chief Justice.
224. A ppointment of additional and
acting Judges.
224A. Appointment of retired Judges at
sittings of High Courts.
225. Jurisdiction
of existing High Courts.
226. Power of High
Courts to issue certain writs.
226A. [Repealed..]
227. Power
of superintendence over all courts by the High Court.
228. Transfer of
certain cases to High Court.
228A. [Repealed.]
229. Officers
and servants and the expenses of High Courts.
230. Extension of jurisdiction of High Courts to Union territories.
231. Establishment
of a common High Court for two or more States.
CHAPTER
VI¾SUBORDINATE
COURTS
233. Appointment
of district judges.
233A. Validation
of appointments of, and judgments, etc., delivered by, certain district judges.
234. Recruitment
of persons other than district judges to the judicial service.
235. Control
over subordinate courts.
236. Interpretation.
237. Application of the provisions of
this Chapter to certain class or classes of magistrates.
THE STATES IN
PART B OF THE FIRST SCHEDULE
238. [Repealed.]
THE
239. Administration
of Union territories.
239A. Creation of local Legislatures or
Council of Ministers or both for certain Union territories.
239A. Special provisions with respect
to Delhi
239AA. Provision
in case of failure of constitutional machinery.
239AB. Power
of administrator to promulgate Ordinances during recess of Legislature.
240. Power
of President to make regulations for certain Union territories.
241. High
Courts for Union territories.
242 . [Repealed.]
THE PANCHAYATS
243. Definitions.
243A. Gram
Sabha.
243B. Constitution
of Panchayats.
243C. Composition
of Panchayats.
243D. Reservation of
seats.
243E. Duration of
Panchayats, etc.
243F. Disqualifications
for membership.
243G. Powers, authority and
responsibilities of Panchayats.
243H. Powers to impose taxes by, and
Funds of, the Panchayats.
243-I. Constitution
of Finance Commission to review financial position.
243J. Audit of accounts of Pachayats.
243K. Elections
to the Panchayats.
243L. Application
to Union territories.
243M. Part
not to apply to certain areas.
243N. Continuance
of existing laws and Panchayats.
243-O . Bar to interference by courts in
electoral matters.
THE
MUNICPALITIES
243P. Definitions.
243Q. Constitution
of Municipalities.
243R. Composition
of Municipalities.
243S. Constitution
and composition of Wards Committees, etc.
243T. Reservation
of seats.
243U. Duration
of Municipalities, etc.
243V. Disqualifications
for membership.
243W. Powers,
authority and responsibilities of Municipalities, etc.
243X. Power
to impose taxes by, and Funds of, the Municipalities.
243Y. Finance
Commission.
243Z. Audit
of accounts of Municipalities.
243ZA. Elections to the Municipalities.
243ZB. Application
to Union territories.
243ZC. Part
not to apply to certain areas.
243ZD. Committee
for district planning.
243ZE. Committee
for Metropolitan planning.
243ZF. Continuance
of existing laws and Municipalities.
243ZG. Bar to interference by Courts in electoral matters.
THE SCHEDULED AND TRIBAL AREAS
244. Administration of Scheduled Areas
and Tribal Areas.
244A. Formation of an autonomous State
comprising certain tribal areas in Assam
PART XI
RELATIONS BETWEEN
THE
Distribution of Legislative
Powers
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 to legislate
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.¾
ADMINISTRATIVE RELATIONS
General
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
259. [Repealed.]
260. Jurisdiction
of the Union in relation to territories outside India
261. Public
acts, records and judicial proceedings.
Disputes
relating to Waters
262. Adjudication
of disputes relating to waters of
inter-State rivers or river valleys.
Co-ordination
between States
263. Provisions
with respect to an inter-State Council.
PART XII
FINANCE,
PROPERTY, CONTRACTS AND SUITS
CHAPTER
General
264. Interpretation.
265. Taxes
not to be imposed save by authority of law.
266. Consolidated
Funds and public accounts of India
267. Contingency
Fund.
Distribution of Revenues between
the Union and the States
268. Duties
levied by the Union but collected and
appropriated by the State.
268A. Service
tax levied by Union and collected by the Union
and the States.
269. Taxes
levied and collected by the Union but assigned
to the States.
270. Taxes
levied and distributed between the Union and the States.
271. Surcharge
on certain duties and taxes for purposes of the Union .
272. [Repealed.]
273. Grants
in lieu of export duty on jute and jute products.
274. Prior
recommendation of President required to Bills affecting taxation in which
States are interested.
275. Grants
from the Union to certain States.
276. Taxes
on professions, trades, callings and employments.
277. Savings.
278. [Repealed.]
279. Calculation of “net proceeds”, etc.
280. Finance
Commission.
281. Recommendations
of the Finance Commission.
Miscellaneous
financial provisions
282. Expenditure
defrayable by the Union or a State out of its
revenues.
283. Custody, etc., of Consolidated
Funds, Contingency Funds and moneys credited to the public accounts.
284. Custody of suitors’ deposits and other moneys received by public
servants and courts.
285. Exemption of property of the Union from State taxation.
286. Restrictions as to imposition of
tax on the sale or purchase of goods.
287. Exemption from taxes on
electricity.
288. Exemption from taxation by States
in respect of water or electricity in certain cases.
289. Exemption of property and income
of a State from Union taxation.
290. Adjustment in respect of certain
expenses and pensions.
290A. Annual payment to certain
Devaswom Funds.
291. [Repealed.]
CHAPTER II.¾
BORROWING
292. Borrowing by the Government of India
293. Borrowing
by States.
CHAPTER
III.¾
PROPERTY, CONTRACTS, RIGHTS, LIABILITIES,
OBLIGATIONS
AND SUITS
294. Succession to property, assets,
rights, liabilities and obligations in certain cases.
295. Succession to property, assets,
rights, liabilities and obligations in other cases.
296. Property accruing by escheat or
laps or as bona vacantia.
297. Things of value within
territorial waters or continental shelf and resources of the exclusive economic
zone to vest in the Union .
298. Power to carry on trade, etc.
299. Contracts.
300. Suits and proceedings.
CHAPTER IV.¾ RIGHT TO PROPERTY
300A. Persons not to be deprived of
property save by authority of law.
TRADE, COMMERCE AND INTERCOURSE WITHIN
THE
301. Freedom of trade, commerce and
intercourse.
302. Power of Parliament to impose
restrictions on trade, commerce and intercourse.
303. Restrictions
on the legislative powers of the Union and of
the States with regard to trade and commerce.
304. Restrictions
on trade, commerce and intercourse among States.
305. Saving
of existing laws and laws providing for State monopolies.
306. [Repealed.]
307. Appointment
of authority for carrying out the purposes of articles 301 to 304.
PART XIV
SERVICES UNDER THE
CHAPTER
308. Interpretation.
309. Recruitment
and conditions of service of persons serving the Union
or a State.
310. Tenure
of office of persons serving the Union or a
State.
311. Dismissal,
removal or reduction in rank of persons employed in civil capacities under the Union or a State.
312. All-India
services.
312A. Power of Parliament to vary or
revoke conditions of service of officers of certain services.
313. Transitional
provisions.
314. [Repeated.]
CHAPTER
II.—PUBLIC SERVICE COMMISSIONS
315. Public
Service Commissions for the Union and for the
States.
316. Appointment
and term of office of members.
317. Removal
and suspension of a member of a Public Service Commission.
318. Power
to make regulations as to conditions of service of members and staff of the
Commission.
319. Prohibition
as to the holding of offices by members of Commission on ceasing to be such
members.
320. Functions of Public Service
Commissions.
321. Power to extend functions of
Public Service Commissions.
322. Expenses of Public Service
Commissions.
323. Reports of Public Service Commissions.
323A. Administrative
tribunals.
323B. Tribunals for other matters.
ELECTIONS
324. Superintendence, direction and
control of elections to be vested in an Election Commission.
325. No person to be ineligible for
inclusion in, or to claim to be included in a special, electoral roll on
grounds of religion, race, caste or sex.
326. Elections to the House of the
People and to the Legislative Assemblies of States to be on the basis of adult
suffrage.
327. Power of Parliament to make
provision with respect to elections to Legislatures.
328. Power of Legislature of a State
to make provision with respect to elections to such Legislature.
329. Bar to interference by courts in
electoral matters.
329A. [Repealed.]
SPECIAL PROVISIONS RELATING TO
CERTAIN CLASSES
330. Reservation of seats for
Scheduled Castes and Scheduled Tribes in the House of the People.
331. Representation of the
Anglo-Indian community in the House of the People.
332. Reservation of seats for
Scheduled Castes and Scheduled Tribes in the Legislative Assemblies of the
States.
333. Representation of the
Anglo-Indian community in the Legislative Assemblies of the States.
334. Reservation of seats and special
representation to cease after seventy years.
335. Claims of Scheduled Castes and
Scheduled Tribes to services and posts.
336. Special provision for
Anglo-Indian community in certain services.
337. Special provision with respect to
educational grants for the benefit of Anglo-Indian Community.
338. National Commission for Scheduled
Castes.
338A. National
Commission for Scheduled Tribes.
339. Control of the Union over the Administration of Scheduled Areas and the
welfare of Scheduled Tribes.
340. Appointment
of a Commission to investigate the
conditions of backward classes.
341. Scheduled
Castes.
342. Scheduled
Tribes.
OFFICIAL LANGUAGE
343. Official language of the Union .
344. Commission and Committee of
Parliament on official language.
CHAPTER
II.¾
REGIONAL LANGUAGES
345. Official language or languages of
a State.
346. Official language for
communication between one State and another or between a State and the Union .
347. Special provision relating to
language spoken by a section of the population of a State.
CHAPTER
III.¾LANGUAGE
OF THE SUPREME COURT,
HIGH
COURTS, ETC.
348. Language to be used in the
Supreme Court and in the High Courts and for Acts, Bills, etc.
349. Special
procedure for enactment of certain laws relating to language.
CHAPTER IV.¾-SPECIAL
DIRECTIVES
350. Language
to be used in representations for redress of grievances.
350A. Facilities for instruction in
mother-tongue at primary stage.
350B. Special Officer for linguistic
minorities.
351. Directive for development of the Hindi
language.
EMERGENCY
PROVISIONS
352. Proclamation
of Emergency.
353. Effect
of Proclamation of Emergency.
354. Application
of provisions relating to distribution of revenues while a Proclamation of
Emergency is in operation.
355. Duty of the
356. Provisions
in case of failure of constitutional machinery in States.
357. Exercise
of legislative powers under Proclamation issued under article 356.
358. Suspension of provisions of article 19 during
emergencies.
359. Suspension
of the enforcement of the rights conferred by Part III during emergencies.
359A. [Repealed.]
360. Provisions
as to financial emergency.
PART XIX
MISCELLANEOUS
361. Protection
of President and Governors and Rajpramukhs.
361A. Protection of publication of
proceedings of Parliament and State Legislatures.
361B. Disqualification for appointment
on remunerative political post.
362. [Repealed.]
363. Bar
to interference by courts in disputes arising out of certain treaties,
agreements, etc.
363A. Recognition granted to Rulers of
Indian States to cease and privy purses to be abolished.
364. Special
provisions as to major ports and aerodromes.
365. Effect
of failure to comply with, or to give effect to, directions given by the Union .
366. Definitions.
367. Interpretation.
AMENDMENT OF THE
CONSTITUTION
368. Power
of Parliament to amend the Constitution and procedure therefor.
TEMPORARY, TRANSITIONAL AND
SPECIAL PROVISIONS
369. Temporary
power to Parliament to make laws with respect to certain matters in the State
List as if they were matters in the Concurrent List.
370. Temporary
provisions with respect to the State of Jammu
and Kashmir
371. Special
provision with respect to the States of Maharashtra and Gujarat .
371A. Special
provision with respect to the State of Nagaland.
371B . Special provision with respect to the State
of Assam.
371C. Special provision
with respect to the State of Manipur.
371D. Special provisions
with respect to the State of Andhra Pradesh.
371E. Establishment of
Central University in Andhra Pradesh.
371F. Special provisions
with respect to the State of Sikkim.
371G. Special provision
with respect to the State of Mizoram.
371H. Special provision with respect to the State of
Arunachal Pradesh.
371-I. Special provision
with respect to the State of Goa.
372. Continuance in
force of existing laws and their adaptation.
372A. Power of the
President to adapt laws.
373. Power of President
to make order in respect of persons under preventive detention in certain
cases.
374. Provisions as to
Judges of the Federal Court and proceedings pending in the Federal Court or
before His Majesty in Council.
375. Courts,
authorities and officers to continue to function subject to the provisions of
the Constitution.
376. Provisions
as to Judges of High Courts.
377. Provisions
as to Comptroller and Auditor-General of India
378. Provisions
as to Public Service Commissions.
378A. Special provision as to duration
of Andhra Pradesh Legislative Assembly.
379-391. [Repealed.]
392. Power
of the President to remove difficulties.
SHORT TITLE, COMMENCEMENT, AUTHORITATIVE
TEXT
IN HINDI AND
REPEALS
393. Short
title.
394. Commencement.
394A. Authoritative text in the Hindi
language.
395. Repeals.
SCHEDULES
FIRST SCHEDULE
I. —The
States.
II.
—The Union territories.
SECOND
SCHEDULE
PART
A— Provisions as to the President and the Governors of States.
PART B— [Repealed.]
PART C— Provisions as to
the Speaker and the Deputy Speaker of
the House of the People
and the Chairman and the Deputy Chairman of the Council
of States and
the Speaker and
the Deputy Speaker of
the Legislative Assembly and the
Chairman and the Deputy Chairman of the
Legislative Council of a State.
PART
D— Provisions as to the Judges of the
Supreme Court and of the High Courts.
PART
E— Provisions as to the Comptroller and
Auditor-General of
THIRD SCHEDULE— Forms of Oaths or Affirmations.
Allocation of seats in the
Council of States.
FIFTH SCHEDULE—
Provisions as to
the Administration and Control of Scheduled
Areas and Scheduled Tribes
PART A—General.
PART B—Administration and Control of Scheduled Areas and Scheduled
Tribes.
PART C— Scheduled Areas.
PART D—Amendment of the Schedule.
Provisions
as to the Administration of Tribal Areas in the States of Assam
List I — Union List.
List II— State List.
List III— Concurrent List.
EIGHTH SCHEDULE— Languages.
NINTH SCHEDULE—Validation of certain Acts and
Regulations.
TENTH
SCHEDULE— Provisions as to disqualification on ground of
defection.
ELEVENTH
SCHEDULE— Powers, authority and responsibilities of Panchayats.
TWELFTH SCHEDULE— Powers,
authority and responsibilities of Municipalities, etc.
APPENDIX
APPENDIX I—The
Constitution (Application to
APPENDIX
II— Re-statement, with reference to the present
text of the Constitution, of the exceptions and
modifications subject to which
the Constitution applies to the State of
APPENDIX III—Extracts
from the Constitution (Forty-fourth Amendment) Act, 1978