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CONSTITUTION (EIGHTY-FIRST AMENDMENT) ACT, 2000
[9th June, 2000.]
An Act further to amend the Constitution of India.
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Constitution (Eighty-first Amendment) Act, 2000.
Amendment of Article 16.
2. In article 16 of the Constitution, after clause (4A), the following clause shall be inserted, namely:—
"(4B) Nothing in this article shall prevent the State from considering any unfilled vacancies of a year which are reserved for being filled up in that year in accordance with any provision for reservation made under clause (4) or clause (4A) as a separate class of vacancies to be filled up in any succeeding year or years and such class of vacancies shall not be considered together with the vacancies of the year in which they are being filled up for determining the ceiling of fifty per cent, reservation on total number of vacancies of that year".
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