Article |
Particulars |
|
Preliminary |
Part I |
The Union And Its Territory |
1 |
Name and territory of the Union |
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Repealed |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 |
Part II |
Citizenship |
5 |
Citizenship at the commencement of the Constitution |
6 |
Rights of citizenship of certain persons who have migrated to India from Pakistan |
7 |
Rights of citizenship of certain migrants to Pakistan |
8 |
Rights of citizenship of certain persons of India origin residing outside India |
9 |
Person 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 |
Part III |
Fundamental Rights |
|
General |
12 |
Definition |
13 |
Laws inconsistent with or in derogation of the fundamental rights |
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 |
22 |
Protection against arrest and detention in certain cases |
|
Right against Exploitation |
23 |
Prohibition of traffic in human beings and forced labor |
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Repealed |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Repealed |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 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.- Notwithstanding anything in this Constitution |
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 |
Organization 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 free and compulsory education for children |
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 |
Organization 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 Union |
Chapter I |
The Executive |
|
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 |
74 |
Council of Ministers to aid and advise President |
75 |
Other provisions as to Ministers |
|
The Attorney-General for India |
76 |
The 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 |
Parliament |
|
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 in respects Houses |
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 |
Disqualification's 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 |
105 |
Powers, privileges, etc. of the Houses of Parliament and of the members and committees thereof |
106 |
Salaries and allowances of members |
|
Legislative Procedure |
108 |
Joint sitting of both Houses in certain cases |
109 |
Special procedure in respect of Money Bills |
110 |
Definition of "Money Bill |
111 |
Assent to Bills |
|
Procedures 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 |
|
Legislative Powers Of The President |
123 |
Power of President to promulgate Ordinances during recess of Parliament |
|
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 unless 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 |
|
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 |
Chapter I |
General |
152 |
Definition |
Chapter II |
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’ office |
159 |
Oath or affirmation by Governor |
160 |
Discharge of the functions of the Governor in certain contingencies |
161 |
Power of Governor to grant pardons, etc |
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 |
|
Individual officers |
Chapter III |
The 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 House 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 |
|
Governors assent to Bills |
201 |
Bill 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 |
Legislative Power Of The Governor |
213 |
Power of Governor to promulgate Ordinances during recess of Legislature |
Chapter V |
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 |
Appointment 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 |
Chapter V A |
Students |
226 A |
[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 VI |
Subordinate 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 |
Part VII |
[Repealed] |
Part VIII |
The Union Territories |
239 |
Administration of Union territories |
239A |
Creation of local Legislatures or Council of Ministers or both for certain Union territories |
239B |
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 |
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 Union to protect States against external aggression and internal disturbance |
356 |
Provisions in case of failure of constitutional machinery in State |
Part IX |
The Panchayats |
243 |
Definitions |
243A |
Gram Sabha |
243B |
A Gram Sabha may exercise such powers and perform such functions at the village level as the Legislature of a State may by law, provide. |
243C |
Composition 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 |
243I |
Constitution of finance Commissions to review financial position |
243J |
Audit of accounts of Panchayats |
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 |
243O |
Bar to interference by courts in electoral matters |
Part IX A |
The Municipalities |
243P |
Definitions |
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 |
Part X |
The Scheduled And Tribal Areas |
244 |
Administration of Scheduled Areas and Tribal Areas |
244 |
Administration of Scheduled Areas and Tribal Areas |
244A |
Formation of an autonomous State comprising certain tribal areas in Assam and creation of local Legislature or Council of Ministers or both therefore |
Part XI |
Relations Between The Union And The States |
Chapter I |
Legislative Relations |
|
Distribution of Legislative Powers |
245 |
Extent of laws made by Parliament and by the Legislatures of States |
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 |
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 |
kalyan_groupistrative 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 |
259 |
Repealed |
260 |
Jurisdiction of the Union in relation to territories outside India |
261 |
Public acts, records and judicial proceedings |
Chapter II B |
Disputes relating to Waters |
262 |
Adjudication of disputes relating to waters of inter-State rivers or river valleys |
Chapter II C |
Co-ordination between States |
263 |
Provisions with respect to an inter-State Council |
Part XII |
Finance, Property, Contracts And Suits |
Chapter I |
Finance |
|
General |
264 |
Interpretation |
265 |
Taxes not to be imposed save by authority of law |
Chapter IB |
Fee |
266 |
Consolidated Funds and public accounts of India and of the States |
267 |
Contingency Fund |
|
Distribution of Revenues between the Union and the States |
268 |
Duties levied by the Union but collected and appropriated by the States |
269 |
Taxes levied and collected by the union but assigned to the States |
270 |
Taxes levied and collected by the Union and distributed between the Union and the States |
271 |
Surcharge on certain duties and taxes for purposes of the Union |
272 |
Taxes which are levied and collected by the Union and may be distributed between the Union and the States |
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 an 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 |
Borrowing |
292 |
Borrowing by the Government of India |
293 |
Borrowing by States |
Chapter III |
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 lapse 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 |
Right To Property |
300 A |
A.Persons not to be deprived of property save by authority of law |
Part XIII |
Trade, Commerce And Intercourse Within The Territory Of India |
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 Union And The States |
Chapter I |
Services |
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 |
Repealed |
Chapter II |
Public Service Commission |
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 Commission |
Part XIV A |
Tribunals |
323A |
Administrative tribunals |
323B |
Tribunals for other matters |
Part XV |
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 |
Part XVI |
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 Hose 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 forty 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 |
Special Officer for Scheduled Castes, Scheduled Tribes etc |
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 |
Part XVII |
Official Language |
Chapter I |
Language Of The Union |
343 |
Official language of the Union |
344 |
Commission and Committee of Parliament on official language |
Chapter II |
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 |
Language 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 |
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 |
Part VIII |
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 Union to protect States against external aggression and internal disturbance |
Part XIX |
Miscellaneous |
361 |
Protection of President and Governors and Rajpramukhs |
Part XX |
Amendment Of The Constitution |
368 |
Power of Parliament to amend the Constitution and procedure therefor |
Part XXI |
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 |
Part XXII |
Short title, commencement, Authoritative text in Hindi and Repeals |
393 |
Short title |
393 |
Short title |
394 |
Commencement |
395 |
Repeals |