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Contents
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Sections
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Particulars
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Preamble
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Part I
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The Union And Its Territory
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1
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Name and territory of the
Union
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2
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Admission or establishment of new States
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2A
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[Repealed]
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3
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Formation of new States and alteration of areas, boundaries or names of existing States
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4
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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
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Part II
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Citizenship
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5
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Citizenship at the commencement of the Constitution
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6
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Rights of citizenship of certain persons who have migrated to
India from Pakistan
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7
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Rights of citizenship of certain migrants to
Pakistan
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8
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Rights of citizenship of certain persons of Indian origin residing outside
India
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9
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Persons voluntarily acquiring citizenship of a foreign State not to be citizens
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10
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Continuance of the rights of citizenship
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11
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Parliament to regulate the right of citizenship by law
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Part III
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Fundamental Rights
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General
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12
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Definition
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13
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Laws inconsistent with or in derogation of the fundamental rights Right of Equality
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14
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Equality before law
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15
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Prohibition of discrimination on grounds of religion, race, caste, sex or place of birth
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16
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Equality of opportunity in matters of public employment
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17
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Abolition of untouchability
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18
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Abolition of titles
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Right to Freedom
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19
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Protection of certain rights regarding freedom of speech, etc.
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20
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Protection in respect of conviction for offences
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21
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Protection of life and personal liberty
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22
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Protection against arrest and detention in certain cases
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Right against Exploitation
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23
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Prohibition of traffic in human beings and forced labor
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24
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Prohibition of employment of children in factories, etc.
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Right to Freedom of Religion
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25
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Freedom of conscience and free profession, practice and propagation of religion
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26
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Freedom to manage religious affairs
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27
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Freedom as to payment of taxes for promotion of any particular religion
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28
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Freedom as to attendance at religious instruction or religious worship in certain educational institutions
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Cultural and Educational Rights
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29
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Protection of interests of minorities
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30
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Right of minorities to establish and administer educational institutions
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31
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[Repealed]
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Saving of certain laws
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31A
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Saving of laws providing for acquisition of estates, etc.
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31B
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Validation of certain Acts and Regulations
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31C
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Saving of laws giving effect to certain directive principles
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31D
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[Repealed]
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Right to Constitutional Remedies
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32
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Remedies for enforcement of rights conferred by this Part
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32A
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[Repealed]
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33
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Power of Parliament to modify the rights conferred by this Part in their application, etc.
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34
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Restriction on rights conferred by this Part while martial law is in force in any area
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35
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Legislation to give effect to the provisions of this Part
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Part IV
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Directive Principles Of State Policy
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36
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Definition
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37
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Application of the principles contained in this Part
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38
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State to secure a social order for the promotion of welfare of the people
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39
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Certain principles of policy to be followed by the State
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39A
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Equal justice and free legal aid
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40
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Organization of village panchayats
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41
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Right to work, to education and to public assistance in certain cases
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42
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Provision for just and humane conditions of work and maternity relief
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43
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Living wage, etc., for workers
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43A
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Participation of workers in management of industries
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44
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Uniform civil code for the citizens
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45
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Provision for free and compulsory education for children
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46
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Promotion of educational and economic interests of Scheduled Castes, Scheduled Tribes and other weaker sections
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47
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Duty of the State to raise the level of nutrition and the standard of living and to improve public health
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48
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Organization of agriculture and animal husbandry
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48A
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Protection and improvement of environment and safeguarding of forests and wild life
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49
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Protection of monuments and places and objects of national importance
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50
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Separation of judiciary from executive
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51
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Promotion of international peace and security
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Part IVA
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Fundamental Duties
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51A
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Fundamental duties
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Part V
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The Union
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Chapter I
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The Executive
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The President and Vice-President
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52
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The President of
India
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53
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Executive power of the
Union
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54
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Election of President
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55
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Manner of election of President
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56
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Term of office of President
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57
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Eligibility for re-election
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58
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Qualifications for election as President
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59
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Conditions of President’s office
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60
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Oath or affirmation by the President
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61
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Procedure for impeachment of the President
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62
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Time of holding election to fill vacancy in the office of President and the term of office of person elected to fill casual vacancy
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63
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The Vice-President of
India
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64
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The Vice-President to be ex-officio Chairman of the Council of States
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65
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The Vice-President to act as President or to discharge his functions during casual vacancies in the office, or during the absence, of President
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66
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Election of Vice-President
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67
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Term of office of Vice-President
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68
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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
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69
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Oath or affirmation by the Vice-President
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70
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Discharge of President’s functions in other contingencies
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71
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Matters relating to, or connected with, the election of a President or Vice-President
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72
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Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases
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73
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Extent of executive power of the Union Council of Ministers
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74
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Council of Ministers to aid and advise President
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75
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Other provisions as to Ministers
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The Attorney-General for India
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76
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Attorney-General for India
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Conduct of Government Business
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77
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Conduct of business of the Government of India
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78
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Duties of Prime Minister as respects the furnishing of information to the President, etc.
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Chapter II
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Parliament
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General
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79
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Constitution of Parliament
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80
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Composition of the Council of States
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81
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Composition of the House of the People
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82
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Readjustment after each census
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83
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Duration of Houses of Parliament
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84
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Qualification for membership of Parliament
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85
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Sessions of Parliament, prorogation and dissolution
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86
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Right of President to address and send messages to Houses
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87
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Special address by the President
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88
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Rights of Ministers and Attorney-General as respects Houses Officers of Parliament
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89
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The Chairman and Deputy Chairman of the Council of States
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90
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Vacation and resignation of, and removal from, the office of Deputy Chairman
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91
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Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, Chairman
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92
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The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration
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93
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The Speaker and Deputy Speaker of the House of the People
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94
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Vacation and resignation of, and removal from, the offices of Speaker and Deputy Speaker
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95
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Power of the Deputy Speaker or other person to perform the duties of the office of, or to act as, Speaker
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96
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The Speaker or the Deputy Speaker not to preside while a resolution for his removal from office is
under consideration
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97
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Salaries and allowances of the Chairman and Deputy Chairman and the Speaker and Deputy Speaker
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98
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Secretariat of Parliament
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Conduct of Business
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99
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Oath or affirmation by members
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100
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Voting in Houses, power of Houses to act notwithstanding vacancies and quorum
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Disqualifications of Members
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101
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Vacation of seats
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102
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Disqualifications for membership
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103
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Decision on questions as to disqualifications of members
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104
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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
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105
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Powers, privileges, etc. of the Houses of Parliament and of the members and committees thereof
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106
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Salaries and allowances of members
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Legislative Procedure
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107
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Provisions as to introduction and passing of Bills
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108
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Joint sitting of both Houses in certain cases
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109
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Special procedure in respect of Money Bills
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110
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Definition of Money Bill
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111
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Assent to Bills
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Procedures in Financial Matters
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112
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Annual financial statement
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113
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Procedure in Parliament with respect to estimates
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114
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Appropriation Bills
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115
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Supplementary, additional or excess grants
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116
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Votes on account, votes of credit and exceptional grants
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117
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Special provisions as to financial Bills
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Procedure Generally
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118
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Rules of procedure
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119
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Regulation by law of procedure in Parliament in relation to financial business
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120
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Language to be used in Parliament
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121
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Restriction on discussion in Parliament
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122
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Courts not to inquire into proceedings of Parliament
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Chapter III
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Legislative Powers Of The President
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123
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Power of President to promulgate Ordinances during recess of Parliament
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Chapter IV
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The Union Judiciary
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124
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Establishment and Constitution of Supreme Court
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125
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Salaries, etc., of Judges
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126
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Appointment of acting Chief Justice
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127
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Appointment of ad hoc Judges
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128
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Attendance of retired Judges at sittings of the Supreme Court
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129
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Supreme Court to be a court of record
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130
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Seat of Supreme Court
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131
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Original jurisdiction of the Supreme Court
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131A
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[Repealed]
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132
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Appellate jurisdiction of Supreme Court in appeals from High Courts in certain cases
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133
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Appellate jurisdiction of Supreme Court in appeals from High Courts in regard to civil matters
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134
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Appellate jurisdiction of Supreme Court in regard to criminal matters
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134A
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Certificate for appeal to the Supreme Court
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135
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Jurisdiction and powers of the Federal Court under existing law to be exercisable by the Supreme Court
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136
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Special leave to appeal by the Supreme Court
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137
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Review of judgments or orders by the Supreme Court
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138
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Enlargement of the jurisdiction of the Supreme Court
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139.
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Conferment on the Supreme Court of powers to issue certain writs
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139A
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Transfer of certain cases
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140
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Ancillary powers of Supreme Court
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141
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Law declared by Supreme Court to be binding on all courts
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142
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Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc.
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143
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Power of President to consult Supreme Court
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144
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Civil and judicial authorities to act in aid of the Supreme Court
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144A
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[Repealed]
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145
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Rules of court, etc.
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146
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Officers and servants and the expenses of the Supreme Court
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147
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Interpretation
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Chapter V
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Comptroller And Auditor-General Of India
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148
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Comptroller and Auditor-General of India
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149
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Duties and powers of the Comptroller and Auditor-General
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150
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Form of accounts of the Union and of the States
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151
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Audit reports
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Part VI
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The States
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Chapter I
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General
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152
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Definition
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Chapter II
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The Executive
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The Governor
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153
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Governors of States
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154
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Executive power of State
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155
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Appointment of Governor
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156
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Term of office of Governor
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157
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Qualifications for appointment as Governor
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158
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Conditions of Governor’s office
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159
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Oath or affirmation by Governor
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160
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Discharge of the functions of the Governor in certain contingencies
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161
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Power of Governor to grant pardons, etc., and to suspend, remit or commute sentences in certain cases
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162
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Extent of executive power of State
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Council of Ministers
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163
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Council of Ministers to aid and advise Governor
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164
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Other provisions as to Ministers
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The Advocate-General for the State
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165
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Advocate-General for the State
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Conduct of Government Business
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166
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Conduct of business of the Government of a State
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167
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Duties of Chief Minister as respects the furnishing of information to Governor, etc.
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Individual officers
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Chapter III
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The State Legislature
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General
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168
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Constitution of Legislatures in States
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169
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Abolition or creation of Legislative Councils in States
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170
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Composition of the Legislative Assemblies
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171
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Composition of the Legislative Councils
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172
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Duration of State Legislatures
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173
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Qualification for membership of the State Legislature
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174
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Sessions of the State Legislature, prorogation and dissolution
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175
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Right of Governor to address and send messages to the House or Houses
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176
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Special address by the Governor
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177
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Rights of Ministers and Advocate-General as respects the Houses
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Officers of the State Legislature
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178
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The Speaker and Deputy Speaker of the Legislative Assembly
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179
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Vacation and resignation of, and removal from, the offices of Speaker and Deputy Speaker
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180
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Power of the Deputy Speaker or other person to perform the duties of the office of, or to act as, Speaker
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181
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The Speaker or the Deputy Speaker not to preside while a resolution for his removal from office is under consideration
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182
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The Chairman and Deputy Chairman of the Legislative Council
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183
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Vacation and resignation of, and removal from, the offices of Chairman and Deputy Chairman
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184
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Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, Chairman
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185
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The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration
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186
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Salaries and allowances of the Speaker and Deputy Speaker and the Chairman and Deputy Chairman
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187
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Secretariat of State Legislature
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Conduct of Business
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188
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Oath or affirmation by members
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189
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Voting in Houses, power of Houses to act notwithstanding vacancies and quorum
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Disqualifications of Members
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190
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Vacation of seats
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191
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Disqualifications for membership
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192
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Decision on questions as to disqualifications of members
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193
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Penalty for sitting and voting before making oath or affirmation under article 188 or when not qualified or when disqualified
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Powers, Privileges and Immunities of State Legislatures and
their Members
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194
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Powers, privileges, etc., of the House of Legislatures and of the members and committees thereof
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195
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Salaries and allowances of members
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Legislative Procedure
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196
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Provisions as to introduction and passing of Bills
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197
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Restriction on powers of Legislative Council as to Bills other than Money Bills
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198
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Special procedure in respect of Money Bills
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199
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Definition of Money Bills
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200
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Assent to Bills
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Governor’s assent to Bills
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201
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Bills reserved for consideration
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Procedure in Financial Matters
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202
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Annual financial statement
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203
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Procedure in Legislature with respect to estimates
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204
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Appropriation Bills
|
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205
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Supplementary, additional or excess grants
|
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206
|
Votes on account, votes of credit and exceptional grants
|
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207
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Special provisions as to financial Bills
|
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Procedure Generally
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208
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Rules of procedure
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209
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Regulation by law of procedure in the Legislature of the State in relation to financial business
|
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210
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Language to be used in the Legislature
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211
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Restriction on discussion in the Legislature
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212
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Courts not to inquire into proceedings of the Legislature
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Chapter IV
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Legislative Power Of The Governor
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213
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Power of Governor to promulgate Ordinances during recess of Legislature
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Chapter V
|
The High Courts In The States
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214
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High Courts for States
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215
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High Courts to be courts of record
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216
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Constitution of High Courts
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217
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Appointment and conditions of the office of a Judge of a High Court
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218
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Application of certain provisions relating to Supreme Court to High Courts
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219
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Oath or affirmation by Judges of High Courts
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220
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Restriction on practice after being a permanent Judge
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221
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Salaries etc., of Judges
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222
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Transfer of a Judge from one High Court to another
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223
|
Appointment of acting Chief Justice
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224
|
Appointment of additional and acting Judges
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224A
|
Appointment of retired Judges at sittings of High Courts
|
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225
|
Jurisdiction of existing High Courts
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|
226
|
Power of High Courts to issue certain writs
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|
|
Students
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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
|
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231
|
Establishment of a common High Court for two or more States
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Chapter VI
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Subordinate Courts
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233
|
Appointment of district judges
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|
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]
|
|
Part IX
|
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
|
|
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
|
|
|
Election process (Gram Panchayats)
|
|
Part IX A
|
The Municipalities
|
|
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
|
|
244A
|
Formation of an autonomous State comprising certain tribal areas in Assam and creation of local Legislature or Council of Ministers or both therefor
|
|
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
|
|
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
|
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 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
|
|
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 I
|
Finance
|
|
|
General
|
|
264
|
Interpretation
|
|
265
|
Taxes not to be imposed save by authority of law
|
|
|
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 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 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
|
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
|
|
300A
|
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 Regulation and Prohibition must be distinguished from each other
|
|
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
|
|
323
|
Reports of Public Service Commissions
|
|
Part XIVA
|
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 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 fifty 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 and 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 XVIII
|
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
|
|
356
|
Provisions in case of failure of constitutional machinery in State
|
|
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 Legislature
|
|
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
|
|
366
|
Definitions
|
|
367
|
Interpretation
|
|
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 provisions 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
|
|
394
|
Commencement
|
|
395
|
Repeals
|
|
Schedule
|
First Schedule
|
|
|
Second Schedule
|
|
|
Third Schedule
|
|
|
Fourth Schedule
|
|
|
Fifth Schedule
|
|
|
Sixth Schedule
|
|
|
Seventh Schedule
|
|
|
Eighth Schedule
|
|
|
Ninth Schedule
|
|
|
Tenth Schedule
|
|
|
Eleventh Schedule
|
|
|
Twelfth Schedule
|
