5. Amendment of the First Schedule to the Constitution.-

On and from the appointed day, in the First Schedule to the Constitution, under the heading -I. THE STATES",-

(a) in the paragraph relating to the territories of the State of Bihar, the following shall be added at the end, namely:-

-and the territories specified in section 3 of the Bihar Reorganisation Act, 2000";

(b) after entry 27, the following entry shall be inserted, namely:-

-28. Jharkhand: The territories specified in section 3 of the Bihar Reorganisation Act, 2000.".