Constitution of India, 1949

273. Power of President to make order in respect of persons under preventive detention in certain cases.-

Until provision is made by Parliament under clause (7) of Article 22, or until the expiration of one year from the commencement of this Constitution, whichever is earlier, the said article shall have effect as if for any reference to Parliament in clauses (4) and (7) thereof there were substituted a reference to the Parliament in those clauses there were substituted a reference to an order made by the President.