| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 11 |
| Chapter Title | Ministry | Department |
| Relations Between The Union And The States | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
If at any time it appears to the President that the public interests would be served by the establishment of a Council charged with the duty of-
(a) Inquiring into and advising upon disputes which may have arisen between States;
(b) Investigating and discussing subjects in which some or all of the States, or the Union and one or more of the States, have a common interest; or
(c) Making recommendations upon any such subject and, in particular, recommendations for the better co-ordination of policy and action with respect to that subject,
It shall be lawful for the President by order to establish such a Council, and to define the nature of the duties to be performed by it and its organisation and procedure.
