| 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 | 16 |
| Chapter Title | Ministry | Department |
| Special Provisions Relating To Certain Classes | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
Notwithstanding anything in the foregoing provisions of this Part, the provisions of this Constitution relating to-
(a) The reservation of seats for the Scheduled Castes and the Scheduled Tribes in the House of the People and in the Legislative Assemblies of the States; and
(b) The representation of the Anglo-Indian community in the House of the People and in the Legislative Assemblies of the States by nomination,
Shall cease to have effect on the expiration of a period of 1[sixty years] from the commencement of this Constitution:
Provided that nothing in this article shall affect any representation in the House of the People or in the Legislative Assembly of a State until the dissolution of the then existing House or Assembly, as the case may be.
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1. Subs. by the Constitution (Ninety-fifth Amendment) Act, 2009, s. 2, for “sixty years” (w.e.f. 25-1-2010).
