(2)Nothing in this article shall affect the operation of any existing law or prevent the State from making any law-(a)regulating or restricting any economic, financial, political or other secular activity which may be associated with religious practice;(b)providing for social welfare and reform or the throwing open of Hindu religious institutions of a public character to all classes and sections of Hindus.Explanation I .-The wearing and carrying of kirpans shall be deemed to be included in the profession of the Sikh religion.Explanation II .-In sub-clause (b) of clause (2), the reference to Hindus shall be construed as including a reference to persons professing the Sikh, Jaina or Buddhist religion, and the reference to Hindu religious institutions shall be construed accordingly.
