Section 3(1) in THE CONSTITUTION (FIFTY-NINTH AMENDMENT) ACT, 1988
(1)After article 359 of the Constitution, the following article shall be inserted, namely:-`359A. Application of this Part to the State of Punjab.- Notwithstanding anything in this Constitution, this Part shall, in relation to the State of Punjab, be subject to the following modifications, namely:-(a)in article 352,-(i)in clause (1),-(A)for the opening portion, the following shall be substituted, namely:-"If the President is satisfied that a grave emergency exists whereby-(a)the security of India or of any part of the territory thereof is threatened, whether by war or external aggression or armed rebellion; or(b)the integrity of India is threatened by internal disturbance in the whole or any part of the territory of Punjab,he may, by Proclamation, make a declaration to that effect in respect of the whole of Punjab or of such part of the territory thereof as may be specified in the Proclamation.";(B)in the Explanation,-
