(2)It shall be the duty of the Special Officer to investigate all matters relating to the safeguards provided for linguistic minorities under this Constitution and report to the President upon those matters at such intervals as the President may direct, and the President shall cause all such reports to be laid before each House of Parliament, and sent to the Governments of the States concerned.[Editorial comment- The Constitution (Seventh Amendment) Act, 1956, this has been added to allow the President to designate Special Officers, whose responsibility it is to look into any issues relating to the protections the Constitution offers for language minorities.Also Refer ]
