Section 3(1) in THE CONSTITUTION (THIRTY-SECOND AMENDMENT) ACT, 1973
(1)The President may by order made with respect to the State of Andhra Pradesh provide, having regard to the requirements of the State as a whole, for equitable opportunities and facilities for the people belonging to different parts of the State, in the matter of public employment and in the matter of education, and different provisions may be made for various parts of the State.
