(2)Until provision is made by Parliament under clause (1), the powers conferred on Parliament under that clause shall be exercisable by the President by order and any order made by the President under this clause shall have effect subject to any provision so made by Parliament:Provided that after a Finance Commission has been constituted no order shall be made under this clause by the President except after considering the recommendations of the Finance Commission.[ Editorial comment- The Constitution (Twenty-Two Amendment) Act, 1969,the 22nd Amendment amended article 275 in regard to sums and grants payable to the autonomous State on and from its formation under article 244A. Also refer ]
