(1)Notwithstanding anything in this Constitution, Parliament may, by law, form within the State of Assam an autonomous State comprising (whether wholly or in part) all or any of the tribal areas specified in [Part I] [of the table appended to paragraph 20 of the Sixth Schedule and create therefor-(a)a body, whether elected or partly nominated and partly elected, to function as a Legislature for the autonomous State, or(b)a Council of Ministers, or both with such constitution, powers and functions, in each case, as may be specified in the law.
