(9)The Union and every State Government shall consult the Commission on all major policy matters affecting the socially and educationally backward classes.] [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ][Provided that nothing in this clause shall apply for the purposes of clause (3) of article 342A.] [Inserted by Constitution (One Hundred and Fifth Amendment) Act, 2021, dated 18.8.2021.]
