Section 3 in THE CONSTITUTION (NINETY-EIGHTH AMENDMENT) ACT, 2012
3. It is accordingly proposed to insert a new Article 371-J in the Constitution to provide for special provisions for the erstwhile Hyderabad-Karnataka areas of the State of Karnataka which consist of the districts of Gulbarga, Bidar, Raichur, Koppal and Yadgir and additionally include the Bellary District. The article in the form of a special provision seeks to provide for-
(a)establishment of a separate Development Board for the aforesaid region mentioned above;(b)provide for equitable allocation of funds for development over the said region subject to the requirements of the State as a whole;(c)provide reservation in public employment through the constitution of local cadres for domiciles of the region; and(d)provide for reservation in education and vocational training institutions for domiciles of the region.
