(3)In this article, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published:Provided that the reference in this clause to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published,be construed-(i)for the purposes of sub-clause (a) of clause (2) and the proviso to that clause, as a reference to the 1971 census; and(ii)for the purposes of sub-clause (b) of clause (2) as a reference to the 2001 census.[Editorial comment- The Constitution (Second Amendment) Act, 1952, it was suggested to merge and change Clause 2 of 81 and 82. This was done to include requirements for Union Territories.Also refer][Editorial comment-The Constitution (Seventh Amendment) Act, 1956, it t was suggested to merge and change Clause 2 of 81 and 82. This was done to include requirements for Union Territories. Also Refer ][Editorial comment- The Constitution (Fourteenth Amendment) Act, 1962, in article 81’s subclause (b) of clause (1) of the Indian Constitution, the greatest number of Lok Sabha seats available for Union territory representatives must be raised from twenty to twenty-five members. The Indian Constitution’s first schedule is modified to add the territories of “Pondicherry” as the ninth Indian Union Territory as of August 16, 1962.Also refer ][Editorial comment-The Constitution (Thirty-First Amendment) Act, 1973, primary objective was the Parliament seats and thereby Articles 81, 330, and 332 were amended. The Amendment hailed as one of the more impactful Amendments as it led to the number of representatives from both houses being equal. That said, the number of representatives of either house, that is, the Lok Sabha or the Rajya Sabha is not a fixed number. They may be increased or decreased if the situation requires. The government has the authority to take a call on the same and make the necessary adjustments. Such changes are usually brought about by the government when they believe that the inhabitants of a certain State are not represented fairly at either of the houses. They are also instigated by a change in demography.Also Refer][Editorial comment-The Constitution (Eighty-seventh Amendment) Act, 2003, amends the Delimitation Act, 2002, and is called the Delimitation (Amendment) Act of 2003. Under this act, electoral constituencies, including the reserved seats for SCs and STs, may be readjusted based on the 2001 population census without altering the number of seats reserved for States in the legislative bodies. Also Refer]
