(2)[] [Article 368 renumbered as Clause (2) thereof and Clause (3) inserted by the Constitution (Twenty-fourth Amendment) Act, 1971, Section 3.] An amendment of this Constitution may be initiated only by the introduction of a Bill for the purpose in either House of Parliament, and when the Bill is passed in each House by a majority of the total membership of that House and by a majority of not less than two-thirds of the members of that House present and voting, [it shall be presented to the President who shall give his assent to the Bill and thereupon,] [Substituted by the Constitution (Twenty-fourth Amendment) Act, 1971, Section 3, for " it shall be presented to the President for his assent and upon such assent being given to the Bill" .] the Constitution shall stand amended in accordance with the terms of the Bill:Provided that if such amendment seeks to make any change in-(a)article 54, article 55, article 73, [article 162 or article 241, or article 246A] [Substituted by Constitution (One Hundred and First Amendment) Act, 2016, dated 8.9.2016.](b)Chapter IV of Part V, Chapter V of Part VI, or Chapter I of Part XI, or(c)any of the Lists in the Seventh Schedule, or(d)the representation of States in Parliament, or(e)the provisions of this article, the amendment shall also require to be ratified by the Legislatures of not less than one-half of the States [* * *] [The words and letters " specified in Part A and Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] by resolution to that effect passed by those Legislatures before the Bill making provision for such amendment is presented to the President for assent.
