Section 3 in THE CONSTITUTION (TWENTY-THREE AMENDMENT) ACT, 1969
3. Under article 333 of the Constitution, the number of Anglo-Indians, who may be nominated to the State Legislative Assemblies, is left to the discretion of the Governor. It is now proposed to amend that article so as to provide that not more than one Anglo-Indian should be nominated by the Governor to any State Legislative Assembly. This amendment will not however affect representation of the Anglo-Indian community in the existing Legislative Assemblies until their dissolution.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Twentieth Year of the Republic of India as follows:-
