(8)Where a notice in writing signed by not less than one-tenth of the total number of members of the House of the People has been given, of their intention to move a resolution for disapproving, or, as the case may be, for disapproving the continuance in force of, a Proclamation issued under clause (1) or a Proclamation varying such Proclamation,-(a)to the Speaker, if the House is in session; or(b)to the President, if the House is not in session, a special sitting of the House shall be held within fourteen days from the date on which such notice is received by the Speaker, or, as the case may be, by the President, for the purpose of considering such resolution.][[(9)] [Inserted by the Constitution (Thirty-eight Amendment) Act, 1975, Section 5 (retrospectively).] [The power conferred on the President by this article shall include the power to issue different Proclamations on different grounds, being war or external aggression or [armed rebellion] [Inserted by the Constitution (Thirty-eight Amendment) Act, 1975, Section 5 (retrospectively).] or imminent danger of war or external aggression or [armed rebellion] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 37, for " internal disturbance" (w.e.f. 20.6.1979).],[whether or not there is a Proclamation already issued by the President under clause (1) and such Proclamation is in operation.] [Inserted by the Constitution (Thirty-eight Amendment) Act, 1975, Section 5 (retrospectively).][* * *] [Clause (5) omitted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 37 (w.e.f. 20.6.1979).]
